SANJEEV PRAKASH SHARMA,J. - (1.) The petitioner had moved this Criminal Writ Petition seeking emergent parole under Rule 10A of the Rajasthan Prisoners Release on Parole Rules, 1958 (hereinafter referred to as the Rules of 1958) which provides as under:- 10-A (i) Notwithstanding the provision of rule 3.4.5.9 and 10 in emergent cases, involving humanitarian consideration viz. (1) critical condition on account of illness of any close relations i.e father, mother, wife, husband, children, brother or unmarried sister; (2) death of any such close relation; (3) serious damage to life or property from any natural calamity; and *(4) married of a prisoner, his/her parents are not alive. A Prisoner may be released on parole for a period not exceeding 7 days by the Superintendent of the Jail and for a period not exceeding 15 days by the Inspector General of Prisons (District Magistrate) on such terms and conditions as they may consider necessary to impose for the security of the prisoner including a guarantee for his return to the jail, acceptance or execution whereof whold be a condition precedent to the release of such prisoner on parole. (i-a) Notwithstanding anything contained in these rules, where a pregnant woman prisoner applies for parole to have her delivery outside the prison, the Director General-cum-Inspector General of Prisons may grant parole to such a woman prisoner for a period not exceeding forty five days on such terms or conditions as he may consider necessary to impose for the security of the prisoner including a guarantee for her return to jail, acceptance or execution whereof shall be a condition precedent to the release of such prisoner on parole: Provided that no prisoner shall be granted or released on parole under this sub-rule, if, in the opinion of the Director General-cum-Inspector General of Prisons, the prisoner is under high security risk or is undergoing sentence for committing a grave offence. (ii) A copy of the order for release of prisoners on parole shall be endorsed to the next higher authority giving full circumstances under which the parole has been allowed. In case the next higher authority does not approve the grant of parole, he may ask the authority granting the parole to revoke the same who shall act accordingly.
(2.) Learned counsel for the petitioner submits that delivery of the petitioner's wife was to take place in between 29.9.2020 to 8.10.2020 and therefore, he moved this criminal writ petition on 11.9.2020 seeking one month parole under Rule 10A as noted above. However this case could not be taken up by the Court for reasons best known. Reply has been filed.
(3.) It has been informed that the petitioner's wife has already given birth to a child baby boy on 28.9.2020.;