MOHINI KAPUR, J. - (1.) THE petitioner Kedar was convicted u/s. 302 IPC on 5. 06. '72 by the Sessions Judge, Dholpur and he is undergoing the sentence.
(2.) THIS application has been moved under Section 482 Cr. P. C by the petitioner stating that his daughter's marriage is going to be solomenised on May 20, 1990. His sons are minors and his wife is an illiterate lady. There is no other person to support him. The petitioner has, therefore, prayed that he may be ordered to be released on parole for one month so that he may be in a position to celebrate the marriage of his daughter. As a matter of fact, when any person has been sentenced to punishment for an offence, it is the appropriate Government which can suspend or remit the sentence under section 432 Cr. P. C. However, looking to the fact that the marriage of the petitioner's daughter is to be solomenised on 20. 05. 1990 and the time is too short, it is ordered that the petitioner be released on parole for a period of 3 weeks provided he furnishes a personal bond in the sum of Rs. 8,000/- (Eight Thousand) with one surety in the like amount to the satisfaction of the Superintendent of District Jail, Dholpur. This order will not be treated as precedent for future. We wish to emphasise that when any person has been sentenced to punishment for an offence wants to seek release on parole after a criminal case has been finally decided, he should approach the Appropriate Government for that purpose under the provisions of Code of Criminal Procedure sufficiently before the Superintendent of District Jail, Dholpur on 8. 06. 1990. The Superintendent of District Jail, Dholpur will report to this court regarding surrender of the convict before him by the said date. The matter be listed before the Additional Registrar (Judicial) on 14. 06. 1990 to see whether the petitioner has surrendered or not before the Superintendent of District Jail, Dholpur. .;