- (1.) The petitioner had applied for emergent parole on the ground that Suvati, the mother-in-law of the convicted prisoner, Hari Ram, had expired on 16.11.2011.
(2.) The learned counsel for the petitioner had vehemently contended that as Hari Ram is the only sonin-law in the family, and there being no other male members in the family, he had to perform the last rites for the deceased even in his in-law's house.
(3.) Vide order dated 09.01.2012, this court had called for a report from the concerned police station with regard to the fact whether Hari Ram, the convicted prisoner, happens to be only male member in his in-law's family or not;