- (1.) THE petitioner has preferred this letter petition for grant of emergent parole on the ground that he wants to search a boy for his unmarried daughter. The parole in emergent cases is governed by Rule 10a of the Rajasthan prisoners Release on Parole Rules, 1958, which reads as under: 10a. (i)Notwithstanding the provisions of rules [3, 4, 5], 9 and 10, in emergent cases, involving humanitarian consideration viz. (1) critical condition of account of illness of any close relations i. e. father, mother, wife, husband, children, brother or un-married sister; (2) death of any such close relation; and (3) serious damage to life or property from any natural calamity. [ (4) Marriage of a Prisoner, his / her son or daughter or his / her brothers / sisters in case his / her parents are not alive. ] a prisoner [x x x], [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 (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.) THE above rule makes it clear that the grounds enumerated in above rule for grant of emergent parole are not present in the present case. In these circumstances, we are not inclined to allow this application and the same is, accordingly, dismissed.;