ISHWAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned State Counsel has filed reply of Sh. Shamsher Singh Dahiya, Superintendent Jail, Central Jail-I, Hisar on behalf of respondents No. 1 to 4. The same is taken on record.

(2.) The petitioner is confined in Central Jail-I, Hisar. He has been convicted by the learned Additional Sessions Judge, Hisar on 11.2015 in case FIR No. 161 dated 3.2014 registered at Police Station Sadar Hisar, District Hisar for the offences under Sections 346, 366, 376-D Indian Penal Code ('IPC' - for short). By a separate order passed on 4.11.2015 he has been sentenced for the offence under Sec. 376-D Penal Code to undergo rigorous imprisonment for twenty years; besides, pay a fine of Rs. 20,000.00 and in default of payment thereof undergo rigorous imprisonment for two years. He has also been sentenced to undergo rigorous imprisonment for ten years; besides, pay a fine of Rs. 10,000.00 and in default thereof undergo further rigorous imprisonment for one year for the offence under Sec. 366 Penal Code. Lastly he has been sentenced to undergo rigorous imprisonment for one year for the offence under Sec. 346 Penal Code. The sentences of imprisonments have been ordered to run concurrently. The petitioner has filed an appeal against the said orders of conviction and sentence i.e. CRA D-1670-DB of 2015 which is pending in this Court.

(3.) By way of the present petition under Art. 226 of the Constitution of India, the petitioner seeks four weeks' parole for attending the marriage of his sister namely Asha which is to be solemnized on 20.2017. The petitioner approached the jail authority for granting him emergency parole for attending the marriage ceremony of his real sister Asha. However, his request, it is stated, has been declined orally.