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Judgment
After last date, status report was filed on behalf of State. I have heard learned counsel for petitioner and learned ASC for State.
The petitioner has assailed order dated 07.09.2026 of the competent authority whereby his request for two weeks parole was declined for the reason that he had last availed furlough for a period of two weeks from 06.04.2026 to 20.04.2026.
Learned counsel for petitioner submits that on 14.10.2026, he has to participate in barsi (first death anniversary) of his father. It is also submitted that the petitioner has already served 14 years of incarceration.
Learned ASC submits that they have verified that father of the petitioner passed away on 14.10.2025, so the State has no serious objection to this petition.
Accordingly the petition is allowed and subject to petitioner furnishing a personal bond in the sum of Rs.20,000/- to the satisfaction of the concerned Jail Superintendent, the petitioner be released forthwith on parole for a period of two weeks. At the time of releasing the petitioner on parole, the concerned Jail Superintendent shall inform him in writing against acknowledgment the specific date on which the petitioner has to surrender back after completion of parole period.
It is made clear that the requirement for furnishing surety is being dispensed with at request of learned counsel for petitioner on the basis of order dated 03.09.2025 of a coordinate bench in W.P.(CRL) 2101/2025.
Copy of this order be sent to the concerned Jail Superintendent for