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Judgment
Petitioner Guransh Insan, aged about 24 years, who claims to be foster daughter of Baba Gurmeet Ram Rahim Singh, has prayed for issuance of writ in the nature of mandamus, directing respondents to release Baba Gurmeet Ram Rahim Singh on parole for four weeks to enable him to attend marriage of petitioner, which is fixed for today.
Mr. Sandeep Vashisht, DAG Haryana, has put in appearance for State of Haryana.
Both parties have been heard.
It comes out that Baba Gurmeet Ram Rahim Singh is convicted in two cases, one case pertaining to rape of two female followers and another case regarding murder of journalist. He is presently lodged in Sunaria Jail, Rohtak.
The learned counsel for petitioner admits that petitioner was not legally adopted by Baba Gurmeet Ram Rahim Singh. The name of Baba Gurmeet Ram Rahim Singh is mentioned in all her school certificates as father. He also admits that Baba Gurmeet Ram Rahim Singh has two biological daughters and seventeen such foster daughters.
After going through file, I am of view that it is not fit case where Baba Gurmeet Ram Rahim Singh should be released on parole. He is not even legally adoptive father of petitioner. I am of view that considering serious allegations against Baba Gurmeet Ram Rahim Singh and law and order problem, which is likely to be created, in case he is released on parole and difficulty of State in rearresting him, there is no ground to grant parole. However, if petitioner feels that Baba Gurmeet Ram Rahim Singh is required to see marriage ceremony, she can always request jail authorities to arrange for video conferencing to enable him to attend marriage ceremony through video conferencing. If such application is filed, it is for the competent authority to take decision on same in accordance with law.
The learned counsel for petitioner, at this stage, seeks to withdraw petition.
I am of view that once this Court decided not to release Baba Gurmeet Ram Rahim Singh on parole to attend marriage of his alleged foster daughter (petitioner), this Court cannot allow repeated applications on same or similar grounds by other alleged foster daughters, whose number may increase in future, which may result in wastage of time of this Court.
Petition is dismissed.