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Judgment
Contention of learned counsel for the petitioner is that petitioner is serving his sentence of life imprisonment in central Jail Sewar, Bharatpur. Against the judgment of conviction and sentence, he has filed appeal, which is pending.
It is contended that marriage of petitioner's younger brother namely Rajkumar (Raju) is going to be solemnized on 04.12.2017.
Petitioner's father namely; Atar Singh has already died on 26.09.2007 and there is no other person in his family who can make arrangement and manage the marriage. His mother is in her old age who usually remains sick. A certificate has been issued by the Sarpanch of concerned Gram Panchayat mentioning therein that if he be released on parole then there will not be any disturbance in the village. It is therefore prayed that petitioner be granted emergent parole of 30 days.
Learned Additional Advocate General opposed the writ petition.
Having heard learned counsel for the petitioner and learned Additional Advocate General, we find that this matter ought to receive consideration of the District Collector, Bharatpur, who has the power to consider and grant the request for emergent parole in appropriate cases.
It would be open to the petitioner to make fresh application along with all the relevant documents to the District Collector, Bharatpur, who shall consider and decide the application within five days from the date of its making.
The writ petition is disposed off.