Himachal Pradesh High Court
Nima Devi vs State Of Himachal Pradesh on 10 August, 2020
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
1
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
.
Cr. MMO No. 233 of 2020
Date of Decision: 10.08.2020
______________________________________________________________________
Nima Devi ....Petitioner.
Vs.
State of Himachal Pradesh .....Respondent.
Coram:
The Hon'ble Mr. Justice Ajay Mohan Goel, Judge
Whether approved for reporting?1
r to No.
For the petitioner: Mr. Rajesh Verma, as Legal Aid Counsel.
For the respondents: M/s Somesh Raj, Shiv Pal Manhans and
Dinesh Thakur, Additional Advocate
Generals, with Mr. Raju Ram Rahi,
Deputy Advocate General.
(Through Video Conferencing)
Ajay Mohan Goel, Judge (Oral):
This is a legal aid matter. Notice. Mr. Shiv Pal Manhans, learned Additional Advocate General, accepts notice on behalf of the respondent.
2. By way of this petition, the petitioner has, inter alia, prayed for the following relief:
"(a) That the respondents may kindly be directed to grant the parole to the son of the 1Whether the reporters of the local papers may be allowed to see the Judgment?::: Downloaded on - 11/08/2020 20:21:10 :::HCHP 2
petitioner so that the petitioner could meet to her .
son, within time bound period."
3. Having heard learned Legal Aid Counsel as well as learned Additional Advocate General, it is held that the relief prayed for by the petitioner cannot be granted, because it is not for this Court to grant parole under these proceedings. It is for the convict to apply for the same in accordance with law and in case he does so, then the appropriate authorities to deal with the same in accordance with law.
The petition stands disposed of in above terms.
(Ajay Mohan Goel) Judge August 10, 2020 (bhupender) ::: Downloaded on - 11/08/2020 20:21:10 :::HCHP