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The Madras High Court has said that “To give meaning to life of citizen’s sometimes one need to expand certain expressions in law”. Court granted parole to a man to attend his son's engagement ceremony rejecting the State's objection attending engagement ceremony was not one of the enlisted grounds to give parole.
Justice N Seshasayee ordered to grant parole to a man who was undergoing one-year imprisonment for an offense punishable under Section 7 and 13(2) r/w 13 (1) (d) of the Prevention of Corruption Act.
The government raised opposition against the plea that the parole is only granted as per the Prison Manual Rule 6 for some limited grounds and attending son's engagement was not one of those grounds.
The court said that "Life of law is not logic to experience and life itself is having full of emotions and sentiments. This Court seeks no reason why the father should attend an engagement ceremony of his son and this is an opportunity for him to visit the family in his life."Sometimes one needs to expand certain expressions in law to give the meaning to the life of citizens. Hence, rather than administrating law in terms of the letter, this Court is inclined to give Parole to the petitioner's father," it said while directing the Superintendent Central Prisons to grant him parole.
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