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Dhanna Singh vs State of Punjab and Others

Punjab And Haryana At Chandigarh · Decided on 5 October 2011 · Citation: (2011) 10 P&H CK 0047

HON’BLE JUDGES
Kanwaljit Singh Ahluwalia, J
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 226 · Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 — Section 3
CASE NUMBER
Criminal Writ Petition No. 1912 of 2011
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Judgment

5 paragraphs · 238 words

Kanwaljit Singh Ahluwalia, J.—The present writ petition has been filed under Article 226 of the Constitution of India praying that the petitioner is entitled to be released on temporary parole u/s 3(i)(d) of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1988, to enable him to attend the marriage of his daughter Amandeep Kaur, which is scheduled to be solemnized on 14.10.2011.

2.

Learned counsel for the State has filed a reply, by way of an affidavit of Dr. Yudhbir Singh, District Magistrate, Sirsa, on behalf of the respondents, which is taken on record. It is stated therein that Tehsildar, Dabwali, has verified the factum of marriage of Amandeep Kaur, daughter of the petitioner and indeed her marriage is to be solemnized on 14.10.2011.

3.

In view of this, the concerned authorities are directed to take a decision on the request made by the petitioner, for releasing him on parole, within a period of three days from today. In case, the authorities come to the conclusion that the petitioner is not entitled to parole, they will pass a speaking order and the same shall be communicated to him to enable him to approach this Court.

4.

With the observations made above, the present writ petition is disposed of.

5.

A copy of this order, duly attested by the Court Secretary of this Court, be furnished to Mr. K.D.S. Sidhu, Additional Advocate General, Punjab, for onward transmission and compliance.