Pankaj Maingi vs State of Punjab and Others

This order will dispose of the aforementioned petitions bearing CRWP No. 2166, 2167 and 2170 filed by Petitioner Pankaji Maingi under Articles 226/227 of the Constitution of India seeking direction to the Respondents No. 2 and 3 to release him on emergency parole for four weeks to perform the marriage of his son, fixed for 29/30.11.2010 under the Punjab Good Conducts Prisoners (Temporary Release) Act, 1962.

No reply has been filed on behalf of the Respondent-State.

I have heard learned Counsel for the parties and have gone through the whole record carefully.

It has been contended by learned Counsel for the Petitioner that the wife of Petitioner has already moved an application for grant of emergency parole to the Petitioner, as the marriage of her son is fixed for 29/30.11.2010 before the Superintendent, Central Jail, Patiala and however, no action has been taken over the same so far. Further contends that he has been continuing in custody since 23.2.2010.

It has been contended by learned Counsel for the State that the factum of marriage of son of the Petitioner has been got verified and the same as alleged by the Petitioner is correct.

Hence, in view of these facts, Respondents are directed to consider the request of the Petitioner for release him on emergency parole for one week on the usual terms and conditions under the Act, the Rules and the Instructions on the point.

Accordingly, all the three petitions stand disposed of.

Copy of the order be given dasti under the signatures of the Reader of this Court.