Virender Kumar vs State of Haryana and Others

Kanwaljit Singh Ahluwalia, J.—The present writ petition has been filed under Article 226 of the Constitution of India praying for temporary release of the petitioner on parole for four weeks u/s 3(1)(b) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, to enable him to attend the marriage of his niece named Preeti, which is scheduled to be held on 25.2.2012.

Learned counsel for the petitioner submits that an application along with the Panchayat Report and the marriage card was submitted before the Jail Authorities but they have refused to accept the same. Thus, no consideration is coming forward to the request of the petitioner for grant of parole.

Issue notice of motion.

On asking of the Court, Mr. Amandeep Singh, Assistant Advocate General, Haryana, accepts notice on behalf of the respondents. A copy of petition has been supplied to him.

Mr. Amandeep Singh, after going through the contents of the petition, has submitted that the present petition shall be treated as an application for grant of parole to the petitioner and after due consideration, a conscious decision shall be taken thereupon by the State Authorities within three days from the date of receipt of a certified copy of this order.

Learned counsel for the petitioner submits that the present writ petition may be disposed of in terms of the statement made by learned counsel for the respondents.

Ordered accordingly.

A copy of this order, duly attested by the Bench Secretary of this Court, be furnished to Mr. Amandeep Singh, Assistant Advocate General, Haryana, for onward transmission and compliance.