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Judgment
6 paragraphs · 146 wordsG.S. Sandhawalia, J
Petition has been filed for considering the case of the petitioner for parole and to decide the application dated 06.06.2022 (Annexure P-4). The same is for releasing him for performing ‘Bhaat’ ceremony in the marriage ceremonies of his real sister’s daughter (Bhanji) which is stated to be fixed for 30.06.2022 and the jurisdiction of Section 482 Cr.P.C. read with Section 3(1)(b) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 has been invoked.
Notice of motion.
Ms. Rajni Gupta, Additional Advocate General, Haryana accepts notice on behalf of the respondents.
A perusal of the paper-book would go on to show that application Annexure P-4 has been filed before respondent No.3 for the said purpose.
Keeping in view the above, we dispose of the present petition with direction to the respondent No.3 to decide the said application by 25.06.2022 in accordance with law.