VISHWANATH VERMA Vs. DELHI (ADMN)

JUDGEMENT

(1.) Mr. R.N. Poddar, Advocate appearing on behalf of the respondent states that Delhi Administration will be releasing the petitioner on parole for a week in order to enable him to attend the wedding of his son. In view of this statement by Mr. R.N. Poddar, Adv. and taking in account the fact that the son of the petitioner is getting married on 5 14th Nov., 1982, we direct that the petitioner be released on parole-for a week not later than 2 p.m. on 13th Nov., 1982. We also direct that as soon as the period of one week is over the petitioner will surrender himself before the Superintendent of Central Jail, Tihar. The text of this order may be sent Dasti to the Superintendent 10 of Tihar Central Jail immediately and a copy of it also shall be supplied forthwith to Mrs. Situr as also to Mr. Poddar, Advocates for the parties.

(2.) The matter is disposed of accordingly.