VISHAL YADAV Vs. STATE OF DELHI

JUDGEMENT

(1.) ALLOWED , subject to just exceptions.

(2.) A status report dated 15th May, 2014 has been filed by the State which is taken on record.

(3.) BY way of the instant writ petition, the petitioner seeks grant of parole for a period of three months on the ground that the marriage of his younger brother namely Shri Vivek Yadav, has been fixed for the 24th May, 2014 and he wishes to attend the marriage as well as other ceremonies relating thereto. Several other grounds have been raised in the writ petition which are, however, not pressed for the purposes of grant of parole.