KIRAN Vs. STATE

JUDGEMENT

(1.) At the outset, learned counsel for the petitioner prays that the prayer clause (ii) of the writ petition be read as seeking parole for the marriage of the granddaughter and for re-establishing social ties.

(2.) On the oral prayer, prayer (ii) of the writ petition be read as noted above.

(3.) On a notice being issued, a status report has been filed.