PANKAJ MAINGI Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) This order will dispose of the aforementioned petitions bearing CRWP No. 2166, 2167 and 2170 filed by Petitioner Pankaji Maingi under Articles 226/227 of the Constitution of India seeking direction to the Respondents No. 2 and 3 to release him on emergency parole for four weeks to perform the marriage of his son, fixed for 29/30.11.2010 under the Punjab Good Conducts Prisoners (Temporary Release) Act, 1962.

(2.) No reply has been filed on behalf of the Respondent-State.

(3.) I have heard learned Counsel for the parties and have gone through the whole record carefully.