SURENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition filed under Article 226 of the Constitution of India read with Section 3(1)(a) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (hereinafter to be referred as the 'Act') is for issuance of direction to the respondents to release the petitioner on emergency parole for four weeks on the ground that his wife is pregnant and the due date of delivery is 15.10.2010.

(2.) Reply on behalf of the respondent-State has been filed today in Court.

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