SUKHCHAIN SINGH Vs. STATE OF HARYANA AND ANR

JUDGEMENT

(1.) Requests for placing on record Annexures P-1 to P-6.

(2.) Both the applications are allowed subject to all just exceptions. Annexures P-1 to P-6 are taken on record.

(3.) Applications stand disposed of accordingly. Crl.W.P. No. 2091 of 2010 The present petition filed under Articles 226/227 of the Constitution of India read with Section 482 Code of Criminal Procedure is for issuance of direction to Respondent No. 1 to temporary release the father of Petitioner on parole for six weeks under Section 3(1)(c) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, enabling him to carry out agricultural operations.