BALBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India read with Section 482 of Code of Criminal Procedure for quashing the impugned order dated 17.09.2010, Annexure P1, refusing release of Petitioner on parole for four weeks under Section 3(1)(d) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (for short the 'Act') and for issuing the direction to Respondents to release the Petitioner on emergency parole for four weeks to enable him to complete the admission formalities of his son.

(2.) Reply has been filed on behalf of Respondent-State.

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