RANBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Through this criminal writ petition filed under Article 226/227 of the Constitution of India read with Section 3, sub-section (l)(b) and (2) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, the petitioner prays for issuance of writ in the nature of mandamus directing the respondent/State to grant him emergency parole for a period of four weeks to enable him to attend the marriage of his niece, namely, Kirti, which is to be solemnized on 12.03.2020.

(2.) Reply by way of Affidavit of the Superintendent of Central Jail, Ambala, along with its enclosure Annexure R-l, has been filed on behalf of the State.

(3.) Perusal of the same goes to show that on verification, it has been found that the marriage of the petitioner's sister's daughter, namely, Kirti, is actually fixed for 12th of this month.