SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has approached this Court seeking grant of emergency parole so as to enable him to attend the marriage of his younger brother namely Anil, which is stated to be solemnized on 17-18.1.2020 at Village Karora, District Kaithal, particularly in view of the fact that the petitioner's father has already expired and he is the eldest member in the family.

(2.) Reply by way of affidavit of Sh. Sukhram, Superintendent, District Jail, Kaithal has been filed by learned State counsel today in Court, which is taken on record.

(3.) When this matter was taken up on 14.1.2020, it was informed by the learned State counsel that the application moved by the petitioner seeking grant of parole was still pending before the Divisional Commissioner, Karnal. Consequently, directions were issued by this Court to the Divisional Commissioner, Karnal to decide the appliction. The operative part of order dated 14.1.2020 reads as follows: