SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) IN the meantime, the petitioner is permitted to attend the marriage of his sister's daughter Krishna Devi with Lalit, scheduled for March 16, 2001 at Amar Nagar, Hanuman Dhani, Bhiwani. The petitioner shall be taken to the venue of the marriage in custody at this own expenses. Since the petitioner is lodged in Central Jail, Ambala, he shall be taken to the Bhiwani Jail on March 15, 2001 and for the marriage on March 16, 2001 in custody. After the marriage he shall be again lodged at Bhiwani Jail by sunset and brought back to Ambala jail on March 17, 2001. Petition allowed.