SANJEEV @ SANJU Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Present criminal writ petition has been filed under Article 226 of the Constitution of India praying that the petitioner be temporarily released on parole under Section 3(1)(b) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 to enable him to attend the marriage of his younger sister, which is scheduled to be held on 10th February, 2012.

(2.) Counsel for the petitioner has drawn my attention to para No. 3 of the petition, wherein it is stated that a request for release of the petitioner on parole along with the marriage card was submitted to the Superintendent, Central Jail, Ambala, but till today no decision has been taken thereupon by the authorities.

(3.) Issue notice of motion.