VIRENDER KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The present writ petition has been filed under Article 226 of the Constitution of India praying for temporary release of the petitioner on parole for four weeks under Section 3(1)(b) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, to enable him to attend the marriage of his niece named Preeti, which is scheduled to be held on 25.2.2012.

(2.) Learned counsel for the petitioner submits that an application along with the Panchayat Report and the marriage card was submitted before the Jail Authorities but they have refused to accept the same. Thus, no consideration is coming forward to the request of the petitioner for grant of parole.

(3.) Issue notice of motion.