ZILE SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petition has been filed for considering the case of the petitioner for parole and to decide the application dtd. 6/6/2022 (Annexure P-4). The same is for releasing him for performing "Bhaat" ceremony in the marriage ceremonies of his real sister"s daughter (Bhanji) which is stated to be fixed for 30/6/2022 and the jurisdiction of Sec. 482 Cr.P.C. read with Sec. 3(1)(b) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 has been invoked.

(2.) Notice of motion.

(3.) Ms. Rajni Gupta, Additional Advocate General, Haryana accepts notice on behalf of the respondents.