HEERA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Through the present petition, the petitioner seeks his release under Sec. 3 and 4 of Punjab Good Conduct Prisoners (Temporary Release) Act to attend last rites of antim ardaas of his brother.

(2.) Notices are served upon the official Respondents through the State's counsel.

(3.) Learned counsel for the petitioner submits that he would be contended and satisfied, in case he files a fresh representation before the concerned Superintendent of jail, the same be decided within the time bound manner.