AMIT Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Mr. Harish Kumar, Kanungo, SDM, Kapashera, District South West at Delhi has submitted short affidavit of Ms. Harleen Kaur, SDM/Revenue Assistant (Kapashera), District South West at Delhi (respondent No.3). The same is taken on record.

(2.) Heard learned counsel for the parties.

(3.) The petitioner has filed the present petition for seeking directions to the Sub Divisional Magistrate, Kapashera at Delhi (respondent No.3) to accept his bond and two sureties in the sum of Rs.50,000/- each on his behalf from private/self employed persons in terms of application dated 20.01.2015 (Annexure P-2) and release him on furlough in accordance with the instructions contained in para 5 of the release warrant dated 19.12.2014 (Annexure P-1) issued by the Commissioner, Gurgaon Division, Gurgaon (respondent No.1).