SUNIL @ SONU Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Learned State counsel has filed written statement by way of affidavit of Dr. Harish Kumar, Superintendent of Prison, District Prison, Jind on behalf of respondents No.1 and 2. The same is taken on record.

(2.) Heard learned counsel for the parties.

(3.) The petitioner by way of the present petition seeks quashing of the impugned order dated 17.08.2015 (Annexure P- 4) passed by the Superintendent of Jail, District Jail, Jindrespondent No.2 and also prays for temporary release on parole for a period of four weeks to participate in the marriage of his brother, which is to be solemnized on 16.09.2015.