VINOD KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Learned counsel for the State has filed reply by way of affidavit of Sh. Vishal Chhibbar, Deputy Superintendent, Central Jail, Ambala on behalf of respondents No. 1 to 3. The reply is taken on record.

(2.) Heard learned counsel for the parties.

(3.) The criminal writ petition has been filed under Articles 226/227 of the Constitution of India for grant of emergency parole to the petitioner in terms of Sec. 3 (1) (b) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 ('the Act' - for short) for a period of four weeks to enable him to make all type of arrangements for the marriage of his younger sister, namely, Sushma, which is to be solemnized on 9/12/2016.