HANUMAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) PETITIONER prays for the grant of parole to him so that he is able to attend the marriage of his brother which is to take place on 2.5.1996. It is submitted that his father and mother are no more. He is the elder brother and the responsibility to make arrangements for marriage is devolving on him. Similarly, the responsibility to perform the role of father on certain ceremonies connected with marriage is devolving on him. His presence on the occasion of his brother's marriage is essential enjoined by the injunctions of the society and religion upon him.

(2.) IT is not disputed by Ms. Charu Bansal, Advocate for the State of Haryana that the marriage Younger brother of the petitioner will take place on 2.5.1996.

(3.) FACTUM that the marriage of the brother of the petitioner is taking place on 2.5.1996 has been certified by the Sarpanch Gram Panchayat of the Village (Annexure P -2).