JASSA SINGH ALIAS JASSA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the State has filed an affidavit of Mr. Ashish Kapoor, Superintendent, Central Jail, Amritsar, on behalf of the State. The affidavit is taken on record.

(2.) Heard learned counsel for the parties.

(3.) The petitioner has filed the present petition under Articles 226/227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure for directing the respondents to release him on emergency parole for a period of four weeks as the marriage of his daughter, namely, Narinder Kaur, is to be solemnized on 26.02017. It is stated that the petitioner has to make arrangement for the same.