GOVIND Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India for grant of emergency parole on the ground that the marriage of petitioner's brother is scheduled for 23.11.2017.

(2.) The factum of marriage is not denied by the respondents and the reason stated in the rejection order as also before us is that the petitioner has already availed of parole to get his ward admitted to the school, for a period of four weeks', which would clearly disentitle him to any other similar benefit under the Rules.

(3.) On due consideration of the matter, we are of the opinion that the emergency parole for the purpose set out in the petition is covered under Section 3(1) (b) of the Haryana Good Conduct Prisoners' Temporary Release Act 1988 and the fact that the petitioner has availed of the benefit of parole for some other reason would not disentitle him to parole on this ground.