KARAM SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) NOTICE to the State. On the request of the Court, Shri S.S. Patter, AAG, Haryana, accepts notice on behalf of the respondents.

(2.) SHRI Karam Singh petitioner has filed the present petition under Section 482 Cr.P.C. read with Article 226/227 of the Constitution of India for the grant of emergency parole in order to attend and perform the necessary ceremonies regarding the marriage of his adopted daughter Smt. Sunita and the said marriage is fixed for 12th May, 1997.

(3.) THE petitioner made a request to the authorities for the grant of emergency parole for the performance of ceremonies of the marriage of his adopted daughter Smt. Sunita on 29th April, 1997. As per the marriage card (Annexure P-1), the marriage of Smt. Sunita is going to be solemnised on 12th May, 1997. As per customs of the society, the presence of the father is not only desirable, but is also necessary in order to perform the marriage ceremonies. In these circumstances, directions are given to the respondent- authorities to pass appropriate orders for the release of the petitioner on emergency parole within four days from the receipt of the copy of this order. After performing the marriage of his daughter, the petitioner would surrender before the Jail Authorities on 1st June, 1997.