ASHWANI KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This petition is filed for seeking extension of furlough for another four weeks as the petitioner has to surrender today, i.e. 12.09.2018, after completion of the period of furlough already granted.

(2.) In brief, the petitioner is a life convict, lodged in District Jail, Faridabad. He had applied for furlough for three weeks to the Superintendent of Jail, Faridabad for the purpose of meeting his family members and restoring social ties. Since the said application was not decided eitherway, therefore, the petitioner had to approach this Court by way of CWP No.12825 of 2018, which was disposed of on 16.07.2018 by this Court while giving directions to release the petitioner on three weeks furlough in view of Section 4(1) and Section 6 of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 (hereinafter referred to as the "Act").

(3.) However, during the period of furlough, the petitioner had solemnized marriage with a girl, namely, Reena on 04.09.2018. It is apparently a run away marriage and in this regard, a certificate issued by Shri Balal Ji Jyotishi (Kendra) Mandir, Mata Mansa Devi Market, Sector -4, Panchkula about the performance of the marriage is attached as Annexure P-3.