SATBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in this petition, filed under article 226 of the Constitution of India read with Sec. 3(1)(a) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, is for grant of four weeks' parole to the petitioner on account of marriage of his niece, namely Sonia, which is fixed for 20/4/2019.

(2.) Learned counsel for the petitioner submits that the petitioner, being the only maternal uncle, has to perform certain rituals and ceremonies of the marriage of his niece Sonia and he has already moved an application for grant of parole, however, no action has been taken thereunder.

(3.) Notice of motion.