ASHOK KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present petition has been filed under Article 226 of Constitution of India to assail the impugned order Annx.3 and 4, whereby emergent parole was denied to the petitioner. Petitioner had applied to District Magistrate Bharatpur for grant of emergent parole to attend the marriage of his brother.

(2.) This court on 26/4/2019 had passed the following order:-

(3.) In pursuance thereof, Mr. N.S. Gurjar, ld. Assistant Govt Advocate has submitted report received by him from the office of Superintendent of Police, Bharatpur. The said statement is taken on record.