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Punjab-Haryana High Court

Bhola Dass vs State Of Haryana & Ors on 19 August, 2015

                    CRWP-1211-2015                                                   -1-

                    IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH


                                                          CRWP-1211-2015

                                                          Date of decision: 19.08.2015


                    Bhola Dass
                                                                       ..... Petitioner

                                       Versus

                    State of Haryana and others
                                                                       ..... Respondents


                    CORAM: HON'BLE MR. JUSTICE R.P. NAGRATH

                    PRESENT: Mr. HS Sandhu, Advocate for the petitioner.

                    R.P. NAGRATH, J. (ORAL)

Prayer in the instant petition filed under Article 226 of the Constitution of India read with Section 3 (1)(d) of the Haryana Good Conduct Prisoners (Temp. Release) Act, 1988, is for issuance of a direction to respondents to release Jagtar Singh @ Jagtar Nath, father of the petitioner on emergency parole for 15 days to attend the marriage of present petitioner which is fixed for 22.08.2015 and 23.08.2015.

Petitioner-Bhola Dass is the son of convict Jagtar Singh @ Jagtar Nath for which appeal bearing CRA-S-3505-SB-2015, is admitted by this Court. It is further submitted that the petitioner has already filed application dated 06.08.2015 (Annexure P-3) in this regard before respondent No. 3-Superintendent, Central Jail, Ambala.

Notice of motion to Advocate General, Haryana.

On the asking of Court, Ms. Supriya Arora, AAG, Haryana accepts notice on behalf of respondent.

2015.08.19 14:47 I attest to the accuracy and authenticity of this document CRWP-1211-2015 -2-

Let a copy of paper-book be supplied to learned State counsel during the course of day.

In view of the nature of order that is proposed to be passed, no reply is required to be filed by respondents.

The instant petition is disposed of with a direction to respondent No. 3-Superintendent, Central Jail, Ambala, to dispose of application dated 06.08.2015 (Annexure P-3) filed by the petitioner, expeditiously and in accordance with law.

Let a copy of this order be given dasti to learned counsel for the petitioner under the signatures of Court Secretary of this Court.

                    August 19, 2015                                    ( R.P. NAGRATH )
                    rishu                                                   JUDGE




RISHU KATARIA
2015.08.19 14:47
I attest to the accuracy and
authenticity of this document