Punjab-Haryana High Court
Rajkumar vs State Of Haryana And Others on 4 May, 2009
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CRM No. M 11653 of 2009
( O & M)
Date of decision: 04.05.2009
Rajkumar
...Petitioner
Versus
State of Haryana and others
...Respondents
CORAM: HON'BLE MR.JUSTICE HARBANS LAL
Present: Mr. Surinder Dagar, Advocate for the petitioner.
Mr.Amit Kaushik, Assistant Advocate General, Haryana
***
Harbans Lal, J.( Oral) This petition has been moved by Rajkumar under Section 482 of Cr.P.C. read with Section 3 (1) (b) of the Haryana Good Conduct Prisoners ( Temporary Release) Act, 1988, seeking emergency parole of four weeks to celebrate the marriage of his aunt's daughter which is fixed for 06.05.2009.
Reply has not been filed by the State.
I have heard the counsels for the parties, besides perusing the record with due care and circumspection.
This petition is disposed of with a direction to respondent No.2- Superintendent, District Jail, Gurgaon to take the petitioner to the place of marriage i.e. Kalkaji Community Centre, Krishana Market , Near Desh Bandhu College, Kalkajit, New Delhi on 06.05.2009, well before 7.00 PM and the moment the ceremony is over, he shall be brought back and lodged in the jail.
A copy of this order be given dasti.
May 04, 2009 ( Harbans Lal ) amrit Judge