Punjab-Haryana High Court
Mohabbat Singh vs State Of Haryana And Others on 5 November, 2008
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-28770 of 2008
Date of Decision: November 05, 2008
Mohabbat Singh ... Petitioner
Versus
State of Haryana and others ... Respondents
CORAM: HON'BLE MR. JUSTICE S.D. ANAND
Present : Mr. A.S. Trikha, Advocate, for the petitioner.
***
S.D. Anand, J.
Crl. Misc. No. 50517 of 2008 Allowed, as prayed for.
Crl. Misc. No. M-28770 of 2008 The petitioner - prisoner applied for parole in order to be able to attend the marriage of his daughter to be solemnized on 02.12.2008.
Notice of motion.
On the asking of the Court, Mr. S.S. Mor, Senior Deputy Advocate General, Haryana, accepts notice on behalf of the State.
The petition shall stand disposed of accordingly with the following directions to the Competent Authority: - Crl. Misc. No. M-28770 of 2008 2
a) The respondents shall ascertain the correctness or otherwise of the averment made by the petitioner;
b) If the factual averment is found to be correct, the petitioner shall be released on parole for a reasonable period to enable him to attend the marriages of his daughter to be solemnized on 02.12.2008. If the averment is found to be factually incorrect, the Competent Authority may pass an order to the contrary.
c) The exercise shall be concluded within a period of fifteen days from today. It will be for the State counsel to communicate the order to the Competent Authority.
Copy of the order be given to the learned State counsel under the signatures of the Court Secretary.
November 05, 2008 ( S.D. Anand ) vkd Judge