Punjab-Haryana High Court
Devender Singh @ Meenu vs State Of Haryana & Ors on 9 January, 2017
Author: Inderjit Singh
Bench: Inderjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Criminal Writ Petition No.1661 of 2016
Date of Decision: 09.01.2017
Devender Singh alias Meenu
.. Petitioner
Vs.
State of Haryana and others
..Respondents
CORAM: HON'BLE MR. JUSTICE INDERJIT SINGH
Present: Mr. Randeep S. Dhull, Advocate for the petitioner.
Mr. Brijesh Sharma, AAG, Haryana.
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Inderjit Singh, J.
This Criminal Writ Petition has been filed under articles 226/227 of the Constitution of India read with Section 3 (1)(b)(d) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 for directing the respondents/State to grant emergency parole/interim bail to the present petitioner for a period of four weeks for attending the marriage ceremonies of his cousin sister (Bua daughter) and also to attend the Bhatt Ceremonies, which are fixed for 17.01.2017 and 18.01.2017.
Heard.
Learned counsel for the petitioner restricts his prayer that his application for emergency parole/temporary parole, which is pending before the Superintendent, District Jail, Yamuna Nagar, may be decided expeditiously.
In view of above, Superintendent, District Jail, Yamuna Nagar is directed to decide the application of petitioner for emergency parole/temporary parole expeditiously as per law.
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(INDERJIT SINGH)
January 09, 2016 JUDGE
jasmine
Whether speaking/reasoned Yes
Whether reportable No
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