Punjab-Haryana High Court
Kuldeep @ Monu vs State Of Haryana And Others on 18 November, 2008
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Crl. Misc. No. M-30156 of 2008
Date of Decision: November 18, 2008
Kuldeep @ Monu ... Petitioner
Versus
State of Haryana and others ... Respondents
CORAM: HON'BLE MR. JUSTICE S.D. ANAND.
Present : Mr. Krishan Singh, Advocate,
for the petitioner.
S.D. Anand, J.
Crl. Misc. No. 52948 of 2008 Allowed, as prayed for.
Crl. Misc. No.M-30156 of 2008 The grievance of the petitioner - prisoner is that his request for release on parole (for his own marriage, to be solemnized on 26.11.2008) has not been disposed of by the Competent Authority.
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.
Crl. Misc. No. M-30156 of 2008 2
The petition shall stand disposed of accordingly with the following directions to the Competent Authority:-
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. 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 reasonable period so that purpose of grant thereof is not defeated in any manner.
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 18, 2008 ( S.D. Anand ) vkd Judge