Balbir Singh vs State Of Haryana And Others

Gurvinder Singh Gill, J

The petitioner has approached this Court seeking grant of parole on the ground that the marriage of his sister's son Parveen is to be solemnized on

18-19th January 2020.

Pursuant to issuance of notice of motion on 13.1.2020, a short reply by way of affidavit of Shri Amit Kumar, Superintendent of Jail, District Jail,

Sirsa has been filed wherein it has been stated that the factum of the marriage of the petitioner's nephew, which is scheduled for 18-19th January 2020

has been verified. It is also stated therein that there is no objection of the locals for the petitioner attending the said marriage. Para 4 of the aforesaid

reply reads as follows:â€

“That the facts regarding marriage of Parveen Kumar son of Smt. Krishna Devi wife of Sh. Kidara Singh Saini real bhanja (sister's son) of the

petitioners were got verified from the S.H.O., Police Station, Civil Line Sirsa. As per verification report of S.H.O., Police Station, Civil Line Sirsa

received through e-mail, the marriage of Parveen Kumar son of Krishana Devi wife of Kidara Singh resident of Dulheri P.S. Tosham, District

Bhiwani is to be held on 18/19.01.2020 in village Dulheri District Bhiwani. There is no objection to the local people inviting petitioner/convict in the

marriage.â€​

The said reply is also accompanied by a report of SHO (Annexure R-2).

However, in para 3 of the said reply, it has been stated therein that the petitioner has not approached the office by way of filing any application

seeking parole on account of marriage of his nephew.

In view of the aforestated position, the petition is disposed of with a direction to the authorities concerned that in case any such application seeking

grant of parole is filed by the petitioner today, the same be disposed of expeditiously, preferably by tomorrow.

A copy of this order be furnished to learned counsel for the petitioner as well as State counsel under the signatures of Bench Secretary of this

Court.