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Judgment
Surya Kant, J.—Notice of motion.
Mr. B.S. Baath, Assistant Advocate General, Punjab, accepts notice.
The Petitioner, who is life convicted, is presently on parole, which is to expire tomorrow i.e. on 22.2.2007. He, however, seeks for extension of
the parole period for another 10 days in order to enable him to perform the marriage of Mandeep Kaur, who is daughter of his sister to whom he
claims to have adopted right from the childhood. It is stated that marriage of Mandeep Kaur is scheduled to be held on 25.2.2007.
After hearing learned Counsel for the parties, I am of the view that even if Mandeep Kaur is not legally adopted daughter of the Petitioner, he,
still being her maternal uncle, deserves to be permitted to attend the aforesaid marriage ceremony.
Consequently, this petition is allowed to the extent that the parole period of the Petitioner is extended up to March 1, 2007. It is, accordingly,
directed that the Petitioner need not to surrender before the jail authorities on 22.2.2007, instead, he is directed to surrender on 1.3.2007 by 5.00
p.m.
Let a copy of this order duly attested by the Bench Secretary be issued to learned Counsel for the parties for information and necessary
compliance.