- (1.) Heard learned counsel for petitioner and Shri Umesh Verma, learned Additional Government Advocate for State-respondents.
(2.) This petition under Article 226 of the Constitution of India has been filed with prayer to quash the order dated 21.12.2020 passed by the learned Special Judge (SC/ST Act), Sultanpur whereby the prayer made by the petitioner for releasing him from judicial custody for a period of 15-20 days, so that he can participate in the Cremation and Trayodashi sanskar of her mother, has been rejected.
(3.) The petitioner has also prayed that the respondents may be directed to grant permission to the petitioner for five days from 28.12.2020 to 01.01.2021 to attend the Shradh and Terahwi sanskar of his mother which are scheduled to he held on 29.12.2020 and 31.12.2020 respectively.;