L.N. Mittal, J. - (1.) PETITIONER 's grievance is that in spite of order Annexure P/1 passed by this Court for release of the Petitioner on parole and in spite of necessary surety bonds having been furnished, the Petitioner has not been released on parole.
(2.) RESPONDENT No. 3 - District Magistrate has, however, alleged that alleged sureties Sant Ram and Sukhbir never appeared before him for doing the needful. Without going into aforesaid controversy, learned Counsel for the Petitioner states that sureties shall appear before the District Magistrate - Respondent No. 3 on any date that may be fixed by this Court so that the needful is done and the Petitioner is released on parole. Counsel for the Respondents has No. objection to the same.
(3.) ACCORDINGLY , the instant writ petition is disposed of with direction that sureties of the Petitioner for his release on parole pursuant to order Annexure P/1 shall appear before the District Magistrate, Sonepat - Respondent No. 3 on 22.9.2011 at 10.00 AM and if for some reason Respondent No. 3 is busy on the said date and time, the sureties shall appear at any date and time that may be given by Respondent No. 3 and needful shall be done by Respondent No. 3 expeditiously.;