JUDGEMENT
Kanwaljit Singh Ahluwalia, J. -
(1.) Criminal Misc. No. 983 of 2011.
(2.) CRIMINAL Misc. Application is allowed. Affidavit (Annexure P1) along with postal receipt (Annexure P2) are taken on record.
Criminal Writ Petition No. 1511 of 2011
(3.) THE present writ petition has been filed under Article 226 of the Constitution of India praying that a direction be issued to the respondents to allow emergency parole to the petitioner for pre and post management of a surgery, which is to be performed upon his wife. It is stated in the petition that Smt. Kali Bai, wife of the petitioner, is suffering from Hydatid Cyst Liver and she requires immediate surgery. It is further stated that there is no male member in the family, except the petitioner, to look after his ailing wife.;
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