Kanwaljit Singh Ahluwalia, J. - (1.) THE present writ petition has been filed under Article 227 of the Constitution of India praying that the petitioner may be temporarily released under Section 3(1)(b) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988, on emergency parole to enable him to attend the marriage of his niece (sister's daughter) namely Reena, which is scheduled to be held on 23.2.2012.
(2.) LEARNED counsel for the petitioner, during the course of arguments, has submitted that an application (Annexure P2) was submitted by the petitioner before the Jail Authorities but till today no decision has been taken thereupon. Issue notice of motion. On asking of the Court, Ms. Priyanka Dalal, Assistant Advocate General, Haryana, accepts notice on behalf of the respondents. A copy of petition has been supplied to her.
(3.) MS. Dalal, after going through the contents of the petition, submits that conscious decision, on the application (Annexure P2), shall be taken by the concerned authorities within three days from the date of receipt of a certified copy of this order.;