S.S.SARON,J. - (1.) The learned Counsel for the State has filed reply by way of affidavit of Sh. Bhupinder Singh, Deputy Superintendent, Central Jail, Ambala on behalf of respondents No.2 and 3. The reply is taken on record.
(2.) Heard learned counsel for the parties.
(3.) The petitioner has filed the Crl. Writ petition under Section 482 of the Code of Criminal Procedure read with Section 3 (c) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 ('Act' - for short) for grant of two months parole to him for making arrangements for the marriage of his sister which is to be solemnized on 25.11.2016 at Village Kawi, District Panipat. The petitioner is undergoing life imprisonment in two separate cases i.e. FIR No.70 and FIR No.71 dated 2.12.2011 and 3.12.20111 respectively registered at Police Station GRP Chandigarh for the offences under Sections 302, 201 and 34 Indian Penal Code ("IPC" - for short). His life imprisonment commenced from 19.6.2014. At present he is confined in Central Jail, Ambala. His appeals against the same are pending in this Court. During incarceration of the petitioner in jail, he submitted a representation to the Superintendent Central Jail, Ambala for grant of two months' parole for making arrangements and doing other miscellaneous work for the marriage of his sister which is to be solemnized on 25.11.2016. The Superintendent Central Jail, Ambala (respondent No.2) has, however, vide order dated 19.9.2016 (Annexure P2) declined the parole. According to the petitioner, his behaviour in jail has been good and there was no such conduct which would warrant the parole to be declined. ;