Hari Pal Verma, J. - (1.) (Oral) - Prayer in this petition filed under Articles 226/227 of the Constitution of India is for grant of parole to the petitioner under Sections 3 and 4 of the Punjab Good Conduct Prisoners (Temporary Release) Act, 1962 for two weeks to enable him to attend the marriage of his elder brother namely Satnam Singh which is scheduled for 26.2.2016.
(2.) On notice of motion having been issued, learned State counsel has filed the enquiry report in Court and does not dispute the fact that the marriage of elder brother of the petitioner is scheduled for 26.2.2016, however, he submits that under the law, there is no provision for grant of parole for such like marriage.
(3.) Learned counsel for the petitioner contends that the petitioner is the only brother of said Satnam Singh and he had submitted an application for grant of emergency parole before jail authorities, however, the same has been declined by respondent no.2 vide order dated 16.2.2016 (Annexure P-2), ignoring the Division Bench judgment of this Court in Gurpreet Singh v. State of Punjab and another 2012(3) RCR (Criminal) 504 and Single Bench judgment in Vijay Kumar Sharma v. State of Punjab and another 2012 (3) RCR (Criminal) 409 .;