S.S. Saron , J. - (1.) Learned counsel for the State has filed affidavit of Mr. Sher Singh, Superintendent, District Prison, Karnal, in reply to the petition. The reply is taken on record.
(2.) Heard learned counsel for the parties.
(3.) The petitioner by way of present petition under Articles 226/227 of the Constitution of India read with Section 3 sub-section (1) (a) of the Haryana Good Conduct Prisoners (Temporary Release) Act, 1988 ('the Act' - for short) seeks issuance of a writ in the nature of mandamus directing the respondent-State and others to grant him interim bail/emergency parole/ furlough for four weeks so as to enable him to attend the 'tervi'/'bhog' ceremony, 'akhand path' and last rites of his paternal grandmother, who died on 24.10.2016.;