S.S.GREWAL,J - (1.) THIS petition under Articles 226/277 of the Constitution of India, relates to grant of parole to the petitioner in order to attend the marriage of his brother commencing from 13th April, 1989. This fact also finds support from the wedding card Annexure P/1 as well as the affidavit of the father of the petitioner.
(2.) THIS request has been opposed on behalf of the State mainly on the ground that he has committed jail offence on 8th February, 1988 and he was also verbally warned at Central Jail, Hissar on 1.2.1989 under para 612(1) of the Punjab Jail Manual for committing jail offence on 28.1.1989 and that he has already availed 28 days parole from 8.10.1987 to 6.11.1987 and three weeks furlough in March, 1988. It is not specifically mentioned that the jail punishment awarded to the petitioner was approved by the Sessions Judge. In these circumstances mere fact that the petitioner has availed parole earlier on, would be no ground for refusing parole to him, in order to enable him to attend the marriage of his real brother.
(3.) FOR the foregoing reasons, the petitioner is directed to be released on parole for a period of two weeks from 6th April, 1989 upto 20th April, 1989 subject to this furnishing adequate security to the satisfaction of Chief Judicial Magistrate, Rohtak. After the expiry of period of parole, the petitioner shall surrender before the jail authorities concerned. Order accordingly.;