AJAY TEWARI, J.

1. This petition has been filed for directing the respondents to release the petitioner on parole for four weeks to attend the marriage of the sister of the petitioner which is fixed for 18.2.2022.

2. Reply dated 10.02.2022 has been filed by way of affidavit of Amit Kumar, Superintendent of Prison, District Prison, Karnal on behalf of respondents No. 1 to 5. As per which, it has been verified that marriage of the sister of the petitioner is indeed fixed for 18.2.2022. However, an apprehension has been expressed by the learned State counsel that the petitioner may evade surrender after grant of parole.

3. Be that as it may, keeping in view the circumstances, we do not deem it appropriate to deny the petitioner benefit of bail. However, the petition for parole is declined but we grant interim bail to the petitioner to the satisfaction of concerned C.J.M./Duty Magistrate/Illaqa Magistrate for a period of five days with effect from 15.2.2022 to attend the marriage of his sister. In view of the apprehension expressed by learned State counsel, the Court granting the interim bail would justify in seeking additional security.

4. Since the main case has been decided, the pending miscellaneous application, if any, also stands disposed of.