HEMNARAYAN, S/O PITAMBER SINGH Vs. STATE OF CHHATTISGARH THROUGH ITS PRINCIPAL SECRETARY DEPARTMENT OF HOME

JUDGEMENT

(1.) Heard.

(2.) The present petition is against the rejection of prayer for release the petitioner on parole. It is been contended that the prayer for release on parole has been rejected which has not been communicated to the petitioner in writing.

(3.) Learned counsel for the petitioner submits that the petitioner was entitled for parole as per the rules and in the return of the State it is stated that though the grant of temporary release of the petitioner is for 12 days was forwarded through the Jail Superintendent, Central Jail, Bilaspur, wherein the District Magistrate, District Janjgir-Champa sought a report in respect of the petitioner from the Superintendent of Police, District Janjgir-Champa. In turn the Superintendent of Police, Janjgir-Champa directed the SHO, Police Station Malkharoda, District Janjgir-Champa to get a report, who in turn submitted a report, whereby an objection was made that the petitioner if is released then the law and order situation may arise and the petitioner may threaten to the family members of the deceased and may further abscond.