SACHIN KUMAR Vs. STATE

JUDGEMENT

(1.) This is a writ petition under Article 226 of the Constitution of India challenging the order of the respondent dated 5.10.2009, whereby his request for extension of parole was rejected by the Government.

(2.) The petitioner was granted parole for four weeks for the purpose of raising the foundation of his house and to perform other social responsibilities, including making arrangement of funds. He was released from jail on 3rd of August, 2009 and the period of parole expired on 3rd of September, 2009.

(3.) The petitioner applied for extension of parole on the ground that he wanted to get the eyes of his father to be operated for removal of cataract and also wanted to arrange finances for that purpose. The request of the petitioner for extension of parole for this purpose was rejected by the Government vide order dated 5.10.2009 on the ground that he had already availed one month's parole and there was no justification for further extension of parole.