ARUN Vs. STATE

JUDGEMENT

(1.) The present is a petition under Article 226 of the Constitution of India praying for a direction to the official respondent to release the petitioner on parole in order to enable him to prefer an SLP before the Hon'ble Supreme Court of India.

(2.) The petitioner is aggrieved by the order dated 30.10.2015 whereby his application for parole on the above ground was rejected by the Competent Authority for the following reasons:-

(3.) A perusal of the rejection order dated 30.10.2015 reveals that insofar as the first reason is concerned, it cannot be countenanced in view of the legal position that the guidelines are merely guidelines and cannot be applied blindly in every case. Insofar as, the second reason is concerned, there cannot be any apprehension in view of the circumstance that the wife of the petitioner and the brother-in-law of the petitioner, whose sibling and mother were murdered by the petitioner herein, have appeared in Court and are willing to stand surety for him.