UMESH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present is a petition under Article 226 of the Constitution of India read with Section 482 Cr.P.C. seeking release of the petitioner on parole for three months in order to enable him to institute a Special Leave Petition (SLP) before the Hon'ble Supreme Court.

(2.) The petitioner is aggrieved by the order dated 10th August 2015 whereby his application for grant of parole on the abovestated grounds was rejected by the Competent Authority in view of adverse police report which stated that the convict may get involved in criminal activities if released and may jump the parole. As per police report there is enmity of the convict in the village and he may disturb the law and order situation in the area.

(3.) A perusal of the reasons stated by the Competent Authority in the impugned order dated 10th August, 2015 reveals that the same are without any cogent material and general in nature.