RAJ SINGH @ RAJU 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 16.11.2015 whereby his application for parole on the above ground was rejected by the Competent Authority for the following reasons:-

(3.) A perusal of the nominal roll qua the petitioner reveals that the petitioner has already undergone four years' incarceration out of the total sentence of eight years awarded to him by this Court. The conduct of the petitioner in jail has been satisfactory from the very inception of his incarceration.