SALAUDDIN Vs. STATE

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 file a Special Leave Petition (SLP); to arrange funds for the same; and to re-connect social ties with the family and society.

(2.) The petitioner is aggrieved by the order dated 13 th May, 2015 whereby his application for grant of parole on the afore-stated grounds has been rejected by the Competent Authority of the respondent on the ground of "in absence of requisite police verification report regarding verification of address and grounds taken by convict from concerned police authority i.e. SHO, Saket, New Delhi which could not be obtained despite several requests. Further, the convict, if desires, can file SLP from jail itself where free legal aid is available to prisoners."

(3.) A perusal of the nominal roll qua the petitioner reveals that the petitioner has already undergone incarceration for a period of four years and six months approximately out of the total sentence of seven years imposed on him. The conduct of the petitioner for the last one year in jail has been satisfactory.