SHAMBHU NATH 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 as well as for maintaining social ties with family and society.

(2.) The petitioner is aggrieved by the order dated 04.11.2015 whereby his application for parole on the above ground was rejected by the Competent Authority for the following reasons:-

(3.) The reasons stated by the Competent Authority in the impugned order dated 04.11.2015 whilst rejecting the petitioner's representation for grant of parole are specious, without any material and contrary to the circumstances that the petitioner was released on interim bail by this Court w.e.f. 07.04.2014 to 22.04.2014 and is not stated to have misused the liberty granted to him.