KUMAR PAL 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 23.11.2015 whereby his application for parole on the above ground was rejected by the Competent Authority for the following reasons:-

(3.) The grounds stated by the Competent Authority in the impugned order dated 23.11.2015 whilst rejecting the petitioner's representation for grant of parole are specious in view of the circumstance that although the petitioner surrendered late, he surrendered on his own. It is stated that the petitioner had surrendered late as a consequence of mis-calculation on his part.