MUKHTIYAR SINGH @ BABLOO 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 15th June, 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 "adverse police report from police authority Delhi which stated that there is possibility that convict may jump the parole and get involved in Narcotics cases. The grounds given by accused for obtaining parole are not very sound. Requisite police report from concerned police authority i.e. SSP, Distt. Kaithal, Haryana, SHO, PS Chika, Distt. Kaithal, Haryana which could not be obtained despite request. 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 seven years and eleven months approximately out of the total sentence of twelve years imposed on him. The conduct of the petitioner for the last one year in jail has been satisfactory.