JAI KISHORE Vs. STATE

JUDGEMENT

(1.) The present is a petition under Article 226 of the Constitution of India praying for release of the petitioner on parole in order to enable him to prefer an SLP before the Supreme Court.

(2.) The petitioner is aggrieved by the order dated 03.06.2015 whereby his application for grant of parole on the above mentioned ground was rejected by the competent authority for the following reasons:-

(3.) A perusal of the rejection order dated 03.06.2015 reveals that there is no cogent material based on which it has been stated that the grounds taken by the petitioner in his application for grant of parole are not genuine or that his release will adversely impact law and order and security in the area.