RAVINDER Vs. STATE

JUDGEMENT

(1.) The present is a petition under Art. 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 praying for a direction to the official respondent to release the petitioner on parole for three months in order to enable him to institute a Special Leave Petition (SLP) before the Honourable Supreme Court of India and to re-connect social ties with the family and society.

(2.) The petitioner is aggrieved by the order dated 2nd March, 2016 whereby his representation for parole on the above grounds was rejected by the competent authority for the following reasons :-

(3.) The reasons ascribed by the competent authority whilst rejecting the petitioner's representation for parole in the order impugned herein, are without any cogent material and are untenable.