KALIM AHMED 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 seeking release of the petitioner on parole in order to enable him "to search a suitable life partner for himself; to repair his old house which is in ruined condition for last may years; to re-establish social ties with family members and society ".

(2.) The petitioner is aggrieved by the order dated 10.02.2016 whereby his application for grant of parole on the above-stated grounds was rejected by the competent authority for the following reasons:-

(3.) The reasons stated by the competent authority in the order impugned herein are on the face of it, unreasonable, untenable and unsustainable. The petitioner cannot be visited with the consequences of the apathy of the administration in their failure to verify the petitioner 's address. The other reason stated in the impugned order is irrelevant inasmuch as the petitioner has already been released on parole by this court subsequent upon his co-accused having had jumped parole as stated.