ARIF Vs. STATE

JUDGEMENT

(1.) The present petition has been filed under Articles 226 & 227 of the Constitution of India read with Sec. 482 Crimial P.C. for the parole for a period of three months on the ground to arrange funds for and to re-establish social ties with the family and with the society. The present petition has been filed being aggrieved by the order dated 10.11.2016.

(2.) Perusal of order dated 10.11.2016 shows that an application for the grant of parole was moved by the convict/petitioner which was rejected. Since this is in continuation of order of the Deputy Secretary (Home), the original order was called and nothings on the same were perused.

(3.) Perusal of noting shows that the parole was availed in continuity of earlier paragraphs 1 to 7 which deals with the earlier application rejecting the parole and present case starts from para 8.