ARUN KUMAR Vs. STATE OF U.T. CHANDIGARH

JUDGEMENT

(1.) The petitioner, who is a life convict and undergoing the imprisonment in Model Jail, Chandigarh, has filed the instant petition for setting aside the impugned order dated 10.09.2010 (Annexure P1), whereby the prayer of the petitioner to release him on parole for 28 days to meet his parents, has been rejected by respondent No.1 on the ground that the house of the petitioner was found locked and no family member of the petitioner was found staying continuously at the given address.

(2.) Pursuant to notice, a reply by way of affidavit of Sunil Bhatia, Superintendent, Model Jail, Chandigarh along with documents Annexures Crl.W.P. No.117 of 2011 -2- R/1 to R/4 has been filed, which is taken on record.

(3.) We have heard the learned counsel for the parties.