DEVINDER SINGH Vs. STATE OF HP

JUDGEMENT

(1.) This order shall dispose of the present writ petition filed by the petitioner against the rejection of his application by respondent No.2 for being released on parole.

(2.) I have heard the learned counsel for the parties.

(3.) The petitioner has alleged in the petition that his application, dated 3.6.2010, for releasing him on parole has been rejected by respondent No.2 vide order dated 23.7.2010 (Annexure R-5) on the ground of his surrendering after 13 days at the time of his previous parole.