SANJAY KUMAR Vs. STATE OF H.P

JUDGEMENT

(1.) Petitioner has filed the petition under Article 226 of the Constitution of India, seeking parole for four weeks.

(2.) Learned counsel for the petitioner has submitted that the petitioner is in custody for the last more than ten years including remissions. The jail conduct of the petitioner is satisfactory. Petitioner required parole to enable him to lookafter his family.

(3.) Learned State counsel has opposed the petition.