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Judgment
5 paragraphs · 183 wordsGirish Kathpalia, J
Petitioner has challenged rejection of his parole application. The parole application was rejected on the ground that one month gap has to be maintained between the completion of furlough availed and application for parole. Learned ASC submits that in any case now, more than one month has passed after completion of the furlough availed by the petitioner, so now he can be considered for parole.
After some discussion, with consent of both sides, the petition is disposed of directing the competent authority to treat this petition as fresh application of the petitioner for grant of parole, which shall be decided within three weeks, otherwise, the petitioner shall be at liberty to seek relief directly from this court. At request of learned counsel for petitioner, not opposed by learned ASC, it is made clear that the entitlement of the petitioner, if any, for furlough shall not be treated as an impediment to grant parole.
Pending application stands disposed of as infructuous.
Copy of this order and the petition be sent to the concerned Jail Superintendent for compliance.