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Judgment
The petitioner has challenged order dated 09.04.2025 of the competent authority whereby his application for release on parole was rejected.
At the outset, the impugned order appears to be unsustainable for the reason of its vagueness. Learned ASC accepting notice, also in all fairness agrees that the impugned order is vague in the sense that it simply records that the overall jail conduct of the petitioner was not satisfactory as multiple punishments were awarded to him. No details of the alleged conduct and/or the punishments have been referred to. Rather, learned counsel for petitioner submits that recently, the petitioner was also granted furlough.
Considering the above circumstances, the petition is allowed and the impugned order dated 09.04.2025 is set aside, remanding the matter to the competent authority with the directions to pass fresh order within 10 days in accordance with law, as indicated in the petition itself.