ATBIR Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Leave granted.

(2.) The appellant, serving the sentence of imprisonment for whole of his natural life after commuting of death sentence by the Hon'ble President of India, has preferred this appeal on being aggrieved by the order dtd. 2/8/2021, as passed by the learned Single Judge of the High Court of Delhi at New Delhi in W.P. (Crl.) No. 3345 of 2019 dismissing his writ petition against the order dtd. 21/10/2019, as issued by the Director General of Prisons, Prison Headquarters, Tihar, Janakpuri, New Delhi declining his prayer to grant furlough.

(3.) With reference to the foregoing broad outline of the present case, the relevant background aspects could be briefly noticed as follows: