CHAND MIYAN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present writ petition is filed by the Petitioner under Article 226 of the Constitution of India read with Section 482 of the Cr.PC praying inter alia for quashing of the order dated 09.08.2010 passed by the Govt. of NCT of Delhi, rejecting the application of the Petitioner for grant of parole and seeking parole for a period of three months to engage a counsel for drafting and filing a SLP in the Supreme Court against the judgment dated 29.04.2010 passed by the High Court in Crl. Appeal No. 1023/2008 arising out of FIR No. 52/2004 under Sections 302/324/34 IPC.

(2.) The application of the Petitioner for grant of parole was rejected on the ground of adverse police report and in view of the fact that the Petitioner was convicted in 03 cases, acquitted in 02 cases, undergone sentence in 01 case and is pending trial in 01 case.

(3.) The nominal roll of the Petitioner was called for. As per the said nominal roll, against a quantum of sentence of life imprisonment and a fine of Rs. 10,000/- in default, simple imprisonment for 3 months, the Petitioner has undergone a sentence of six years, eight months and eleven days as on 08.11.2010, and earned remission for one year, two months and six days. His jail conduct for the past one year is stated to be satisfactory.