MOHD AHMAD Vs. STATE

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.P.C praying inter alia for grant of parole for a period of 3 months for the purpose of engaging a counsel for filing an SLP before the Supreme Court of India, against the judgment dated 19.01.2010 passed by the High Court, dismissing Criminal Appeal No. 732/2004 and for maintaining social ties with his family members and society.

(2.) Vide order dated 17.6.2010, the Government of NCT of Delhi rejected the application of the petitioner for grant of parole on the ground of an adverse report expressing an apprehension of breach of law and order and a possibility of jumping of bail by the petitioner, in view of the fact that his family members had no control over him.

(3.) As per the nominal roll of the petitioner, against a quantum of sentence of RI for life and fine of Rs. 2,000/-, in default RI for a period of six months in respect of offence, under Sections 302/201 IPC subject matter of FIR No.2/91 , as on 10.8.2010, the petitioner had undergone sentence for a period of nine years, seven months and twenty nine days.