SOMPAL Vs. STATE N C T OF DELHI

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution for quashing the order dated 25th July 2008 whereby the request of the petitioner for grant of parole was rejected by the respondent.

(2.) The petitioner was convicted in the case registered vide FIR No. 174/1999 of Police Station Keshav Puram under Sections 364A/452/342 of IPC and 25 of Arms Act. The appeal filed by him has been dismissed. He applied to the Government for grant of parole and the request was turned down vide impugned order dated 25.7.2008.

(3.) The petitioner is seeking parole primarily with a view to maintain family ties and to join the mainstream of the society. A perusal of the order passed by the Government on 25th July 2008 would show that the request of the petitioner was rejected with a non speaking order.