SUSHIL KUMAR SHARMA Vs. STATE

JUDGEMENT

(1.) The present petition is filed by the petitioner praying inter alia for quashing of the order dated 1.6.2010 passed by the Deputy Secretary: Home(General), Government of NCT of Delhi, rejecting the request of the petitioner for parole for a period of three months on the ground of adverse police report and possibility of committing similar type of offence.

(2.) The nominal roll dated 17.7.2010 forwarded by the Deputy Superintendent, Central Jail shows that the petitioner has been awarded death sentence under Sections 302/201/34 IPC and the period of sentence undergone by him as on 12.7.2010, is 14 years 11 months and 15 days.

(3.) Counsel for the petitioner states that the need for the petitioner to seek parole has arisen on account of his mother's deteriorating health for which she is required to undergo certain procedures in the hospital. He submits that on 29.12.2009, the mother of the petitioner suffered a massive heart attack and was admitted in the Cardiology Unit of the Jaipur Golden Hospital. Her medical certificates were placed on record, along with Crl.Misc.No.8270/2010. In view of the aforesaid submissions, a status report was directed to be filed by the State. In the status report dated 5.7.2010 filed by the SHO, Connaught Place, it is stated that enquiries were made from Dr.Pramod Kumar, Chairman & HOD Cardiology who confirmed that the mother of the petitioner aged 68 years, suffered a severe heart attack on 29.12.2009 and was admitted in the Cardiology Unit of the Jaipur Golden Hospital and is required to undergo Echo Test and Angiography in the hospital as early as possible.