RANVIR Vs. STATE GNCT 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.P.C praying inter alia for grant of parole for a period of 3 months for the purpose of filing a SLP before the Hon'ble Supreme Court of India, against the judgment dated 12.03.2010 passed by the High Court, dismissing Criminal Appeal No. 181/2004 and for maintaining social relations with his family members. The Petitioner has been sentenced to rigorous imprisonment for life by the Learned ASJ in FIR No. 141/2004 registered at PS Bhajan Pura, under Sections 394/397/302/411/34 IPC.

(2.) The Counsel for the Petitioner states that the order dated 10.08.2010 passed by the Govt. of NCT of Delhi, rejecting the application of the Petitioner for grant of parole may be set aside. A perusal of the order of rejection shows that parole has been denied on the grounds that there is an adverse report of the police with regard to the Petitioner getting involved in a similar type of offence and also there is an apprehension that he may jump parole.

(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 5,500/- in default thereof, rigorous imprisonment for fifteen months, the Petitioner has already undergone a sentence of six years, four months and five days as on 27.08.2010 and earned remission for four months and eighteen days. His jail conduct for the past one year is stated to be satisfactory.