RAJENDER SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This is a petition for grant of parole. The petitioner was convicted on 28.9.1998 in the case registered vide FIR No.337/89 registered at Police Station Rajouri Garden under Sections 302/307/394/398/34 of IPC and under Section 27 of Arms Act. The petitioner applied to the respondent for grant of parole for three months in order to meet his mother, who was stated to be bedridden and to re-establish social ties with his family. The request of the petitioner was rejected vide order dated 19.12.2007.

(2.) The petitioner again sought parole for eight weeks to perform last rituals/death anniversary of his mother who had in the meantime expired on 13.1.2008. The request was sent vide dispatch No.8148 dated 9.9.2009 and has since been rejected.

(3.) A perusal of the order dated 12.11.2009 passed by the respondent thereby rejecting the request of the petitioner for grant of parole, coupled with the status report would show that parole has been rejected on the following grounds:- (i) Adverse police report from law and order point of view stating that convict is a desperate criminal and his other cases are also pending for trial and he may harm the witnesses. (ii) There are two other cases pending against the convict.