VEENA Vs. STATE

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is directed against the Order No. F.18/166/2010/Home (G)/3066 dated 17.6.2010 passed by the respondent Govt. of NCT of Delhi, rejecting the prayer of the petitioner for grant of parole.

(2.) The petitioner was convicted under Section 302 of IPC for committing murder of her first husband. Her appeal was dismissed by a Division Bench of this Court on 15.10.2009. The petitioner, who presumably was on bail at the time of dismissal of her appeal, surrendered on 28.10.2009 and was sent to judicial custody to undergo the sentence awarded to her. Since she intended to prefer a Special Leave Petition against the order of this Court on 15.10.2009, dismissing the appeal filed by her, she applied to the respondent for grant of parole. The request having been rejected she has filed this petition challenging the impugned order.

(3.) A perusal of the order passed by Govt. of NCT on 17.6.2010 would show that her request for grant of parole was rejected solely on the ground that she had remained on bail for 10 years and was yet to complete one year in jail, which made her ineligible for grant of parole.