VISHAL YADAV Vs. STATE & ORS.

JUDGEMENT

(1.) This matter is being heard through video-conferencing. 1. The present petition has been filed with the following prayers:-

(2.) The petitioner has filed the instant petition challenging the order dated May 16, 2020 passed by the respondent No.1 rejecting the representation of the petitioner for grant of parole for a period of eight weeks. The primary ground seeking emergency parole is, the outbreak of COVID-19.

(3.) Some of the facts relevant are, on February 17, 2002 an FIR No. 192/2002 was lodged with PS Kavi Nagar, Ghaziabad, U.P. The petitioner was admitted on September 16, 2002 in Central Jail, Tihar and remained in custody till October 10, 2005, as an undertrial prisoner. Petitioner was granted regular bail by this Court in the year 2005.