BASANT VALLABH Vs. STATE

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India to assail an order dated 31.01.2020 rejecting the petitioner's representation for grant of parole and to seek a direction in the nature of mandamus to the competent authority to release him on parole.

(2.) The core issue agitated in this petition is whether this Court can grant a direction in nature of mandamus to the State to release the petitioner on parole in case the appeal of petitioner is pending before the Supreme Court.

(3.) The learned counsel for the petitioner has referred to Rule 1209 of the Delhi Prison Rules, 2018 which interalia notes:-