LALIT KUMAR Vs. STATE OF NCT 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 Code of Criminal Procedure praying inter alia for quashing of the orders dated 17.06.2010 & 1.9.2010 passed by the Govt. of NCT of Delhi, rejecting the application of the Petitioner for grant of parole on the ground of non-verification of the address given by him. The Petitioner has also sought his release for a period of three months to engage a counsel for drafting and filing a SLP in the Supreme Court against the judgment dated 11.02.2010 passed by a Division Bench in Crl. Appeal No. 674/2005 arising out of FIR No. 313/2003 under Sections 364A/34 IPC.

(2.) Counsel for the Petitioner submits that under the impugned judgment, the trial court judgment has been upheld and the Petitioner has been sentenced to undergo life imprisonment with a fine of ' 2,000/- and in default thereof, to undergo RI for six months.

(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 ? 2,000/- in default, PJ for six months, as on 11.12.2010, the Petitioner had undergone a sentence of seven years, four months and nine days and earned remission for one year, nine months and five days His jail conduct for the past one year is recorded as satisfactory and there is no other case pending against him.