GAJRAJ SINGH Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Address of the Petitioner has been verified by the Respondent. Petitioner seeks parole for a period of three months on the grounds that (i) he has to get his children admitted in a Government school by withdrawing them from the private school where they are presently studying (ii) to maintain social and family ties.

(2.) Request of the Petitioner to release him on parole has been rejected by the Government of NCT of Delhi on the ground "pre-mature". A perusal of nominal roll indicates that the Petitioner was granted parole by this Court in the month of December, 2009. One year has gone by.

(3.) Petitioner is incarceration for about 5-1/2 years. It is well settled that a convict who is in incarceration for long is entitled to parole once in a year so as to enable him maintain social and family ties.