ANIL Vs. STATE OF THE NCT OF DELHI

JUDGEMENT

(1.) By this petition the Petitioner seeks parole on the ground that he has to repair the dilapidated house and re-establish social ties. On a notice being issued a status report has been filed. As per the status report the house of the Petitioner is well built and joint family of the Petitioner reside in the said house. According to the status report, the brother, father and mother of the Petitioner are looking after Petitioner's wife and children and no such problem of the Petitioner as stated in the petition was found to be in existence.

(2.) Be that as it may, as per the nominal roll the Petitioner was last granted parole with effect from 5th April, 2010 when he surrendered in time. There is no allegation that he misused the concession of parole granted. The Petitioner has also sought parole for re-establishing ties. In the facts and circumstances of the case the Petitioner is granted parole for a period of four weeks on his furnishing a personal bond in the sum of Rs. 25,000/- with one surety of the like amount subject to the satisfaction of the learned Trial Court/CMM.

(3.) Petition is disposed of. Order dasti.