SURENDER @ BABLI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) THE present petition is filed by the Petitioner under Article 226 of the Constitution of India read with Section 482 Code of Criminal Procedure praying inter alia for grant of parole for a period of two months to enable him to attend the ceremonies of marriage of his niece (Ms. Rakhi, daughter of Sh. Ratan Lal) on 25th February, 2011. Parole has also been sought by the Petitioner to enable him to preserve his ties with society and to meet his family members.

(2.) COUNSEL for the Petitioner states that vide impugned order dated 16th December, 2010 the aforesaid application of the Petitioner was rejected by the Government of NCT of Delhi on the ground that an adverse police report had been given stating that he may jump the parole.

(3.) IT is stated that an enquiry was conducted which revealed that the marriage of Ms. Rakhi, daughter of Sh. Ratan Lal, was indeed intended to be solemnized on 25th February 2011. It is further stated in the status report that the father and brother of the Petitioner do not want the presence of the Petitioner in the marriage, as his presence at the marriage would vitiate the atmosphere.