SHADAB Vs. STATE

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. has been filed on behalf of petitioner for issuance of writ in the nature of certiorari for quashing the Order No. F.18/96/2018/HG/1373 dtd. 7/10/2021 passed by the respondent and for issuance of writ in the nature of mandamus directing the respondent to release the petitioner on parole for a period of three months.

(2.) In brief, petitioner is life convict, presently serving sentence in case FIR No. 67/2011, under Ss. 302/377 of the Indian Penal Code, registered at P.S. : Aman Vihar, Delhi. The judgment and order on sentence dtd. 7/4/2014 and 8/5/2014 respectively are stated to have been upheld in Crl. A. No. 1609/2014 vide judgment dtd. 16/12/2015.

(3.) The petitioner is stated to have undergone incarceration for about 10 years and 10 months in actual without remission and has also earned remission of about 01 year 07 months and 11 days as on 5/5/2020.