SUMIT Vs. STATE

JUDGEMENT

(1.) This is a writ petition under article 226 of the Constitution of India r/w sec. 482 Cr.P.C. seeking issuance of writ in the nature of Certiorari quashing order dtd. 29/3/22 bearing number F.18/424/2014/HG/850 issued by the competent authority refusing to release the present petitioner on parole and further prayer has been made for issuance of writ in the nature of Mandamus granting parole for a period of sixty(60) days to the applicant in case FIR No.90/2010, under Sec. 302/201/34 IPC, PS Bhalswa Dairy, to attend to his ailing mother.

(2.) The present petitioner has challenged the order of rejection dtd. 29/3/2022 of his parole application. The relevant portion of the said order is reproduced hereunder:-

(3.) The notice was issued. Status report has been filed.