RAHUL DEV Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) By way of instant petition filed under Article 226 of Constitution of India read with Sec. 482 of Code of Criminal Procedure, 1973 ('Cr.P.C."), the petitioner seeks issuance of writ in the nature of certiorari for quashing of order no. F18/171/2017HG/3311-12 dtd. 16/11/2023 passed by respondent, and/or issuance of writ in the nature of mandamus directing respondent to release the petitioner on parole for a period of four weeks.

(2.) The petitioner is presently confined in Central Jail No. 14, Mandoli, New Delhi. By virtue of judgment dtd. 29/8/2014, the petitioner was convicted under Sec. 302/201 of Indian Penal Code, 1860 ('IPC') in case arising out of FIR bearing no. 303/2009, registered at Police Stati on Maurya Enclave, New Delhi and videorder on sentence dtd. 30/8/2014, he was sentenced to undergo rigorous imprisonment for life alongwith payment of fine of Rs.7,000.00. His appeal against conviction i.e. CRL.A.229/2015 was dismissed by this Court vide judgment dtd. 31/5/2017. The Special Leave Petition filed by the petitioner before the Hon'ble Apex Court was also dismissed vide order dtd. 3/12/2018.

(3.) The petitioner now seeks parole for a period of four weeks, for re-establishing social and family ties.