CHANDRAKANT JHA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) By way of this petition filed under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, the petitioner is seeking parole for a period of 90 days in FIR No. 243/2007 U/s 302/201 IPC, FIR No. 279/2007 U/s 302/201 IPC and FIR No. 609/2006, U/s 302/201 IPC registered at Police Station Hari Nagar.

(2.) It is submitted by the learned counsel for the petitioner that the petitioner has been denied parole vide impugned order dtd. 23/12/2022 only considering that the petitioner has been convicted in multiple murders. She submitted that the said order has been passed completely ignoring the fact that more than two years have elapsed since the last punishment was given to the petitioner and his jail conduct has been satisfactory for the last two years. She further submitted that even prior to January 2020 no punishment was ever given to the petitioner in almost 13 years of his judicial custody. She further submitted that the petitioner has undergone more than 15 years and 6 months in custody and has been previously released five times on parole and seven times on furlough.

(3.) She further submitted that the present petition has been made on the ground that the petitioner has four daughters and he has to finalise a suitable groom for the eldest daughter, namely, Jyoti and it is the duty of the petitioner being her father to find a suitable match for her and get her engaged as his wife alone shall not be able to handle everything on her own and there is no other male member in the family apart from the petitioner. Lastly, it has been pointed out by the Ld. counsel for petitioner that the petitioner has not been released in the last 3 years and thus, it has become extremely essential for him to be released to re-establish social ties with his family.