VISHAL YADAV Vs. STATE

JUDGEMENT

(1.) This petition has been filed seeking release of petitioner on regular parole for a period of four weeks to pursue filing of a Special Leave Petition (SLP) before the Hon'ble Supreme Court against judgment delivered by this Court in Criminal Appeal No. 741/2008, in proceedings arising out of FIR No. 192/2002 at PS Kavi Nagar, under Ss. 302/364/201/34 IPC upholding the conviction and enhancement of sentences. The petitioner had filed an application for parole before the Superintendent, Tihar Jail on 11/8/2021.

(2.) The said application was not decided and the petitioner filed W.P.(Crl) No. 2087/2021 before this court seeking directions. By order dtd. 26/10/2021, said writ petition was disposed of with directions to the State to decide the parole application within a period of four weeks. By order dtd. 26/11/2021, the Competent Authority rejected the application for grant of parole and stated that the petitioner may file an SLP from jail itself availing free legal aid.

(3.) The present writ petition has been filed assailing said order of rejection dtd. 26/11/2021.