AMIT Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The instant petition under Articles 226 and 227 of the Constitution of India read with Sec. 482 of Code of Criminal Procedure, 1973 ('Cr.P.C.') has been filed on behalf of the petitioner seeking grant of first Spell of furlough for a period of three weeks.

(2.) The petitioner was convicted for commission of offence under Ss. 365/392/302/201/34 of Indian Penal Code, 1860 ('IPC") in case FIR No. 165/2014, registered at Police Station Mayapuri, Delhi. He was sentenced to undergo rigorous imprisonment for life, for eight years, for six years and for five years, for offences under Ss. 365/392/302/201/34 of IPC respectively. The appeal i.e. CRL.A. 783/2019 preferred against the order of the learned Trial Court was also dismissed on 26/6/2023.

(3.) On 3/11/2023, the concerned authority had dismissed the application for grant of first spell of furlough, filed by the petitioner, on the premise of adverse police report against the petitioner.