RAVI KAPOOR Vs. STATE-NCT OF DELHI

JUDGEMENT

(1.) Ravi Kapoor, who is currently serving his life sentence, has approached this Court seeking parole for a period of four weeks since he continues to remain in jail for more than 14 years.

(2.) By way of this petition filed under Article 226/227 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973, the petitioner Ravi Kapoor seek parole on the ground of maintaining social ties with his family and for undergoing a knee surgery.

(3.) Records reveal that petitioner is currently confined in Central Jail No. 15, Mandoli, Delhi, in a case arising out of FIR No. 69/2009, registered at Police Station Vasant Vihar, in which he was convicted vide judgment dtd. 14/7/2016, and vide order dtd. 22/8/2016, he was sentenced to death for offence under Sec. 302 of Indian Penal Code, 1860 ('IPC'), rigorous imprisonment for life for offence under Sec. 364 and 394 of IPC, simple imprisonment for seven years for offence under Ss. 201 and 468 of IPC, two years of simple imprisonment for offence under Sec. 471 of IPC, and one year of simple imprisonment for offence under Sec. 25 of Arms Act. By virtue of judgment dtd. 4/1/2018, this Court in CRL.A.911/2016 had commuted the death sentence awarded to the petitioner under Sec. 302 of IPC to life imprisonment.