MEHTAB Vs. STATE

JUDGEMENT

(1.) The instant application under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been filed on behalf of petitioner seeking issuance of writ of certiorari quashing Order No. F.18/82/2022/HG/251 dtd.25/1/2023 passed by the State; and/or issuance of writ in the nature of mandamus directing respondentto release the petitioner on parole for a period of eight (08) weeks.

(2.) The petitioner is presently confined in Central Jail No. 02, Tihar, New Delhi. By virtue of judgment dtd. 19/10/2020, the petitioner was convicted under Ss. 302/34/392/397/394 and 120-B of Indian Penal Code, 1860 ('IPC') in case arising out of FIR bearing no. 404/2010, registered at Police Station, S.P. Badli, Delhi and was sentenced to undergo imprisonment for life in addition to payment of fine of Rs.10,000.00 and in default of payment of fine to undergo rigorous imprisonment for two years by the learned Additional Sessions Judge, Rohini Court, Delhi. His appeal against conviction i.e., CRL.A. 131/2021 was dismissed by this Court vide judgment dtd. 31/10/2022.

(3.) The petitioner seeks parole for a period of eight weeks for establishing social and family ties and to file Special Leave Petition before the Hon'ble Supreme Court of India.