SUNIL NAYAK Vs. STATE

JUDGEMENT

(1.) The present writ petition 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 the petitioner seeking grant of parole for a period of three months.

(2.) Issue notice. Mr. Rahul Tyagi, learned ASC accepts notice on behalf of State.

(3.) Brief facts of the case are that the petitioner herein was convicted in case arising out of FIR No. 289/2006, registered at Police Station Sarai Rohilla, Delhi, for offences punishable under Ss. 302/34 of Indian Penal Code, 1860, and was awarded rigorous imprisonment for life by the learned Trial Court. The appeal against conviction i.e. CRL.A. 957/2008 preferred by the petitioner was dismissed by this Court vide order dtd. 26/5/2009, and SLP against the said order also stands dismissed by the Hon'ble Apex Court.