KAUSHAL Vs. STATE (GOVT. OF NCT)

JUDGEMENT

(1.) By way of instant petition filed under Article 226 of Constitution of India read with Sec. 482 of Code of Criminal Procedure, 1973 ('Cr.P.C.'), the petitioner seeks issuance of writ in the nature of mandamus directing respondent to release petitioner on parole for a period of three months to maintain social ties and family relations and to curb inner stress.

(2.) The petitioner is presently confined in Central Jail No. 02, Tihar, New Delhi. The petitioner was convicted under Sec. 302/201 of Indian Penal Code, 1860 in case arising out of FIR bearing no. 968/2005, registered at Police Station Nangloi, New Delhi and vide order on sentence dtd. 18/8/2011, he was sentenced to undergo rigorous imprisonment for life alongwith fine of Rs.10,000.00 for offence under Sec. 302 of IPC, and to undergo rigorous imprisonment for four years alongwith fine of Rs.2000.00 for offence under Sec. 201 of IPC. His appeal against conviction i.e. Crl. Appeal No. 11/2012 was dismissed by this Court vide judgment dtd. 13/8/2012.

(3.) The petitioner seeks parole for a period of three months for establishing social and family ties and to curb inner stress.