VIJAY DAHIYA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The instant application under Sec. 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been filed on behalf of petitioner seeking directions against the respondent.

(2.) By way of above-captioned writ petition filed under Article 226 of the Constitution of India read with Sec. 482 of Cr.P.C., the petitioner had sought issuance of writ in the nature of mandamus directing respondent to release the petitioner on parole for a period of one month.

(3.) The petitioner is presently confined in Central Jail No. 03, Tihar, New Delhi. By virtue of judgment dtd. 9/2/2018, the petitioner was convicted under Ss. 302/120B/34 of Indian Penal Code, 1860 ('IPC') in case arising out of FIR bearing no. 862/2016, registered at Police Station, Shahbad Diary, Delhi and was sentenced to undergo imprisonment for life by the learned Trial Court. His appeal against conviction i.e., CRL.A. 391/2018 was dismissed by this Court vide judgment dtd. 26/6/2023.