LAWS(DLH)-2024-5-230

LAL BAHADUR Vs. STATE (GNCT OF DELHI)

Decided On May 02, 2024
LAL BAHADUR Appellant
V/S
STATE (GNCT OF DELHI) Respondents

JUDGEMENT

(1.) By way of present writ petition filed under Article 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973, the petitioner seeks appropriate writ/order/direction in the nature of Certiorari for quashing of order no. F.18/12/2010/PART-I/HG/1109-1110 dtd. 21/4/2023, and in the nature of mandamus for directing the respondent to release the petitioner on parole for a period of three months.

(2.) The petitioner who is confined in Central Jail No. 3, Tihar, Delhi, was acquitted in case FIR No. 421/1984 by the learned Trial Court. However, in the appeal, this Court had set aside the order of acquittal and had convicted the petitioner under Ss. 302/396/449/436/395/147/149 of Indian Penal Code, 1860 ('IPC') and had sentenced him to undergo rigorous imprisonment for life. The SLP filed against the order of this Court was dismissed by the Hon'ble Supreme Court of India in the year 2013.

(3.) The petitioner had filed an application, seeking parole, with the respondent which was rejected vide order dtd. 21/4/2023.