HARISH YADAV Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) 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 preferred on behalf of the petitioner for quashing of rejection order dtd. 18/12/2023 passed by the respondent and for directing the respondent to release petitioner on parole for a period of three months.

(2.) In brief, as per the case of the petitioner, he has undergone imprisonment for almost 09 years 11 months till date, out of total imprisonment for a period of 10 years. Further, in default of payment of fine, petitioner is sentenced to simple imprisonment for 06 months.

(3.) An application filed by the petitioner for grant of parole for a period of three months, to re-establish social ties with his family members has been rejected by the Competent Authority vide impugned order dtd. 18/12/2023 inter alia on following grounds: