HANSRAJ SURANA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petition under Article 226 of the Constitution of India read with Sec. 482 Cr.P.C. has been preferred on behalf of the petitioner for grant of parole for a period of 30 days in Case Nos. 684/2021 and 668/2021.

(2.) In brief, as per the case of the petitioner, he was convicted and sentenced vide order dtd. 19/10/2023 in CC No.684/2021 in proceedings under Sec. 138 of NI Act, wherein he was sentenced to pay Rs.32.00 lacs as compensation under Sec. 357(3) Cr.P.C. and in case of default in payment of fine, to undergo simple imprisonment of 03 months. Further, in CC No.668/2021, he was directed to pay Rs.8.00 lacs as compensation under Sec. 357(3) Cr.P.C. within 30 days and in default to undergo simple imprisonment for 03 months. No appeal is stated to have been preferred against conviction and order on sentence passed by learned Trial Court.

(3.) It is further the case of the petitioner that he moved an application for releasing him on parole for a period of 30 days for attending the funeral ceremony of his mother on 25/1/2024 before the Court of learned MM, NI Act, Digital Court, East, Karkardooma Court, Delhi, but the same was not taken on record, compelling him to file the present writ petition. Counsel for the petitioner is also stated to have preferred an application for parole before D.I.G./D.G. Prisons, Tihar Jail, Delhi as well as Divisional Commissioner (East District), but no response has been received.