JAMIL Vs. STATE (GOVT. OF NCT) DELHI

JUDGEMENT

(1.) The instant petition under Sec. 226 of the Constitution of India read with Sec. 482 of the Code of Criminal Procedure, 1973 ("Cr.P.C.") has been filed on behalf of petitioner seeking issuance of writ in the nature of certiorari for quashing of order dtd. 16/10/2023 bearing No. F.10(3747034)/CJ/Legal/PHQ/2023/6996 passed by the respondents and issue a writ in nature of mandamus directing respondents to release the petitioner on 1st Spell of furlough for a period of three weeks.

(2.) The petitioner is presently confined in Central Jail No. 8/9, Tihar, New Delhi. By virtue of judgment dtd. 29/1/2018, the petitioner was convicted under Sec. 302 of Indian Penal Code, 1860 ('IPC') in case arising out of FIR bearing no. 483/2013, registered at Police Station, Seema Puri, Delhi and was sentenced to undergo rigorous imprisonment for life by the learned Additional Sessions Judge, Karkardooma Courts, Delhi. His appeal against conviction i.e., CRL.A. 585/2018 was dismissed by this Court vide judgment dtd. 4/9/2018. Thereafter, the petitioner preferred SLP (Crl) No. 3393/2019 before the Hon'ble Supreme Court which was dismissed on 8/4/2019.

(3.) Learned ASC appearing on behalf of the State draws this Court's attention to the fact that the petitioner's overall conduct in the jail is satisfactory and he had been given punishment tickets dtd. 7/4/2021, therefore, the present writ petition be dismissed.