RANVIR Vs. STATE

JUDGEMENT

(1.) The present is a petition under Article 226 of the Constitution of India read with section 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'the Code') praying for a direction to the respondent to release the petitioner on parole for a period of three months.

(2.) When the petition came up for hearing on 31.07.2015 before this Court, I perused the nominal roll qua the petitioner. The nominal roll revealed that the petitioner is 29 years of age and had been sentenced for life imprisonment upon conviction for offences under sections 394/397/302/411/34 IPC committed on 16.04.2004. The petitioner has already undergone more than 11 years' incarceration without remission.

(3.) At that juncture, I had asked Ms. Richa Kapoor, learned Additional Standing Counsel (Criminal) to ascertain the age of the petitioner at the time of the commission of the offence for which he had been convicted. Ms. Kapoor, learned Additional Standing Counsel (Criminal) did what is expected from every counsel on behalf of the State. After conducting an enquiry, Ms. Richa Kapoor, learned Additional Standing Counsel (Criminal) filed in Court a copy of the certificate dated 08.09.2015 issued by Kanhaiya Public Secondary School, West Karawal Nagar, Delhi qua the date of birth of the petitioner. Along with the said certificate is a copy of the Admission Form dated 14.04.1993, filled in by the father of the petitioner at the time of taking admission, supported by an affidavit of the father of the petitioner.