STATE Vs. ROBIN

JUDGEMENT

(1.) The present petition has been filed by the State under Section 482 Cr.P.C. for setting aside the order dated 25th May, 2015 passed by Additional District and Sessions Judge-3, Rohini Court, New Delhi in FIR No.672/2008, under Section 302 IPC, Police Station Prashant Vihar, titled as 'State versus Robin @ Babloo' and to set aside the notice under Section 350 Cr.P.C. and for expunging adverse remarks against the police.

(2.) Brief relevant facts of the case are that the convict Robin @ Babloo, whose conviction for the offence under Section 302 IPC in FIR No.672/2008, PS Prashant Vihar was upheld by this Court was released on parole on 9th January, 2015 under the orders of this Court.

(3.) Upon receipt of information by Sessions Court from the Jail Superintendent that after being released on parole on 9 th January, 2015, the convict had not surrendered back to Jail on 7th February, 2015, the court came into action and SHO was directed by order dated 13th February, 2015 to appear in person and file report regarding the attendance of the convict during the period of parole at PS Prashant Vihar in terms of condition mentioned in parole order. He was also called upon to explain vide order dated 16th February, 2015 as to what action he had taken after gaining knowledge from the court that the convict had fled from justice. SHO sought Non Bailable Warrants (NBWs) from the court.