VIKAS YADAV Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) This intra-court appeal impugns the orders dated 27th March, 2015 and 10th April, 2015 of the learned Single Judge of this Court in W.P.(Crl.) No.1644/2014 filed by the appellant. By the said writ petition, the appellant, convicted under Sections 302/364/201/34 IPC and sentenced to undergo life imprisonment/rigorous imprisonment for ten years and whose conviction has been upheld in appeal and sentence of life imprisonment though maintained has been made subject to a rider that he shall remain in incarceration for twenty five years without any remission, prayed for grant of parole for a period of three months on the grounds, (a) to meet his grandfather; (b) to file Special Leave Petition (SLP) in the Supreme Court in consultation with some senior Advocate; and, (c) to maintain social ties.

(2.) The learned Single Judge, vide impugned order dated 27th March, 2015, considering the past conduct of the appellant, more particularly the fact that the complainant and witnesses had been provided police protection after assessing the threat perception and the aggressive nature of the appellant, held the appellant not entitled to blanket parole and granted custody parole to the appellant for a period of one week to meet his lawyers for preparation of SLP and also to meet his family members. Vide impugned order dated 10th April, 2015 the application of the appellant for extension/modification of the order dated 27th March, 2015 was dismissed.

(3.) This appeal has been filed seeking further period of three weeks of custody parole.