SANDEEP KUMAR ALIAS Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The petitoiner seeks emergency parole in FIR No. 507/2008 registered at Police Station Anand Vihar, for the offences under Ss. 302/307/324/34 of the Indian Penal Code, 1860 ('IPC'), for a period of two months, on the ground of performing the last rites (Tehrvi) of his deceased father, attending family obligations and maintain family and social ties.

(2.) By judgment dtd. 30/3/2012 passed by the learned Additional Sessions Judge, Karkardooma Courts, Delhi, the petitioner was convicted for the offences under sec. 302/34 IPC and by order on sentence dtd. 3/4/2012, the petitioner was sentenced to undergo rigorous imprisonment for life.

(3.) The nominal roll indicates that the petitioner has already spent more than 13 years in custody.