SALEEM Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The petitioner, by way of the present writ petition, seeks issuance of writ in the nature of certiorari for quashing of order Ref. F.10(003470051)/CJ/Legal/PHQ/2024/7560 dtd. 30/10/2024, passed by the Office of Director General of Prisons, Prison Headquarters, Tihar, and issuance of writ in the nature of mandamus seeking grant of first spell of furlough for a period of 21 days.

(2.) As evident from records, the petitioner herein is presently lodged in Central Jail No. 14, Tihar, New Delhi, and is serving life sentence awarded to him in case arising out of FIR No. 163/2012, registered at Police Station Shahabad Dairy, Delhi, for offence under Ss. 376(2)(g) of the Indian Penal Code, 1860 [hereafter 'IPC'].

(3.) After conclusion of trial, the petitioner was convicted vide judgment dtd. 25/8/2015, and by way of order on sentence dtd. 25/8/2015, he was sentenced to undergo life imprisonment by the learned Trial Court. Being aggrieved by the said judgment and order, the petitioner had filed CRL.A.1190/2015 before this Court, but the same was dismissed vide judgment dtd. 16/7/2018.