JAHANGIR Vs. STATE GOVT OF NCT OF DELHI

JUDGEMENT

(1.) CRL.M.A. 26066/2025 (exemption) Allowed, subject to all just exceptions.

(2.) Application stands disposed of. W.P.(CRL) 2764/2025

(3.) By way of instant petition, the petitioner seeks issuance of writ in the nature of Certiorari or any other appropriate writ, order or directions seeking quashing of order No.F.18/7/2017/HG/1917-19, dtd. 4/7/2025, passed by the respondent/competent authority of GNCT of Delhi, rejecting the application of the petitioner seeking parole, and seeking issuance of writ of Mandamus to release the petitioner on parole for a period of 04 weeks, in FIR No. 254/2003, registered at Police Station Seemapuri, Delhi and FIR No. 41/2011, registered at Police Station Ashok Vihar, Delhi.