PURAN PRASAD Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner, Mr. Puran Prasad, is before this Court under Article 226 of the Constitution read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter 'BNSS') seeking directions for his release on parole for a period of three months in connection with his conviction in FIR no. 280/2012 registered at PS Khyala under Sec. 302 of the Indian Penal Code, 1908 (hereinafter 'IPC').

(2.) He also prays for release along with his co-convicts in case their furlough/parole clashes with parole that may be granted to him on occasion of his wife's pregnancy, owing to the familial relationship shared with the other co-convicts.

(3.) The petitioner is presently confined in Central Jail no. 2, Tihar, New Delhi, and has undergone a period of incarceration of just over 10 years.