VISHWA NATH VERMA Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) Three petitions (Crl. Writ No. 93/84, Crl. Misc. 775/ 85 and Crl. Misc. (Main) 853/85) are being decided by this order.

(2.) All the three petitions were filed by the same petitioner, namely, Vishwa Nath Verma. The petitioner was in Government service and was member of Indian Foreign Service (B). He committed murder of his wife and, therefore, 'was arrested on 25th December 1976. On 4th August 1979 he Was convicted in respect of an offence punishable under Section 302 Indian Penal Code and was sentenced to undergo imprisonment for life. He filed an appeal to the High Court which was dismissed.

(3.) The petitioner applied to Delhi Administration for grant of furlough or parole in accordance with the rules framed by the said Administration. Delhi Administration obtained the report of the police which was to the effect that the petitioner was a dangerous and desparate character having killed his wife and that he should not be granted either furlough or parole. On account of the said report, the application of the petitioner was rejected.