SHANKUTALA DEVI Vs. STATE

JUDGEMENT

(1.) Petitioner, a lifer ( to use jail jargon) now lodged in the Tihar jail, has moved this petition seeking her release on parole on the following grounds, namely;

(2.) The Delhi Administration has responded through counsel and contended that prayer of the petitioner had been considered and rejected on the following grounds:-

(3.) Admittedly, the petitioner has undergone a sentence of more than 7 years and she was paroled last on 20th May, 1994 by this Court on medical ground. It is significant that the Deputy Secretary (Home) has unequivocally stated in his affidavit dated 27.10.1995 that the petitioner's prayer for grant of parole had been recommended-by the jail superintendent and the Deputy Commissioner, South, West Distt, Delhi, had no objection for grant of parole to The petitioner from law and order point of view. He further stated in his affidavit that:-