DAULAT Vs. STATE OF DELHI

JUDGEMENT

(1.) Vide an order dated 28/10/2005 on an earlier petition filed by the petitioner being WP (Crl.) 1840 of 2005, the respondent was directed to dispose of the representation of the petitioner dated 1/9/2005 within a period of two weeks from the date of passing of the said order. It would appear that the respondent considered the said representation of the petitioner but rejected his prayer for grant of parole primarily on the ground that on earlier two occasions in the year 1997 and 1999 when he was granted parole for certain duration, he misused the said concession by overstaying and not surrendering to the jail authorities after the expiry of his bail period. Since ther. about five years have expired and the petitioner has been in confinement.

(2.) The petitioner has undergone about 14 years of sentence by now and having regard to the entirety of the facts and circumstances, this Court is inclined to grant four weeks parole to the petitioner, subject to the petitioner furnishing a personal bond in the sum of Rs. 25,000.00 with two sureties in the like amount, to the satisfaction of the Court concerned and also subject to the condition that he will give his address where he is likely to stay during the period of parole and that he will report to the concerned police station once in a week.

(3.) With these observations, petition stands disposed of.