BHARAT SINGH Vs. STATE

JUDGEMENT

(1.) A detailed affidavit of Director General (Prisons) has been filed indicating the replies to the issues raised in the order dated 4th Oct., 2016 passed by this Court. Relevant paras of the affidavit of the Director General (Prisons) read as under-

(2.) That the point-wise reply to the issues mentioned in para 1 are as follows- (a) As per the existing parole/furlough guidelines 2010, grant of parole to a convict is not a bar for granting him furlough in a particular year. However grant of parole is usually taken into consideration while granting furlough and at least one month gap from the availed parole/furlough is maintained so that convict does not exhaust his chance in one go and can avail subsequently when the actual need arises. It may be mentioned here that the parole/furlough guidelines are being revised and under process with the government, GNCT of Delhi and the issue for keeping time gap in granting parole and furlough is specifically mentioned therein. (b) Sec. 2(1)(h) of Delhi Prisons Act, 2000 defines 'Furlough' as follows:

(3.) The petition is disposed of with directions that in future regular exercise will be made by the Tihar Prison as indicated in the affidavit of Director General (Prisons). .