AJAY SINGH CHAUTALA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) By the present appeal, the appellant seeks to impugn the order dated 27.04.2016 of the learned Single Judge by which order the writ petition of the appellant was dismissed and his request for release on parole was declined.

(2.) The appellant was convicted vide judgment of conviction dated 16.01.2013 and the order on sentence dated 22.01.2013, passed by the trial court in the case titled 'CBI v. Vidyadhar & Ors., for offences punishable under Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act and under Section 120 -B read with Sections 418/467/471 IPC. The appellant has been sentenced to undergo R.I. for 10 years and a fine in the sum of Rs.1000.00 and in default of payment of fine, to further undergo S.I. for 6 months.

(3.) The appeals filed by the appellant before this Court and the Supreme Court were also dismissed upholding the sentence imposed by the trial court on 05.03.2015 and 03.08.2015, respectively.