AMAR PAL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By way of this writ petition, the petitioner seeks issuance of writ in the nature of certiorari or any other appropriate writ, direction, order for quashing the rejection order no. F.10(3800430)/CJ/LEGAL/ PHQ/2025/4376, dtd. 5/8/2025, passed by the Director General (Prisons) and further seeks grant of furlough for a period of three weeks.

(2.) The facts, as apparent from the records, are that the petitioner herein is presently confined in Central Jail No. 2, Tihar, New Delhi, in connection with a case arising out of FIR No. 560/2008, registered at Police Station Sangam Vihar, Delhi for offences punishable under Ss. 376/506 of the Indian Penal Code, 1860 [hereafter 'IPC']. He was acquitted by the learned Trial Court, and upon appeal being filed, the petitioner herein was convicted by this Court vide judgment dtd. 9/12/2019 passed in CRL.A. 1309/2013 and sentenced to undergo rigorous imprisonment for a period of 10 years and to pay a fine of Rs.25,000.00, and in default of payment of fine, to further undergo simple imprisonment for 12 months. The conviction and sentence of the petitioner was thereafter upheld by the Hon'ble Supreme Court.

(3.) The nominal roll of the petitioner has been received. Upon perusal of the same, it is noted that the petitioner has remained in judicial custody for about 7 years 3 months.