SHIVA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed seeking extension of the parole granted to the petitioner vide order dtd. 28/10/2025, passed in W.P.(CRL) 3478/2025 titled as Shiva @ Uwan vs. State (NCT of Delhi). The said parole was granted for a period of four weeks, which is expiring today.

(2.) In the meantime, the petitioner has filed the present petition seeking extension of the parole period on the ground that his wife has suffered a miscarriage and requires continued medical care and assistance

(3.) The learned Standing Counsel appearing on behalf of the State submits that they have verified the documents and the fact that the wife of the petitioner has suffered a miscarriage. However, he submits that Rule 1212 of the Delhi Prison Rules, 2018 permits grant of parole only for a maximum period of eight weeks in a calendar year, which may be availed in two spells of four weeks each.