ARMAAN ALAM Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) By virtue of the present petition under Article 226 of the Constitution of India read with Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the petitioner seeks issuance of a writ of mandamus directing the petitioner to be released on parole for a period of eight weeks; primarily to enable him to file a Special Leave Petition (SLP) before the Hon'ble Supreme Court against the order dtd. 21/7/2025 passed by this Court in Criminal Appeal No.319/2025.

(2.) Succinctly put, this Court vide the aforesaid order dtd. 21/7/2025 dismissed the appeal preferred by the petitioner thereby upholding the judgement on conviction dtd. 7/12/2024 as well as order on sentence dtd. 31/1/2025 passed by the learned ASJ (FTSC)(POCSO), West District, Tis Hazari Courts, Delhi (learned ASJ) in SC No.111/2020 This is a digitally signed order.

(3.) Relying upon the recent decision of this Court dtd. 13/1/2026 in W.P.(Crl.) 107/2026 entitled 'Danish vs. State of NCT of Delhi', as well as of a Co-ordinate Bench of this Court dtd. 6/11/2025 in W.P.(Crl.) 3627/2025 entitled 'Nadeem vs. State (Govt. of NCT of Delhi)', learned counsel for the petitioner submits that even in cases of conviction under the POCSO Act, parole has been granted, especially since the right to file an SLP before the Hon'ble Supreme Court is vital and cannot be curtailed for procedural latches.