VIKRAM RAMPAL Vs. STATE 0F DELHI

JUDGEMENT

(1.) THIS petition has been filed for seeking parole by the convict, whose appeal has been dismissed by the High Court of Delhi, for the purpose of engaging counsel, so as to prefer an SLP before Supreme Court. The petitioner was convicted under Section 302/394 read with Section 34 IPC and sentenced to life imprisonment. The petitioner has been in jail for a period of 15 years 03 month and earned a remission period of 1 year 3 months.

(2.) CONSIDERING that the petitioner seeks to file an SLP before the Supreme Court and wants to engage counsel for the said purpose, he is granted parole for one month from the date of his release on execution of personal bond in the sum of Rs.50,000/- with one local surety of the like amount to the satisfaction of Jail Superintendent. He will surrender to jail authorities on the 31st day of his release. The writ petition stands disposed of.