VIKRAM @ AMAN Vs. STATE

JUDGEMENT

(1.) The present petition has been filed on behalf of the petitioner under Art. 226 of the Constitution of India read with Sec. 482 Crimial P.C. for issuance of direction, to quash the order dated 02.01.2017 of rejection of parole and to grant the parole for a period of two months on the grounds of engaging a senior counsel for filing SLP before the Honourable Supreme Court, for arrangement of funds and to re-unite social ties with family and society.

(2.) The facts, in brief, are that the petitioner is a convict and presently undergoing ten years rigorous imprisonment awarded by the trial court vide judgment dated 25.05.2015 in FIR No.21/2010, under Sections 376(2)(g)/363/366 IPC, Police Station Narela. Against the judgment of conviction, the petitioner had preferred an appeal which was dismissed by this Court vide order dated 30.05.2016.

(3.) Arguments advanced by both the sides were heard and the material placed on record has been dealt with.