SURAJ @ BHAGAT Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner has filed the present petition seeking parole for a period of three months in FIR No.142/2012, Police Station Maurya Enclave on the ground of the filing a special leave petition. It is further stated that when the petition was listed on 25.04.2018 another ground for parole was taken, i.e., the marriage of the son of the deceased sister of the petitioner, which is scheduled on 05.05.2018.

(2.) Status report has been filed, which has verified the factum of marriage. The Nominal Roll of the petitioner has been received, which shows that the petitioner has undergone 5 years 10 months and 3 days of incarceration as on 29.04.2018.

(3.) The petitioner was convicted under Sections 395/397/186/332/353 IPC and was sentenced to undergo rigorous imprisonment for a period of 10 years with a fine of Rs.10,000/-. The petitioner was earlier granted interim bail/parole/Furlough and there is no allegation of any misuse.