SIDDIQUA Vs. STATE

JUDGEMENT

(1.) THIS petition was filed by the petitioner seeking her release on parole on medical grounds of her husband on 6. 11. 2008. Vide order dated 12. 1. 2009 this Court was pleased to grant parole to the petitioner for fifteen days on the same terms and conditions on which she was released earlier, from the period of her release with the condition that on the last date of the expiry of the parole she would surrender before the jail Superintendent in terms of the earlier order. The earlier order referred to in this order dated 12. 1. 2009 is obviously Government of Delhi order dated 8. 12. 2008. After this order petitioner moved an application seeking reduction of the amount and number of sureties. This application was rejected on 16. 1. 2009.

(2.) ON 17. 2. 2009 another application was filed seeking extension of parole. An objection was raised by counsel for respondent no. 2 that the petitioner ought to have made the application firstly before the State Government which was not done and also that the grounds on which the Parole was being sought was contrary to the statement made by the petitioner before the trial court at the time of her conviction.

(3.) VIDE order dated 25. 3. 2009 this Court observed: