SURAT RAM Vs. STATE OF H.P.

JUDGEMENT

(1.) By way of the present writ petition, petitionerSurat Ram has invoked the extra ordinary writ jurisdiction of this Court, under Article 226 of the Constitution of India, seeking the following substantive reliefs, amongst others:

(2.) As per the case set up by the petitioner, he has been convicted by the Court of learned Special Judge, Fast Tack Court (POCSO), Mandi, Himachal Pradesh, for the offences, punishable under Ss. 376AD of the Indian Penal Code (hereinafter referred to as 'IPC') and Ss. 6 and 10 of the Prevention of Children from Sexual Offences Act (hereinafter referred to as 'POCSO Act') vide judgment, dtd. 21/8/2024 and has been sentenced, as under: <IMG>JUDGEMENT_27_LAWS(HPH)8_2025_1.jpg</IMG>

(3.) According to the petitioner, he applied for grant of parole for a period of 28 days, by way of application, dtd. 7/9/2024, in order to meet his family.