Rakesh Saraha vs State
2010 Latest Caselaw 5553 Del

              *          IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                        Date of Reserve: 24th November 2010

                                 Date of Order: December 06, 2010

                                      + W.P(Crl.) 1419/2010
%                                                                              06.12.2010
         Rakesh Saraha                                                ...Petitioner

         Versus

         State                                    ...Respondent

Counsels:

Ms. Neha Jain for petitioner.
Mr. Sunil Sharma, APP for State/respondent.


         JUSTICE SHIV NARAYAN DHINGRA

1.       Whether reporters of local papers may be allowed to see the judgment?

2.       To be referred to the reporter or not?

3.       Whether judgment should be reported in Digest?


                                            JUDGMENT

1. By way of present writ petition, the petitioner has assailed an order 9th August

2010 whereby the application of petitioner for grant of parole was dismissed.

2. The petitioner is undergoing sentence for ransom kidnapping. His appeal was

dismissed by this Court on 14th December 2007. It seems that the petitioner was a

hardened criminal as he was involved in another case of ransom kidnapping for which he

is facing trial. Looking at the antecedents of the petitioner, I am afraid there is every

possibility that the petitioner if released on parole, may indulge into another heinous

crime. I find no reason to allow this petition. The petition is hereby dismissed.

December 06, 2010                                             SHIV NARAYAN DHINGRA, J
rd




WP(Crl.) No. 1419/2010                                                           Page 1 Of 1