Narender Kumar @B Pappu vs State
2015 Latest Caselaw 349 Del

$~13
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(CRL) 2508/2014
                                       Decided on 14th January, 2015
       NARENDER KUMAR @B PAPPU               ..... Petitioner
                   Through : Mr. S.B. Dandapani, Adv.

                          versus

       STATE                                           ..... Respondent
                          Through      :Mr. Sanjay Lao, ASC with SI
                                       Pramod Kumar, Patel Nagar
CORAM:
HON'BLE MR. JUSTICE A.K. PATHAK

A.K. PATHAK, J.(ORAL)

1.     Petitioner is in incarceration for about six years. He is facing life

sentence. His jail conduct is satisfactory as is evident from a perusal of

nominal roll. He seeks parole on the ground that he intends to file a Special

Leave Petition in the Supreme Court and further that he is desirous of

maintaining social ties with his family and friends. Prayer of petitioner for

his release on parole has been rejected by the Government of N.C.T. of

Delhi on the ground of adverse police report to the effect that law and order

problem may arise if petitioner is released on parole. What is the basis of

forming such an opinion, has not been spelled out in the impugned order nor

in the status report. Address of the petitioner has been verified. I am of the




WPC NO. 2508/2014                                          Page 1 of 2
 view that every convict/accused is entitled to exhaust all the legal remedies

as may be available to him upto the highest fora. It is also trite law that in

case a prisoner in long incarceration is released on parole to maintain social

ties and blend himself in the mainstream of society, it aids to his mental and

physical well-being. In the facts and circumstances of the case, petitioner is

ordered to be released on parole for a period of one month from the date of

his release, subject to his furnishing a personal bond in the sum of `10,000/-

(Rupees Ten Thousand Only) with one surety in the like amount to the

satisfaction of the Jail Superintendent. During the parole period, petitioner

shall not leave the territorial bounds of Delhi and shall report to Station

House Officer, P.S. Patel Nagar, Delhi once a week, that is, on Monday at

10 AM. He shall also provide his contact number to the Station House

Officer.   On completion of the parole period, petitioner shall surrender

before the Jail Superintendent.       Copy of this order be sent to Jail

Superintendent for serving it on the petitioner and also for compliance.

2.     Writ petition is disposed of in the above terms.



                                                     A.K. PATHAK, J.

JANUARY 14, 2015 rb