Sher Alam vs State
2015 Latest Caselaw 8669 Del

$-45
*    IN THE HIGH COURT OF DELHI AT NEW DELHI

                               DECIDED ON : 20th NOVEMBER, 2015

+                          W.P. (CRL.) 2650 /2015

       SHER ALAM                                         ..... Petitioner
                           Through :    Mr.Harsh Prabhakar, Advocate.

                           VERSUS
       STATE                                             ..... Respondent
                           Through :    Mr.Sanjay Lao, ASC with
                                        Insp.S.Mal.
       CORAM:
       HON'BLE MR. JUSTICE S.P.GARG
S.P.Garg, J. (Oral)

CRL.M.A.No.16919/2015 (Exemption) Exemption allowed subject to all just exceptions.

The application stands disposed of.

W.P.(CRL) 2650/2015

1. The instant writ petition under Article 226 of the Constitution

of India read with Section 482 Cr.P.C. has been filed on behalf of the

petitioner for seeking parole for a period of one month.

2. Nominal Roll dated 04.11.2015 reveals that the petitioner

was convicted under Sections 376/452 IPC and sentenced to undergo RI

for seven years with total fine `6,000/-. Crl.A. 864/2011 has been

dismissed by this Court on 29.07.2015. Nominal Roll further reveals that

the petitioner has already undergone four years, nine months and thirteen

days incarceration besides remission for one year, three months and three

days as on 31.10.2015. It further reveals that he is not involved in any

other criminal case and is not a previous convict. His overall jail conduct

is satisfactory.

3. In the interest of justice and for the reasons mentioned in the

writ petition, the petitioner is granted two weeks parole from the date of

his release, on his furnishing personal bond in the sum of `20,000/- with

one surety in the like amount to the satisfaction of the Trial

Court/CMM/Duty Magistrate. After completion of parole period, the

petitioner shall surrender before the Jail Superintendent.

4. Writ petition stands disposed of in the above terms.

(S.P.GARG) JUDGE NOVEMBER 20, 2015 / tr