Vijay Kumar vs State
2018 Latest Caselaw 5410 Del

$~85
* IN THE HIGH COURT OF DELHI AT NEW DELHI
%                     Judgment delivered on: 07.09.2018

+      W.P.(CRL) 2655/2018
       VIJAY KUMAR                                        ..... Petitioner

                          versus

       STATE                                           ..... Respondent


Advocates who appeared in this case:
For the Petitioner :      Mr. Abhay Kumar with Mr.
                          Surender Gupta, Advocates.

For the Respondent:       Mr. Jamal Akhtar, APP for the State.
                          SI Sonu, Seemapuri,
CORAM:-
HON'BLE MR JUSTICE SANJEEV SACHDEVA

                             JUDGMENT

07.09.2018

SANJEEV SACHDEVA, J. (ORAL)

1. The petitioner, by this petition, seeks quashing of order dated 06.08.2018, whereby, the application of the petitioner seeking extension of his parole has been rejected.

2. The petitioner seeks parole for a period of two months for performing CHUVERKH ceremony of his father, which is stated to be a ceremony performed within four years of the death by the eldest son and the four years period is expiring on 09.09.2018.

3. Status report has been filed by the Investigating Officer, who submits that verification was conducted telephonically with the local police at Himachal Pradesh and they have confirmed that the said ceremony is to take place on 09.09.2018.

4. Keeping in view the totality of the facts and circumstances, the petitioner is accordingly granted parole for a period of 10 days from his release, subject to the petitioner furnishing a bail bond in the sum of Rs.15,000/- with one surety of the like amount to the satisfaction of the Jail Superintendent. The petitioner shall also provide operational mobile number to the Jail Superintendent at the time of his furnishing the bail bond.

5. The petitioner on his release and on reaching Kangra, Himachal Pradesh shall mark his presence with the SHO of the local police station. Petitioner shall duly surrender to the Jail Superintendent after the expiry of 10 days from the date of his release.

6. The petition is disposed of in the above terms.

7. Order Dasti under signatures of Court Master. Copy of the order be also transmitted to the concerned jail superintendent.

SANJEEV SACHDEVA, J SEPTEMBER 07, 2018 st