Satish vs State
2019 Latest Caselaw 4961 Del

$~33
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                         Judgment decided on 16.10.2019
+      W.P.(CRL) 2400/2019
       SATISH                                        ..... Petitioner
                           Through:      Ms. Charu Dalal, Adv.

                    Versus

       STATE                                         ..... Respondent

                           Through:      Mr. R.C.Kundu, ASC for State
                                         with Ms. Shrestha Bhatti, Adv.

       CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI

                           JUDGMENT

BRIJESH SETHI, J (Oral)

1. Learned Counsel for the petitioner prays for grant of parole for

filing SLP. There was another ground that son of the petitioner was

hospitalized. However, it is submitted that son of the petitioner has been

discharged from the hospital yesterday. Learned Counsel for the

petitioner submits that there is no other male member to look after the

son of the petitioner who is still not well.

2. Notice. Learned ASC for the State accepts notice.

3. Ld. ASC submits that petitioner is involved in 13 criminal cases.

4. Learned Counsel for the petitioner states that out of these 13 cases,

the petitioner has been acquitted in 10 cases and is on bail in rest of the

03 cases. Learned counsel further states that the petitioner in the present

case was sentenced to 7 years of imprisonment and with a fine of Rs.

5,000/- for the offence under section 397 IPC and for 6 years of

imprisonment and fine of Rs. 5,000/- for the offence punishable under

Section 395 IPC. It is further submitted that petitioner has already

undergone the sentence of four years, six months and fifteen days

approximately.

5. Heard. In view of the fact that SLP is to be filed and the son of

the petitioner is not well, the petition is allowed, in the interest of justice.

6. The petitioner is directed to be released on parole for a period of

four weeks from the date of his release on his executing a personal bond

in the sum of Rs.10,000/- with one surety of the like amount to the

satisfaction of the Jail Superintendent, subject to the following

conditions:

i) The petitioner shall provide his mobile phone number to the Jail Superintendent at the time of his release, which shall be kept in working conditions at all times. The same shall not be changed without prior intimation to the Jail Superintendent;

ii) The petitioner shall report at the local police station to mark his attendance on every 4th day at 11:00 a.m. during the period of parole;

iii) The petitioner shall duly surrender at the end of the period of parole; and

iv) The petitioner shall not indulge in any criminal activity while on parole.

v) The petitioner shall not leave the Union Territory of Delhi while on parole.

7. A copy of this order be communicated to the Jail Superintendent.

The petition stands disposed of accordingly.

BRIJESH SETHI, J OCTOBER 16, 2019AK