Chatter Singh vs State
2019 Latest Caselaw 4980 Del

$~28
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
%                                         Date of decision: 16.10.2019
+      W.P.(CRL) 2895/2019
       CHATTER SINGH                                       ..... Petitioner
                    Through:             Mr. Anurag Jain, Advocate

                           Versus

       STATE                                                ..... Respondent
                           Through:      Mr. Rajesh Mahajan, Additional
                                         Public Prosecutor for State with SI
                                         Rambhai

       CORAM:
       HON'BLE MR. JUSTICE BRIJESH SETHI

                           JUDGMENT

BRIJESH SETHI, J (ORAL)

1. Parole of six weeks is sought by petitioner vide this petition.

2. Learned counsel for petitioner submits that mother of petitioner has expired on 1st October, 2019 and her satarvi is scheduled on 20th October, 2019 and maha havan is to take place on 15th November, 2019.

3. Learned Additional Public Prosecutor for State submits that factum of death of petitioner's mother stands verified.

4. Heard.

5. In the interest of justice, the petitioner is directed to be released on parole for a period of six weeks from the date of his release on his executing a personal bond in the sum of Rs.10,000/- with one surety in 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 alternate 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 also not indulge in any criminal activity while on parole.

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

7. The petition stands disposed of.

BRIJESH SETHI, J OCTOBER 16, 2019 r