Delhi High Court

Rajender @ Kallu vs State Gnct Of Delhi & Ors on 9 May, 2025

                          $~61
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                              Date of Decision: 09.05.2025
                          +      W.P.(CRL) 1554/2025
                                 RAJENDER @ KALLU                                                                .....Petitioner
                                                     Through:      Mr. Chetan Bhardwaj and Ms. Priyal
                                                                   Bhardwaj, Advocate

                                                     versus

                                 STATE GNCT OF DELHI & ORS.              .....Respondents
                                              Through: Mr. Anand V. Khatri, ASC for State
                                                        with Inspector Ravi, PS Maurya
                                                        Vihar


                                 CORAM:           JUSTICE GIRISH KATHPALIA


                          JUDGMENT              (ORAL)

1. Petitioner has filed this petition seeking parole.

2. Learned ASC accepts notice and submits that yesterday itself, another parole application of same petitioner on same grounds was dismissed. It is further submitted by learned ASC that the antecedents of the petitioner do not support his case and that is the reason, the petitioner has approached this Court without waiting for the decision of the competent authority. It is also pointed out by learned ASC that instead of submitting the parole request W.P.(CRL) 1554/2025 Page 1 of 2 pages GIRISH KATHPALIA Digitally signed by GIRISH KATHPALIA Date: 2025.05.09 18:02:09 +05'30'

through the concerned Jail Superintendent, the parole application in the present case was submitted directly before the competent authority.

3. It appears that sister of the petitioner filed two parole petitions through two different advocates, both petitions supported by her affidavits and one petition was dismissed yesterday.

4. Considering the above circumstances, I am not inclined to invoke the jurisdiction directly, without awaiting the decision of the competent authority.

5. The present petition is dismissed.

GIRISH Digitally signed by GIRISH KATHPALIA

KATHPALIA Date: 2025.05.09 18:01:48 +05'30'

GIRISH KATHPALIA (JUDGE) MAY 9, 2025/as

W.P.(CRL) 1554/2025 Page 2 of 2 pages