Delhi High Court
Praveen Rana vs State Of Nct Of Delhi & Anr on 23 May, 2025
$~58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 23.05.2025
+ W.P.(CRL) 1741/2025 & CRL.M.A. 16226/2025
PRAVEEN RANA .....Petitioner
Through: Mr. Mohit Chaurasia, Advocate
(DHCLSC) and Ms. Aashima Kalra,
Advocate
versus
STATE OF NCT OF DELHI & ANR. .....Respondents
Through: Mr. Sanjeev Bhandari, ASC for the
State with SI Dipesh Malik, PS SP
Badli
CORAM: JUSTICE GIRISH KATHPALIA
JUDGMENT (ORAL)
1. The petitioner has challenged order dated 30.04.2025 of the
competent authority whereby his request for furlough for a period of three
weeks was rejected.
2. Learned ASC accepts notice and in all fairness submits that there is no
serious objection.
3. The request for furlough was declined by way of the impugned order
on the ground that the petitioner has not maintained good conduct inside the
jail and was awarded multiple punishments, the last punishment dated
17.01.2025 being for surrender after parole by a delay of one day.
W.P.(CRL) 1741/2025 Page 1 of 3 pages
GIRISH KATHPALIA Digitally signed by GIRISH KATHPALIA
Date: 2025.05.23 17:18:37 +05'30'
4. Perusal of nominal rolls reflects that jail conduct of the petitioner
during past one year has been satisfactory except punishment dated
25.01.2025 of warning on account of one day delayed surrender. There is no
other punishment in past one year. Prior to that, punishment of stoppage of
canteen and calling facilities for one month was imposed on the petitioner
vide order dated 13.07.2023 for recovery of loose tobacco from the
petitioner.
5. It is noticed that in the nominal rolls, even punishment dated
29.10.2022 has been mentioned, despite the fact that the same was not
approved by the District & Sessions Judge. Apparently, such punishment
was mentioned only to create an artefact against the petitioner. Once the
punishment was not approved, it ceased to exist and was void.
6. So far as one day delayed surrender after parole is concerned, as per
respondent's own standing order, the same shall have no bearing on requests
for parole and furlough.
7. In view of the aforesaid and keeping in mind the overall purpose of
the reformatory tool of furlough, the petition is allowed, thereby setting
aside order dated 30.04.2025 of the competent authority and directing
release of the petitioner on furlough for first spell for a period of three weeks
in case FIR No. 188/2017 of PS SP Badli for offence under Section 302 IPC,
subject to the petitioner furnishing a personal bond in the sum of Rs.
10,000/- with one surety in the like amount to the satisfaction of the
concerned Jail Superintendent.
W.P.(CRL) 1741/2025 Page 2 of 3 pages
Date: 2025.05.23 17:18:20 +05'30'
8. Copy of this order be sent to the Jail Superintendent for compliance.
9. It is directed that at the time of releasing the petitioner on furlough,
the Jail Superintendent shall inform him in writing the exact date of
surrender.
GIRISH GIRISH KATHPALIA
KATHPALIA Date: 2025.05.23
17:18:03 +05'30'
GIRISH KATHPALIA
(JUDGE)
MAY 23, 2025
'rs'
W.P.(CRL) 1741/2025 Page 3 of 3 pages
