Ravinder Rana vs Union Of India & Ors
2026 Latest Caselaw 619 Del

Delhi High Court

Ravinder Rana vs Union Of India & Ors on 5 February, 2026

                          $~58
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                               Date of Decision: 05.02.2026
                          +      W.P.(CRL) 428/2026 & CRL.M.A. 3931/2026
                                 RAVINDER RANA                                          .....Petitioner
                                             Through:               Ms. Vrinda Bhandari, Advocate

                                                     versus

                                 UNION OF INDIA & ORS.                              .....Respondents
                                               Through:             Mr. Neeraj Kumar, CGSC with Mr.
                                                                    Shashwat and Mr. Vivek Nagar,
                                                                    Advocates
                                 CORAM:         JUSTICE GIRISH KATHPALIA

                          J U D G M E N T (ORAL)

1. Petitioner, whose premature release from prison has been recommended by the Sentence Review Board and approved by the Hon'ble Lt. Governor, is awaiting release because the said approval needs concurrence of Union of India (respondent no. 1) as the conviction was on prosecution by the CBI.

2. Learned CGSC for respondent no. 1 appearing on advance intimation accepts notice.

3. After some discussion, as requested by both sides, this petition is disposed of directing the respondent no. 1 to treat this petition as representation of the petitioner for consideration of concurrence and decide the same within four weeks.

                          W.P.(CRL) 428/2026                                         Page 1 of 2 pages
                                                                                  GIRISH

                                                                                                 DN: c=IN, o=HIGH COURT OF DELHI,

2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569af3962c 6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID

KATHPALIA

- 7047638, postalCode=110003, st=Delhi,

cbd2eee60402c487965ff801e26fa, cn=GIRISH KATHPALIA Date: 2026.02.05 17:50:11 -08'00'

Digitally Signed By:NEETU N NAIR Signing Date:05.02.2026 17:55:24

4. Learned counsel for petitioner also submits that currently, petitioner is on parole in order to take care of his cancer-ridden father and is scheduled to surrender back on 16.02.2026. Learned counsel for petitioner has taken me through elaborate minutes of meeting of the SRB on the basis whereof his premature release was recommended. Considering the peculiar circumstances of this case, the petitioner is exempted from surrendering for a period of four weeks from 16.02.2026. In case, respondent no. 1 does not decide the issue of concurrence within four weeks from today, petitioner shall be at liberty to move fresh petition for appropriate directions.

5. For compliance, copy of this order be sent to the concerned Jail Superintendent as well as to the concerned office of Ministry of Home Affairs through learned CGSC.

6. Accordingly, the petition and the accompanying application stand disposed of.

DN: c=IN, o=HIGH COURT OF DELHI,

GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4 afec45569af3962c6fb4835d435f97626c acca, ou=HIGH COURT OF DELHI,CID -

KATHPALIA 7047638, postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5 d15570996b40f80cbd2eee60402c4879 65ff801e26fa, cn=GIRISH KATHPALIA Date: 2026.02.05 17:50:40 -08'00'

GIRISH KATHPALIA (JUDGE) FEBRUARY 05, 2026/as

W.P.(CRL) 428/2026 Page 2 of 2 pages