Jalaluddin@Pappu vs State Nct Of Delhi
2026 Latest Caselaw 705 Del

Delhi High Court

Jalaluddin@Pappu vs State Nct Of Delhi on 9 February, 2026

                          $~63
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                            Date of Decision: 09.02.2026
                          +      W.P.(CRL) 457/2026 & CRL.M.A. 4195/2026
                                 JALALUDDIN@PAPPU                                      .....Petitioner
                                                     Through:    Mr. Siddharth Satija and Mr. Akash
                                                                 Sachan, Advocates.

                                                     versus

                                 STATE NCT OF DELHI                                    .....Respondent
                                                     Through:    Mr. Sangeet Sibou, Advocate.



                                 CORAM:          JUSTICE GIRISH KATHPALIA

                          J U D G M E N T (ORAL)

1. Petitioner has assailed rejection of his parole application by way of Order No. F.18/123/2025/HG/PRISONS/4445-48 dated 16.01.2026.

2. Learned Counsel for State accepts notice and submits that State has no serious objection to grant of parole for one week only because the reason for which parole is sought is that the petitioner wants to file SLP against his conviction and sentence.

3. Nominal Rolls reflect that as against awarded rigorous imprisonment of 10 years, the petitioner has already spent 04 years 06 months and few days in jail.

W.P.(CRL) 457/2026 Page 1 of 2 pages

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

c45569af3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,

KATHPALIA postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d1 5570996b40f80cbd2eee60402c487965ff80

Digitally Signed 1e26fa, cn=GIRISH KATHPALIA Date: 2026.02.09 17:55:05 -08'00'

By:NEETU N NAIR Signing Date:09.02.2026 17:57:41

4. Accordingly, the petition is allowed and so as to enable him file SLP, the petitioner is directed to be released on parole for a period of one week subject to his 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. At the time of releasing the petitioner on parole, the concerned Jail Superintendent shall inform him in writing against acknowledgment, the specific date on which the petitioner has to surrender back after completion of parole period. It is also specifically directed that the petitioner shall not, in any manner, try to contact the prosecutrix and/or her family, failing which appropriate consequences shall follow. Accompanying application stands disposed of.

5. Copy of this order be sent to the concerned Jail Superintendent for compliance.

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

GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4a fec45569af3962c6fb4835d435f97626cac ca, ou=HIGH COURT OF DELHI,CID -

KATHPALIA 7047638, postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5 d15570996b40f80cbd2eee60402c48796 5ff801e26fa, cn=GIRISH KATHPALIA Date: 2026.02.09 17:54:52 -08'00'

GIRISH KATHPALIA (JUDGE) FEBRUARY 09, 2026/ry

W.P.(CRL) 457/2026 Page 2 of 2 pages