April 23,2018:

On Monday, Delhi HC rapped State Govt. that there can be no justification for unwarranted delay in disposing of the parole applications of convicts.

HC Bench comprising of Acting Chief Justice Gita Mittal and Justice C Hari Shankar directed State to ensure that Schedule, as prescribed in the Parole/Furlough Guidelines, 2010, is strictly adhered to and in case of the delays, a record of reasons be maintained.

Delhi HC Bench was hearing an application highlighting the delay in deciding of the parole application of the convicts which many a time defeats the very purpose for which a parole is being sought.

Petitioner had brought to High Court’s notice that the original writ petition on this issue had been disposed of by the court on January 8, 2014, directing the state government to consider the applications of the prisoners pending consideration expeditiously and pass orders within a period of three weeks.

State had been directed to adhere to the schedule fixed as per the Parole/Furlough Guidelines, 2010. However, not much has changed, he submitted.

 

 

Picture Source :