Gajraj Singh vs State (NCT of Delhi)

A.K. Pathak, J.—Address of the Petitioner has been verified by the Respondent. Petitioner seeks parole for a period of three months on the grounds that (i) he has to get his children admitted in a Government school by withdrawing them from the private school where they are presently studying (ii) to maintain social and family ties.

Request of the Petitioner to release him on parole has been rejected by the Government of NCT of Delhi on the ground "pre-mature". A perusal of nominal roll indicates that the Petitioner was granted parole by this Court in the month of December, 2009. One year has gone by.

Petitioner is incarceration for about 5-1/2 years. It is well settled that a convict who is in incarceration for long is entitled to parole once in a year so as to enable him maintain social and family ties.

Accordingly, it is ordered that Petitioner be released on parole for a period of one month on his furnishing personal bond in the sum of Rs. 10,000/- with one surety in the like amount to the satisfaction of Superintendent Jail/Trial Court.

While on parole, Petitioner shall mark his presence before the Station House Officer of Police Station, Krishna Nagar once a week. After completion of parole period, Petitioner shall surrender before the Superintendent Jail.

A copy of this order be sent to Superintendent Jail for serving it on Petitioner.

Petition is disposed of in the above terms.