AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 230 wordsGirish Kathpalia, J
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.
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.
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.
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.
Copy of this order be sent to the concerned Jail Superintendent for compliance.