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Judgment
Petitioner seeks parole for a period of two months in case FIR No. 147/2012 of PS Rajinder Nagar, Delhi for offence under Section 302/307/452 IPC for sowing and harvesting of crops and to maintain social ties with family and friends.
Learned ASC in all fairness submits that there is no serious objection to this petition because overall conduct of the petitioner has been good in jail where he has already spent approximately 13 years 09 months.
Accordingly, with consent, the petition is allowed and the impugned order is set aside, directing that the petitioner be released on parole for a period of four weeks 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.
As requested, the requisite surety may be presented before the Jail Superintendent through videoconferencing
Copy of this order be sent to the concerned Jail Superintendent for compliance.