DM vs State Of NCT Of Delhi

Petitioner seeks quashing of rejection order No. F.18/13/2026/HG/PRISONS/6195-97 dated 14.05.2026.

At the outset, learned ASC submits that in view of detailed judgment of this Court in the case of Jaswinder Singh vs State of NCT of Delhi, 2026:DHC:3375, State has no objection if this petition is allowed.

Basically, the impugned order rejected the request of the petitioner for grant of parole, which parole had been sought by him so as to enable him to file SLP.

The detailed reasoning has already been recorded in the said judgment of Jaswinder Singh (supra), so the same is not being reiterated.

Therefore, the impugned order is set aside and the petition is allowed, thereby directing the release of the petitioner 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; and also subject to the condition that the petitioner shall furnish his mobile phone number and other details to the local police of his residential area and shall remain accessible by keeping his mobile phone switched on; and also subject to the condition that the petitioner shall furnish a copy of his SLP to the concerned Jail Superintendent at the time of his surrender after completion of his parole.

It is specifically directed that the petitioner shall not try to contact any of the prosecution witnesses in any manner whatsoever. It is also made clear that no extension of parole shall be granted to petitioner on any ground whatsoever.

Copy of this order be sent to the concerned Jail Superintendent for compliance. Accompanying application also stands disposed of.