Rajnish vs State of NCT of Delhi & Anr

The petitioner seeks quashing of order No. F.18/13/2026/HG/PRISONS/6766-68 dated 25.06.2026 of the competent authority, whereby his request for grant of parole in order to enable him to get filed SLP was rejected on the basis of Rule 1211(vii) of the Delhi Prisons Rules. The said Rule contemplates that parole shall not be granted to a prisoner convicted under POCSO Act unless the competent authority in special circumstances finds it proper to grant the same.

At the outset, learned ASC, in all fairness, does not oppose this petition, citing various judgments passed by this Court, including in the case titled Jaswinder Singh vs State of NCT of Delhi, 2026:DHC:3375.

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 also 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.