Shamim @ Munna vs State Of NCT Of Delhi

In furtherance of last order, learned ASC has submitted the nominal roll and medical status report of petitioner, which are accepted across the board to be scanned and made part of the record.

I have heard learned counsel for petitioner as well as learned ASC.

The petitioner has assailed order dated 18.02.2025 of the competent authority, whereby his application for grant of parole was rejected for the reason that earlier, he jumped bail and had to be re-arrested on 13.09.2019 in case registered under Section 174A IPC.

As reflected from Nominal Rolls and also fairly submitted by learned ASC, subsequent to the year 2019 also, the petitioner was released once on parole and seven times on furlough. Further, the parole sought by petitioner is mainly on medical grounds, seeking opportunity to take appropriate medical treatment. The medical status report of petitioner, as received from the concerned jail dispensary affirms claim of the petitioner regarding his health, as described in the petition itself.

In these circumstances, learned ASC in all fairness does not object to grant of parole, though subject to verification of address of the petitioner.

Under these circumstances, the petition is allowed and the petitioner is directed to 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 Jail Superintendent and also subject to verification of his residential address to be carried out by the jail authorities. At the time of releasing the petitioner on parole, the concerned Jail Superintendent shall inform him in writing the specific date of surrender.

Copy of this order be sent to the concerned jail authorities.