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Judgment
The petitioner has assailed order dated 24.07.2026 of the competent authority, whereby his parole application was rejected and has sought to be released on parole for four weeks so as to enable him to file Special Leave Petition.
At the outset, learned ASC in all fairness submits that on similar grounds, this Court has been consistently granting parole. One such judgment is dated 23.04.2026 in the case of Jaswinder Singh vs State of NCT of Delhi, 2026:DHC:3375.
Therefore, the impugned order is set aside, 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 he shall furnish his mobile phone number and other details to the local police where he resides 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 Jail Superintendent at the time of his surrender after the completion of parole period. It is also specifically directed that the petitioner shall not try to contact the victim in any manner whatsoever.
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.
Copy of this order be sent to the concerned Jail Superintendent for