Delhi High Court: A Single Judge Bench comprising of Sanjeev Sachdeva, J. allowed a petition for extension of parole subject to the conditions of, inter alia, furnishing a personal bond with one surety.
The petitioner sought grant of parole already granted to him by the Competent Authority. The parole was granted to enable the petitioner to file a special leave petition which was further extended for a period of two weeks. the ground taken by the petitioner for seeking grant of parole was that his wife was suffering from a skin disease who was admitted in a hospital and they had two minor children. The status report filed verified the fact stated by the petitioner. The Additional Public Prosecutor for the State submitted that mother of the petitioner lived in the vicinity. The petitioner submitted that his mother being a senior citizen was not in a position to take care of the minor children and attend to his wife.
The High Court, keeping in view the facts and circumstances of the case, granted the petitioner parole for a period of three weeks. However, it imposed the conditions of furnishing a personal bond of Rs 4000 with one surety of the like amount. Also, the petitioner was directed to maintain peace and good behaviour during the period of his release and remain at his residential address. The petition was disposed of in terms above. [Raj Kumar v. State,2018 SCC OnLine Del 12193, dated 31-10-2018]
