Delhi High Court - Orders
Dhani Ram vs The State (Nct Of Delhi) on 25 June, 2020
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
SINDHU KRISHNAKUMAR
25.06.2020 17:56
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (CRL) 831/2020
DHANI RAM ..... Petitioner
Through: Mr. Sunil Tiwari, Advocate.
versus
THE STATE (NCT OF DELHI) ..... Respondent
Through: Mr. Sanjay Lao, ASC.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 25.06.2020
1. This hearing has been held through video conferencing.
2. The present petition has been filed by Mr. Dhani Ram, who was convicted under Sections 20/61/85 of The Narcotic Drugs and Psychotropic Substances Act, 1985, seeking parole. The Petitioner was sentenced by the ld. Sessions Judge on 10th July, 2000 to 10 years rigorous imprisonment along with fine of Rs. 1,00,000/-. This sentence was modified by this Court vide judgment dated 8th February, 2017 in Criminal Appeal No. 485/2000 and the sentence was reduced to five years and the fine was also reduced to Rs. 50,000/-.
3. The status report and the nominal roll has been received. The same show that the Petitioner has been in custody for three years and one month. He was given parole on two previous occasions, on 17th March, 2019 and again on 20th December, 2019. On both occasions, he has surrendered after the completion of parole period. The status report, after verification, shows that the Petitioner has two sons aged 17 years and 18 years and two daughters who are married. The Petitioner's residence in Moradabad (UP) Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:25.06.2020 16:44 has also been verified. In so far as the 12 cases mentioned in the status report are concerned, Mr. Sunil Tiwari, ld. counsel for the Petitioner, submits that these cases were registered in the early 90's and have all been closed, except one.
4. Considering the overall facts and circumstances, parole is granted to the Petitioner for 30 days from the date of his release, subject to the following conditions:-
(i) The Petitioner shall give his active mobile number to the SHO, Adarsh Colony, Moradabad (UP) and report to him on a daily basis.
(ii) The Investigating Officer, PS NDRS shall be in touch with the SHO, Adarsh Colony, Moradabad (UP) at least once a week to ensure that the conduct and behaviour of the Petitioner is satisfactory.
(iii) The Petitioner shall furnish a personal bond for a sum of Rs.
15,000/- to the satisfaction of the Jail Superintendent, Central Jail-14, Mandoli Jail, Delhi.
5. The Petitioner shall surrender immediately upon the expiry of 30 days from the date of his release.
6. Copy of this order be sent to the SHO, PS NDRS and the Jail Superintendent, Central Jail-14, Mandoli Jail, Delhi.
7. The petition is disposed of in the above terms.
PRATHIBA M. SINGH, J.
JUNE 25, 2020 MR Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:25.06.2020 16:44