Delhi High Court - Orders
Ravinder vs State Nct Of Delhi on 28 December, 2020
Bench: Prathiba M. Singh, Subramonium Prasad
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:28.12.2020
22:35:10
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 356/2020
RAVINDER ..... Appellant
Through: Mr. Kanhaiya Singhal, Advocate
versus
STATE NCT OF DELHI ..... Respondent
Through: Ms. Aashaa Tiwari, APP for the State with
SI Raju, PS Alipur
CORAM:
HON'BLE MS. JUSTICE PRATHIBA M. SINGH
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 28.12.2020
1. This hearing has been done by video conferencing. Crl.M.A.No.18138/2020 (Exemption)
2. This application has been filed by the Appellant for exemption from filing certified copies and original documents. Allowed, subject to all just exceptions. Application is disposed of.
Crl.M.B.No.8519/2020 in CRL.A. 356/2020
3. The present application has been moved by the Appellant seeking interim suspension of sentence for 14 days in order to enable him to perform the last rites of his father.
4. The Appellant has been convicted under Section 302 IPC and Section 27 of the Arms Act. He has been in judicial custody since 3rd June, 2018 and has been awarded rigorous imprisonment for life. The Appellant had also filed applications for regular bail and suspension of sentence, which have Signature Not Verified Digitally Signed By:PRATHIBA M SINGH CRL. A. 356/2020 Page 1 of 2 Signing Date:28.12.2020 22:23 Signature Not Verified Digitally Signed By:DINESH SINGH NAYAL Signing Date:28.12.2020 22:35:10 been dismissed on 12th October, 2020.
5. The Appellant's father had passed away on 21st November, 2019. At that stage, the Appellant was given interim bail for a period of four days from 6th December, 2019 to 10th December, 2019. The Appellant has moved the present application in order to enable him to conduct the Barsi of his father. The Appellant's family consists of his mother, his wife and three children as also a sister.
6. Mr. Singhal, ld. counsel for the Appellant who is appearing through legal aid, submits on instructions that there is no other son to conduct the Barsi.
7. Appellant is a resident of Azamgarh. Considering the facts and circumstances of this case, the Appellant is granted custody parole for a period of four days from 29th December, 2020 till 1st January, 2021, in terms of the applicable protocol.
8. Application is disposed of.
PRATHIBA M. SINGH (VACATION JUDGE) SUBRAMONIUM PRASAD (VACATION JUDGE) DECEMBER 28, 2020 Mamta/T Signature Not Verified Digitally Signed By:PRATHIBA M SINGH CRL. A. 356/2020 Page 2 of 2 Signing Date:28.12.2020 22:23