Delhi High Court - Orders
Mohd Imran vs State Of Nct Of Delhi on 24 November, 2025
Author: Sanjeev Narula
Bench: Sanjeev Narula
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1585/2025
MOHD IMRAN .....Petitioner
Through: Ms. Gayatri Nandwani, Ms. Mudita
Sharda and Mr. Adrian Abbi,
Advocates.
versus
STATE OF NCT OF DELHI .....Respondent
Through: Mr. Sanjeev Bhandari, ASC.
SI Rekha Chauhan, P.S. Pandav
Nagar.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 24.11.2025 CRL.M.A. 29120/2025 (for issuance of direction for compliance of order dated 4th July, 2025)
1. In terms of order dated 6th November, 2025, an affidavit has been filed by the Additional Chief Secretary (Home), GNCTD, explaining the reasons for the delay in complying with the Court's directions contained in order dated 4th July, 2025. It is explained that the file relating to the request for parole is required to be processed at multiple levels involving discussions and examination of the relevant facts, and that, owing to the high volume of parole requests, the delay ensued.
2. The Court has also been apprised that, with a view to streamlining the disposal of parole applications and enhancing the rate of processing requests made by convicts for extension of regular parole, and in pursuance of this This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/11/2025 at 22:57:41 Court's directions, an online e-parole system is being developed.
3. Considering the above, the explanation rendered in the affidavit is accepted and the application stands disposed of.
4. File be consigned to record room.
SANJEEV NARULA, J NOVEMBER 24, 2025 as This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/11/2025 at 22:57:41