Delhi High Court - Orders
Sonveer Alias Pinku (In Jc) vs The State on 19 May, 2021
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~49
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (CRL) 835/2020
SONVEER alias PINKU (IN JC) .....Petitioner
Through: Nemo.
Versus
THE STATE .....Respondent
Through: Mr. Sanjay Lao, Standing Counsel
for State with SI Kuldeep Yadav
from PS Chanakya Puri
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 19.05.2021 The hearing has been conducted through video conferencing.
1. The present petition has been taken up on an office note.
2. In FIR No. 35/2009, under Section 302 IPC, registered at police station Chankyapuri, New Delhi, this Court vide order dated 30.04.2021 had directed petitioner to surrender on 10.05.2021 without default. However, a report bearing No. F.14/SCJ-14/(AS)CT/2021 1664 dated 11.05.2021 has been received from Jail Superintendent, Central Jail No. 14, Mandoli, Delhi that petitioner has not surrendered and thus, has violated terms and conditions of parole/furlough rules as per Delhi Prison Rules, 2018.
3. In these circumstances, trial court is directed to take steps as per law to ensure that petitioner is sent behind bars to serve the remainder of W.P. (CRL) 835/2020 Page 1 of 2 sentence awarded to him in this FIR case.
4. A copy of this order be transmitted to the Trial Court and Jail Superintendent concerned for information and compliance.
SURESH KUMAR KAIT, J MAY 19, 2021 r W.P. (CRL) 835/2020 Page 2 of 2