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Sharafat Sheikh @ Md. Ayub vs State Of Nct Of Delhi on 26 October, 2021

Author: Yogesh Khanna

Bench: Yogesh Khanna

                                $~45
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +    BAIL APPLN. 3832/2021
                                     SHARAFAT SHEIKH @ MD. AYUB                            ..... Petitioner
                                                       Through : Ms.Sadaf Iliyas Khan and Mr.Lalit
                                                                   Valecha, Advocates.
                                                       versus
                                     STATE OF NCT OF DELHI                    ..... Respondent
                                                       Through : Mr.Amit Ahlawat, APP for the State.
                                     CORAM:
                                     HON'BLE MR. JUSTICE YOGESH KHANNA
                                                       ORDER

% 26.10.2021

1. The hearing has been conducted through Video Conferencing.

2. Exemption allowed, subject to the condition that petitioner will file the duly sworn/attested affidavit and the requisite Court fee within 72 hours from the date of resumption of the regular functioning of this Court.

3. The application stands disposed of.

4. Petitioner is running in custody since 21.08.2020 in case FIR No.96/2020 under Section 21/25/29 NDPS Act registered at police station Crime Branch and seeks custody parole for ten days from 26.10.2021 to 01.11.2021 to attend the marriage of his son on 28.10.2021.

5. The learned APP appearing on advance notice submits custody parole for more than one day cannot be granted per Rule 1203 of the Delhi Prison Rules and moreover, the petitioner is involved in more than 85 cases and no indulgence can be given to the petitioner and seeks to file status report along with relevant case law/rules.

6. As sought, status report along with case law be filed before the next Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:27.10.2021 16:24 date of hearing with an advance copy thereof to the learned counsel for petitioner through email.

7. The latest nominal roll of petitioner be also requisitioned from the Jail Superintendent. Both the documents be placed on record as well.

8. List on 27.10.2021.

YOGESH KHANNA, J.

OCTOBER 26, 2021 M Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:27.10.2021 16:24