Delhi High Court - Orders
Sonu @ Matka vs State Nct Of Delhi on 28 July, 2021
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1369/2021
SONU @ MATKA ..... Petitioner
Through : Mr.Zeeshan Hashmi, Advocate.
versus
STATE NCT OF DELHI ..... Respondent
Through : Mr.Karanjeet Singh Rai, Advocate for
Mr.Sanjay Lao, standing counsel for
the State with Insp. Devinder Singh,
PS Kalyanpuri.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 28.07.2021
1. The hearing has been conducted through Video Conferencing.
CRL.M.A.11546/20212. 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. W.P.(CRL) 1369/2021
4. This Writ petition is filed for grant of parole to the petitioner for a period of one month.
5. However, Inspector Devinder Singh from police station Kalyanpuri appears and submits the petitioner has since been released on parole on 26.07.2021 and he came at the police station to put in appearance yesterday evening.
6. In the circumstances, this petition has become infructuous and is Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:29.07.2021 17:12 accordingly disposed of. Pending application, if any, also stands disposed of.
YOGESH KHANNA, J.
JULY 28, 2021 VLD Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:29.07.2021 17:12