Delhi High Court - Orders
Rajender Kumar Mittal vs The State Of Delhi Nct on 10 July, 2020
Author: Yogesh Khanna
Bench: Yogesh Khanna
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1042/2020
RAJENDER KUMAR MITTAL ..... Petitioner
Through : Mr.Asim Naeem, Advocate.
versus
THE STATE OF DELHI NCT ..... Respondent
Through : Mr.Rahul Mehra, Standing Counsel
(Criminal) for State.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 10.07.2020
1. The hearing has been conducted through Video Conferencing.
Crl.M.A.No.9031/20202. Exemption allowed, subject to all just exceptions.
3. The application stands disposed of. W.P.(CRL) 1042/2020
4. The petitioner is 70 years old suffering from diabetics and depression, has applied for emergency parole for two months on the ground of his illness as per the advisory dated 18.05.2020 of the High Powered Committee of this Court. The said application was submitted on 25.06.2020, but no action has been taken uptil now.
5. As per the Parole and Furlough Guidelines 2010, such applications need to be decided within three weeks. There is some time still left.
6. Let the application of petitioner for grant of emergency parole be decided within ten days from today by the State authorities.
7. The petition stands disposed of in above terms.
YOGESH KHANNA, J.
JULY 10, 2020/DU/M Signature Not Verified Digitally Signed By:KAPIL SHARMA Signing Date:10.07.2020 15:22