Supreme Court - Daily Orders
Mohd.Kamal Hussain vs The State(Gnct) Of Delhi on 7 September, 2022
Bench: Dinesh Maheshwari, Bela M. Trivedi
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ITEM NO.102 COURT NO.11 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No. 422/2011
MOHD.KAMAL HUSSAIN Appellant(s)
VERSUS
THE STATE(GNCT) OF DELHI Respondent(s)
Date : 07-09-2022 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Appellant(s) Mr. Vinayak Mohan, Adv.
Mr. Subhash Chandra Sagar, Adv.
Mr. Hemant Kumar Sagar, Adv.
Mr. E. C. Vidya Sagar, AOR
For Respondent(s) Ms. Aishwarya Bhati, ASG
Ms. Ruchi Kohli, Adv.
Ms. Manisha Chava, Adv.
Ms. Shreya Jain, Adv.
Mr. Rustam Singh Chachan, Adv.
Ms. Kunika Champawat, Adv.
Mr. Digvijay Dam, Adv.
Ms. Swarupama Chaturvedi, Adv.
Mr. Gurmeet Singh Makker, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned Additional Solicitor General appearing for the respondents submits that the facts have indeed been taken note of by the authorities concerned that the appellant did not surrender after he was released on parole on 25.11.2010. Signature Not Verified Digitally signed by SNEHA DAS Date: 2022.09.08 19:05:13 IST Reason: It is also submitted that all the corrective measures are being taken including:
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(a) to pinpoint the responsibility of the officers/staff concerned for the default in not reporting the absconsion of the appellant, after expiry of the term of parole;
(b) to locate the appellant and to have him arrested at the earliest; and
(c) to identify the shortcomings/faults in the system for which, the appellant’s failure to surrender was not reported and was not dealt with immediately.
Taking note of the submissions so made by the learned Additional Solicitor General, we defer consideration of this matter today, expecting a concrete action taken report within two weeks.
List this matter on 27.09.2022.
(SNEHA DAS) (RANJANA SHAILEY) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)