Delhi High Court - Orders
Sultan@Rajesh vs State Of Gnct Of Delhi on 7 April, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 764/2022
SULTAN@RAJESH ..... Petitioner
Through: Mr. Zeeshan Diwan, Mr. Krishna
Datta Multani & Mr. Jasir Aftab,
Advs.
versus
STATE OF GNCT OF DELHI ..... Respondent
Through: Mr. Karam Jeet Rai Sharma, Adv. for
Mr. Sanjay Lao, Standing Counsel for
State with Insp. Satish Kumar & SI
Manish Tyagi.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 07.04.2022
1. This is a petition under Article 226 of the Constitution of India read with Section 482 Cr.P.C. for the issuance of writ in the nature of certiorari quashing the punishment notice dated 12.10.2021 passed by the jail authorities, respondent and for issuance of writ in the nature of mandamus, directing the respondent to release the petitioner on 1st Spell of furlough for 03 weeks.
2. Issue notice.
3. Let status report be called from the concerned jail superintendent.
4. List on 05.05.2022.
TALWANT SINGH, J APRIL 7, 2022/nk Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:MAMTA RANI Signing Date:13.04.2022 11:54