Delhi High Court - Orders
Lalit @ Lucky vs State Of Nct Of Delhi on 6 November, 2025
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 3177/2025
LALIT @ LUCKY .....Petitioner
Through: Ms Vrinda Bhandari (DHCLSC), Ms
Pragya Barsaiyan, Advocate.
versus
STATE OF NCT OF DELHI .....Respondent
Through: Ms. Rupali Bandhopadhya, ASC for
the State with Additional Chief
Secretary and Additional Secretary.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 06.11.2025
1. It is submitted that e-portal has been developed to ensure expeditious disposal of the matters. Also, the concerned Department are cognizant of the delays and are already making an endeavor to expedite the disposal of such matters, to ensure that there is no frivolous enervation in the Court, with these matters.
2. Time is sought on behalf of the State.
3. Explanation on behalf of the Additional Chief Secretary (Home), GNCTD, has been filed in the Court. Let the same be taken on record. Para 8 thereof is as under:-
"That, in pursuance of directions of Hon‟ble Court in the matter titled as Yogesh Bansal and subsequent directions of Hon‟ble Lt. Governor of Delhi, Delhi Prisons has been requested to send the current status report and time-line for This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2025 at 21:10:23 implementation of e-parole system for convening a meeting of Hon‟ble Ltd. Governor with all stake holders. However, as per report received earlier with regard to e- parole system, it was informed as under:-
(i) The e-Parole system, originally developed for Odisha, was piloted in a Delhi Jail.
(ii)During the pilot, it was found that Delhi has a different work flow for parole and furlough.
(iii)A customized workflow for Delhi was prepared and provided to the NIC team for module development.
(iv)NIC developed the first version of the e-Parole module based on this customized workflow.
(v) An online demonstration of the module was conducted on 22.07.2025 for IT offences from Delhi Prisons Headquarters and a Jail Superintendent.
(vi)Feedback and suggestions for enhancements were provided during the demonstration.
(vii) NIC is currently incorporating the suggested changes and completing the pending components of the module.
(viii) The revised version of the module will be shared shortly for further review and approved.
(ix) User Acceptance Testing UAT) will be conducted by NIC after the revised version is completed."
4. Be listed on 16.02.2026.
NEENA BANSAL KRISHNA, J NOVEMBER 6, 2025/RS This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/11/2025 at 21:10:23