Delhi High Court - Orders
Sonu Dahiya vs State Nct Of Delhi on 17 September, 2024
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~70
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2337/2024
SONU DAHIYA .....Petitioner
Through: Mr.Shannu Baghel, Mr.Vivek Kumar,
Mr.Sudhir Kumar and Mr.Ganpat
Ram, Advs.
versus
STATE NCT OF DELHI .....Respondent
Through: Mr. Sanjay Lao, Standing Counsel
(Crl.) with Mr. Abhinav Kumar Arya
and Mr. Priyam Agarwal, Advs.
ASI Sushil Kumar, PS V.K. South.
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 17.09.2024 CRL.M.A. 28012/2024 {Extension Furlough for 04 weeks (Medical Ground)}
1. The present is a third extension of the furlough sought by the petitioner.
2. The petitioner was directed to released on furlough on 22.07.2024, whereafter the same was extended vide orders dated 05.08.2024 and 23.08.2024. The extensions have been sought on the ground that post being operated for Spectoplasty and Functional Endoscopic Sinus Surgery, the petitioner complain of referral nasal bleeding and now has been advised to undergo Tympanoplasty and in this regard reference is made to prescription slip dated 11.09.2024 under the signature of Dr. Urvashi Gaur Vashisth, MBBS, M.S. ENT & Neck Surgery, Fellowship in Otology & Cochlear 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 19/09/2024 at 10:07:14 Implant.
3. Issue notice.
4. Learned Standing Counsel for the State accepts notice and opposes the application by contending that the petitioner is deliberately not undergoing the said surgery and rather seeking extensions.
5. At this stage, learned counsel for the petitioner on instruction states that in case the petitioner does not undergo the said surgery on the said date, he would surrender.
6. Keeping in view the aforesaid submission, the petitioner's furlough is extended by further period of two weeks. However, in case, the said surgery is not performed, he would surrender on 21.09.2024. In case of surrender, the Medical Superintendent shall ensure that all necessary medical care is provided to the petitioner including repeat, at any of the referral hospital, if required.
7. Application is disposed of.
MANOJ KUMAR OHRI, J SEPTEMBER 17, 2024 akc 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 19/09/2024 at 10:07:14