Delhi High Court - Orders
Diwakar Gupta @ Divakar Gupta vs State(Govt. Of Nct Of Delhi) on 1 September, 2025
$~49
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2767/2025 & CRL.M.A. 26083/2025
DIWAKAR GUPTA @ DIVAKAR GUPTA .....Petitioner
Through: Mr. Anurag Jain & Mr.
Kumar Gupta, Advs.
versus
STATE(GOVT. OF NCT OF DELHI) .....Respondent
Through: Mr. Yasir Rauf Ansari,
ASC for the State
SI Rekha Chauhan, PS-
Pandav Nagar
CORAM:
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 01.09.2025
1. By way of the present petition, the petitioner seeks extension of parole which was granted to him by the respondent authorities by order dated 18.08.2025.
2. The petitioner's parole expires on 02.09.2025 and he seeks extension on the ground that his medical condition does not permit him to surrender at this stage.
3. Issue notice.
4. The learned Additional Public Prosecutor for the State accepts notice.
5. Let nominal roll be requisitioned from the concerned Jail Superintendent before the next date of hearing.
6. The petitioner is permitted to surrender on or before the next date of hearing.
7. The petitioner is undisputedly entitled for release on parole for a total period of eight weeks in one year in terms of Delhi Jail 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 01/09/2025 at 23:56:55 Manual.
8. It is made clear that any period for which the petitioner henceforth overstays his parole, would be adjusted in the subsequent period for which he may be entitled for release on parole.
9. List on 09.09.2025.
AMIT MAHAJAN, J SEPTEMBER 1, 2025 "SS"
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 01/09/2025 at 23:56:55