Delhi High Court - Orders
Parvesh Mann @ Sagar (In Jc) vs State Nct Of Delhi on 25 March, 2026
Author: Prateek Jalan
Bench: Prateek Jalan
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 198/2026 & CRL.M.A. 6000/2026, CRL.M.(BAIL)
417/2026
PARVESH MANN @ SAGAR (IN JC) .....Appellant
Through: Mr. Avi Kalra, Mr. Prateek Kalra,
Ms. Arya Pathak, Advocates.
versus
STATE NCT OF DELHI .....Respondent
Through: Mr. Yudhvir Singh Chauhan, APP.
Insp. Ravi T., Special Cell/NR.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 25.03.2026
1. The present appeal is directed against the judgment dated 27.01.2026 and the order on sentence dated 31.01.2026, passed by the Special Court under the Maharashtra Control of Organised Crime Act, 1999 ["MCOCA"], whereby the appellant was convicted under Section 3(4) of the MCOCA and sentenced to seven years' imprisonment, alongwith a fine of Rs. 5,00,000/-. The appellant also seeks suspension of the said sentence.
2. Mr. Avi Kalra, learned counsel for the appellant, submits that the fine imposed by the order on sentence dated 31.01.2026 has not yet been deposited.
3. In order to enable the appellant to deposit the same, list on 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 26/03/2026 at 20:48:33 08.05.2026, along with similar applications of other co-accused.
PRATEEK JALAN, J MARCH 25, 2026 'Bhupi/JM'/ 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 26/03/2026 at 20:48:33