Delhi High Court - Orders
Chhedi Paswan vs State Of Nct Of Delhi on 25 January, 2021
Author: Anu Malhotra
Bench: Anu Malhotra
$~48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 133/2021
CHHEDI PASWAN ..... Petitioner
Through: Mr. Mayank Mikhail Mukherjee,
Advocate
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr. Sanjay Lao, ASC
CORAM:
HON'BLE MS. JUSTICE ANU MALHOTRA
ORDER
% 25.01.2021 (Through Video Conferencing) CRL.M.A. 1056/2021 Allowed subject to just exceptions. Application stands disposed of. W.P.(CRL) 133/2021 The applicant, vide the present application, seeks the setting aside of the order dated 21.08.2020 bearing No. F.18/191/2015/HG/2626 whereby the prayer made by the petitioner seeking grant of emergency parole under Rule 1211 of Delhi Prison Rules, 2018 was rejected. It has been submitted that the petitioner has since been incarcerated for 8 years.
Notice of the application is issued to the State and accepted on behalf of the State. The response of the State be submitted by the State.
Renotify on 23.02.2021.
ANU MALHOTRA, J JANUARY 25, 2021/Aj Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:27.01.2021 15:54:14 This file is digitally signed by PS to HMJ ANU MALHOTRA.