Delhi High Court - Orders
Sohrab vs State Govt Of Nct Of Delhi on 27 January, 2022
Author: Siddharth Mridul
Bench: Siddharth Mridul, Anup Jairam Bhambhani
$~S-23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 591/2018
SOHRAB ..... Appellant
Through: Mr. Ashok Agrwaal, Advocate.
versus
STATE GOVT OF NCT OF DELHI ..... Respondent
Through: Mr. Ashish Dutta, APP for the
State with Inspector Santosh Pabri,
P.S.: Krishna Nagar.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 27.01.2022 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic. CRL. M.A. 1416/2022 (Exemption) Exemption granted, subject to just exceptions. Let requisite filings/compliances be done within one week after the Registry of this court is physically open for the purpose.
The application is disposed of accordingly. CRL. M.A. 1415/2022 (Extension of interim bail) The present application under section 482 of the Code of Criminal Procedure, 1973 has been instituted on behalf of Sohrab the appellant, seeking extension of the interim suspension of sentence granted to him by this court vidé order dated 17.12.2021 on the ground that his wife Ms. Shanno Khan is scheduled to undergo myomectomy on 05.02.2022 at Dr. Kuldeep Jain's IVF & Laparoscopy Centre (Test Tube Baby Centre), Gagan Vihar, Main Road, Delhi.
CRL.A. 591/2018 Page 1 of 2Upon verification, status report dated 24.01.2022 made by Inspector Rajneesh Kumar, SHO, P.S.: Krishna Nagar has been filed.
A perusal of the said status report reflects that it stands verified that Ms. Shanno Khan wife of Sohrab is undergoing treatment under the care of Dr. Kuldeep Jain; and that her hysteroscopic myomectomy is planned for 05.02.2022, when she is required to be accompanied by one attendant, preferably her husband. It is further reflected that the IVF procedure will be conducted immediately after her myomectomy and may take 06 weeks to complete.
In view of the foregoing and in the interests of justice, the present application is allowed.
The interim suspension of sentence granted to the appellant is extended for a further period of 07 (seven) weeks from today, subject to his scrupulously complying with the conditions imposed by this court vidé order dated 17.12.2021.
With the above directions, the application is disposed of. A copy of this order be sent to the concerned Jail Superintendent through electronic mail, for information and compliance.
A copy of the order be provided to learned counsel appearing on behalf of the parties, by electronic mail; and be also uploaded on the website of this court forthwith.
SIDDHARTH MRIDUL, J.
ANUP JAIRAM BHAMBHANI, J.
JANUARY 27, 2022/'AA' Click here to check corrigendum, if any CRL.A. 591/2018 Page 2 of 2