Delhi High Court - Orders
Sonu@Matka vs State Of Nct Of Delhi & Anr on 10 December, 2025
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 3762/2025
SONU@MATKA .....Petitioner
Through: Mr. Rajeev Chhetri, Mr. Rajesh
Chhetri and Mr.Sandip Munian, Advs.
versus
STATE OF NCT OF DELHI & ANR. .....Respondents
Through: Ms. Rupali Bandhopadhya, ASC for
State with Mr. Abhijeet Kumar and Ms. Amisha
Gupta, Advs.
CORAM:
HON'BLE MR. JUSTICE AJAY DIGPAUL
ORDER
% 10.12.2025
1. Learned counsel for the petitioner seeks time to take instructions as regards to why there was a default in surrendering at the earlier occasion when the petitioner was released on parole.
2. Let the needful be done within a period of two weeks from today.
3. The Registry reports that the status report filed by the prosecution has been returned under objections. Learned ASC for the State is directed to coordinate with the Registry and have the same placed on record before the next date of hearing.
4. List on 14.01.2026.
AJAY DIGPAUL, J DECEMBER 10, 2025/AS/ryp 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 12/12/2025 at 21:12:08