Khalid Mehmood vs State on 16 November, 2021

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Delhi High Court - Orders

Khalid Mehmood vs State on 16 November, 2021

Bench: Mukta Gupta

                              $~54
                              *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +      W.P.(CRL) 2251/2021
                                     CRL.M.A. 18076/2021 (exemption)
                                     KHALID MEHMOOD                                      ..... Petitioner
                                             Represented by:            Mr. Archit Upadhayay, Advocate
                                                                        (DHCLSC)
                                                           Versus
                                     STATE                                             ..... Respondent
                                                      Represented by:   Mr. Amit Peswani, Advocate for
                                                                        Ms.Nandita Rao, ASC (Crl.) for
                                                                        GNCTD.

                                     CORAM:
                                     HON'BLE MS. JUSTICE MUKTA GUPTA
                                                           ORDER

% 16.11.2021 The hearing has been conducted through Video Conferencing.

CRL.M.A. 18076/2021 (Exemption)

1. Exemption allowed subject to just exceptions.

2. Application is disposed of.

W.P.(CRL) 2251/2021

1. By this petition, the petitioner seeks custody parole for a period of eight hours to visit Pakistan High Commission. Learned counsel for the petitioner states that the petitioner has been convicted for offences punishable under the TADA and is undergoing life sentence.

2. Notice.

Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA W.P. (CRL.) 2251/2021 Page 1 of 2 Signing Date:18.11.2021 14:19:45

3. Mr. Amit Peswani, Advocate accepts notice on behalf of Ms.Nandita Rao, learned Additional Standing Counsel for the State. Status report be filed both by the investigating agency as also by the Superintendent, Tihar Jail. The status reports will also indicate whether the petitioner can be permitted to visit the Pakistan High Commission in custody as desired, in terms of the Prison Rules before the next date.

4. List this petition on 12th January, 2022.

5. Order be uploaded on the website of this Court.

MUKTA GUPTA, J NOVEMBER 16, 2021 PB Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA W.P. (CRL.) 2251/2021 Page 2 of 2 Signing Date:18.11.2021 14:19:45

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Delhi High Court - Orders