Delhi High Court - Orders
Mohd Saeed vs State Govt. Of Nct Of Delhi on 24 March, 2025
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 569/2025
MOHD SAEED .....Petitioner
Through: Mr. Rakshit Munjal, Advocate.
versus
STATE GOVT. OF NCT OF DELHI .....Respondent
Through: Ms. Priyam Aggarwal, Advocate.
CORAM:
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 24.03.2025 [Physical Hearing/Hybrid Hearing (as per request)] CRL.M.A. 8829/2025 (for early hearing)
1. Keeping in mind that on last date the matter before the predecessor bench could not reach till end of the day, the application is allowed and hearing dated 14.07.2025 is preponed to this date. W.P.(CRL) 569/2025
2. Despite order dated 18.02.2025, neither status report as regards the medical documents has been filed nor even decision of the competent authority in terms with order dated 18.02.2025 has been placed on record.
3. To add to it, even the Investigating Officer has not appeared to brief the learned prosecutor. It has been repeatedly directed that keeping in mind the issues of liberty involved in the cases pending before this bench, the investigating officers must brief the prosecutor before time and remain present at the time of hearing. A copy of this order be sent to the concerned 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 24/03/2025 at 22:42:56 DCP to ensure strict adherence.
4. On 18.02.2025, the predecessor bench had directed that in view of urgency pleaded, the competent authority would treat the present petition as an application for furlough and was directed to decide the application within one week. Learned counsel appearing for State expresses unawareness.
5. In this petition, the petitioner sought parole in FIR No.658/1994 of PS Connaught Place for offences under Section 264/364A/365/384/34 IPC read with 120B/121/122/124B IPC and Section 3(2)(1) of TADA (P) Act. The parole is sought by petitioner on the ground of surgery advised to his son.
6. At this stage, Sh. Sanjay Lao, Standing Counsel has appeared and points out the seriousness of the offences. It is further submitted by him that since the matter was originally listed on 14.07.2025, he needs time to check the latest status. According to learned counsel for petitioner, dates of surgery are yet to be fixed.
7. Status report as well as nominal rolls be requisitioned within 10 days.
8. Relist on 07.04.2025.
GIRISH KATHPALIA, J MARCH 24, 2025/ry Click here to check corrigendum, if any 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 24/03/2025 at 22:42:56