Delhi High Court - Orders
Shilpi Gupta vs Govt Of Nct Of Delhi & Ors on 4 March, 2021
Author: Siddharth Mridul
Bench: Siddharth Mridul, Anup Jairam Bhambhani
$~S-17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 510/2021
SHILPI GUPTA ..... Petitioner
Through: Mr. Gaurav Kumar Bansal,
Advocate.
versus
GOVT OF NCT OF DELHI & ORS. ..... Respondents
Through: Mr. Rahul Mehra, Standing Counsel
(Criminal) with Mr. Chaitanya
Gosain and Mr. Amanpreet Singh,
Advocates.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 04.03.2021 The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic.
The present habeas corpus petition under Article 226 of the Constitution of India read with section 482 of the Code of Criminal Procedure 1973, has been instituted on behalf of the petitioner praying as follows:
(a) Issue a Writ/Order/Direction in the nature of Habeas Corpus and any other writ justful production of the husband of the petitioner namely Sh. Ram Mohan Gupta;W.P.(CRL) 510/2021 Page 1 of 2
(b) Issue an appropriate Writ/Order/or Directions to the respondents to immediately release the husband of the petitioner from detention.
Mr. Gaurav Kumar Bansal, learned counsel appearing on behalf of the petitioner states that subsequent upon the institution of the present writ petition, Mr. Ram Mohan Gupta, the husband of the petitioner has been released by the Jail Authorities; and that the present petition has thereby been rendered infructuous.
No further directions are called for. In view of the foregoing, the present writ petition is disposed of as having become infructuous.
SIDDHARTH MRIDUL, J ANUP JAIRAM BHAMBHANI, J MARCH 04, 2021/dn Click here to check corrigendum, if any W.P.(CRL) 510/2021 Page 2 of 2