Delhi High Court - Orders
Sonu @Matka vs State Nct Of Delhi on 21 July, 2025
$~118
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2222/2025
SONU @MATKA .....Petitioner
Through: Mr. Shannu Baghel, Mr. Aakash, Mr.
Vikas, Mr. Saksham Kumar, Ms.
Disha Gupta & Mr. Ganpat Ram,
Advocates
versus
STATE NCT OF DELHI .....Respondent
Through: Mr. Rahul Tyagi, ASC for the State
with Mr. Sangeet Sibou, Mr. Priyansh
Raj Singh Senger & Mr. Aniket
Kumar Singh, Advocates
CORAM:
HON'BLE MR. JUSTICE RAVINDER DUDEJA
ORDER
% 21.07.2025
1. This writ petition challenging the order dated 04.07.2025, by which, the request of the petitioner for release on parole for a period of four weeks has been rejected in terms of Rule 1210 (ii) & (iv) of the Delhi Prison Rules, 2018.
2. After part submissions, learned counsel for the petitioner seeks permission to withdraw the present petition seeking liberty to revive his request for parole before the competent authority after 14.08.2025.
3. The statement made by the learned counsel is taken on record and petition is dismissed as withdrawn with liberty as prayed for.
RAVINDER DUDEJA, J.
JULY 21, 2025 RM This is a digitally signed order.
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