Delhi High Court - Orders
Abdul Subhan Qureshi vs State Of Nct Of Delhi on 10 December, 2021
Author: Siddharth Mridul
Bench: Siddharth Mridul, Anup Jairam Bhambhani
$~S-4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 300/2021
ABDUL SUBHAN QURESHI ..... Appellant
Through: Mr. M.S. Khan, Mr. Prashant
Prakash and Ms. Qausar Khan,
Advocates.
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr. Ashish Dutta, APP for the
State with S.I. Sachin Dahiya,
P.S.: Special Cell.
CORAM:
HON'BLE MR. JUSTICE SIDDHARTH MRIDUL
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 10.12.2021 Mr. M.S. Khan, learned counsel appearing on behalf of the appellant does not press this appeal, at this stage.
The appeal is dismissed as not pressed and disposed of accordingly.
However, the jail authorities are directed to permit Abdul Subhan Qureshi, the appellant, to interact with the members of his immediate family through video-conferencing, thrice a week, on any three days of his choosing, for half-an-hour each time, between 12 noon and 12:30 p.m. Signature Not Verified Digitally Signed By:DURGESH NANDAN Signing Date:15.12.2021 CRL.A. 300/2021 Page 1 of 2 16:36:52 E-mulaqat is being permitted to the appellant in the peculiar facts and circumstances of the case, as is evident from perusal of the appeal read in conjunction with the reply filed on behalf of the State/official respondent.
A copy of this order be sent to the concerned Jail Superintendent, for information and compliance.
SIDDHARTH MRIDUL, J.
ANUP JAIRAM BHAMBHANI, J.
DECEMBER 10, 2021/'AA' Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:DURGESH NANDAN Signing Date:15.12.2021 CRL.A. 300/2021 Page 2 of 2 16:36:52