Delhi High Court - Orders
Sonu @ Matka vs State Of Nct Of Delhi on 15 September, 2025
$~103
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ WP(CRL) 2982/2025 & CRL. MA 27669/2025
SONU @ MATKA .....Petitioner
Through: Ms. Shannu Baghel, Advocate
versus
STATE OF NCT OF DELHI .....Respondent
Through: Mr. Sanjay Lao, Standing Counsel
with SI Gaurav, PS Kalyan Puri
CORAM:
HON'BLE MR. JUSTICE RAVINDER DUDEJA
ORDER
% 15.09.2025
1. This is a writ petition, seeking directions to the respondent to release the petitioner on parole for a period of four weeks on the ground that he has to perform last rituals i.e. Asthi Visarjan on 17.09.2025 and Tehervin Ceremony, which is scheduled for 19.09.2025at Haridwar, Uttrakhand of his mother, who expired on 06.09.2025.
2. The learned standing counsel, appearing for the State, seeks one day adjournment for verification and for placing on record the status report.
3. Since the matter requires urgent consideration, list on 16.09.2025. In the meanwhile, the nominal roll of the petitioner be also requisitioned from Superintendent Jail.
RAVINDER DUDEJA, J.
SEPTEMBER 15, 2025 RM 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 15/09/2025 at 23:22:21