Delhi High Court - Orders
Rajinder @ Jinder vs State (Nct Of Delhi) on 23 October, 2020
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 937/2020
RAJINDER @ JINDER ..... Petitioner
Through Mr. Sidharth Yadav, Adv.
versus
STATE (NCT OF DELHI) ..... Respondent
Through Ms. Richa Kapoor, ASC and Ms.
Ahushi Rajput, Advs.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 23.10.2020 [Hearing held through videoconferencing] CRL.M.A. 14745/2020 (Exemption)
1. Allowed, subject to all just exceptions.
CRL.M.A. 14744/20202. This is an application seeking extension of parole for a further period of 60 days. The petitioner was granted parole for a period of eight weeks, by an order dated 18.06.2020. The said period was further extended, by virtue of the orders passed by the Full Bench of this Court in W.P. (C) 3037/2020 captioned 'Court on its Own Motion v. State and Ors.' and therefore, the petitioner's parole stands extended till 31.10.2020. Plainly, it is not feasible to extend the petitioner's parole indefinitely.
3. Mr. Yadav, learned counsel for the petitioner states that since a large number of inmates, who were released earlier on account of the present Signature Not Verified Signed By:Dushyant Rawal Location: Signing Date:23.10.20 pandemic, would be surrendering before 31.10.2020, further time may be granted to the petitioner to ensure that he avoids the crowd as he is at a higher risk .
4. Considering that there is no dispute that the petitioner is suffering from several ailments, the said request is merited. Accordingly, it is directed that if the petitioner surrenders on or before 10.11.2020, it would not be construed that he has overstayed his parole.
5. This order may be communicated to the concerned jail authorities, electronically.
6. The application stands disposed of in the aforesaid terms.
VIBHU BAKHRU, J OCTOBER 23, 2020 acm Signature Not Verified Signed By:Dushyant Rawal Location: Signing Date:23.10.20