Delhi High Court - Orders
Sonu@Matka vs State Of Nct Of Delhi on 17 November, 2025
$~78
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 3762/2025
SONU@MATKA .....Petitioner
Through: Mr. Rajeev Chhetri, Mr. Rajesh
Chhetri and Mr. Sandip Munian, Advs.
versus
STATE OF NCT OF DELHI .....Respondent
Through: Ms. Rupali Bandhopadhya, ASC for
State with Ms. Amisha Gupta, Adv.
SI Gaurav, PS Kalyanpuri
CORAM:
HON'BLE MR. JUSTICE AJAY DIGPAUL
ORDER
% 17.11.2025 CRL.M.A. 33884/2025 (Exemption)
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
W.P.(CRL) 3762/2025
3. Through the present petition, the petitioner seeks quashing of rejection order no. F-10(3741925)/CJ/LEGAL/PHQ/2025/6559, dated 08.10.2025, passed by Office of the Director General of Prisons, Prison Headquarter, Tihar Janakpuri, New Delhi passed by the respondent and directions to respondent to release the petitioner on furlough for a period of three weeks.
4. Issue notice.
5. Learned ASC for State, who appears on advance notice, accepts notice and prays for some time to file status report. Let the same be filed at 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 24/11/2025 at 20:58:37 least three days prior to the next date of hearing.
6. In view of the mandate of the Hon'ble Supreme Court in Jagjeet Singh & Ors. vs. Ashish Mishra @ Monu & Anr., 2022 9 SCC 321, the kith and kin of the deceased are entitled to be heard in the present proceedings. Accordingly, let intimation be sent by the Investigating Officer to the kith and kin of the deceased are informing them that they are entitled to be heard in the present proceedings, for which they may remain present (either in-person or via video-conferencing) or be represented by counsel on the next date.
7. Let proof of service of intimation be placed on record before the next date.
8. List on 10.12.2025.
AJAY DIGPAUL, J NOVEMBER 17, 2025/AS 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 24/11/2025 at 20:58:37