Delhi High Court - Orders
Mohd. Anwar vs State Through: Principle Secretary ... on 27 January, 2022
Author: Rajnish Bhatnagar
Bench: Rajnish Bhatnagar
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 186/2022
MOHD. ANWAR ..... Petitioner
Through: Ms. Mahima Chaudhary, Advocate
versus
STATE THROUGH: PRINCIPLE SECRETARY (HOME)
..... Respondent
Through: Mr.Amit Peswani Advocate for Ms
Nandita Rao ASC CRL for State.
CORAM:
HON'BLE MR. JUSTICE RAJNISH BHATNAGAR
ORDER
% 27.01.2022
The present petition has been filed under Article 226 of the
Constitution of India read with Section 482 of Cr.PC seeking parole for a period of four weeks on the ground that he is suffering from 'Herpes'.
In the instant case, the petitioner is life sentenced in the case FIR no. 270/1992 under Sections 302/307/34 IPC and 5 of the TADA Act, registered at PS Sadar Bazar.
Let the medical status report be filed by the Jail Superintendent on or before the next date of hearing. Nominal roll be also called from the jail authorities.
List on 14th February, 2022.
RAJNISH BHATNAGAR, J JANUARY 27, 2022/Pallavi Signature Not Verified Digitally Signed By:KAMAL KANT MENDIRATTA Signing Date:31.01.2022 20:18