Delhi High Court - Orders
Mohd. Anwar vs State (Nct Of Delhi) on 22 May, 2023
Author: Amit Sharma
Bench: Amit Sharma
$~83
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1452/2023
MOHD. ANWAR ..... Petitioner
Through: Mr. Siddharth Yadav, Advocate.
versus
STATE (NCT OF DELHI) ..... Respondent
Through: Ms. Nandita Rao, Additional
Standing Counsel (Crl.) for the State.
SI Sandeep, PS Sadar Bazar.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 22.05.2023 CRL.M.A. 13806/2023 (Exemption)
1. Exemption allowed, subject to just exceptions.
2. The application is disposed of accordingly. W.P.(CRL) 1452/2023
3. The present petition under Section 226 of the Constitution of India read with Section 482 of the Cr.P.C. seeks following prayers:-
"In light of the above mentioned facts and circumstances, it is most respectfully prayed that, this Hon 'ble Court may be pleased to:-
a) Issue a writ in the nature of Mandamus granting parole to the petitioner for a period of ninety (90) days in FIR No. 279/.1992, U/S 302/307134 IPC and 5 TADA, P.S. Sadar Bazar;
b) Pass such further order(s) as this Hon'ble Court deems fit and proper."
4. Learned Additional Standing Counsel, who appears on advance notice, on instructions, submits that the representation dated 10.04.2023 moved on behalf of the present petitioner dated will be decided within a period of one week.
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 24/09/2023 at 21:54:44
5. At request, list on 31.05.2023.
AMIT SHARMA, J MAY 22, 2023/sn 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 24/09/2023 at 21:54:44