Delhi High Court - Orders
Dalip @ Karan vs State (Gnct Of Delhi) on 30 August, 2022
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1965/2022
DALIP @ KARAN ..... Petitioner
Through: Mr Gaurav Sharma, Adv. (DHCLSC)
versus
STATE (GNCT OF DELHI) ..... Respondent
Through: Ms Rupali Bandhopadhya, ASC for
State with Mr Akshay Kumar and Mr
Abhijeet Kumar, Advs.
Inspector Lokendra, PS-Neb Sarai
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 30.08.2022 This is a petition seeking release of the petitioner on parole for a period of one month to avail his statutory remedy of filing an SLP before the Supreme Court.
The application for parole of the petitioner was rejected on 10.08.2022 on the ground that the petitioner is not entitled to parole in view of Rule 1210 sub rule (II) and Rule 1212 Note (2) of Delhi Prison Rules, 2018.
Learned counsel relies on the judgment of 'Vijender @ Biddi v. State of NCT of Delhi' passed in W.P.(CRL) 1330/2010 decided on 10.10.2010 as well as on list of authorities to urge that it is his constitutional right to be released on parole in order to pursue his matter before a higher Court.
Issue notice. Ms Rupali Bandhopadhya, learned ASC accepts notice Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:05.09.2022 11:38:34 on behalf of the State. She seeks and is granted four weeks to file a response/status report.
List on 10.11.2022.
JASMEET SINGH, J AUGUST 30, 2022 sr Click here to check corrigendum, if any Signature Not Verified Digitally Signed byAMIT ARORA Signing Date:05.09.2022 11:38:34