Delhi High Court - Orders
Kali Charan @ Kalka Prasad vs State Of Nct Of Delhi on 22 September, 2023
Author: Amit Bansal
Bench: Amit Bansal
$~62
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2745/2023
KALI CHARAN @ KALKA PRASAD ..... Petitioner
Through: Mr.Zeeshan Diwan, (DHCLSC) and
Mr.Ahmed Faraz, Advocate.
versus
STATE OF NCT OF DELHI ..... Respondent
Through: Mr.Amol Sinha, ASC along with
Mr.Kshitiz Garg and Mr.Ashvini
Kumar, Advocates for State.
SI Sita Ram, PS. Karawal Nagar.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 22.09.2023
1. This writ petition has been filed impugning the order dated 14th June, 2023 passed by the respondent whereby the grant of furlough to the petitioner has been rejected relying upon Rule-1225 of the Delhi Prison Rule, 2018.
2. Counsel for the petitioner relies upon the judgment of the Supreme Court in Atbir v. State of NTC of Delhi 2022 SCC OnLine SC 527, a copy of which has been handed over to the learned ASC.
3. Issue notice.
4. Notice is accepted by learned ASC appearing on behalf of the State.
5. Status Report be filed.
6. List on 16th November, 2023.
AMIT BANSAL, J SEPTEMBER 22, 2023 sr 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 23/09/2023 at 01:14:18