Delhi High Court - Orders
Sudhir vs State (Govt Nct Of Delhi) on 27 May, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1027/2021
CRL.M.A. 8174/2021
CRL.M.A. 8175/2021
SUDHIR ..... Petitioner
Represented by: Mr. Akshay Bhandari, Mr. Digvijay
Singh and Mr. Akshay Garg,
Advocates.
versus
STATE (GOVT NCT OF DELHI) ..... Respondent
Represented by: Ms. Kamna Vohra, ASC for State
with Insp. Ravi Prakash, PS - Nand
Nagri.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 27.05.2021 The hearing has been conducted through Video Conference. CRL.M.A. 8174/2021 (Exemption)
1. Exemption allowed subject to just exceptions.
2. Application is disposed of.
CRL.M.A. 8175/2021 (Exemption)
1. Attested affidavit(s) and Court fee in support of the petition be filed within two weeks of the resumption of normal Court's functioning.
2. Application is disposed of.
W.P.(CRL) 1027/2021
1. By this petition, the petitioner seeks release on furlough for a period of three weeks or in the alternative, on emergency parole in accordance with Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA W.P. (CRL.) 1027/2021 Page 1 of 2 Signing Date:28.05.2021 08:56:20 the High Powered Committee's guidelines dated 14th May, 2021 in case FIR No.559/2006 under Section 302 IPC registered at PS - Nand Nagri.
2. Notice.
3. Learned Additional Standing Counsel for the State accepts notice. Status report and nominal roll be filed. Status report will also indicate whether the petitioner's application seeking furlough has been decided or not.
4. List on 2nd June, 2021.
5. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
MAY 27, 2021 PB Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA W.P. (CRL.) 1027/2021 Page 2 of 2 Signing Date:28.05.2021 08:56:20