Delhi High Court - Orders
Aas Mohd vs State (Govt. Of Nct Of Delhi) on 14 November, 2024
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~70
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 3580/2024
AAS MOHD. .....Petitioner
Through: Mr. Utkarsh Singh, Advocate
versus
STATE (GOVT. OF NCT OF DELHI) .....Respondent
Through: Mr. Sanjay Lao, Standing Counsel for
State with SI Raghuraj Singh
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 14.11.2024
1. The present matter has been received on transfer and is listed by way of a supplementary list.
2. By way of present petition, the petitioner seeks parole for a period of 60 days in FIR No.859/2004 registered under Sections 302/201/34 IPC & Section 25 Arms Act at P.S. Sangam Vihar, New Delhi on the ground that his wife has given birth to a child on 03.11.2024 and requires the presence of the petitioner to take care of her and the newborn child.
3. Learned counsel for the petitioner submits that the petitioner has earlier been released on parole and in this regard has referred to the order dated 19.04.2023 passed in W.P.(CRL) 957/2023. He further submits that the present petition is supported by the requisite medical documents.
4. The matter was passed over at the first call at request of learned Standing Counsel for the State, who sought time to carry out the verification. At the second call, learned Standing Counsel submits that the petitioner's documents have been verified.
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 16/11/2024 at 01:09:39
5. In view of the above and considering that the grounds urged in the petition already stand verified, it is directed that the petitioner be released on parole for a period of four weeks from the date of his release, subject to him furnishing a personal bond in the sum of Rs.10,000/- with one surety of the like amount to the satisfaction of the concerned Jail Superintendent/Duty J.M./Link J.M./concerned Court and subject to the following conditions :-
i) The petitioner shall not leave the Delhi NCR without prior permission of the concerned Court;
ii) At the time of furnishing bail bond, the petitioner would specify the mobile number, which he undertakes to keep operational during the period of his release;
iii) In case of change of residential address or contact details, the petitioner shall promptly inform the same to the concerned Investigating Officer as well as to the concerned Court.
iv) The petitioner shall not directly/indirectly try to get in touch with the complainant or any other prosecution witnesses or tamper with the evidence;
v) The petitioner shall surrender upon expiry of the parole period.
6. In view of the above, the present petition is disposed of.
7. Copy of the order be communicated to the concerned Jail Superintendent electronically for information and necessary compliance.
8. Copy of the order be uploaded on the website forthwith.
MANOJ KUMAR OHRI, J NOVEMBER 14, 2024 na 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 16/11/2024 at 01:09:39