Delhi High Court - Orders
Manoj Sirohi vs State Of The Nct Of Delhi on 3 May, 2023
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~69
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1257/2023
MANOJ SIROHI ..... Petitioner
Through: Mr.Rohan J Alva, Advocate from
DHCLSC.
versus
STATE OF THE NCT OF DELHI ..... Respondent
Through: Mr.Sanjay Lao, Standing Counsel
(Crl), Mr.Abhinav Arya, and
Mr.Shivesh Kaushik, Advocates for
the State with Inspector Ombir Dabas
and ASI Gautam, PS Bawana.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 03.05.2023 CRL.M.A. 11789/2023
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(CRL) 1257/2023
3. Petitioner seeks direction to respondent to release him on first spell of furlough.
4. Notice issued. Learned Standing Counsel (Crl) for the State accepts notice and seeks to file status report. Be filed before next date of hearing with an advance copy thereof to the learned counsel for petitioner.
5. List again on 10.07.2023 and in the meanwhile, latest nominal roll of petitioner be requisitioned and be placed on record.
YOGESH KHANNA, J.
MAY 03, 2023 M Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:04.05.2023 16:59