Delhi High Court - Orders
Subhash Chander vs State(Govt Of Nct Of Delhi) on 26 May, 2025
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 1755/2025 & CRL.M.A. 16344/2025
SUBHASH CHANDER .....Petitioner
Through: Ms. Madhu Rani, Advocate
versus
STATE(GOVT OF NCT OF DELHI) .....Respondent
Through: Mr. Rahul Tyagi, ASC (CRL) with
Mr. Sangeet Sibou, Mr. Priyansh Raj
Singh Sengar and Mr. Aniket Kumar
Singh, Advocates for the State
alongwith SI Habib Khan, ER-I,
Crime Branch
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 26.05.2025
1. Writ Petition under Article 226 of the Constitution of India read with Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed on behalf of the Petitioner with the prayer for extension of Furlough cum Parole for a period of 25 weeks to enable him to complete his medical treatment.
2. It is submitted that the Petitioner has been regularly examined by Jail Medical Authorities and referred to VMMC, Safdarjung Hospital and AIIMS, New Delhi where he was diagnosed of various serious medical conditions. He has a non-functional left kidney thereby causing him imminent danger to his life unless immediate medical intervention is made. He suffers from uncontrolled diabetes and high blood pressure making his risk even more severe and warranting urgent arrangement at a super 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 30/06/2025 at 20:48:21 specialty hospital. Lately, he has some vision related issues and visited Deen Dayal Upadhyay Hospital, where he has been advised to undergo Cataract Surgery in both the eyes. Therefore, directions are sought for extension of Parole for a period of 25 weeks.
3. The Medical Report shows that though there is a problem in the left Kidney and the right Kidney is functioning at 91%. Learned Counsel for the Petitioner has submitted that the Petitioner needs immediate Kidney transplant but it is not supported by any medical document, especially considering that his right Kidney is functioning well. He was on a Furlough for 30 days despite which he has not got his Cataract Surgery, which he intends to be undertaken, done till date.
4. However, considering his medical condition and his requirement to get the Cataract Surgery done, his Furlough is extended till 01.07.2025 on the same terms and conditions, on which date, he shall surrender before the Jail Superintendent.
5. The Petition alongwith pending Application, stands disposed of.
NEENA BANSAL KRISHNA, J MAY 26, 2025 N 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 30/06/2025 at 20:48:21