Supreme Court - Daily Orders
Umesh Kumar vs State (Govt. Of Nct Of Delhi) on 9 October, 2023
Bench: Hrishikesh Roy, Sanjay Karol
ITEM NOS.32 + 65 COURT NO.9 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 459/2023
UMESH KUMAR & ORS. Petitioner(s)
VERSUS
STATE (GOVT. OF NCT OF DELHI) Respondent(s)
(FOR ADMISSION and IA No.202321/2023-STAY APPLICATION)
WITH
ITEM NO. 65
Writ Petition(s)(Criminal) No(s). 477/2023
([TO BE TAKEN UP ALONG WITH ITEM NO. 32 I.E. W.P.(Crl.) No.
459/2023.]....FOR ADMISSION and IA No.206699/2023-STAY APPLICATION)
Date : 09-10-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Rishi Malhotra, AOR
Mr. Jaydip Pati, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Rishi Malhotra, learned counsel appearing for the petitioners.
15 life convicts have filed these writ petitions under Article 32 of the Constitution of India and they seek direction for their premature release under the policy notified by the Government of NCT of Delhi on 16.07.2004. The policy requires consideration for premature release of life convicts, subject to fulfillment of the Signature Not Verified Digitally signed by NITIN TALREJA Date: 2023.10.09 conditions 17:35:52 IST Reason: stipulated, after serving out 14 years of actual sentence.
1 Issue notice, returnable in four weeks.
In the meantime, if the petitioners – (1) Umesh Kumar, (2) Ram Parvesh @ Kabari, (3) Onkar Singh @ Laddi, (4) Roop Chand, (5) Sachin @ Kapil, (6) Somnath @ Putli, (7) Vinod @ Ganja, (8) Neeraj @ Karan, (9) Ashok @ Bobby, (10) Manoj Kumar, (11) Ashish Kumar Kapri, (12) Mohd. Arif, (13) Deepak Nanda, (14) Parveen Kohli @ Deepak, and (15) Abid are at liberty on the basis of furlough granted to them, they need not surrender until the next date.
(NITIN TALREJA) (KAMLESH RAWAT)
COURT MASTER (SH) ASSISTANT REGISTRAR
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