Delhi High Court - Orders
Mahipal @ Lala vs State Nct Of Delhi on 7 December, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~20 (2021)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2222/2021
MAHIPAL @ LALA ..... Petitioner
Represented by: Mr.Sunil Upadhyay, Advocate.
versus
STATE NCT OF DELHI ..... Respondent
Represented by: Ms.Kamna Vohra, Additional Standing
Counsel for State with SI Asha Dalal,
PS Shahbad Dairy.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 07.12.2021
1. The status report filed is sketchy as it does not answer as to whether a person who has been convicted for an offence punishable under the Protection of Children from Sexual Offences Act, 2012 ( in short 'POCSO Act') particularly Sections 4 and 6 of the POCSO Act is entitled to furlough or not in terms of the parole/furlough guidelines as per the Delhi Prison Rules, 2019 and that the criteria of the unexpired portion of the sentence which are the two reasons why the application for grant of furlough to the petitioner has been rejected by the competent authority.
2. Learned Additional standing Counsel for the State seeks further time to file a detailed status report.
3. A detailed status report be filed under the signatures of the DG (Prisons) before the next date. List on 10th February, 2022.
4. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
DECEMBER 07, 2021/'vn' Signature Not Verified Digitally Signed By:JUSTICE W.P. (CRL.) 2222/2021 PageGUPTA MUKTA 1 of 1 Signing Date:07.12.2021 21:42:34