Delhi High Court - Orders
Sanjay vs State Nct Of Delhi on 19 August, 2025
$~65
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 2582/2025
SANJAY .....Petitioner
Through: Mr Nikhil Arora, Adv.
versus
STATE NCT OF DELHI .....Respondent
Through: Ms. Rupali Bandhopadhya, ASC with
Mr. Abhijeet Kumar, Ms. Amisha
Gupta, Advs. with SI Mahesh Yadav,
PS Dwarka North.
CORAM:
HON'BLE MR. JUSTICE RAVINDER DUDEJA
ORDER
% 19.08.2025 CRL.M.A. 24379/2025 (exemption) Allowed, subject to all just exceptions.
This application stands disposed of.
W.P.(CRL) 2582/2025
1. This is a writ petition under Article 226 of the Constitution of India read with Section 528 of BNSS and Section 482 of Cr.P.C. seeking writ of Mandamus/directions to the respondent to release the petitioner on parole for a period of three months for the purpose of engaging a Ld. Counsel of his choice for filing SLP before the Hon'ble Supreme Court of India and to re-establish social ties with his family.
2. Petitioner is a convict under Section 6 of POSCO Act and has been 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 20/08/2025 at 22:27:06 sentenced to undergo 10 years rigorous imprisonment with a fine of Rs. 30,000/-. It has been submitted that the convict has already undergone approximately 3 years of custody.
3. The Ld. Counsel further submits that petitioner has filed an application for grant of parole on 25.01.2025 before the respondent authority but the same is yet not been decided till date despite the Parole and Furlough Guidelines, 2010 mandating that such an application be disposed of within four weeks of its receipt.
4. The Ld. ASC appears on advance notice and makes a request that a notice be issued to Jail Superintendent to know the status of the application dated 25.01.2025.
5. Notice be sent to Jail Superintendent to furnish the status report of the application dated 25.01.2025 filed by the petitioner for grant of parole. The nominal role of the petitioner be also requisitioned from the Jail Superintendent.
6. Re-notify on 18.09.2025.
RAVINDER DUDEJA, J AUGUST 19, 2025 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 20/08/2025 at 22:27:06