Delhi High Court - Orders
Manmohan Singh@Monu@Jagdish vs State (Nct Of Delhi) on 18 December, 2025
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~74
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 3948/2025
MANMOHAN SINGH@MONU@JAGDISH .....Petitioner
Through: Mr. Sarthak Maggon, Advocate
(through VC)
versus
STATE (NCT OF DELHI) .....Respondent
Through: Mr. Sanjeev Bhandari, ASC with
Mr. Arjit Sharma and Ms. Sakshi Jha,
Advocates for the State alongwith SI
Purvi Ahlawat, P.S. Tilak Nagar
Mr. Saumyaketu Mishra, Additional
Secretary, Deptt. of Home, GNCTD
(through VC)
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 18.12.2025 CRL.M.A. 36990/2025
1. Application under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed with the prayer that the directions given vide Order dated 28.11.2025 in deciding the Parole Application dated 25.11.2025, be complied without any further delay.
2. Learned Counsel on behalf of the State submits that the Parole Application has been decided on 18.12.2025 and the same has been denied as the rule of gap of one month between the Parole and last Furlough availed and vice-versa has not been satisfied. Report of the same has been filed today in the Court, which is taken on record.
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 19/12/2025 at 20:59:58
3. Since the Application has already been decided, no further directions are merited.
4. In pursuant to the directions of this Court vide Order dated 17.12.2025, Mr. Saumyaketu Mishra, Additional Secretary, Deptt. of Home, GNCTD has appeared.
5. Learned Counsel on behalf of Mr. Mishra submits that there has been due compliance made and all endeavours have been made that no further Complaint in regard to deciding of the Parole-Furlough Application within time is received by this Court. Therefore, there will be further improvement in the system from 01.01.2026. The delay in disposal of Application is highly regretted with the assurance that no such intentional dereliction shall happen at the level of the Department.
6. In view of the submissions made, the Application is disposed of.
7. Copy of the Order be supplied to the learned Counsel for the Petitioner.
NEENA BANSAL KRISHNA, J DECEMBER 18, 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 19/12/2025 at 20:59:58