Delhi High Court - Orders
Sonu Sonkar vs State Govt.Of Nct Of Delhi on 8 November, 2024
Author: Manoj Kumar Ohri
Bench: Manoj Kumar Ohri
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 3458/2024
SONU SONKAR .....Petitioner
Through: Mr.Arpit Batra, Mr.Simranjeet Singh
and Mr.Abhishek Thakur, Advocates
versus
STATE GOVT.OF NCT OF DELHI .....Respondent
Through: Mr.Sanjeev Bhandari, ASC for State
with Ms.Charu Sharma, Mr.Arjit Sharma,
Mr.Vaibhav Vats and Mr.Nikunj Bindal,
Advocates
CORAM:
HON'BLE MR. JUSTICE MANOJ KUMAR OHRI
ORDER
% 08.11.2024
1. By way of present petition, the petitioner seeks parole for a period of 4 weeks in FIR No.484/2003 registered under Section 302/34 IPC and Sections 25/27/54/59 Arms Act at P.S. Adarsh Nagar, Delhi on the ground of performing certain ceremonies and rituals for the death anniversary of his mother.
2. Learned ASC for the State seeks some time to place on record the explanation as directed on the last date of hearing. He, however, submits that the factum of death of petitioner's mother has already been verified when the petitioner was released on earlier occasion at the time of death of his mother.
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 16/11/2024 at 00:21:44
3. The nominal roll of the petitioner has been placed on record. As per which, the petitioner has been released on parole from 04.08.2023 to 14.08.2023 for a period of 10 days, which was later extended till 18.08.2023.
4. Though, learned counsel for the petitioner submits that the petitioner was stopped from surrendering, learned ASC, on the other hand, submits that the petitioner has preferred another petition seeking furlough and challenging the recall of the premature release, which are pending consideration. Additionally, the petitioner, when previously released, was involved in another case under Section 307 IPC.
5. At this stage, learned counsel for the petitioner submits that the said FIR was registered in the year 2021 and three years have elapsed since then.
6. Considering the aforesaid and the fact that death of the petitioner's mother has already been verified, he has to attend the rituals relating to the death anniversary of his mother, it is directed that the petitioner be released on parole for a period of two weeks from the date of his release, subject to his furnishing a personal bond in the sum of Rs.10,000/- with one surety of the like amount to the satisfaction of the concerned Jail Superintendent/Duty J.M./Link J.M./concerned Court and subject to the following conditions :-
i) The petitioner shall not leave the Delhi NCR without prior permission of the concerned Court;
ii) At the time of furnishing bail bond, the petitioner would specify the mobile number, which he undertakes to keep operational during the period of his release;
iii) In case of change of residential address or contact details, the petitioner shall promptly inform the same to the concerned 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 16/11/2024 at 00:21:44 Investigating Officer as well as to the concerned Court.
iv) The petitioner shall not directly/indirectly try to get in touch with the complainant or any other prosecution witnesses or tamper with the evidence;
v) The petitioner shall surrender upon expiry of the parole period.
7. List on 18.12.2024 for compliance of the last order.
8. Copy of the order be communicated to the concerned Jail Superintendent electronically for information and necessary compliance.
9. Copy of the order be uploaded on the website forthwith.
MANOJ KUMAR OHRI, J NOVEMBER 8, 2024 na 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 16/11/2024 at 00:21:45