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Delhi High Court - Orders

Vinod Kumar vs State Gnct Of Delhi on 4 June, 2021

Author: Mukta Gupta

Bench: Mukta Gupta

$~21
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(CRL) 1098/2021
       VINOD KUMAR                                     ..... Petitioner
               Represented by:         Mr.Ashutosh Kaushik, Advocate.
                          versus
       STATE GNCT OF DELHI                               ..... Respondent
                Represented by:        Ms.Kamna Vohra, Additional
                                       Standing Counsel for State with
                                       Inspector Paramvir and SI Pankaj
                                       Kumar, PS Vasant Vihar.
       CORAM:
       HON'BLE MS. JUSTICE MUKTA GUPTA
                          ORDER

% 04.06.2021 The hearing has been conducted through Video Conferencing. CRL.M.A.8945/2021 (exemption from filing certified copy, court fee and attested affidavit)

1. Attested affidavit and court fee, if any, be filed within two weeks of the resumption of the normal functioning of the Court.

2. Application is disposed of.

W.P.(CRL) 1098/2021

1. By this petition, petitioner seeks parole/emergency parole for a period of three weeks based on the guidelines issued by the High Powered Committee.

2. Learned counsel for the petitioner states that the petitioner was granted emergency parole last year also and thus in terms of the guideline of the High Powered Committee dated 11th May, 2021 the petitioner will be entitled to emergency parole this year also.

Signature Not Verified Digitally Signed By:JUSTICE
W.P. (CRL.) 1098/2021                                                  PageGUPTA
                                                                    MUKTA        1 of 2
                                                                    Signing Date:04.06.2021
                                                                    18:22:55
 3.     Issue notice.

4. Learned Additional Standing Counsel for the State accepts notice. On instructions, she submits that in the last year the petitioner was released on furlough when these guidelines were got issued and thus prisoners who were out on parole/furlough, they were granted emergency parole for a period of eight weeks and their paroles/furloughs were suspended from the date of the order. She states that the petitioner is not the one who was in the category of the prisoners who were granted emergency parole because they were entitled to as per the guidelines.

5. Status report be filed in this regard before the next date.

6. List on 27th July, 2021.

7. Order be uploaded on the website of this Court.

MUKTA GUPTA, J.

JUNE 04, 2021
'vn'




                                                                     Signature Not Verified
                                                                     Digitally Signed By:JUSTICE
W.P. (CRL.) 1098/2021                                                   PageGUPTA
                                                                     MUKTA        2 of 2
                                                                     Signing Date:04.06.2021
                                                                     18:22:55