Asif Ali @ Anas @ Rizwan vs State
2012 Latest Caselaw 1803 Del

Citation : 2012 Latest Caselaw 1803 Del
Judgement Date : 15 March, 2012

Delhi High Court

Asif Ali @ Anas @ Rizwan vs State on 15 March, 2012

Author: Suresh Kait

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*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+      CRL.M.C. 535/2012

%              Judgment delivered on: 15th March, 2012

ASIF ALI @ ANAS @ RIZWAN                    ..... Petitioner
                     Through: Mr. S.K. Sethi, Adv.
              versus

STATE                                            ..... Respondent
                           Through: Mr. Navin Sharma, APP for State.
CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J. (Oral)

Crl. M.A. 1885/2012 (exemption)

Exemption is allowed subject to just exceptions. Criminal M.A. stands disposed of.

+ Crl. M.C. 535/2012

1. Vide the instant petition, the petitioner has prayed to modify the order dated 09.10.2009 and waive / reduce the fine amount of Rs.1,20,000/-.

2. Vide order dated 14.02.2012, Jail Authorities were directed to send the Nominal Roll of the petitioner. Pursuance thereto same is placed on record.

3. As per Nominal Roll dated 06.03.2012, petitioner has already undergone 05 years 06 months and 20 days as on 10.03.2012 and has

earned remission of 05 months and 10 days out of the maximum sentence of 07 years.

4. I further note that as on date, the unexpired portion of sentence is around 01 year. Therefore, at this stage, I am of the opinion that instant petition is pre-matured.

5. Accordingly, Crl. M.C. 535/2012 is dismissed with liberty to file fresh petition two months before the completion of total sentence, if so advised at that time.

6. No further order is required.

SURESH KAIT, J

MARCH 15, 2012 Jg