Joginder @ Danny vs State
2019 Latest Caselaw 5246 Del

$~26
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                      Date of decision: 30.10.2019

+      W.P.(CRL) 3002/2019
       JOGINDER @ DANNY                                  ..... Petitioner
                          Through     Mr. Hemant Gulati and Mr.
                                      Ghanshyam Kaishik, Advocates

                          versus

       STATE                                             ..... Respondent

                          Through     Mr. Amanpreet Singh, Advocate
                                      for Mr. Rahul Mehra, Standing
                                      Counsel (Criminal) with SI
                                      Sandeep, P.S.: Mangol Puri

       CORAM:

       HON'BLE MR. JUSTICE BRIJESH SETHI

                          JUDGMENT

BRIJESH SETHI, J( Oral)

The instant petition under Article 226 of the Constitution of India read with Section 482 of Code of Criminal Procedure, 1973 (Cr. P.C) has been filed seeking extension of parole for a period of two months on the ground that surgery of the daughter of the petitioner is fixed for 07.11.2019 and she will be admitted on 05.11.2019.

Status report has been handed over in Court. Same is placed on record. The fact regarding the surgery of the daughter of the petitioner

has been verified by the Station House Officer, P.S.: Mangol Puri, New Delhi.

Keeping in view the fact that surgery of the daughter of the petitioner is scheduled for 07.11.2019, the parole of the petitioner is extended for a period of two weeks from the date of his release on his executing a personal bond in the sum of Rs.10,000/- with one surety in the like amount to the satisfaction of the Jail Superintendent, subject to following conditions:

(i) The petitioner will not leave National Capital Territory of Delhi without prior permission of the Court;

(ii) He will furnish to the Investigating Officer his mobile number and residential address where he will stay during the period of parole;

(iii) He will report to the concerned Station House Officer (SHO)/ Investigating Officer (IO), on every Monday;

(iv) In case of any change in his residential address or the mobile number, he will inform the SHO/IO;

The petition is disposed of, in above terms.

BRIJESH SETHI, J

OCTOBER 30, 2019 savita