Sh. Hari Singh & Ors. vs State
2020 Latest Caselaw 1725 Del

$~3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CRL.REV.P.173/2020
      HARI SINGH & ORS.                                   ..... Petitioners
                      Through:           Mr. Arjun Singh Khurana, Advocate
               versus

      THE STATE (NCT OF DELHI )             ..... Respondent
                    Through: Mr. Mukesh Kumar, APP

      CORAM:
      HON'BLE MS. JUSTICE ASHA MENON
                   ORDER

      %            24.04.2020


CRL.M.(BAIL) 351/2020

1. As per directions issued on 27.02.2020 and on 20.04.2020 the State was required to file by today, the Nominal Roll as well as inform about the status of the health of the petitioners, alongwith medical certificates to the effect that the petitioners are not suffering from Covid-19. Though the learned counsel for the petitioners , Sh. Arjun Singh, contends that the medical examinations have in fact been conducted, in the absence of any such confirmation from the jail authorities, this Court cannot proceed further. It is possible that the last order was not transmitted to the jail authorities.

2. In these circumstances, the Registry is directed to transmit the last order dated 20.04.2020 to the jail authorities for compliance.

3. Let the reports and certificates along with the Nominal rolls be submitted before the court on 27.04.2020 and the matter be placed

before the Bench that is sitting on that day.

ASHA MENON, J APRIL 24, 2020 s