Aas Mohammad vs Nct Of Delhi & Anr.
2020 Latest Caselaw 1949 Del

$~2
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

+      W.P.(CRL.) 891/2020 and Crl. M.A. 7383/2020
       AAS MOHAMMAD                                      ... Petitioner
                  Through:              Mr. Sanjeev Bhardwaj, Adv.
                  versus

       NCT OF DELHI & ANR.                             ... Respondents
                     Through:           Mr. Piyush Singhal, APP

       CORAM:
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                           O R D E R (ORAL)

% 09.06.2020

This matter has been taken up for hearing by video- conferencing, consequent to listing thereof having been allowed by the Registrar of this Court.

Crl. M.A. 7383/2020

Allowed, subject to all just exceptions. The application is disposed of.

W.P. (CRL) 891/2020

1. The only substantial prayer, in this petition, is for issuance of a direction, to the respondents, to decide the application, dated 20th April, 2020, of the petitioner, whereby he has sought two months' parole.

2. Mr. Piyush Singhal, learned APP, fairly states, on instructions, that he would ensure that the application dated 20th April, 2020 of the petitioner, is decided within a period of 7 days, and would communicate the decision to Mr. Sanjeev Bhardwaj, learned counsel for the petitioner, at his email ID, which is available at page 18 of the paper book, as soon as the decision is taken.

3. Mr. Piyush Singhal submits that, with this undertaking, the prayer of the petition stands granted.

4. The respondent shall remain bound by the undertaking.

5. Accordingly, the writ petition is disposed of.

C. HARI SHANKAR, J.

JUNE 09, 2020 r.bararia