Roshan Singh vs Union Of India And Ors.
2022 Latest Caselaw 208 Del

                              $~42
                              *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                              +      W.P.(C) 220/2022
                                     ROSHAN SINGH                                           ..... Petitioner
                                                        Through     Mr.Abhay Kumar Bhargava,
                                                                    Advocate.

                                                        versus

                                     UNION OF INDIA AND ORS.                     ..... Respondents
                                                   Through   Ms.Nidhi Raman, CGSC with Mr.
                                                             Zubin Singh, Advocate Adv. For
                                                             Respondent no. 1 to 4/UOI

                              %                                     Date of Decision: 20th January, 2022

                                     CORAM:
                                     HON'BLE MR. JUSTICE MANMOHAN
                                     HON'BLE MR. JUSTICE NAVIN CHAWLA

                                                           JUDGMENT

MANMOHAN, J (ORAL) C.M.No.3540/2022

1. The matter has been heard by way of video conferencing.

2. Present application has been filed seeking directions to the Respondents to suspend the sentences passed against t he Pet itioner in the revision proceedings dated 08th and 9th November, 2021 and as confirmed by the order dated 07th December 2021 passed by the confirming authority.

3. Issue notice. Ms.Nidhi Raman, CGSC accepts notice on behalf of th e Respondents. She states that the Petitioner's application for su spension of sentence is pending consideration before the Director Gen eral, BSF an d is

Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:22.01.2022

likely to be disposed of shortly.

4. A perusal of the paper book reveals that the Petitioner's petition under Section 117(2) of the BSF Act is also pending consideration before the Director General, BSF.

5. Consequently, not only the present application but also the main writ petition is disposed of with a direction to the Director General, BSF to decide both the Petitioner's application for suspension of sentence as well as the petition under Section 117(2) of the BSF Act, as expeditiously as possible, preferably within four weeks. This Court clarifies t hat it h as n ot commented on the merit of the controversy. The rights and con tentions of all the parties are left open.

6. The next date of hearing stands cancelled.

MANMOHAN, J

NAVIN CHAWLA, J JANUARY 20, 2022 KA

Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:22.01.2022