Delhi High Court

Deepak Rawat vs State Of Nct Of Delhi on 19 May, 2025

                          $~67
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                             Date of Decision: 19.05.2025
                          +      W.P.(CRL) 1650/2025
                                 DEEPAK RAWAT                                            .....Petitioner
                                                    Through:      Mr. Harshit Jain, Advocate.

                                                    versus

                                 STATE OF NCT OF DELHI                               .....Respondent
                                               Through:           Mr. Sanjeev Bhandari, ASC with
                                                                  Inspector Rakesh Kumar, PS Neb
                                                                  Sarai

                                 CORAM:           JUSTICE GIRISH KATHPALIA


                          JUDGMENT             (ORAL)

1. The petitioner has challenged order dated 09.04.2025 of the competent authority whereby his application for release on parole was rejected.

2. At the outset, the impugned order appears to be unsustainable for the reason of its vagueness. Learned ASC accepting notice, also in all fairness agrees that the impugned order is vague in the sense that it simply records that the overall jail conduct of the petitioner was not satisfactory as multiple punishments were awarded to him. No details of the alleged conduct and/or the punishments have been referred to. Rather, learned counsel for petitioner submits that recently, the petitioner was also granted furlough.


                          W.P.(CRL)1650/2025                                          Page 1 of 2 pages
                                                                             GIRISH           Digitally signed by GIRISH
                                                                                              KATHPALIA


                                                                             KATHPALIA        Date: 2025.05.19 18:56:43
                                                                                              +05'30'

Digitally Signed
By:RAHUL YADAV
Signing Date:19.05.2025
19:35:19

3. Considering the above circumstances, the petition is allowed and the impugned order dated 09.04.2025 is set aside, remanding the matter to the competent authority with the directions to pass fresh order within 10 days in accordance with law, as indicated in the petition itself.

GIRISH GIRISH KATHPALIA KATHPALIA Date: 2025.05.19 18:56:56 +05'30' GIRISH KATHPALIA (JUDGE) MAY 19, 2025/ry

W.P.(CRL)1650/2025 Page 2 of 2 pages