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Delhi High Court
Anju @Sonia @ Baby vs The State Of Nct Of Delhi on 13 April, 2026
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 13.04.2026
+ W.P.(CRL) 604/2026
ANJU @SONIA @ BABY .....Petitioner
Through: Mr. Rohit Singh, Advocate (through
videoconferencing).
versus
THE STATE OF NCT OF DELHI .....Respondent
Through: Mr. Abhijeet Kumar and Ms. Amisha
Gupta, Advocates for R-1 with
Inspector Davinder Kumar.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. Petitioner seeks extension of furlough for a period of 40 days in case
FIR No. 69/2007 of PS M. S. Park for offence under Section 364/365/392/
328/302/120B IPC.
2. At the outset, learned counsel for respondent strongly objects to the
petition on the basis of previous record.
3. It appears that the petitioner was granted relief of furlough by the
competent authority of jail on 21.01.2026 for a period of three weeks and
she was released on furlough on 30.01.2026. The petitioner was scheduled
W.P.(CRL) 604/2026 Page 1 of 2 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec455
69af3962c6fb4835d435f97626cacca, ou=HIGH
COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
996b40f80cbd2eee60402c487965ff801e26fa,
cn=GIRISH KATHPALIA
Date: 2026.04.13 05:24:30 -07'00'
Digitally Signed
By:RAHUL YADAV
Signing Date:13.04.2026
17:28:44
to surrender on 21.02.2026 but she filed the present petition. On the very
first date (20.02.2026) before a coordinate bench of this Court, the petitioner
sought and was allowed extension of furlough till 02.03.2026 despite a
strong objection from State. But the petitioner did not surrender on
02.03.2026. Rather, till date petitioner has not surrendered as per learned
counsel for State on the basis of instructions received by him from jail
authorities.
4. On being called upon to address arguments, learned counsel for
petitioner expresses inability solely on the ground that petitioner is not in
touch with him. That cannot be a ground for the counsel not to address
arguments, if the counsel considers himself as officer of the court.
5. The fact remains that despite having been granted extension vide
order dated 20.02.2026, the petitioner has not surrendered till date. That
being so, there is no reason for this Court to grant any further indulgence.
6. Therefore, the petition is dismissed.
7. Copy of this order be sent to the concerned trial court to initiate
process for arrest of the petitioner in order to ensure that she faces sentence.
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4afec
45569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d1
5570996b40f80cbd2eee60402c487965ff80
1e26fa, cn=GIRISH KATHPALIA
Date: 2026.04.13 05:24:18 -07'00'
GIRISH KATHPALIA
(JUDGE)
APRIL 13, 2026/dr
W.P.(CRL) 604/2026 Page 2 of 2 pages
