[Cites 4, Cited by 0]
Delhi High Court
Kamruddin @ Kamru vs State (Nct Of Delhi) on 15 April, 2026
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 15.04.2026
+ W.P.(CRL) 1011/2026
KAMRUDDIN @ KAMRU .....Petitioner
Through: Mr. Siddarth Yadav and Mr. Anmol
Kumar, Advocates.
versus
STATE (NCT OF DELHI) .....Respondent
Through: Mr. Abhijeet Kumar, Advocate for
State with SI Shilpi.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. Petitioner seeks quashing of order no. F10(003519035)/CJ/LEGAL/
PHQ/2026/M-958 dated 23.03.2026 in case FIR No. 248/2010 of PS Dhaula
Kuan for offence under Section 365/376(2)(g)/506/34 IPC.
2. Learned counsel on behalf of ASC has appeared with instructions that
the impugned order rejecting the application of the petitioner for second
spell of furlough was for the reason that there should be one month gap
W.P.(CRL) 1011/2026 Page 1 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569af
3962c6fb4835d435f97626cacca, ou=HIGH COURT
OF DELHI,CID - 7047638, postalCode=110003,
KATHPALIA
st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570996
b40f80cbd2eee60402c487965ff801e26fa,
Date: 2026.04.15 05:00:41 -07'00'
between parole and last furlough. It is further submitted by learned counsel
that in special circumstances Rule 1212 of Delhi Prison Rules, 2018 can be
relaxed. It is also submitted by learned counsel that since earlier medical
record of wife of the petitioner was not available, those special
circumstances were not taken into consideration. That being so, there is no
serious objection to this petition from State.
3. Basically, after enjoying first spell of furlough, the petitioner
surrendered on 20.03.2026, but before that he filed another petition
[W.P.(CRL) 847/2026] for second spell on the ground that his wife had to be
operated upon on 25.03.2026. The said petition was transmitted to the jail
authorities to be treated as a representation. Accordingly, the impugned
order was passed.
4. It is submitted by learned counsel for petitioner that now surgery of
wife of petitioner has been scheduled for 20.04.2026 and this fact has been
verified by the State.
5. Considering the above circumstances, this petition is allowed with
consent and shall not be treated as a judicial precedent. Accordingly, the
petitioner is directed to be released on second spell of furlough subject to his
furnishing a personal bond in the sum of Rs.10,000/- before the concerned
Jail Superintendent, to whom copy of this order be sent.
6. It is directed that, at the time of releasing the petitioner on furlough,
W.P.(CRL) 1011/2026 Page 2 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45
569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
70996b40f80cbd2eee60402c487965ff801e26
fa, cn=GIRISH KATHPALIA
Date: 2026.04.15 05:00:29 -07'00'
Digitally Signed
By:RAHUL YADAV
Signing Date:15.04.2026
17:28:03
the concerned Jail Superintendent shall furnish to him in writing, against
acknowledgement, the specific date on which the petitioner has to surrender.
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=d3e86796451ec45c07b5d15
570996b40f80cbd2eee60402c487965ff801
e26fa, cn=GIRISH KATHPALIA
Date: 2026.04.15 05:00:16 -07'00'
GIRISH KATHPALIA
(JUDGE)
APRIL 15, 2026/ry
W.P.(CRL) 1011/2026 Page 3 of 3 pages
