Satender Singh vs State (Nct Of Delhi)
2026 Latest Caselaw 542 Del

Delhi High Court

Satender Singh vs State (Nct Of Delhi) on 3 February, 2026

                          $~11
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                             Date of Decision: 3rdFebruary, 2026
                          +    W.P.(CRL) 270/2026
                               SATENDER SINGH
                                                                                 .....Petitioner
                                               Through: Appearance not given.

                                                    versus

                                STATE (NCT OF DELHI)
                                                                                         .....Respondent
                                                    Through:     Mr. Sanjay Lao, Standing Counsel for
                                                                 the State with SI Ritika Dhiwan.

                                CORAM:
                                HON'BLE MR. JUSTICE MANOJ JAIN
                                              J U D G M E N T (oral)

1. Petitioner seeks parole for a period of 30 days for the reason that his representation given to the Competent Authority has not been given any timely consideration.

2. Learned Standing Counsel (Crl.) for the State, however, submits that as per the information gathered from the Jail Authorities, the convict i.e. petitioner herein, has already been granted second spell of furlough for a period of two weeks by the Competent Authority vide order dated 06.01.2026 but till date such furlough has not even been availed by the petitioner.

3. She has placed on record copy of the communication dated 02.02.2026 received from the Central Jail No.1 which is accompanied by copy of order of grant of furlough.

4. The entire set has been supplied to learned counsel for petitioner.

5. Learned counsel for petitioner submits that in view of the above, at this moment, he does not pray for any further relief and would rather advise his

client to furnish the requisite bonds in terms of the furlough granted to him.

6. The petition stands disposed of in aforesaid terms.

(MANOJ JAIN) JUDGE FEBRUARY 3, 2026/ss/pb