Kamruddin @ Kamru vs State (Nct Of Delhi)
2026 Latest Caselaw 1578 Del

Delhi High Court

Kamruddin @ Kamru vs State (Nct Of Delhi) on 18 March, 2026

                          $~58
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                               Date of Decision: 18.03.2026
                          +      W.P.(CRL) 847/2026
                                 KAMRUDDIN @ KAMRU                                .....Petitioner
                                             Through:            Mr. Siddharth Yadav, Mr. Nitin
                                                                 Yadav and Mr. Vikas Deep,
                                                                 Advocates
                                                    versus

                                 STATE (NCT OF DELHI)                               .....Respondent
                                               Through:          Mr. Sangeet Sibon, Advocate for the
                                                                 State with W/SI Shilpy Gupta,
                                                                 Advocates


                                 CORAM:          JUSTICE GIRISH KATHPALIA


                          J U D G M E N T (ORAL)

1. Petitioner seeks grant of second spell of furlough for two weeks.

2. Learned counsel appearing on behalf of ASC accepts notice and submits that since the earlier spell of furlough will expire on 20.03.2026, the present petition cannot be allowed.

3. Learned counsel for petitioner submits that on 25.03.2026 wife of the petitioner is scheduled to undergo a surgery.

W.P.(CRL) 847/2026 Page 1 of 2 pages

GIRISH DN: c=IN, o=HIGH COURT OF DELHI,

569af3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,

KATHPALIA postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d155 Digitally Signed 70996b40f80cbd2eee60402c487965ff801e26 fa, cn=GIRISH KATHPALIA Date: 2026.03.18 18:17:38 -07'00' By:DIKSHA RAWAT Signing Date:18.03.2026 18:18:10

4. Learned counsel for State submits that co-convict of the petitioner also filed similar petition on the basis of medical documents obtained from same hospital as in the present case, so the State needs to verify the genuineness.

5. Considering the above circumstances, the present petition is disposed of directing the State to treat this petition as a representation and pass an order on the same within five days after verification of medical records.

6. For compliance copy of this order be sent to the concerned Jail Superintendent forthwith.

DN: c=IN, o=HIGH COURT OF DELHI,

GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4a fec45569af3962c6fb4835d435f97626cac ca, ou=HIGH COURT OF DELHI,CID -

KATHPALIA 7047638, postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5 d15570996b40f80cbd2eee60402c48796 5ff801e26fa, cn=GIRISH KATHPALIA Date: 2026.03.18 18:17:26 -07'00'

GIRISH KATHPALIA (JUDGE) MARCH 18, 2026/rs

W.P.(CRL) 847/2026 Page 2 of 2 pages