The Three Judges Bench of the Delhi High Court, comprising Justice Mr. Vipin Sanghi, Justice Rekha Palli and Justice Talwant Singh has further extended the validity of Interim Orders till September 24, 2021 (Suo Motu v. State of Delhi)
The Bench held that “It is further disclosed that the Supreme Court, in the proceedings are pending before it, has directed that the prisoners – who have been released from jail on account of Covid-19 pandemic, and are on bail, shall not be required to surrender. In the light of the aforesaid, we adjourn the matter to 24.09.2021.”
The Bench observes that bail orders shall continue and remain in force till further orders in relation to extension of interim bail/ stay, as passed by this Court.
The Bench has extended the life of all interim orders pending before all its benches and the subordinate courts in the national capital, in view of the COVID-19 pandemic situation.
The Court listed the matter on 24.09.2021 for next hearing.
Case Details
Case: - W.P.(C) 4921/2021
Petitioner: - Suo Motu
Respondent: - State of Delhi & Ors
Judge: Justice Mr. Vipin Sanghi, Justice Rekha Palli and Justice Talwant Singh
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