High CourtsSingle Bench(2025) 01 DEL CK 1650

Md. Faruque Alwander Farukh Genda vs Government Of Nct Delhi, Shri Naresh Kumar And Another

Delhi High Court · Decided on 7 January 2025

HON’BLE JUDGES
Manoj Jain, J
RESULT
Disposed Of
CASE NUMBER
Cont.Cas(C) 317 Of 2024 & Civil Miscellaneous Application No. 40272 Of 2024

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Judgment

13 paragraphs · 354 words

Manoj Jain, J

1.

None appears on behalf of petitioner.

2.

Learned counsel for respondent, however, informs that in view of the subsequent development, nothing survives in the present contempt petition.

3.

The petitioner had filed W.P.(Crl) No. 925/2023 which was disposed of by Coordinate Bench of this Court on 10.11.2023 while directing DG (Prisons) and Sentence Review Board to reconsider the case of petitioner for pre-mature release, within a period of six weeks. The directions given in this regard are clearly spelt out in para 7 of the above said judgment.

4.

The grievance raised in the present petition is limited to the effect that though the meeting of the Sentence Review Board took place on 21.12.2023, the case of the petitioner was not considered.

5.

The status report has been shown during the course of the arguments and it is informed that the case of the petitioner was duly considered, lastly, by Sentence Review Board in its meeting held on 23.02.2024 but the same was rejected in accordance with law.

6.

It is submitted that these minutes were approved by the Hon’ble Chief Minister of Delhi on 24.09.2024 and by Hon’ble Lieutenant Governor of Delhi, eventually, on 25.09.2024 and formal order was passed on 15.10.2024.

7.

It is informed that the petitioner has again filed one similar kind of petition praying for premature release which is now listed before the concerned Roster Bench on 15.01.2025.

8.

It is also undertaken that status report as well as the order dated 15.10.2024 shall be filed with the Registry during the course of the day with advance copy to the opposite counsel.

9.

Let it be done.

10.

However, in view of the above, nothing survives in the present contempt petition as the directions contained in order dated 10.11.2023 have been complied with and the case of the petitioner for premature release has already been rejected.

11.

Needless to say, petitioner is always at liberty to challenge the above said order of rejection of his premature release, by filing substantive petition, if not already filed.

12.

The petition stands disposed of in the aforesaid terms.