PUSAI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) In this matter, we had directed the release of the appellant on bail as per order dated 25th of April, 2003. On 6th of May, 2003, we were informed that the appellant was not yet released on bail, therefore, on that date, we directed the matter to be listed the next day and called upon the respondent to explain the delay in giving effect to the bail order. On 8-5-2003, Sub-Inspector Amal Tyagi of Gokulpuri Police Station, appeared before the Court and submitted that his police Station, has nothing to do with the release of the appellant, as directed by this Court.Therefore, we directed the matter to be listed on 11th of July, 2003. In the said order, we also directed the Superintendent, Central Jail of Tihar No. II to be personally present in the Court. On 11-7-2003, we called upon the said officer to explain the delay in giving effect to the bail order. We also called upon the Union Territory, namely, State (in City of Delhi) to file its response.