SHASHI SHEKHAR @ NEERAJ Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) BY way of this application, petitioner wants to place on record Annexure A to C i.e., copy of the order dated 28.2.2014 passed in WP(Crl.) 404/2014, copy of the order dated 13.3.2014 passed in LPA No.230/2014 and copy of the order dated 9.4.2014 passed in SLP(Crl.) 3047 -3048/2014. Learned counsel for respondent -State has not opposed the request. Accordingly, the aforesaid documents/orders are taken on record. Application stands disposed of.

(2.) LEARNED counsel for the petitioner has submitted that parole of the petitioner is expiring on 18.4.2014, as such, request is made for taking up the aforesaid application i.e., Crl.M.A.5905/2014 which is listed on 24.4.2014, today itself. Request is not opposed by the learned counsel appearing on behalf of the State. Accordingly, the said application is taken up today. It is stated in the application that the petitioner had prayed for extension of parole for a period of three months from 28.2.2014 vide It is stated that same was extended upto 14 th March, WP(Crl.) 404/2014.

(3.) IT is stated that thereafter petitioner preferred SLP (Crl.) no.3047 - 3048/2014 against the aforesaid orders passed by the Division Bench of this court in LPA no.230/2014 for setting aside its observation to the extent that no further extension of parole shall be granted to the petitioner. It is stated that the Supreme Court vide order dated 9.4.2014 did not interfere with the order dated 13.3.2014 passed in LPA 230/2014. However, it has been observed by the Supreme Court that observations made by the Division Bench in the said order shall not come in the way of the Single Judge in deciding WP(Crl.)1665/2013 on its own merit and the ld.Single Judge shall dispose off the said petition on its own merit.