COURT ON ITS OWN MOTION Vs. STATE

JUDGEMENT

(1.) Present Criminal Reference under Section 395(2) Cr.P.C., has been received from Special Judge, (PC Act) (ACB-01), Rouse Avenue District Courts, Delhi on the following issues: -

(2.) The accused moved an application seeking custody parole in case FIR No. 166/2017 before learned Additional Sessions Judge-04, West District, Tis Hazari Courts, Delhi which was allowed vide order dated 05.07.2019. Since then the accused Sukesh @ Sukash Chandrashekhar is on custody parole which has been extended from time to time i.e. on 17.08.2019, 30.08.2019, 20.09.2019, 10.10.2019, 02.11.2019 and lastly on 22.11.2019 till 14.12.2019.

(3.) The custody parole granted to the accused vide last order dated 22.11.2019, came to an end on 14.12.2019. The accused moved a Bail Application No. 3089/2019 before High Court of Delhi seeking extension of custody parole, which was dismissed as withdrawn on 13.12.2019.