NAUSHAD Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Petitioner by this petition seeks release on parole for a period of 90 days due to critical medical condition.

(3.) It is contended that petitioner is suffering from several ailments and is a follow up case of Exploratory Laprotomy with Ileoascending Anastomosis with Enterocutaneous Fistula, Cholelithiasis.