Delhi High Court
Neeraj Yadav vs The State Govt Of Nct Delhi on 4 August, 2025
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 04.08.2025
+ BAIL APPLN. 2115/2025 & CRL.M.A. 17293/2025
NEERAJ YADAV .....Petitioner
Through: Mr. Zeeshan Diwan and Mr. Harsh,
Advocates.
versus
THE STATE GOVT OF NCT DELHI .....Respondent
Through: Ms. Manjeet Arya, APP for State with
IO/Inspector Adith Lily.
CORAM: JUSTICE GIRISH KATHPALIA
JUDGMENT (ORAL)
1. The accused/applicant, having surrendered himself on 21.08.2020 is
in incarceration and seeks regular bail in case FIR No. 99/2020 of PS Palam
Village for offence under Section 365/34 IPC. Subsequent to filing of
chargesheet, the learned trial court framed charge for offence under Section
302/201/34 IPC against the accused/applicant and others.
2. On behalf of State, status report was filed opposing the bail. I have
heard learned counsel for accused/applicant and learned prosecutor, assisted
by Investigating Officer/Inspector Adith Lily.
3. Broadly speaking, the allegation against the accused/applicant is that
with the help of his parents, he killed his wife by strangulation and got the
BAIL APPLN. 2115/2025 Page 1 of 3 pages
2025.08.04 14:01:17 +05'30'
Digitally Signed
By:NEETU N NAIR
Signing Date:04.08.2025
17:12:39
dead body dumped in drainage with the help of three persons namely his
uncle Inder Dev, co-worker Nitesh and maternal uncle Pappu Yadav. As
regards the discovery of dead body, admittedly the same was not at the
instance of the accused/applicant.
4. On behalf of accused/applicant, it is submitted by learned counsel that
all remaining accused persons, namely parents of the accused/applicant as
well as those three persons, who allegedly dumped the dead body into
drainage have already been granted bail. Learned counsel for
accused/applicant submits that none of the public witnesses, including father
of the deceased has supported the prosecution case.
5. Learned APP submits that out of 27 prosecution witnesses, 11 have
already been examined and now, no public person remains to be examined.
6. In response to a specific query, it is submitted by the Investigating
Officer that the alleged strangulation took place inside the house of the
accused persons and there is no clear evidence as to whether the alleged
strangulation was done by the accused/applicant or either of his parents.
Further, it is also submitted by the Investigating Officer that there is no
evidence of handing over of the dead body by the accused/applicant to Inder
Dev and the remaining two persons for disposal.
7. It is indeed unfortunate that a lady died in unnatural circumstances.
But on the basis of material available on record, as mentioned above, I find
no reason to further deprive the accused/applicant liberty.
BAIL APPLN. 2115/2025 Page 2 of 3 pages
Date: 2025.08.04 14:01:02 +05'30'
8. Therefore, the application is allowed and it is directed that the
accused/applicant be released on bail subject to his furnishing a personal
bond in the sum of Rs. 10,000/- with one surety in the like amount to the
satisfaction of the learned trial court. Copy of this order be sent to the
concerned Jail Superintendent for being immediately conveyed to the
accused/applicant.
GIRISH GIRISH KATHPALIA
KATHPALIA Date: 2025.08.04
14:00:44 +05'30'
GIRISH KATHPALIA
(JUDGE)
AUGUST 4, 2025/ry
BAIL APPLN. 2115/2025 Page 3 of 3 pages
