Delhi High Court

Om Tripathi vs The State Nct Of Delhi on 3 July, 2025

                          $~66
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                              Date of Decision: 03.07.2025
                          +       BAIL APPLN. 2260/2025
                                  OM TRIPATHI                                        .....Petitioner
                                                          Through:   Mr. Himanshu and Mr. Rishabh
                                                                     Kumar, Advocate

                                                          versus

                                  THE STATE NCT OF DELHI                  .....Respondent
                                                Through: Mr. Nawal Kishore Jha, APP for State
                                                         with SI Vipin Shokeen, PS Sarai
                                                         Rohilla


                                  CORAM:                JUSTICE GIRISH KATHPALIA
                          JUDGMENT                     (ORAL)

1. In compliance of yesterday's order, further inquiry was carried out by the IO and fresh report is submitted by learned APP, which is accepted across the board to be scanned.

2. The accused/applicant seeks interim bail in case FIR No. 931/2023 of PS Sarai Rohilla under Section 307/195A/506/120B/34 IPC & 83 JJ Act for a period of five weeks on the ground that his mother has to be operated upon.

Bail Application 2260/2025 Page 1 of 3 pages

KATHPALIA

Digitally Signed KATHPALIA Date: 2025.07.03 17:42:18 +05'30' By:NEETU N NAIR Signing Date:03.07.2025 17:50:15

3. According to the medical record of mother of the accused/applicant, filed with the application, she is suffering from multiple stones in gall bladder for which she has to be operated upon urgently. Those medical documents were verified by the IO and found to be genuine, according to status report dated 02.07.2025. Since the status report dated 02.07.2025 was silent about family circumstances of the accused/applicant, IO was directed yesterday to inquire into the same and report if there is any other family member to take care of mother of the accused/applicant and accordingly, the report is submitted today.

4. According to the report submitted today, mother of the accused/applicant is residing alone ever since death of her husband, which took place on 11.05.2025 and there is no other family member or relative to help her in getting the medical treatment carried out.

5. Considering the nature of illness of his mother and family circumstances of the accused/applicant, learned APP in all fairness does not object to grant of interim bail, but submits that the period of interim bail may not be that long.

6. Keeping in mind the nature of illness and nature of surgery to be performed on mother of the accused/applicant, the application is allowed and the accused/applicant is directed to be released on interim bail for two

Bail Application 2260/2025 Page 2 of 3 pages

KATHPALIA

KATHPALIA Date: 2025.07.03 17:42:34 +05'30'

By:NEETU N NAIR Signing Date:03.07.2025 17:50:15 weeks subject to his furnishing personal bond in the sum of Rs. 10,000/- with one surety in the like amount to the satisfaction of the trial court.

7. Upon expiry of interim bail period, the accused/applicant shall surrender before the trial court.

8. Copy of this order be sent immediately to the concerned jail superintendent for being conveyed to the accused/applicant.

GIRISH GIRISH KATHPALIA KATHPALIA Date: 2025.07.03 17:42:51 +05'30'

GIRISH KATHPALIA (JUDGE) JULY 3, 2025/as

Bail Application 2260/2025 Page 3 of 3 pages