Delhi High Court

Manoj Kumar vs State (Govt. Of Nct Of Delhi) on 8 July, 2025

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                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                           Date of Decision: 08.07.2025
                          +      BAIL APPLN. 2176/2025
                                 MANOJ KUMAR                                        .....Petitioner
                                                     Through:   Ms. Jannat Garg, Advocate (through
                                                                videoconferencing)

                                                     versus

                                 STATE (GOVT. OF NCT OF DELHI)              .....Respondent
                                               Through: Mr. Nawal Kishore Jha, APP for the
                                                         State with SI Prashant Kumar

                                 CORAM:            JUSTICE GIRISH KATHPALIA


                          JUDGMENT                (ORAL)

1. In compliance with the last order, updated medical status report dated 05.07.2025 is submitted by the learned APP and the same is accepted across the board to be scanned.

2. I have heard the learned counsel for the accused/applicant and the learned APP.

3. The applicant/accused seeks interim bail in case FIR No. 142/2024 of PS Prashant Vihar under Section 22/25/29 NDPS Act. The interim bail is sought on the ground that the accused/applicant is suffering with piles and toothache.

BAIL APPLN. 2176/2025 Page 1 of 2 pages

KATHPALIA

KATHPALIA Date: 2025.07.08 17:06:54 +05'30' Digitally Signed By:NEETU N NAIR Signing Date:08.07.2025 17:36:35

4. Learned counsel for the accused/applicant submits that for proper medical treatment, the accused/applicant deserves to be released on bail as he is suffering.

5. Learned APP submits that the regular bail application of the accused/applicant was dismissed yesterday itself by way of a detailed order. It is submitted that the accused/applicant played a vital role in illegal purchase, stocking and sale of Buprenorphine through fictitious de-addiction centres.

6. According to the medical status report received from the jail, presently the general condition of the accused/applicant is stable and all medications for piles and toothache are being provided to him from the jail dispensary. Further, the accused/applicant was examined at DDU Hospital yesterday also.

7. Keeping in mind the nature of offence as elaborately described in the order rejecting regular bail of the accused/applicant and also keeping in mind that the general condition of the accused/applicant is stable and he is being provided appropriate treatment by the jail authorities, I find no reason to grant interim bail to the accused/applicant.

8. The bail application is dismissed. GIRISH GIRISH KATHPALIA KATHPALIA Date: 2025.07.08 17:06:34 +05'30' GIRISH KATHPALIA (JUDGE) JULY 8, 2025 'rs'

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