Delhi High Court
Mohit @ Rohit vs The State Of Nct Of Delhi on 29 May, 2025
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 29.05.2025
+ BAIL APPLN. 2098/2025 & CRL.M.A. 17085/2025
MOHIT @ ROHIT .....Petitioner
Through: Mr. Manoj Kumar, Advocate
(through videoconferencing)
versus
THE STATE OF NCT OF DELHI .....Respondent
Through: Mr. Nawal Kishore Jha, APP for the
State with SI Vinod, SI Ravi and SI
Vikas Rathee, PS Inderpuri
CORAM: JUSTICE GIRISH KATHPALIA
JUDGMENT (ORAL)
1. The accused/applicant seeks regular bail in case FIR No.167/2024 of
PS Inderpuri for offences under Section 109(1)/3(5) of BNS.
2. Briefly stated, the allegation against the accused/applicant is that he
along with his co-accused Gattu stabbed the complainant de facto and fled
away. As per MLC, the complainant de facto was found to have suffered a
stab wound on right side of upper abdomen, left upper arm and left thigh
with no active bleeding noticed. The nature of injuries was opined by the
BAIL APPLN. 2098/2025 Page 1 of 3 pages
GIRISH KATHPALIA KATHPALIA
Date: 2025.05.29 14:07:37 +05'30'
doctor as simple and complainant de facto was discharged on the same day
after treatment. According to the statement of complainant de facto, in the
first instance, he scolded S (a child in conflict with law) after which the
matter got over and the complainant de facto returned home. Subsequently,
the complainant de facto got a phone call challenging him to come out, after
which when he came out, he was assaulted by the accused/applicant and his
associate.
3. On behalf of accused/applicant, it is submitted by learned counsel that
the incident even as alleged, occurred in a fit of rage and it was not a pre-
planned attack. It is also contended that the accused/applicant has roots in
society. It is contended that since injured was discharged immediately after
treatment, no purpose would be served keeping the accused/applicant in jail.
It is also contended that trial has just commenced and there are 20 witnesses
of prosecution, so conclusion of trial would take time.
4. On behalf of State, there is no serious objection except that if granted
bail, the accused/applicant should be restrained from contacting any of the
prosecution witnesses.
5. In the overall circumstances described above, 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. It is
BAIL APPLN. 2098/2025 Page 2 of 3 pages
GIRISH KATHPALIA Digitally signed by GIRISH KATHPALIA
Date: 2025.05.29 14:07:20 +05'30'
specifically directed that the accused/applicant shall not contact any of the
prosecution witnesses. Pending application also stands disposed of.
6. A copy of this order be immediately transmitted to the concerned Jail
Superintendent for informing the petitioner.
GIRISH Digitally signed by
GIRISH KATHPALIA
KATHPALIA Date: 2025.05.29
14:06:59 +05'30'
GIRISH KATHPALIA
(JUDGE)
MAY 29, 2025/rs
BAIL APPLN. 2098/2025 Page 3 of 3 pages
