[Cites 4, Cited by 0]
Delhi High Court
Rahul vs State Nct Of Delhi on 2 April, 2026
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 02.04.2026
+ BAIL APPLN. 1594/2025 & CRL.M.A. 12633/2025
RAHUL .....Petitioner
Through: Mr. M.L. Yadav and Mr. Harish
Chand, Advocates.
versus
STATE NCT OF DELHI .....Respondent
Through: Mr. Amit Ahlawat, APP for State
with Inspector Nanag Ram Meena.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks regular bail in case FIR No. 185/2023 of
Police Station Nangloi for offence under Section 302/323/34 IPC.
1.1 This bail application came up for the first hearing on 28.04.2025
before the predecessor bench and thereafter continued getting adjourned
before different benches. Along with 179 such old pending bail applications,
this application also was transferred to this bench.
1.2 Today is the first hearing before me. I have heard learned counsel for
accused/applicant and learned APP for State assisted by IO/Inspector Nanag
Ram Meena.
BAIL APPLN. 1594/2025 Page 1 of 3 pages
DN: c=IN, o=HIGH COURT OF DELHI,
45569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15
570996b40f80cbd2eee60402c487965ff801e
Digitally Signed 26fa, cn=GIRISH KATHPALIA
Date: 2026.04.02 17:57:32 -07'00'
By:RAHUL YADAV
Signing Date:02.04.2026
18:08:56
2. Broadly stated, prosecution case is that on 14.02.2023, a fight took
place between two groups in which one Sahil was stabbed to death by
accused Sunny. The assailant group allegedly consisted of 7 persons while
the deceased person's group allegedly consisted of 3 persons. The role
ascribed to the accused/applicant is that he was present at the spot as a part
of the assailant group. The accused/applicant was arrested on 23.04.2023
and he refused to participate in Test Identification Parade.
3. Learned counsel for accused/applicant submits that despite passage of
almost three years, trial has not proceeded and the accused/applicant is in
jail despite there being no cogent evidence against him.
4. Learned APP opposes the bail application on the ground that the
accused/applicant was identified by the eye witnesses Amanul Haq and
Nadeem as the person who caught hold of the deceased and thereafter Sunny
stabbed the deceased multiple times.
5. But the statements of Amanul Haq and Nadeem, recorded under
Section 161 CrPC, reflect that what the accused/applicant did was that he
caught hold of only Nadeem in the course of the group fight. Neither of the
alleged witnesses stated that at the time of the alleged stabbing, the deceased
was caught hold of by the accused/applicant.
6. Considering the overall circumstances as mentioned above, I find no
reason to further deprive the accused/applicant liberty. Therefore, the
application is allowed and the accused/applicant is directed to be released on
bail subject to his furnishing a personal bond in the sum of Rs.10,000/- with
BAIL APPLN. 1594/2025 Page 2 of 3 pages
DN: c=IN, o=HIGH COURT OF DELHI,
ec45569af3962c6fb4835d435f97626cacc
a, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
Digitally Signed serialNumber=d3e86796451ec45c07b5d
15570996b40f80cbd2eee60402c487965f
f801e26fa, cn=GIRISH KATHPALIA
By:RAHUL YADAV Date: 2026.04.02 17:57:22 -07'00'
Signing Date:02.04.2026
18:08:56
one surety in the like amount to the satisfaction of the Trial Court.
Accompanying applications stand disposed of.
7. The accused/applicant shall not contact any of the prosecution
witnesses in any manner whatsoever.
8. A copy of this order be immediately transmitted to the concerned Jail
Superintendent for informing the accused/applicant.
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4af
ec45569af3962c6fb4835d435f97626cacc
a, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d
15570996b40f80cbd2eee60402c487965f
f801e26fa, cn=GIRISH KATHPALIA
Date: 2026.04.02 17:57:11 -07'00'
GIRISH KATHPALIA
(JUDGE)
APRIL 2, 2026/ry
BAIL APPLN. 1594/2025 Page 3 of 3 pages
