[Cites 2, Cited by 0]
Delhi High Court
Vimal Mishra vs State Of Nct Of Delhi on 2 April, 2026
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 02.04.2026
+ BAIL APPLN. 1081/2025
VIMAL MISHRA
.....Petitioner
Through: Mr. Chetan, Advocate.
versus
STATE OF NCT OF DELHI
.....Respondent
Through: Mr. Sanjeev Sabharwal, APP for State
with SI Nitesh.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks regular bail in case FIR No. 357/2024 of
Police Station Sagar Pur for offence under Section 307/34 IPC.
1.1 This bail application came up for the first hearing on 18.03.2025
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/SI Nitesh.
BAIL APPLN. 1081/2025 Page 1 of 3 pages
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4afec4
5569af3962c6fb4835d435f97626cacca,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15
570996b40f80cbd2eee60402c487965ff801e
26fa, cn=GIRISH KATHPALIA
Date: 2026.04.02 17:56:04 -07'00'
Digitally Signed
By:RAHUL YADAV
Signing Date:02.04.2026
18:08:56
2. Broadly speaking, the case set up by prosecution is that on 29.05.2024
at about 01:00pm when the complainant de facto Suraj and the injured
Subhit were standing at the spot, the present accused/applicant, Vimal and
his associate namely Puneet came and they started beating up Subhit. The
complainant de facto Suraj tried to intervene. In the process, the co-accused
Puneet took out a knife and stabbed Subhit above the waist and buttocks.
After that both accused persons fled the spot.
3. Learned counsel for accused/applicant submits that there is no
specific role assigned to the accused/applicant in the alleged incident but he
is in jail since 30.05.2024. It is also submitted that the injured was
discharged after about 12 days from the hospital.
4. Learned APP for State opposes the bail application on the ground of
nature of the injuries. However, it is not denied that the injured stands
discharged from hospital almost two years back. It is also apprised by the IO
that the complainant de facto Suraj has already been examined in trial but
despite 15 dates before the trial court, the injured Subhit has not appeared.
5. Considering the above circumstances, this bail application is allowed
and the accused/applicant is directed to be released on bail, subject to his
furnishing of 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. The
accused/applicant shall not contact any of the prosecution witnesses in any
manner whatsoever.
6. Copy of this order be sent to the concerned Jail Superintendent for
BAIL APPLN. 1081/2025 Page 2 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
570996b40f80cbd2eee60402c487965ff801
Digitally Signed e26fa, cn=GIRISH KATHPALIA
Date: 2026.04.02 17:55:54 -07'00'
By:RAHUL YADAV
Signing Date:02.04.2026
18:08:56
being conveyed to the accused/applicant.
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4a
fec45569af3962c6fb4835d435f97626cac
ca, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5
d15570996b40f80cbd2eee60402c48796
5ff801e26fa, cn=GIRISH KATHPALIA
Date: 2026.04.02 17:55:41 -07'00'
GIRISH KATHPALIA
(JUDGE)
APRIL 2, 2026/ry
BAIL APPLN. 1081/2025 Page 3 of 3 pages
