Kunal Bhatia vs State Of Govt Nct Of Delhi
2026 Latest Caselaw 1989 Del

Delhi High Court

Kunal Bhatia vs State Of Govt Nct Of Delhi on 6 April, 2026

                          $~55
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                               Date of Decision: 06.04.2026
                          +      BAIL APPLN. 1294/2026 & CRL.M.A. 10171/2026
                                 KUNAL BHATIA                                             .....Petitioner
                                                    Through:      Ms. Yamini Sharma, Advocate

                                                    versus

                                 STATE OF GOVT NCT OF DELHI                              .....Respondent
                                                    Through:      Mr. Sanjeev Sabharwal, APP for State
                                                                  with Inspector Dinesh Kumar

                                 CORAM:           JUSTICE GIRISH KATHPALIA

                          J U D G M E N T (ORAL)

1. The accused/applicant seeks interim bail for a period of 30 days in case FIR No. 92/2025 of PS Janakpuri for offence under Section 109(1)/103(1)/3(5) BNS.

2. The accused/applicant, allegedly involved in murder seeks interim bail for 30 days on the ground that he has to undergo medical treatment for psychiatric illness. But the material on record, including the documents filed by the accused/applicant show only that he is addicted to alcohol, and that too, as was on 20.04.2023. Thereafter, there is no medical record in that regard. Rather, the status report filed by the jail authorities before the Court of Sessions (page 69 of paperbook) shows that there is no serious illness suffered by the accused/applicant as alleged.

                          BAIL APPLN. 1294/2026                                      Page 1 of 2 pages



                                                                                  GIRISH
                                                                                              DN: c=IN, o=HIGH COURT OF DELHI,

f3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638, postalCode=110003,

KATHPALIA st=Delhi, serialNumber=d3e86796451ec45c07b5d15570996 b40f80cbd2eee60402c487965ff801e26fa,

Digitally Signed cn=GIRISH KATHPALIA Date: 2026.04.06 17:25:19 -07'00'

By:RAHUL YADAV Signing Date:06.04.2026 17:46:46

3. Learned counsel for accused/applicant submits that the accused/applicant is suffering with acute depression and has been crying, so family of the accused/applicant wants appropriate medical treatment to be given to him. It is also submitted that in the jail, the accused/applicant was slapped by a fellow prisoner, so he is depressed.

4. On the other hand, learned APP for State, assisted by IO/Inspector Dinesh Kumar, has taken me through record including the manner in which the accused/applicant allegedly committed the murder. Besides, it is also submitted by learned APP for State on the basis of medical status report filed before the Court of Sessions that the accused/applicant is not suffering with any ailment for which he cannot be given appropriate medical treatment in jail dispensary.

5. Considering the overall circumstances, especially the detailed medical status report dated 17.03.2026 of the accused/applicant which was filed by the jail authorities before the Court of Sessions, I find no justifiable reason to allow interim bail to the accused/applicant. The interim bail application along with pending application is dismissed.

6. However, copy of this order be sent to the Jail Superintendent with the directions to ensure appropriate medical treatment to the accused/applicant. GIRISH

DN: c=IN, o=HIGH COURT OF DELHI, 2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569af 3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638, postalCode=110003,

KATHPALIA st=Delhi, serialNumber=d3e86796451ec45c07b5d15570996 b40f80cbd2eee60402c487965ff801e26fa, cn=GIRISH KATHPALIA Date: 2026.04.06 17:25:07 -07'00'

GIRISH KATHPALIA (JUDGE) APRIL 6, 2026/as

BAIL APPLN. 1294/2026 Page 2 of 2 pages