[Cites 3, Cited by 0]
Delhi High Court
Mohd Akhtar vs The State Nct Of Delhi on 7 April, 2026
$~65
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 07.04.2026
+ BAIL APPLN. 1346/2026 & CRL. M.A. 10580/2026
MOHD AKHTAR .....Petitioner
Through: Mr. S.K. Santoshi, Advocate
versus
THE STATE NCT OF DELHI .....Respondent
Through: Mr. Amit Ahlawat, APP for State
with ASI Sultan Singh
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks interim bail for a period of three months
in case FIR No. 458/2025 of PS Gandhi Nagar for offence under Section
21/29 of NDPS Act.
2. I have heard learned counsel for accused/applicant and learned APP
for State assisted by IO/ASI Sultan Singh.
3. Broadly speaking, the accused/applicant was arrested on 22.12.2025
and 505.47 grams smack was recovered from him. The accused/applicant
BAIL APPLNs. 1346/2026 Page 1 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec455
COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d1557
0996b40f80cbd2eee60402c487965ff801e26fa,
cn=GIRISH KATHPALIA
Digitally Signed Date: 2026.04.07 06:00:44 -07'00'
By:DIKSHA RAWAT
Signing Date:07.04.2026
18:08:41
now seeks interim bail on medical grounds, mainly contending that he is
suffering with tuberculosis and psoriasis as well as haemorrhoids.
4. Learned counsel for accused/applicant contends that the
accused/applicant is suffering with the above mentioned ailments and his
health condition has not improved despite medical treatment provided by the
jail doctors.
5. The interim bail application is strongly opposed by learned
prosecutor, disclosing that the accused/applicant is involved in three more
cases under NDPS Act and has been convicted in two similar cases. Further,
it is contended that complete medical treatment is being provided to the
accused/applicant by the jail doctors. In this regard, learned APP for State
has taken me through order dated 17.03.2026 of the learned trial court in
which after detailed discussion, it was held that health of the
accused/applicant is being well taken care of. Further, the learned trial court
has already directed the Jail Superintendent to personally monitor health
condition of the accused/applicant.
6. In the above backdrop, learned counsel for accused/applicant has been
offered to suggest the doctor from whom the accused/applicant wants to take
medical treatment, but learned counsel seeks time to obtain instructions.
7. Considering the above circumstances, I do not find it a fit case to
grant interim bail. Therefore, this bail application is dismissed. However, the
Jail Superintendent is directed to ensure that the accused/applicant is
produced before the doctor/hospital of his choice for his medical treatment
BAIL APPLNs. 1346/2026 Page 2 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569a
f3962c6fb4835d435f97626cacca, ou=HIGH COURT
KATHPALIA
st=Delhi,
serialNumber=d3e86796451ec45c07b5d1557099
6b40f80cbd2eee60402c487965ff801e26fa,
cn=GIRISH KATHPALIA
Date: 2026.04.07 06:00:34 -07'00'
Digitally Signed
By:DIKSHA RAWAT
Signing Date:07.04.2026
18:08:41
in custody and for that purpose, the accused/applicant may convey his
choice of doctor/hospital to the Jail Superintendent. Pending application
also stands disposed of.
8. For compliance, copy of this order be sent to the Jail Superintendent.
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4afec
45569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d1
5570996b40f80cbd2eee60402c487965ff80
1e26fa, cn=GIRISH KATHPALIA
Date: 2026.04.07 06:00:22 -07'00'
GIRISH KATHPALIA
(JUDGE)
APRIL 7, 2026/as
BAIL APPLNs. 1346/2026 Page 3 of 3 pages
