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Delhi High Court
Rafik vs State Of Nct Of Delhi & Anr on 9 April, 2026
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 09.04.2026
+ BAIL APPLN. 1350/2026 & CRL.M.A. 10594/2026
RAFIK .....Petitioner
Through: Mr. Jitendra Kumar and Ms. Rozy,
Advocates.
versus
STATE OF NCT OF DELHI .....Respondent
Through: Mr. Sanjeev Sabharwal, APP for State
with SI Jogendera Singh.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks regular bail in case FIR No. 287/2025 of
PS Farsh Bazar for offence under Section 109(1)/3(5) BNS.
2. I have heard learned counsel for accused/applicant and learned APP
for State assisted by IO/SI Jogendera Singh.
3. Broadly speaking, the FIR was registered on the statement of injured
Krishan, who stated that on 18.05.2025 at about 11:40pm when he was
purchasing some groceries, four persons including the present
accused/applicant came and tried to apprehend him, so he ran inside the
lane, followed by all four of them. Once inside the lane, the four assailants
BAIL APPLNs. 1350/2026 Page 1 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2c6fb4835d435f97626cacca, ou=HIGH COURT OF
DELHI,CID - 7047638, postalCode=110003, st=Delhi,
KATHPALIA
serialNumber=d3e86796451ec45c07b5d15570996b40
f80cbd2eee60402c487965ff801e26fa, cn=GIRISH
KATHPALIA
Digitally Signed Date: 2026.04.09 05:13:32 -07'00'
By:RAHUL YADAV
Signing Date:09.04.2026
17:23:24
stated that they would kill him, after which the present accused/applicant
inflicted injuries on chest, waist, thigh and leg of the injured with some
pointed object and thereafter all four of them fled away.
4. Learned counsel for accused/applicant submits that he is innocent and
has been falsely implicated. It is also submitted that no weapon allegedly
used in the offence was recovered and rather, even nature of that weapon is
not known till date. It is also submitted by learned counsel that the injured
was discharged from hospital after medical treatment on the same day. It is
further submitted by learned counsel that the accused/applicant is in jail
since 20.05.2025 and no purpose would be served by keeping him in jail.
5. Learned APP on instructions of the IO submits that the weapon used
in the assault was a knife. However, learned APP fairly submits that in this
regard there is nothing on the investigation file.
6. Considering the above circumstances, I find no reason to deprive the
accused/applicant liberty any further. Therefore, the application is allowed
and accused/applicant is directed to 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 Trial Court.
7. A copy of this order be immediately transmitted to the concerned Jail
Superintendent for informing the accused/applicant.
BAIL APPLNs. 1350/2026 Page 2 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
69af3962c6fb4835d435f97626cacca, ou=HIGH
COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d1557
Digitally Signed 0996b40f80cbd2eee60402c487965ff801e26fa,
cn=GIRISH KATHPALIA
Date: 2026.04.09 05:13:22 -07'00'
By:RAHUL YADAV
Signing Date:09.04.2026
17:23:24
8. Accompanying application also stands disposed of.
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4afe
c45569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d1
5570996b40f80cbd2eee60402c487965ff8
01e26fa, cn=GIRISH KATHPALIA
Date: 2026.04.09 05:13:09 -07'00'
GIRISH KATHPALIA
(JUDGE)
APRIL 9, 2026/dr
BAIL APPLNs. 1350/2026 Page 3 of 3 pages
