[Cites 5, Cited by 0]
Delhi High Court
Rahul (Through Pairokaar) vs State Through Io & Anr on 10 April, 2026
$~67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 10.04.2026
+ BAIL APPLN. 1409/2026 & CRL.M.A. 11158/2026
RAHUL (THROUGH PAIROKAAR) .....Petitioner
Through: Mr. Madhav Khurana, Sr. Advocate
with Mr. Shashank Dewan, Mr. Amit
Badesra, Ms. Nikita Dewan, Mr.
Ayush Kumar, Ms. Kashvi Bansal
and Ms. Ananya, Advocates.
versus
STATE THROUGH IO & ANR. .....Respondents
Through: Mr. Sanjeev Sabharwal, APP for State
with SI Pinky.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks interim bail for a period of 10 days in
case FIR No. 305/2025 of Police Station Vasant Kunj, North for offence
under Section 376/506/509 IPC read with Section 6/12 of POCSO Act.
2. Broadly speaking, the interim bail for a period of 10 days is sought by
the accused/applicant in order to attend marriage of his brother. Prosecution
strongly objects to grant of interim bail in view of the seriousness of
allegations and stage of trial.
BAIL APPLN. 1409/2026 Page 1 of 2 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec455
69af3962c6fb4835d435f97626cacca, ou=HIGH
COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
0996b40f80cbd2eee60402c487965ff801e26fa,
cn=GIRISH KATHPALIA
Date: 2026.04.10 05:09:10 -07'00'
Digitally Signed
By:RAHUL YADAV
Signing Date:10.04.2026
17:23:50
3. In the previous call, it was proposed that the accused/applicant can be
sent in custody from morning till evening so that he may attend marriage of
his brother. Learned APP was agreeable provided the accused/applicant
bears the expenses for taking the jail van and guards. But learned senior
counsel took passover to obtain instructions.
4. In this second call, with consent of both sides, this application is
disposed of directing that on 25.04.2026 at about 08:00 am, the
accused/applicant in custody of appropriate number of guards shall be taken
from the jail to the place of marriage as reflected in the marriage invitation
card Annexure P-11 and from there, he shall be brought back to Delhi by
08:00 pm and that the expenditure for the said visit shall be borne by the
accused/applicant after he returns to the jail.
5. Copy of this order be sent to the concerned Jail Superintendent for
compliance.
6. 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=d3e86796451ec45c07b5d
15570996b40f80cbd2eee60402c487965ff
801e26fa, cn=GIRISH KATHPALIA
Date: 2026.04.10 05:08:54 -07'00'
GIRISH KATHPALIA
(JUDGE)
APRIL 10, 2026/dr
BAIL APPLN. 1409/2026 Page 2 of 2 pages
