Komal Verma vs State Nct Of Delhi
2026 Latest Caselaw 2198 Del

Delhi High Court

Komal Verma vs State Nct Of Delhi on 15 April, 2026

                          $~68
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                              Date of Decision: 15.04.2026

                          +      BAIL APPLN. 1445/2026 & CRL.M.A. 11444/2026

                                 KOMAL VERMA                                              .....Petitioner
                                                      Through:     Ms. Joshini Tuli, Mr. Joginder Tuli
                                                                   and Mr. Nishant Nishu, Advocates

                                                      versus

                                 STATE NCT OF DELHI                                      .....Respondent
                                                      Through:     Mr. Sanjeev Sabharwal, APP for State
                                                                   with SI Rakesh Kumar, Special Staff,
                                                                   Dwarka


                                 CORAM:           JUSTICE GIRISH KATHPALIA

                          J U D G M E N T (ORAL)

1. The accused/applicant seeks interim bail for 30 days in case FIR No.178/2025 of PS Uttam Nagar for offence under Section 143(4)/3(5)/61(2) BNS & 81 JJ Act.

2. Broadly speaking, the allegation against the accused/applicant is that she was involved in a racket of child trafficking and to be specific, she allegedly forged an Adoption Deed. The interim bail is sought by the

BAIL APPLN.1445/2026 Page 1 of 3 pages

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

accused/applicant on the ground that being single mother, she has to take care of her two children, who are at crucial stage of education.

3. Learned APP for State assisted by IO/SI Rakesh Kumar accepts notice and strongly opposes the application, disclosing that the trial is being monitored by the Hon'ble Supreme Court.

4. Learned counsel for accused/applicant submits that since the accused/applicant has not met her children since September 2025, on humanitarian grounds, she deserves to be granted interim bail. It is also submitted by learned counsel that elder child of the accused/applicant has cleared 12th standard exams and now has to take up further education while the younger child has cleared 9th standard.

5. Learned APP for State submits that the charges against the accused/applicant are serious and that on such vague grounds, bail cannot be allowed.

6. Most importantly, in my view, the ground on which interim bail is being sought is too generic and is in the nature of perpetuity. It cannot be said that after 30 days there would be no need for children of the accused/applicant to be taken care of. It is not a case of regular bail on merits of the case.

7. Considering the above circumstances, I do not find it a fit case to grant interim bail. The interim bail application and the pending application

BAIL APPLN.1445/2026 Page 2 of 3 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, serialNumber=d3e86796451ec45c07b5d15570 996b40f80cbd2eee60402c487965ff801e26fa, cn=GIRISH KATHPALIA

are dismissed.

8. Copy of this order be sent to the concerned Jail Superintendent for being conveyed to the accused/applicant.

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: 2026.04.15 05:03:04 -07'00'

GIRISH KATHPALIA (JUDGE) APRIL 15, 2026/as

BAIL APPLN.1445/2026 Page 3 of 3 pages