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Delhi High Court
Amit Pateriya vs State Govt Of Nct Of Delhi on 15 April, 2026
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 15.04.2026
+ BAIL APPLN. 1405/2026
AMIT PATERIYA .....Petitioner
Through: Mr. Akshay Bhandari, Advocate
(through video conferencing).
versus
STATE GOVT OF NCT OF DELHI .....Respondent
Through: Mr. Sanjeev Sabharwal, APP for State
with SHO/Inspector Ashok Kumar.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks interim bail in case FIR No. 383/2023 of
PS Sunlight Colony for offence under Section 302/201/120B/34 IPC and
25/27/54/59 Arms Act.
2. In terms with last order, learned APP has handed over the status
report which is accepted across the board, to be scanned and made part of
the record. I have heard learned counsel for accused/applicant and learned
APP assisted by IO/Inspector Ashok Kumar, SHO concerned.
BAIL APPLN.1405/2026 Page 1 of 3 pages
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4afec
45569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15
570996b40f80cbd2eee60402c487965ff801
e26fa, cn=GIRISH KATHPALIA
Date: 2026.04.15 05:01:54 -07'00'
Digitally Signed
By:RAHUL YADAV
Signing Date:15.04.2026
17:28:03
3. The interim bail for a period of four weeks is sought by the
accused/applicant on the ground that he has to arrange funds for school
admission of his son. As recorded on last date, the prosecution needed time
to verify the availability of family members of the accused/applicant, who
could do the needful and ensure that son of the accused/applicant gets
admitted in school.
4. Today, on the basis of status report and on instructions of the IO,
learned APP submits that there is no serious objection to this application
because the family members of the accused/applicant are his brother, who
has his own family to maintain. It is also submitted that wife of the
accused/applicant is semi literate, though she is trying to arrange funds.
5. As observed on the last date, earlier the accused/applicant was granted
interim bail on account of surgery of his wife during the period from
20.11.2024 to 07.01.2025, and he surrendered in time and there are no
allegations of any misuse of liberty by him.
6. Considering the overall circumstances as narrated above, the present
application is allowed and the accused/applicant is directed to be released on
interim bail for two weeks, 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 learned trial court.
7. It is specifically directed that the accused/applicant shall not contact
BAIL APPLN.1405/2026 Page 2 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec455
69af3962c6fb4835d435f97626cacca, ou=HIGH
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d1557
0996b40f80cbd2eee60402c487965ff801e26fa,
Digitally Signed cn=GIRISH KATHPALIA
Date: 2026.04.15 05:01:46 -07'00'
By:RAHUL YADAV
Signing Date:15.04.2026
17:28:03
any of the witnesses of the prosecution, failing which appropriate
consequences shall follow.
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
5570996b40f80cbd2eee60402c487965ff80
1e26fa, cn=GIRISH KATHPALIA
Date: 2026.04.15 05:01:35 -07'00'
GIRISH KATHPALIA
(JUDGE)
APRIL 15, 2026/ry
BAIL APPLN.1405/2026 Page 3 of 3 pages
