Gayasuddin vs State Nct Of Delhi
2026 Latest Caselaw 500 Del

Delhi High Court

Gayasuddin vs State Nct Of Delhi on 2 February, 2026

                          $~2
                          *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                              Date of Decision: 02.02.2026
                          +        BAIL APPLN. 10/2026

                                   GAYASUDDIN                                         .....Petitioner
                                                        Through:   Mr. Nasimuddin and Mr. Ajay Singh
                                                                   Tomar, Advocates.
                                                        versus
                                   STATE NCT OF DELHI                                      .....Respondent
                                                        Through:   Mr. Sanjeev Sabharwal, APP for State
                                                                   with IO/SI Sharneya.
                                                                   Mr. Manish Kumar, Advocate for
                                                                   prosecutrix.
                                   CORAM:          JUSTICE GIRISH KATHPALIA
                          J U D G M E N T (ORAL)

1. The accused/applicant seeks interim bail in case FIR No. 167/2025 of Police Station Jamia Nagar for the offence under Section 69/123/89/79/351/115(2) of BNS & Section 6 of POCSO Act.

2. In furtherance of last order, it is submitted by learned counsel for accused/applicant that he had filed some document but the same is lying under objections.

3. The prosecutrix present with her counsel and identified Investigating Officer/WSI Sharneya also submits that she wants to get married with the accused/applicant. The prosecutrix is stated to be major in age.

                          BAIL APPLN. 10/2026                                       Page 1 of 2 pages
                                                                                 GIRISH

                                                                                               DN: c=IN, o=HIGH COURT OF DELHI,

2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569af3962c 6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID

KATHPALIA

- 7047638, postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d15570996b40f80

Date: 2026.02.02 17:27:56 -08'00'

4. Under these circumstances, both sides request that instead of adjourning the matter to await the document mentioned above or granting any interim bail, the accused/applicant can be permitted to go in custody and get married, after which he may apply for regular bail.

5. Accordingly, as requested by both sides, this interim bail application is disposed of with the directions that on 12.02.2026 at 12:00 noon, the accused/applicant shall be taken in custody of 3rd Battalion to the House No.D-7/10, 4th Floor, Flat No.D-2, Joga Bai Extn., Jamia Nagar, Okhla, Delhi, which is stated to be house of prosecutrix, where Qazi also would reach and conclude the marriage ceremony by about 04:00pm same day, after which the accused/applicant shall be taken back to jail. Thereafter, the accused/applicant may file application for regular bail.

6. For compliance, copy of this order be sent to the concerned Jail Superintendent and the DCP 3rd Battalion.

DN: c=IN, o=HIGH COURT OF DELHI,

GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4af ec45569af3962c6fb4835d435f97626cacc a, ou=HIGH COURT OF DELHI,CID -

KATHPALIA 7047638, postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d 15570996b40f80cbd2eee60402c487965f f801e26fa, cn=GIRISH KATHPALIA Date: 2026.02.02 17:28:13 -08'00'

GIRISH KATHPALIA (JUDGE) FEBRUARY 02, 2026/ry

BAIL APPLN. 10/2026 Page 2 of 2 pages