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Delhi High Court
Sandhya vs State Govt. Of Nct Of Delhi on 9 February, 2026
$~65
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 09.02.2026
+ BAIL APPLN. 571/2026 & CRL.M.A. 4319/2026
SANDHYA .....Petitioner
Through: Counsel for petitioner (appearance
not given).
versus
STATE GOVT. OF NCT OF DELHI .....Respondent
Through: Mr. Amit Ahlawat, APP for State.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The applicant/accused seeks interim bail in case FIR No. 344/2025 of
Police Station Rajouri Garden for the offence under Section 318(4)/336(3)/
340(2)/338/61(2)/3(5) BNS.
2. Broadly speaking, the interim bail sought by the accused/applicant is
on the ground of illness of her two year old child. The only allegation
against the accused/applicant in the FIR is: "we suspect the wife Mrs.
Sandhya and father of Mr. Varun Arora, Mr.Krishan Gopal Arora who are
conspirators in this fraud."
3. Learned counsel for accused/applicant has taken me through record
especially the alleged illness of the two year old daughter of the
accused/applicant.
BAIL APPLN. 571/2026 Page 1 of 2 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,
cn=GIRISH KATHPALIA
Date: 2026.02.09 17:56:29 -08'00'
Digitally Signed
By:NEETU N NAIR
Signing Date:09.02.2026
17:57:41
4. Learned prosecutor opposes the interim bail on the ground that
according to the report filed before the learned Court of Sessions, there are
other relatives also of the accused/applicant, who can take care of the child.
5. In my considered view, especially keeping in mind the limited
allegation against the accused/applicant, it cannot be ignored that an infant
of that age needs physical touch and comfort of mother to recuperate. It is
right of that child to health, which also cannot be ignored. Child of such
tender age would need not just medical care, but also soothing touch of
mother. In the backdrop of such limited allegation against the
accused/applicant, I do not feel inclined to deny the infant physical company
of her mother at least during the period of her illness.
6. Therefore, the application is allowed and subject to the
accused/applicant 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, the
accused/applicant is directed to be released on interim bail for a period of 90
days so that she may take care of her child.
7. Copy of this order be immediately send to the concerned Jail
Superintendent for compliance.
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
Date: 2026.02.09 17:56:11 -08'00'
GIRISH KATHPALIA
(JUDGE)
FEBRUARY 09, 2026/dr
BAIL APPLN. 571/2026 Page 2 of 2 pages
