[Cites 5, Cited by 0]
Delhi High Court
Sarvesh Singh vs State Nct Of Delhi on 10 February, 2026
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 10.02.2026
+ BAIL APPLN. 3591/2024
SARVESH SINGH .....Petitioner
Through: Mr. Sushant Yadav and Mr. Prateek
Yadav, Advocates.
versus
STATE NCT OF DELHI .....Respondent
Through: Mr. Sanjeev Sabharwal, APP for State
with Inspector Jag Mohan.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks regular bail in case FIR No. 277/2018 of
PS Sarai Rohilla for offence under Section 302/364/201/120B/34 IPC.
2. Neither the Investigating Officer nor the SHO has cared to appear.
Inspector Jag Mohan has appeared but is simply flipping through pages and
did not even brief the prosecutor till hearing commenced. Yesterday itself it
was made clear to all prosecutors that in view of fresh assignment of 179 old
bail matters by way of transfer from different benches, they should remain
prepared. But to no avail. Even counsel for accused/applicant has not
appeared. Adjourning such bail matters further would not be appropriate.
BAIL APPLN. 3591/2024 Page 1 of 3 pages
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4afe
c45569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d1
5570996b40f80cbd2eee60402c487965ff8
01e26fa, cn=GIRISH KATHPALIA
Date: 2026.02.10 18:05:45 -08'00'
Digitally Signed
By:NEETU N NAIR
Signing Date:10.02.2026
18:25:35
3. Learned APP also expresses anguish that the police is unable to assist
him. Learned APP goes through the status report dated 14.11.2024 and in all
fairness admits that there is no admissible evidence against the
accused/applicant.
4. At this stage, learned counsel for accused/applicant has appeared.
5. The accused/applicant is stated to be in judicial custody since
22.07.2018 on the allegation that he with the help of co-accused strangulated
the deceased to death. Apart from his confessional statement recorded in
police custody, there is no evidence collected by the investigator against the
accused/applicant. Rather, as mentioned above, the police does not seem to
be interested in opposing liberty to the accused/applicant.
6. Therefore, the application is allowed and the accused/applicant is
directed to be released on bail, subject to his furnishing 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. Copy of this order be sent to the concerned Jail Superintendent for
informing the accused/applicant.
8. In view of circumstances mentioned in paragraph 2 of this order, copy
of this order be sent to the Commissioner of Police for information with the
BAIL APPLN. 3591/2024 Page 2 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
9af3962c6fb4835d435f97626cacca, ou=HIGH
COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d155709
96b40f80cbd2eee60402c487965ff801e26fa,
cn=GIRISH KATHPALIA
Digitally Signed Date: 2026.02.10 18:05:35 -08'00'
By:NEETU N NAIR
Signing Date:10.02.2026
18:25:35
hope that some corrective measures shall be taken by ensuring that in bail
matters, the investigating officers should brief the prosecutor before the
hearing commences and they should remain present with complete
investigation file in the course of hearing.
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4afec
45569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d1
5570996b40f80cbd2eee60402c487965ff80
1e26fa, cn=GIRISH KATHPALIA
Date: 2026.02.10 18:05:22 -08'00'
GIRISH KATHPALIA
(JUDGE)
FEBRUARY 10, 2026/ry
BAIL APPLN. 3591/2024 Page 3 of 3 pages
