Juhurul Sekh vs The State Govt Of Nct Of Delhi
2026 Latest Caselaw 789 Del

Delhi High Court

Juhurul Sekh vs The State Govt Of Nct Of Delhi on 11 February, 2026

                          $~67
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                           Date of Decision: 11.02.2026
                          +      BAIL APPLN. 612/2026 & CRL.M.A. 4662/2026

                                 JUHURUL SEKH                                          .....Petitioner
                                                    Through:    Mr. Vaibhav Kumar, Advocate
                                                                (through videoconferencing).
                                                    versus
                                 THE STATE GOVT OF NCT OF DELHI                       .....Respondent
                                                    Through:    Mr. Amit Ahlawat, APP for State
                                                                with SI Manoj Kumar, PS Delhi
                                                                Cantt. and SI M. L. Meena, PS V. K.
                                                                South.

                                 CORAM:          JUSTICE GIRISH KATHPALIA

                          J U D G M E N T (ORAL)

1. The accused/applicant seeks regular bail in case FIR No. 771/2020 of PS Vasant Kunj (South) for offence under Section 20/61/85 of NDPS Act.

2. Broadly speaking, the accused/applicant was found in possession of 1.3 kg ganja, and was released on bail, but he jumped bail and non-bailable warrants were issued against him, after which he appeared before the trial court on 06.10.2025 and since then he is in jail. The small quantity of ganja is 1kg, so the allegedly recovered ganja was nearing the small quantity.

3. Learned counsel for accused/applicant submits that being an illiterate person, the accused/applicant did not know that he had to inform the court

BAIL APPLN. 612/2026 Page 1 of 2 pages

GIRISH DN: c=IN, o=HIGH COURT OF DELHI, 2.5.4.20=8401dd889b27a77b2f65ffffe4afec455

COURT OF DELHI,CID - 7047638,

KATHPALIA postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d15570 996b40f80cbd2eee60402c487965ff801e26fa,

Digitally Signed cn=GIRISH KATHPALIA Date: 2026.02.11 17:46:56 -08'00'

By:NEETU N NAIR Signing Date:11.02.2026 17:59:13 before going to his native place and that he never intended to abscond.

4. Learned prosecutor submits that earlier also, the accused/applicant was not regular in appearing and even cost was imposed by the trial court.

5. Keeping in mind the overall circumstances, coupled with assurance made by learned counsel for accused/applicant that henceforth there shall be no default in his appearance, the application is allowed and the accused/applicant is directed to be released on bail 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 trial court. The learned trial court shall ensure the soundness of the surety in the sense that the surety must be such person who can exercise control over the accused/applicant and ensure that he appears in court to face trial. Pending application also stands disposed of.

6. Copy of this order be sent to the concerned Jail Superintendent for being conveyed to the accused/applicant. As requested, copy of this order be given dasti under the signature of court master.

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: 2026.02.11 17:46:38 -08'00'

GIRISH KATHPALIA (JUDGE) FEBRUARY 11, 2026/dr

BAIL APPLN. 612/2026 Page 2 of 2 pages