[Cites 4, Cited by 0]
Delhi High Court
Dr. Nageshwar Kumar Nagar vs State (Nct Of Delhi) on 12 February, 2026
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 12.02.2026
+ BAIL APPLN. 2119/2024, CRL.M.(BAIL) 1030/2024 &
CRL.M.A. 4822/2026
DR. NAGESHWAR KUMAR NAGAR .....Petitioner
Through: Mr. Jayant Bhatt, Advocate
versus
STATE (NCT OF DELHI) .....Respondent
Through: Mr. Amit Ahlawat, APP for State
with Investigating Officer/Inspector
Suneel, PS Mangolpuri
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks Anticipatory Bail in case FIR No.
454/2024 of PS Mangolpuri for offence under Section 167/466/471/34 IPC.
2. This Anticipatory Bail application was first taken up by the
predecessor bench on 19.06.2024 and the accused/applicant was granted
protection from arrest till next date. Thereafter, the application got listed
before different benches and the interim protection continued on date to date
basis. Today for the first time this application has been listed before me.
BAIL APPLN. 2119/2024 Page 1 of 3 pages
DN: c=IN, o=HIGH COURT OF DELHI,
fec45569af3962c6fb4835d435f97626ca
cca, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5
d15570996b40f80cbd2eee60402c48796
5ff801e26fa, cn=GIRISH KATHPALIA
Digitally Signed Date: 2026.02.12 17:51:58 -08'00'
By:NEETU N NAIR
Signing Date:12.02.2026
18:01:24
3. I have heard learned counsel for accused/applicant and learned
prosecutor assisted by Investigating Officer/Inspector Suneel.
4. Broadly speaking, the allegation against the accused/applicant is that
while working as doctor in Bhagwan Mahavir Hospital, he issued a bogus
emergency/casualty registration card to a person who was in jail in
connection with another criminal case and on the basis of that medical
document, the said accused succeeded in getting himself bailed out.
5. Keeping in mind the old pendency of this application, I asked the
Investigating Officer to show me the investigation file from which it could
be ascertained as to why chargesheet in such case has not been filed till date.
The FIR was registered on 17.05.2024 and it is not a complicated offence
requiring any intricate investigation. But it was shocking to note from the
Case Diaries in the investigation file that after 11.07.2024, no investigation
at all has been carried out till date. It seems that State is not at all interested
in prosecuting the accused/applicant.
6. Considering the overall circumstances as mentioned above, I find no
reason to keep this Anticipatory Bail application pending endlessly.
7. Therefore, this Anticipatory Bail application is allowed and it is
directed that in the event of his arrest, the accused/applicant shall 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 IO/SHO
concerned.
BAIL APPLN. 2119/2024 Page 2 of 3 pages
DN: c=IN, o=HIGH COURT OF DELHI,
c45569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d1
5570996b40f80cbd2eee60402c487965ff8
01e26fa, cn=GIRISH KATHPALIA
Digitally Signed Date: 2026.02.12 17:51:47 -08'00'
By:NEETU N NAIR
Signing Date:12.02.2026
18:01:24
8. The pending application also stands disposed of.
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: 2026.02.12 17:51:35 -08'00'
GIRISH KATHPALIA
(JUDGE)
FEBRUARY 12, 2026/as
BAIL APPLN. 2119/2024 Page 3 of 3 pages
