[Cites 7, Cited by 0]
Delhi High Court
Vineet vs The State Nct Of Delhi on 15 January, 2026
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 15.01.2026
+ BAIL APPLN. 4871/2025
VINEET .....Petitioner
Through: Ms. Sakshi and Ms. Ritika,
Advocates.
versus
THE STATE NCT OF DELHI .....Respondent
Through: Mr. Amit Ahlawat, APP for State
with SHO/Insepctor M.P. Singh.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks regular bail in case FIR No. 1044/2022
of PS Mangolpuri for offence under Section 302/307/147/148/149/120B IPC
and 25/27 Arms Act.
2. In furtherance of last order, SHO/Inspector M.P. Singh has appeared
along with the investigation file. IO has not appeared and is stated to be on
his way. I have heard learned counsel for accused/applicant and learned APP
for State.
3. Broadly speaking, the allegation against the accused/applicant
BAIL APPLICATION 4871/2025 Page 1 of 3 pages
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4afec
45569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15
570996b40f80cbd2eee60402c487965ff801e
26fa, cn=GIRISH KATHPALIA
Date: 2026.01.15 18:37:54 -08'00'
Digitally Signed
By:NEETU N NAIR
Signing Date:15.01.2026
19:32:19
according to the FIR is that the co-accused Shahrukh caught hold of the
deceased Armaan, after which the present accused/applicant and co-accused
Sameer and Saif inflicted multiple knife blows, killing Armaan.
4. Learned counsel for accused/applicant submits that the entire incident
of stabbing is captured in video footage, which does not depict the
accused/applicant. The said video footage is shown to me as well as to
learned APP assisted by the SHO and admittedly the accused/applicant is
not depicted in the same. However, learned APP submits that there is a
screenshot depicting the accused/applicant carrying a knife. But from that, in
the absence of any further material, nothing can be inferred.
5. Learned APP opposes the bail application on the ground of
seriousness of the incident and the manner in which the offence was
committed. Further, it is contended that one of the weapon of offence also
was recovered at the instance of the accused/applicant. Learned APP
submits the status report, which is accepted across the board, to be scanned
and made part of the record.
6. Further, it is submitted by learned counsel for accused/applicant that
for past three years, not a single witness of prosecution has come forward to
testify and the accused/applicant cannot be kept in jail endlessly. There are
total 27 prosecution witnesses.
7. Learned counsel for accused/applicant also submits that co-accused
BAIL APPLICATION 4871/2025 Page 2 of 3 pages
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,
996b40f80cbd2eee60402c487965ff801e26fa,
cn=GIRISH KATHPALIA
Date: 2026.01.15 18:37:41 -08'00'
Digitally Signed
By:NEETU N NAIR
Signing Date:15.01.2026
19:32:19
Sameer, who according to the prosecution had exactly same role as that of
the present accused/applicant, has already been granted bail by the learned
trial court by way of order dated 09.01.2026. This is not disputed by
prosecution.
8. In a nutshell, the video footage of the stabbing incident admittedly
does not depict the accused/applicant; despite passage of three years, no
prosecution witness has been examined and the total number of prosecution
witnesses being 27, trial is not likely to conclude soon; and most
importantly, in view of bail already granted to co-accused Sameer, the
present accused/applicant cannot be denied parity as role alleged against
both of them is same.
9. Considering the above circumstances, the bail application is allowed
and accused/applicant is directed to be released on bail subject to his
furnishing a personal bond in the sum of Rs.25,000/- with one surety in the
like amount to the satisfaction of the Trial Court.
10. A copy of this order be immediately transmitted to the concerned Jail
Superintendent for informing the accused/applicant.
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: 2026.01.15 18:37:28 -08'00'
GIRISH KATHPALIA
(JUDGE)
JANUARY 15, 2026/ry
BAIL APPLICATION 4871/2025 Page 3 of 3 pages
