[Cites 6, Cited by 0]
Delhi High Court
Neeraj @ Khujjal vs State Of Govt. Of Nct Of Delhi on 28 January, 2026
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 28.01.2026
+ BAIL APPLN. 5072/2025 & CRL.M.A. 38960/2025
NEERAJ @ KHUJJAL
.....Petitioner
Through: Mr. Shiv Kumar and Mr. Pankaj
Kumar, Advocates.
versus
STATE OF GOVT. OF NCT OF DELHI
.....Respondent
Through: Mr. Amit Ahlawat, APP for State
with Inspector Murtaja Khan, PS
Nabi Karim.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks regular bail in case FIR No. 587/2023 of
PS Nabi Karim for offence under Section 302/120B/34 IPC and Section
25/27/29 Arms Act.
2. I have heard learned counsel for accused/applicant as well as learned
APP for State assisted by IO/Inspector Murtaja Khan.
3. Broadly speaking, the case set up by the prosecution is as follows. On
BAIL APPLICATION 5072/2025 Page 1 of 4 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45
569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d1557
, cn=GIRISH KATHPALIA
Date: 2026.01.28 17:01:48 -08'00'
Digitally Signed
By:NEETU N NAIR
Signing Date:28.01.2026
17:20:47
the night intervening 26.10.2023 and 27.10.2023 at about 01:45am, while
patrolling in the area, HC Dinesh of PS Nabi Karim saw a Child in Conflict
with Law (CCL) running from Gali No.10 Multani Dhanda Paharganj
towards Choti Hatti, holding a knife in his hand. On seeing HC Dinesh, the
CCL fled and could not be located. When HC Dinesh reached Gali No.10
Multani Dhanda, he saw a male dead body lying on the track of a shrine.
The dead body bore multiple stab wounds on face, neck, chest, stomach and
lower part. HC Dinesh called the Duty Officer of PS Nabi Karim. The Duty
Officer informed HC Dinesh that one CCL had appeared in the police
station and had presented a knife, confessing that he and his friend Akash
had murdered Amit @ Bewada with that knife. Hands of the CCL were
stained with blood and he was detained in the police station. On the basis of
these circumstances, FIR was registered and investigation was carried out.
4. In the course of investigation, the only role that came to be ascribed to
the accused/applicant is that he had informed one Bhanu about location of
the deceased and Bhanu then had informed that location to the CCL, after
which the CCL accompanied with co-accused stabbed the deceased to death.
5. Learned counsel for accused/applicant submits that he is innocent and
has been falsely implicated. It is submitted that the accused/applicant is in
custody since 09.10.2024 with no cogent material to connect him with the
alleged crime.
6. Learned APP assisted by IO submits that charge against the
BAIL APPLICATION 5072/2025 Page 2 of 4 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569
af3962c6fb4835d435f97626cacca, ou=HIGH
COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
6b40f80cbd2eee60402c487965ff801e26fa,
cn=GIRISH KATHPALIA
Date: 2026.01.28 17:01:34 -08'00'
Digitally Signed
By:NEETU N NAIR
Signing Date:28.01.2026
17:20:47
accused/applicant is that he along with others conspired to kill the deceased
because the deceased was a Bad Character of the area and had been
extorting money. However, it is admitted by learned APP that apart from the
allegation that the accused/applicant informed the location of the deceased
to Bhanu, there is no other material against him.
7. In the overall circumstances as described above, one wonders as to if
killing of the deceased was by way of such planned conspiracy, whether the
alleged killer CCL would on his own go to the police with the weapon of
offence and his blood stained hands, as is the case of prosecution. There is
also no material to show that when the accused/applicant informed Bhanu
about location of the deceased, if at all the accused/applicant so informed, he
was aware that Bhanu would convey the information to the CCL and the
CCL, in turn would go and stab the deceased to death. All these aspects are
yet to be tested through trial.
8. Considering the overall circumstances as described above, I find no
reason to deny liberty to the accused/applicant.
9. Therefore, the bail application is allowed and it is directed that the
accused/applicant 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 learned trial court. It is further directed that the
accused/applicant, once released on bail, shall not try to contact any of the
prosecution witnesses in any manner whatsoever, failing which appropriate
BAIL APPLICATION 5072/2025 Page 3 of 4 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: 2026.01.28 17:01:22 -08'00'
By:NEETU N NAIR
Signing Date:28.01.2026
17:20:47
consequences shall follow. Accompanying application also stands disposed
of.
10. Copy of this order be immediately sent to the concerned Jail
Superintendent for being informed to the accused/applicant.
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4a
fec45569af3962c6fb4835d435f97626ca
cca, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5
d15570996b40f80cbd2eee60402c48796
5ff801e26fa, cn=GIRISH KATHPALIA
Date: 2026.01.28 17:01:08 -08'00'
GIRISH KATHPALIA
(JUDGE)
JANUARY 28, 2026/ry
BAIL APPLICATION 5072/2025 Page 4 of 4 pages
