Suhail vs State Of Nct Delhi
2026 Latest Caselaw 1303 Del

Delhi High Court

Suhail vs State Of Nct Delhi on 9 March, 2026

                          $~3
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                            Date of Decision: 09.03.2026
                          +      BAIL APPLN. 1718/2025 & CRL.M.A. 13758/2025
                                 SUHAIL                                             .....Petitioner
                                                    Through:      None.

                                                    versus

                                 STATE OF NCT DELHI                                  .....Respondent
                                                    Through:     Mr. Amit Ahlawat, APP for State
                                                                 with SHO Satvinder Rana and SI
                                                                 Anil.
                                                                 Ms. Surbhi Arora, Advocate for
                                                                 complainant.


                                 CORAM:           JUSTICE GIRISH KATHPALIA

                          J U D G M E N T (ORAL)

1. The accused/applicant seeks regular bail in case FIR No. 706/2017 of PS Seemapuri for offence under Section 302/392/397/34 IPC and Section 25/27 Arms Act.

2. None appears on behalf of accused/applicant. However, I have examined the record and heard learned prosecutor.

3. Broadly speaking, the allegation according to prosecution is that three

BAIL APPLN. 1718/2025 Page 1 of 2 pages

GIRISH DN: c=IN, o=HIGH COURT OF DELHI, 2.5.4.20=8401dd889b27a77b2f65ffffe4afec45

ou=HIGH COURT OF DELHI,CID - 7047638,

KATHPALIA postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d1557 0996b40f80cbd2eee60402c487965ff801e26fa, cn=GIRISH KATHPALIA Digitally Signed Date: 2026.03.09 18:57:54 -07'00'

By:NEETU N NAIR Signing Date:09.03.2026 18:05:51 persons were involved in the offence and out of them one fired in the air while the other fired at the injured. The role ascribed to the accused/applicant is that the remaining two accused persons, who used the pistol fled on the motorcycle driven by the accused/applicant.

4. The accused Waseem, who allegedly fired at the injured has already been granted bail by a coordinate bench vide order dated 25.10.2024 mainly on the ground that the alleged eye witness did not support prosecution case.

5. Learned APP in all fairness does not challenge that in view of role ascribed to the accused/applicant, he deserves parity.

6. Accordingly, 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. Accompanying application stands disposed of.

7. Copy of this order be sent to the concerned Jail Superintendent for being conveyed to the accused/applicant.

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: 2026.03.09 18:57:42 -07'00'

GIRISH KATHPALIA (JUDGE) MARCH 09, 2026/ry

BAIL APPLN. 1718/2025 Page 2 of 2 pages