[Cites 4, Cited by 0]
Delhi High Court
Shehzad @Karo vs The State (Nct Of Delhi) on 10 March, 2026
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 10.03.2026
+ BAIL APPLN. 715/2026, CRL.M.A. 5551/2026 & CRL.M.A.
5550/2026
SHEHZAD @KARO .....Petitioner
Through: Mr. Manohar Naagar and Mr. Akhil
Gusain, Advocates
versus
THE STATE (NCT OF DELHI) .....Respondent
Through: Mr. Sanjeev Sabharwal, APP for the
State with SI Abhay Bhati
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks regular bail in case FIR No.580/2023 of
Police Station Madhu Vihar for offence under Section 392/394/397/34 IPC.
2. I have heard learned counsel for accused/applicant and learned APP
for the State assisted by IO/SI Abhay Bhati.
3. Broadly speaking, the prosecution case is that the complainant de
facto met the present accused/applicant, who pretended as if he had been hit
by a TSR in front of Max Hospital. When the complainant de facto got
down from his car to help the accused/applicant, two boys standing nearby
came on a motorcycle and after snatching the gold chain worn by the
BAIL APPLN. 715/2026 Page 1 of 3 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
Digitally Signed 996b40f80cbd2eee60402c487965ff801e26fa,
cn=GIRISH KATHPALIA
By:NEETU N NAIR Date: 2026.03.10 17:20:31 -07'00'
Signing Date:10.03.2026
17:40:58
complainant de facto, fled away. It is alleged that the accused/applicant also
brandished a knife.
4. It is contended by learned counsel for accused/applicant that he is
innocent and has been falsely implicated. It is also contended that the
accused/applicant was not named in the FIR. Further, it is submitted by
learned counsel that complainant de facto has already been examined during
trial, so there is no scope of the accused/applicant trying to influence
anyone.
5. Learned APP opposes the bail application on the ground that the
seriousness of offence cannot be ignored.
6. In response to a specific query, it is stated by the IO that according to
the admitted position, the accused/applicant was not known to the
complainant de facto and the former was not arrested from the spot, but no
test identification proceedings were carried out. The accused/applicant is in
custody since 09.11.2023 and no public witness remains to be examined, as
per IO.
7. Considering the above circumstances, I do not find any reason to
deprive further liberty to the accused/applicant. Therefore, 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.10,000/- with
one surety in the like amount to the satisfaction of the Trial Court.
8. A copy of this order be immediately transmitted to the concerned Jail
BAIL APPLN. 715/2026 Page 2 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
5569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
Digitally Signed serialNumber=d3e86796451ec45c07b5d155
70996b40f80cbd2eee60402c487965ff801e26
By:NEETU N NAIR fa, cn=GIRISH KATHPALIA
Date: 2026.03.10 17:20:21 -07'00'
Signing Date:10.03.2026
17:40:58
Superintendent for informing the accused/applicant.
9. Of course, nothing observed in this order shall be read to the prejudice
of either side at the final stage of the trial.
10. Pending applications also stand disposed of.
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: 2026.03.10 17:20:08 -07'00'
GIRISH KATHPALIA
(JUDGE)
MARCH 10, 2026
'rs'
BAIL APPLN. 715/2026 Page 3 of 3 pages
