[Cites 0, Cited by 0]
Delhi High Court
Nishant Trivedi @ Nonu vs State Of Nct Of Delhi on 12 March, 2026
$~8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 12.03.2026
+ BAIL APPLN. 751/2026
NISHANT TRIVEDI @ NONU .....Petitioner
Through: Mr. Sachin Sangwan, Ms. Salma
Saifi, Mr. Gaurav Chaudhary, Mr.
Harshvardha Bhardwaj and Mr. Vikas
Mann, Advocates
versus
STATE OF NCT OF DELHI .....Respondent
Through: Mr. Sanjeev Sabharwal, APP for State
with SI Dimpy Gulia
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks regular bail in case FIR No. 309/2025 of
PS Alipur for offence under Section 308(5)/3(5) BNS.
2. Despite last order, status report has not been filed. It is stated by
learned APP for State that status report is lying under objections. The IO/SI
Dimpy Gulia has appeared, but is not carrying even the original
investigation file, what to say of Case Diaries. It is stated by the IO that
BAIL APPLN. 751/2025 Page 1 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569af
OF DELHI,CID - 7047638, postalCode=110003,
KATHPALIA
st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570996b
40f80cbd2eee60402c487965ff801e26fa, cn=GIRISH
Digitally Signed KATHPALIA
Date: 2026.03.12 17:26:14 -07'00'
By:DIKSHA RAWAT
Signing Date:12.03.2026
17:39:34
main chargesheet has already been filed and subsequent investigation is
being carried out, but he cannot give any reason for not producing the file of
the subsequent investigation.
3. From the aforesaid, it appears that the State has no serious objection
in granting bail to the accused/applicant.
4. However, I have heard learned counsel for accused/applicant and
learned APP for State.
5. Learned counsel for accused/applicant has taken me through the
material already on record, including the reply to bail application filed by
police before the Court of Sessions.
6. In view of the reply filed before the Court of Sessions, the IO is called
upon to show the WhatsApp chats/text messages/voice messages evidencing
the alleged extortion demands. The IO produces photocopies of the
chargesheet, but none of those contain any WhatsApp chats or text messages
or voice messages of any kind, what to say of any extortion demands or
death threats. The IO is also unable to explain as to whether he investigated
the cause of delay of more than one month in lodging the complaint; as
mentioned in the last order, the alleged threats were extended on 04.05.2025,
but the written complaint was submitted on 12.06.2025.
7. Learned APP for State, on instructions of the IO, fairly admits that the
accused/applicant was not known to the complainant de facto, but no Test
Identification Parade was carried out. According to prosecution case, the
BAIL APPLN. 751/2025 Page 2 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45
569af3962c6fb4835d435f97626cacca,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d1557
0996b40f80cbd2eee60402c487965ff801e26fa
, cn=GIRISH KATHPALIA
Digitally Signed Date: 2026.03.12 17:26:05 -07'00'
By:DIKSHA RAWAT
Signing Date:12.03.2026
17:39:34
accused/applicant and co-accused Manjeet and Nishant personally met the
complainant de facto and made him speak over phone with the main accused
Yogesh @ Tunda, stated to be in Tihar Jail. In this regard, IO submits that
three mobile phones were recovered in this case, but none of those had any
call logs pertaining to any phone call made to Yogesh @ Tunda.
8. 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.
9. A copy of this order be immediately transmitted to the concerned Jail
Superintendent for informing the accused/applicant.
10. Of course, nothing observed in this order shall be read to the prejudice
of either side at the final stage of the trial.
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=d3e86796451ec45c07b5d15
570996b40f80cbd2eee60402c487965ff801
e26fa, cn=GIRISH KATHPALIA
Date: 2026.03.12 17:25:52 -07'00'
GIRISH KATHPALIA
(JUDGE)
MARCH 12, 2026/as
BAIL APPLN. 751/2025 Page 3 of 3 pages
