[Cites 5, Cited by 0]
Delhi High Court
Nazar vs State Govt Of Nct Delhi on 17 March, 2026
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 17.03.2026
+ BAIL APPLN. 1575/2025 & CRL.M.A. 12424/2025
NAZAR .....Petitioner
Through: Mr. Parvej Ali Khan, Proxy Counsel.
versus
STATE GOVT OF NCT DELHI .....Respondent
Through: Mr. Hemant Mehla, APP for State
with Inspector S.K. Chandolia.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks regular bail in case FIR No. 245/2020 of
PS Pul Prahlad Pur for offence under Section 302/307/323/341/34 IPC.
1.1 This bail application came up for the first hearing on 25.04.2025
before the predecessor bench and thereafter continued getting adjourned
before different benches. Along with 179 such old pending bail applications,
this application was transferred to this bench.
BAIL APPLICATION 1575/2025 Page 1 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569af3962c6fb4
835d435f97626cacca, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570996b40f80cbd
Date: 2026.03.17 14:22:09 -07'00'
1.2 Today is the first hearing before me. Proxy counsel for
accused/applicant seeks pass over on the ground that the arguing counsel is
held up in Patiala House Court. Advocates are aware that on account of
heavy board of this court, once a matter is passed over, it does not reach till
even 05:30pm and the matter gets adjourned. Instead of seeking
adjournment, now advocates in some of the cases are seeking passovers, that
too as in the present case, the arguing counsel has opted to appear before
Patiala House Court instead of appearing here. There are four counsel
signatory to the vakalatnama, but none of them has cared to appear. The
pass over request is declined.
2. Broadly speaking, the prosecution case is based on FIR registered on
the statement of eyewitness Dilshad, who categorically named the
accused/applicant, alleging that the accused/applicant stabbed the deceased
Najeem to death and fled.
3. Learned proxy counsel for accused/applicant is requested to address
arguments, but he refuses to do so.
4. Learned APP submits that PW1 Mahiwal Hussain, who is another eye
witness has supported prosecution case. In this regard, learned APP has
pointed out that the accused/applicant has deliberately concealed a vital
portion of order dated 10.03.2025 of the trial court. It appears that first page
of order dated 10.03.2025 has been placed at page 30 and thereafter, at page
31 is the third page of that order. The second page of that order, which has
BAIL APPLICATION 1575/2025 Page 2 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569af3962c6fb4835d43
5f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570996b40f80cbd2eee60
Date: 2026.03.17 14:22:27 -07'00'
been concealed from this court has been read over by learned APP and the
same observes that PW1 Mahiwal Hussain has supported the entire case of
prosecution in his chief examination and has identified the
accused/applicant.
5. Considering the nature of offence and complete lack of seriousness on
the part of accused/applicant to pursue this bail application, coupled with the
fact that the accused/applicant has concealed vital portion, the bail
application and accompanying application are dismissed.
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: 2026.03.17 14:22:42 -07'00'
GIRISH KATHPALIA
(JUDGE)
MARCH 17, 2026/ry
BAIL APPLICATION 1575/2025 Page 3 of 3 pages
