Mustafa vs State Of Nct Of Delhi
2026 Latest Caselaw 1675 Del

Delhi High Court

Mustafa vs State Of Nct Of Delhi on 23 March, 2026

                          $~5
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                               Date of Decision: 23.03.2026
                          +      BAIL APPLN. 2243/2025
                                 MUSTAFA
                                                                                               .....Petitioner
                                                       Through:   None.

                                                       versus

                                 STATE OF NCT OF DELHI
                                                                                           .....Respondent
                                                       Through:   Mr. Amit Ahlawat, APP for State.

                                 CORAM:            JUSTICE GIRISH KATHPALIA


                          J U D G M E N T (ORAL)

1. The accused/applicant seeks interim bail on medical grounds for a period of 30 days in case FIR No. 665/2013 of PS Jahangir Puri for offence under Section 21 NDPS Act.

1.1 This interim bail application came up for the first hearing on 23.06.2025 before the predecessor bench and thereafter continued getting adjourned before different benches. Along with 179 such old pending bail applications, this application also was transferred to this bench.

BAIL APPLICATION 2243/2025 Page 1 of 2 pages

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

569af3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,

KATHPALIA postalCode=110003, st=Delhi, Digitally Signed serialNumber=d3e86796451ec45c07b5d155 70996b40f80cbd2eee60402c487965ff801e26 By:DIKSHA RAWAT fa, cn=GIRISH KATHPALIA Date: 2026.03.23 18:02:58 -07'00'

Signing Date:23.03.2026 18:16:21 1.2 Today is the first hearing before me. None appears for the accused/applicant.

2. As pointed out by learned APP, on previous two consecutive dates also, none appeared for the accused/applicant.

3. In any case, this application for interim bail was filed way back in the month of June 2025 for a period of only 30 days on the ground that the accused/applicant was suffering with a kidney injury. However, by way of medical status report dated 30.06.2025, the Medical Officer Incharge of jail reported that the accused/applicant was administered appropriate treatment and his condition is stable and improving.

4. Considering the above circumstances, the bail application is dismissed. Digitally signed by GIRISH KATHPALIA 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 15570996b40f80cbd2eee60402c487965ff 801e26fa, cn=GIRISH KATHPALIA Date: 2026.03.23 18:02:40 -07'00'

GIRISH KATHPALIA (JUDGE) MARCH 23, 2026/ry

BAIL APPLICATION 2243/2025 Page 2 of 2 pages