[Cites 3, Cited by 0]
Delhi High Court
Bilal Malik @ Aman vs State Nct Of Delhi on 24 March, 2026
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 24.03.2026
+ BAIL APPLN. 206/2026, CRL.M (BAIL) 573/2026 & CRL. M.A.
1691/2026
BILAL MALIK @ AMAN .....Petitioner
Through: Ms. Nandita Rao, Sr. Advocate with
Mr. Vimal Tyagi, Mr. Ankur Raghav,
Mr. Ujjwal Sharma and Mr. Balaji
Pathak, Advocates.
versus
STATE NCT OF DELHI .....Respondent
Through: Mr. Amit Ahlawat, APP with
Inspector Dheeraj Kumar, Special
Staff and SI Ankur, Jafrabad.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks regular bail in case FIR No. 179/2024 of
PS Jafrabad for offence under Section 302/120B IPC and Section 25 Arms
Act.
1.1 At the outset, learned senior counsel for accused/applicant on
instructions submits that in compliance with last order, the accused/applicant
has duly surrendered. This is affirmed by the IO/Inspector Dheeraj Kumar. I
have heard learned senior counsel for accused/applicant and learned APP for
State assisted by the IO.
BAIL APPLN. 206/2026 Page 1 of 3 pages
DN: c=IN, o=HIGH COURT OF DELHI,
ec45569af3962c6fb4835d435f97626cacc
a, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d
Digitally Signed 15570996b40f80cbd2eee60402c487965ff
801e26fa, cn=GIRISH KATHPALIA
By:RAHUL YADAV Date: 2026.03.24 16:47:12 -07'00'
Signing Date:24.03.2026
17:14:42
2. Broadly speaking, the prosecution case is that on 10.05.2024, a
telephonic information was received in the police station to the effect that in
an incident of gun fire, one person had got killed. The investigating officer
reached the spot and carried out the requisite investigations through the
crime team. The dead body was identified to be of Nazim. Further
investigation, according to prosecution revealed that since wife of Nazim
had affair with the present accused/applicant Bilal, the latter hired three
assassins, who shot dead Nazim and fled.
3. Learned senior counsel for accused/applicant contends that he is in
jail for past two years three months and there is no admissible evidence
against him. It is contended that apart from confessional statement of Sohail
@ Chappal, who had been named by the alleged shooters, there is no other
evidence against the accused/applicant. Further, learned senior counsel has
taken me through previous orders including the documents on record to
demonstrate the precarious medical condition of the accused/applicant, for
which he had been granted interim bail and finally he surrendered in
compliance with directions of this Court. It is also submitted that the
accused/applicant did not misuse the interim liberty and duly surrendered.
4. Learned APP on instructions of the IO submits that in addition to
confessional statement of co-accused recorded in police custody, there is
also an evidence in the form of recovery on the weapon of offence from the
accused/applicant. However, learned APP also in all fairness admits that the
BAIL APPLN. 206/2026 Page 2 of 3 pages
DN: c=IN, o=HIGH COURT OF DELHI,
45569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15
Digitally Signed 570996b40f80cbd2eee60402c487965ff801
e26fa, cn=GIRISH KATHPALIA
Date: 2026.03.24 16:47:01 -07'00'
By:RAHUL YADAV
Signing Date:24.03.2026
17:14:42
alleged weapon of offence being a pistol was sent to FSL but the report
came that it was non-functional. There is no other evidence according to
prosecution against the accused/applicant.
5. Considering the above circumstances, especially the evidence
collected against the accused/applicant after which chargesheet has been
filed and also keeping in mind the medical condition and conduct of the
accused/applicant in not misusing the interim liberty and surrendering in
compliance of directions, I do not find any reason to further deprive liberty
to the accused/applicant.
6. Therefore, the application is allowed and the accused/applicant is
directed to be released on bail subject to his furnishing a personal bond in
the sum of Rs.15,000/- with one surety in the like amount to the satisfaction
of the Trial Court.
7. A copy of this order be immediately transmitted to the concerned Jail
Superintendent for informing the accused/applicant.
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: 2026.03.24 16:46:47 -07'00'
GIRISH KATHPALIA
(JUDGE)
MARCH 24, 2026/dr
BAIL APPLN. 206/2026 Page 3 of 3 pages
