Suhail Khan Alias Sohail Khan vs State Nct Of Delhi

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* IN THE HIGH COURT OF DELHI AT NEW DELHI
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% Date of Decision: 04 November, 2026
# CNR No. DLHC010263502026
+ BAIL APPLN. 2282/2026 & CRL.M.(BAIL) 1793/2026
SUHAIL KHAN ALIAS SOHAIL KHAN .....Petitioner
Through: Mr. Pritish Sabharwal, Adv. with Ms.
Shweta Singh, Mr. Sanjeet Kumar,
Mr. Nishant Walia, Ms. Mehvish Khan
and Ms. Vanshika Kapoor, Advs.
M: 9871878690
Email: [email protected]

versus

STATE NCT OF DELHI .....Respondent
Through: Mr. Ritesh Kumar Bahri, APP
M: 8920515685

CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
MINI PUSHKARNA, J. (Oral):
1. The present application has been filed under Section 483 of the
Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”)/Section 439 of the Code
of Criminal Procedure, 1973 (“CrPC”), seeking grant of regular bail to the
petitioner, i.e., Suhail Khan @ Sohail Khan @ Parvez @ Pathan, S/o
Mehboob Khan, in connection with the First Information Report (“FIR”),
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being FIR No. 881/2021 , dated 16 October, 2021, under Sections 302/307/34
of the Indian Penal Code, 1860 (“IPC”), registered at Police Station (“PS”)
Dabri, Dwarka, Delhi.
Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:04.11.2026
20:52:54
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2. Furthermore, the application, i.e., CRL.M.(BAIL) 1793/2026 , has also
been filed on behalf of the petitioner seeking interim bail on medical grounds.
By way of the said application, it has been submitted that the petitioner has a
metal implant in his left knee, which is causing severe problems and has
adversely affected his mobility, due to which he is unable to walk properly.
Consequently, the petitioner is required to undergo a surgery for the removal/
treatment of the said metal implant.
3. As per the documents on record, the case of the prosecution is as
follows:
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3.1 On 15 October, 2021, an information was received at PS Dabri,
Dwarka, Delhi, regarding a firing incident. Pursuant thereto, the Police
reached the site of incident, i.e., Gali No. 12, Mahavir Enclave Part-II, New
Delhi , wherein, it was revealed that the injured had already been shifted to the
Deen Dayal Upadhyay Hospital, Hari Nagar, New Delhi (“DDU Hospital”).
3.2 Upon reaching the DDU Hospital, the Police found that the injured,
namely, Afroz Alam, was declared “brought dead” vide Medico-Legal Case
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(“MLC”) bearing no . 8338/21 dated 15 October, 2021.
3.3 Subsequently, the statement of an injured eyewitness, namely, Ajee
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Mullaha, i.e., the complainant, was recorded. As per his statement, on 15
October, 2021, at about 10:30 PM, he saw the petitioner herein and co-
accused, Bilal @ Raja, quarrelling with deceased regarding the parking of a
motorcycle bearing registration no. DL-10-SV-1996 . Upon intervention, the
complainant was assaulted by the petitioner with a wooden plank/ fatta, due to
which the complainant fell down.
3.4 Subsequently, both the petitioner and the co-accused assaulted the
deceased, and during the said assault, a gunshot was fired, whereafter, the
Signature Not Verified
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By:HARIOM SHARMA
Signing Date:04.11.2026
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deceased fell down on the street in a pool of blood. Thereafter, both accused
persons fled from the spot, leaving behind the said motorcycle.
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3.5 Pursuant to the foregoing, the present FIR was registered on 16
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October, 2021, and the petitioner was formally arrested on 02 November,
rd
2021, while the co-accused, i.e., Bilal @ Raja, was formally arrested on 03
November, 2021 in another connected FIR, i.e., FIR No. 922/2021.
3.6 In the post-mortem examination of the deceased, conducted at the DDU
Hospital, the concerned doctors opined that the cause of death was cranio-
cerebra l injury that injury was caused by firearm weapon, which was
sufficient to cause death in the ordinary course of nature.
3.7 During the course of investigation, case property, including the scooty
and motorcycle, used in the commission of the offence were recovered and
seized. Further, in the course of the investigation in the connected FIR, i.e.,
FIR No. 922/2021, a pistol, involved in the commission of offence, was also
recovered.
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3.8 A Final Report/Chargesheet dated 24 January, 2022, was filed by
Investigating Officer (“IO”) before the Metropolitan Magistrate (“MM”),
Dwarka Courts, Delhi, for offences punishable under Sections 302/307/34 of
the IPC and Sections 25/27 of the Arms Act, 1959 (“Arms Act”).
4. The Sessions Case, being SC Cases 212/2022, arising out of the present
FIR, i.e., FIR No. 881/2021 , is pending adjudication before the Additional
Sessions Judge (“ASJ”) – 05, South-West District, Dwarka, Delhi, and is
presently at the stage of prosecution evidence.
5. The following contentions have been raised on behalf of the petitioner
in support of the present application for regular bail:
5.1 The entire case of the prosecution attributes the act of firing the firearm
Signature Not Verified
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By:HARIOM SHARMA
Signing Date:04.11.2026
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to the co-accused, i.e., Bilal @ Raja, and not to the petitioner herein.
5.2 Furthermore, the petitioner has neither been alleged to have possessed
nor to have used the firearm involved in the commission of the offence.
Moreover, no recovery of any firearm has been made from the petitioner
herein. Even the ballistic evidence collected during the investigation does not
connect him with the alleged weapon of offence.
5.3 The role attributed to the petitioner is confined to an alleged assault
upon the complainant with a wooden plank/ fatta . The MLC of the
complainant records that the injuries as simple in nature.
5.4 The testimonies of the material prosecution witness, namely, PW-2 ,
i.e., Khurshid Alam, PW-3 , i.e., Ajee Mullaha, and PW-9 , i.e., Nabirsul
Ansari, reveals significant contradictions, inconsistencies and improvements
which go to the root of the case of the prosecution.
5.5 The complainant, in his testimony, has stated that the petitioner herein
caught hold of the deceased, while the co-accused fired at the deceased.
However, in the FIR, it is recorded that both the petitioner and co-accused
started first beating the deceased, and only thereafter, the co-accused hit
something on the head of the deceased, following which the complainant
heard a sound like a fire cracker and the deceased fell on the street.
5.6 The complainant has stated in his cross-examination that none of the
accused persons were known to him prior to the incident. However, in the FIR
it is recorded that the said the complainant already knew the accused persons.
5.7 As per the testimony of the complainant during the cross-examination,
PW-2 , i.e., brother of the deceased, reached the site of the incident about 10-
15 minutes after the deceased had fallen on the road. However, PW-2, in his
cross-examination, denies the suggestion that he had not witnessed the
Signature Not Verified
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By:HARIOM SHARMA
Signing Date:04.11.2026
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incident in question.
5.8 Therefore, the complainant has improved the version of events.
5.9 The complainant has admitted, during his cross-examination, that he
cannot read and write in Hindi and English language, and that the Police had
not made any inquiry from him either at the spot or after taking him to the PS.
5.10 PW-9 , i.e., Nabirsul Ansari, who claimed himself to be an eyewitness,
has admitted, during his cross-examination, that his statement under Section
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161 of the CrPC was recorded only on 31 July, 2022, i.e., after approximately
09 (nine) months from the date of the alleged incident.
5.11 He further admitted that the Police had not made any inquiry from him
during the initial stage of investigation, despite their visits to the factory and
DDU Hospital. Such unexplained delay in recording the statement of a
purported eyewitness casts serious doubt upon the credibility and reliability
of his testimony.
5.12 Further, the testimony of PW-9 is also riddled with material omissions
and improvements, as several important facts stated by him in his deposition
were not disclosed to the Police during investigation.
5.13 Upon being confronted with his previous statement, Ex. PW9/X1 , it was
revealed that material facts, including the alleged heated exchange,
intervention by the witness, unloading of clothes, cries of the complainant and
other surrounding circumstances, were missing therefrom. Such material
improvements go to the root of the prosecution case and render the testimony
of PW-9 wholly unreliable.
nd
5.14 The petitioner has been in jail since 02 November, 2021. Further, out
of the 44 witnesses, only 14 witnesses have been examined so far. The trial is
moving at a slow pace, and there is no likelihood of its conclusion in the near
Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:04.11.2026
20:52:54
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future.
5.15 The petitioner was earlier granted interim bail by this Court vide order
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dated 07 December, 2023, in BAIL APPLN. 4054/2023, for a period of 07
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(seven) days, i.e., from 09 December, 2023 to 15 December, 2023. The
petitioner has complied with each and every condition imposed by the Court
and did not misuse the liberty granted to him.
6. Per contra , the learned Additional Public Prosecutor (“APP”) for the
State has vehemently opposed the bail application and has advanced the
following submissions:
6.1 The trial is proceeding expeditiously and there are no unnecessary
adjournments being sought. The petitioner was present at the spot along with
the co-accused and fled away from there along with the co-accused. There is
a common intention between the petitioner and the co-accused Bilal @ Raja.
The presence of the petitioner herein at the site of the incident is confirmed
by the evidence on record.
6.2 There are 04 (four) other criminal cases pending against the petitioner
herein, and he has been involved in 07 (seven) instances of misconduct during
his incarceration. Therefore, the conduct of the petitioner is unsatisfactory.
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6.3 The judgment dated 05 January, 2023, passed by a coordinate bench
of this Court, in the case of Ravi @ Anil Chaudhary Versus State of NCT of
Delhi, in BAIL APPL. 2671/2022 , relied upon by the petitioner is
distinguishable on facts, since in the said case the petitioner was not at the
spot of the incident, whereas, in the present case, the petitioner was present at
the time of the incident and has been named in the FIR.
7. Having perused the record and heard the learned counsel for the
petitioner as well as the learned APP for the State, it is evident that the role
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By:HARIOM SHARMA
Signing Date:04.11.2026
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attributed to the petitioner is not peripheral in nature. The evidence on record
demonstrates active participation of the petitioner in the incident and that the
acts of the petitioner and the co-accused were committed in furtherance of
their common intention, thereby, attracting Section 34 of the IPC.
8. The allegations against the petitioner are extremely grave and serious
in nature pertaining to a brutal incident in which one person lost his life due
to firearm injuries, while another victim sustained injuries.
9. It is well settled that, at the stage of consideration of bail application,
the Court is not required to conduct a detailed appreciation of evidence,
however, at the same time, the Court cannot ignore the nature of accusations,
the prima facie material collected during investigation, the role attributed to
the accused, and the severity of punishment.
10. The contentions raised by the petitioner regarding appreciation of
evidence, alleged contradictions in witness testimonies and distinction of role,
are matters which can be adjudicated upon during trial. At this stage of
consideration of bail application, the material available on record clearly
discloses a strong prima facie case against the petitioner.
11. The statement of the complainant attributes a definite and active role to
the petitioner, i.e., his presence at the site of incident with the co-accused,
quarrel with the deceased regarding the removal of the motorcycle, exhorting
to the co-accused to finish the matter permanently, and the assault committed
upon the complainant with a wooden plank/ fatta .
12. Thus, given the case of the prosecution is that the petitioner incited the
co-accused and assaulted the complainant, in the course of the same
transaction that resulted in fatal shooting of the deceased, the role of the
petitioner cannot be characterized as minor or isolated from the primary
Signature Not Verified
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By:HARIOM SHARMA
Signing Date:04.11.2026
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offence.
13. Furthermore, it is to be noted that prolonged incarceration of an
undertrial is not an absolute ground for grant of bail in every case. The
petitioner has been specifically named by the complainant and active
participation has also been attributed to the petitioner.
14. It is also pertinent to note that perusal of the latest Nominal Roll dated
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18 July, 2026, furnished by the Jail Authorities, brings forth that there are 04
(four) other FIRs pending against the petitioner herein, besides the present
case. The details of the said pending cases against the petitioner herein are as
follows:
“

”
15. Further, the said Nominal Roll also reveals that the petitioner has been
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convicted in another case, i.e., FIR No. 567/2019 dated 08 March, 2022,
registered at PS Dabri, Dwarka, Delhi.
16. The overall jail conduct of the petitioner is unsatisfactory as per the said
Nominal Roll and the petitioner has been involved in 07 (seven) incidents of
misconduct in the jail.
17. In this regard reference may be made to the judgment of the Supreme
Court in the Case of Neeru Yadav Versus State of U.P. and Another , (2016)
15 SCC 422 , wherein, it has been held as follows:
“xxx xxx xxx

13. We will be failing in our duty if we do not take note of the
concept of liberty and its curtailment by law. It is an established
Signature Not Verified
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By:HARIOM SHARMA
Signing Date:04.11.2026
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fact that a crime though committed against an individual, in all
cases it does not retain an individual character. It, on occasions
and in certain offences, accentuates and causes harm to the
society. The victim may be an individual, but in the ultimate
eventuate, it is the society which is the victim. A crime, as is
understood, creates a dent in the law and order situation. In a
civilised society, a crime disturbs orderliness. It affects the peaceful
life of the society. An individual can enjoy his liberty which is
definitely of paramount value but he cannot be a law unto himself.
He cannot cause harm to others. He cannot be a nuisance to the
collective. He cannot be a terror to the society; and that is why
Edmund Burke, the great English thinker, almost two centuries and
a decade back eloquently spoke thus:-

“Men are qualified for civil liberty, in exact proportion to their
disposition to put moral chains upon their own appetites; in
proportion as their love to justice is above their rapacity; in
proportion as their soundness and sobriety of understanding is
above their vanity and presumption; in proportion as they are
more disposed to listen to the counsel of the wise and good, in
preference to the flattery of knaves. Society cannot exist unless
a controlling power upon will and appetite be placed
somewhere and the less of it there is within, the more there must
be without. It is ordained in the eternal constitution of things
that men of intemperate minds cannot be free. Their passions
forge their fetters.”

xxx xxx xxx

15. This being the position of law, it is clear as cloudless sky that
the High Court has totally ignored the criminal antecedents of the
accused . What has weighed with the High Court is the doctrine of
parity. A history-sheeter involved in the nature of crimes which we
have reproduced hereinabove, are not minor offences so that he is
not to be retained in custody, but the crimes are of heinous nature
and such crimes, by no stretch of imagination, can be regarded as
jejune. Such cases do create a thunder and lightening having the
effect potentiality of torrential rain in an analytical mind. The law
expects the judiciary to be alert while admitting these kind of
accused persons to be at large and, therefore, the emphasis is on
exercise of discretion judiciously and not in a whimsical manner.

xxx xxx xxx”
(Emphasis Supplied)
Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:04.11.2026
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18. In the light of the aforesaid facts and circumstances, this Court holds
that the petitioner is not entitled to be released on bail. Accordingly, the
application for regular bail is dismissed.
19. It is clarified that any observations made in the present order are for the
purpose of deciding the present bail application and should not influence the
outcome of the trial and also not be taken as an expression of opinion on the
merits of the case.
20. However, this Court notes that the petitioner has placed on record a
copy of his medical documents which show that the petitioner has a ‘ history
of gunshot injury ’ and there is ‘ small metallic density focus in the knee joint ’.
Thus, there is a likelihood that the petitioner has ‘ retained foreign body ’ in
the knee.
21. The medical records of the petitioner pertaining to his treatment at Jail
Dispensary, Lok Nayak Hospital and DDU Hospital have been duly verified
by the Senior Medical Officer (“SMO”), Central Jail No. 1, Tihar, New Delhi,
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who has accordingly submitted a Medical Report dated 30 September, 2026,
to the Jail Superintendent. As per the said Medical Report, the petitioner has
been shown to have a history of pain and swelling on the left knee.
22. Accordingly, in view of the medical condition of the petitioner, in order
to allow the petitioner to take appropriate medical treatment in respect of his
left knee, the petitioner is granted interim bail for a period of 03 (three) weeks
from the date of his release in proceedings arising out of FIR No. 881/2021,
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dated 16 October, 2021, under Sections 302/307/34 of the IPC, registered at
PS Dabri, Dwarka, Delhi, subject to the following conditions:
(i) The petitioner shall furnish a personal bond in the sum of Rs. 25,000/-
(Rupees Twenty-Five Thousand Only) with two sureties in the like
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By:HARIOM SHARMA
Signing Date:04.11.2026
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amount, to the satisfaction of the Trial Court/Duty Magistrate;
(ii) The petitioner shall not indulge in any criminal activity, in any manner
whatsoever, during the period of his interim bail;
(iii) The petitioner shall not leave National Capital Territory (“NCT”) of
Delhi without prior permission of the Trial Court and shall ordinarily
reside at his address as per the prison records;
(iv) The petitioner shall not contact/visit/offer any inducement/threat/
promise/attempt to influence any of the prosecution witnesses or other
persons acquainted with the facts of case;
(v) The petitioner shall not tamper with evidence nor otherwise indulge in
any act or omission that is unlawful or that would prejudice the
proceedings in the pending trial;
(vi) Upon expiry of the period of 03 (three) weeks from the date of his
release on interim bail, the petitioner shall surrender before the
concerned Jail Superintendent on or before 04:00 PM on the said date;
(vii) The medical documents relating to the treatment of the petitioner’s left
knee shall be furnished by him to the concerned Jail Superintendent at
the time of his surrender.
23. The present applications are disposed of, in the aforesaid terms.
24. A copy of this order be sent to the concerned Jail Superintendent for
information and necessary compliance forthwith.

MINI PUSHKARNA, J
NOVEMBER 4, 2026/ KR
Signature Not Verified
Digitally Signed
By:HARIOM SHARMA
Signing Date:04.11.2026
20:52:54
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