Full Judgment Text
$~70
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 24.04.2026
+ BAIL APPLN. 1605/2026
SACHIN .....Petitioner
Through: Mr. Asif Iqbal, Advocate
versus
STATE (NCT OF DELHI) .....Respondent
Through: Mr. Amit Ahlawat, APP for State
with Inspector Naveen Rathi
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks interim bail for two weeks in case FIR
No. 718/2022 of PS Mandawali for offence under Section 302/120B/201
IPC.
2. This interim bail application has been listed in this post-lunch session
in second supplementary list after mentioning was allowed by the Hon’ble
Chief Justice.
3. The regular bail application of the accused/applicant was dismissed as
withdrawn on 27.03.2026 after part arguments. Thereafter, this application
has been filed for interim bail so as to enable the accused/applicant to attend
BAIL APPLN. 1605/2026 Page 1 of 2 pages
GIRISH
KATHPALIA
Digitally signed by GIRISH KATHPALIA
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569af3962c6fb48
35d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570996b40f80cbd2e
ee60402c487965ff801e26fa, cn=GIRISH KATHPALIA
Date: 2026.04.24 17:06:34 -07'00'
Signature Not Verified
Digitally Signed
By:RAHUL YADAV
Signing Date:24.04.2026
17:20:06
the marriage of his sister. From order dated 17.04.2026 of the learned trial
court, it appears that the accused/applicant has a brother also at home and
presence of the accused/applicant is not necessary for the marriage.
4. In the course of submissions, it was suggested that if agreeable, the
accused/applicant can be sent in custody to attend the marriage. Learned
counsel for accused/applicant took a passover to take instructions. After
taking instructions, learned counsel for accused/applicant now submits that
family members of the accused/applicant are not agreeable that the
accused/applicant attends marriage in custody.
5. Therefore, the application is dismissed. Copy of this order be sent to
the Jail Superintendent concerned for being conveyed to the
accused/applicant.
Digitally signed by GIRISH KATHPALIA
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec4556
9af3962c6fb4835d435f97626cacca, ou=HIGH
COURT OF DELHI,CID - 7047638,
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d155709
96b40f80cbd2eee60402c487965ff801e26fa,
cn=GIRISH KATHPALIA
Date: 2026.04.24 17:06:54 -07'00'
GIRISH
KATHPALIA
GIRISH KATHPALIA
(JUDGE)
APRIL 24, 2026/ as
BAIL APPLN. 1605/2026 Page 2 of 2 pages
Signature Not Verified
Digitally Signed
By:RAHUL YADAV
Signing Date:24.04.2026
17:20:06