Delhi High Court - Orders
Brajesh Kumar Thakur vs State (Through Cbi) on 16 January, 2026
Author: Prathiba M. Singh
Bench: Prathiba M. Singh, Amit Sharma
$~2, 1 and 3 to 16 (SDB)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 364/2020
BRAJESH KUMAR THAKUR .....Appellant
Through: Mr. Pramod Kumar Dubey, Sr. Adv.
with Ms. Pinky Dubey, Mr. Prince
Kumar, Mr. Sarthak Karol, Ms.
Neelakshi Bhadauria, Ms. Amrita
Vats, Mr. Satyam Sharma, Ms. Prachi
Dubey, Mr. Ayush Sachan, Mr.
Shivam, Ms. Muskan Sharma, Mr.
Vaibhav Kapoor & Mr.
Ramchandruni B. Siddartha, Advs.
versus
STATE (THROUGH CBI) .....Respondent
Through: Mr. Rajesh Kumar, SPP with Ms.
Mishika Pandita, Mr. Changez Khan
along with DSP Vibha Kumari
2
+ CRL.A. 308/2020
DILIP KUMAR VERMA .....Appellant
Through: Mr. Shishir Mathur, Mr. Sarthak
Gupta & Ms. Muskan Tyagi, Advs.
(9810038657)
versus
STATE .....Respondent
Through: Mr. Rajesh Kumar, SPP with Ms.
Mishika Pandita, Mr. Changez Khan
along with DSP Vibha Kumari
3
+ CRL.A. 441/2020 & CRL.M.(BAIL) 1032/2023
MANJU DEVI .....Appellant
Through: Mr. Adit S. Pujari and Mr. Manvinder
Singh Shekhawat, Advs.
versus
STATE .....Respondent
Through: Mr. Rajesh Kumar, SPP with Ms.
Mishika Pandita, Mr. Changez Khan
CRL.A. 364/2020 & connected matters Page 1 of 8
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 16/01/2026 at 20:48:43
along with DSP Vibha Kumari
4
+ CRL.A. 456/2020 & CRL.M.(BAIL) 2129/2025
VIKAS KUMAR .....Appellant
Through: Mr. Sunil Kumar, Sr. Adv. with Mr.
Chandra Shekhar Yadav & Mr. Astitva
Srivastava, Advs. (9810209981) along
with the Appellant in person through
video conferencing
versus
STATE THROUGH CENTRAL BUREAU OF INVESTIGATION
SPE, SCB, PATNA, BIHAR .....Respondent
Through: Mr. Rajesh Kumar, SPP with Ms.
Mishika Pandita, Mr. Changez Khan
along with DSP Vibha Kumari
5
+ CRL.A. 508/2020
ASHWANI KUMAR ALIAS DR ASWINI @ ASMANI ...Appellant
Through: Ms. Sneha Sejwal and Ms. Smriti S.
Nair, Adv. for Mr. Ajay Verma, Adv.
(98110 98069)
versus
CENTRAL BUREAU OF INVESTIGATION .....Respondent
Through: Mr. Rajesh Kumar, SPP with Ms.
Mishika Pandita, Mr. Changez Khan
along with DSP Vibha Kumari
6
+ CRL.A. 524/2020
VIJAY KUMAR TIWARI .....Appellant
Through: Mr. B. Badrinath (DHCLSC) and Mr.
Dhruv Bhardwaj, Advs.
versus
CBI .....Respondent
Through: Mr. Rajesh Kumar, SPP with Ms.
Mishika Pandita, Mr. Changez Khan
along with DSP Vibha Kumari
7
+ CRL.A. 575/2020
CRL.A. 364/2020 & connected matters Page 2 of 8
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 16/01/2026 at 20:48:43
HEMA MASIH .....Appellant
Through: Mr. Sunil Choudhary, Adv. along with
the Appellant in person through video
conferencing.
versus
THE STATE .....Respondent
Through: Mr. Rajesh Kumar, SPP with Ms.
Mishika Pandita, Mr. Changez Khan
along with DSP Vibha Kumari
8
+ CRL.A. 581/2020
ROSY RANI .....Appellant
Through: Mr. Pankaj Kumar, Mr. Sandeep
Kumar Singh, Mr. Shubhendu Saxena,
Mr. Manmohan Singh, Ms. Niharika,
Advs.
versus
STATE THROUGH CBI .....Respondent
Through: Mr. Rajesh Kumar, SPP with Ms.
Mishika Pandita, Mr. Changez Khan
along with DSP Vibha Kumari
9
+ CRL.A. 588/2020
KRISHAN KUMAR RAM @KRISHNA@KISHAN .....Appellant
Through: Ms. Aishwarya Rao & Ms. Poonam
Raswa, Advs.
versus
STATE .....Respondent
Through: Mr. Rajesh Kumar, SPP with Ms.
Mishika Pandita, Mr. Changez Khan
along with DSP Vibha Kumari
10
+ CRL.A. 629/2020 & CRL.M.(BAIL) 48/2024
CHANDA DEVI .....Appellant
Through: Mr. Kanhaiya Singhal, Mr Prasanna,
Mr Rajat Pandey, Ms. Avantika
Shankar, Advs. (9810066150) along
CRL.A. 364/2020 & connected matters Page 3 of 8
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 16/01/2026 at 20:48:43
with the Appellant in person through
video conferencing
versus
STATE NCT OF DELHI .....Respondent
Through: Mr. Rajesh Kumar, SPP with Ms.
Mishika Pandita, Mr. Changez Khan
along with DSP Vibha Kumari
11
+ CRL.A. 10/2021
NEHA KUMARI .....Appellant
Through: Ms. Inderjeet Sidhu (DHCLSC), Mr.
Lalit Choudhary & Ms. Devyani
Singh, Advocate(s), A/w appellant
through VC
versus
STATE (CBI, SPE, SCB, PATNA BIHAR) .....Respondent
Through: Mr. Rajesh Kumar, SPP with Ms.
Mishika Pandita, Mr. Changez Khan
along with DSP Vibha Kumari
12
+ CRL.A. 29/2021
RAMASHANKAR SINGH @ MASTER SAHAB @ MASTERJI (IN
JAIL) .....Appellant
Through: Mr. Abhishek Vikas, Adv.
versus
STATE (THROUGH CBI) .....Respondent
Through: Mr. Rajesh Kumar, SPP with Ms.
Mishika Pandita, Mr. Changez Khan
along with DSP Vibha Kumari
13
+ CRL.A. 344/2021
MINU DEVI .....Appellant
Through: Mr. Harsh Prabhakar Adv.
(DHCLSC), Mr. Dhruv Chaudhry
Adv., Mr. Shubham Sourav Adv., Mr.
Vijit Singh Adv.
versus
CRL.A. 364/2020 & connected matters Page 4 of 8
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 16/01/2026 at 20:48:43
THE STATE (GOVT OF NCT) DELHI .....Respondent
Through: Mr. Rajesh Kumar, SPP with Ms.
Mishika Pandita, Mr. Changez Khan
along with DSP Vibha Kumari
14
+ CRL.A. 35/2021
GUDDU KUMAR PATEL @ GUDDU .....Appellant
Through: Mr. B. Badrinath & Dhruv Bhardwaj,
Advs. (9910096132)
versus
CENTRAL BUREAU OF INVESTIGATION .....Respondent
Through: Mr. Rajesh Kumar, SPP with Ms.
Mishika Pandita, Mr. Changez Khan
along with DSP Vibha Kumari
15
+ CRL.A. 404/2021
SAISTA PRAVEEN @ MADHU .....Appellant
Through: Mr. Adit S. Pujari and Mr. Manvinder
Singh Shekhawat, Advs.
versus
STATE THROUGH CENTRAL BUREAU OF INVESTIGATION
.....Respondent
Through: Mr. Rajesh Kumar, SPP with Ms.
Mishika Pandita, Mr. Changez Khan
along with DSP Vibha Kumari
16
+ CRL.A. 331/2022 & CRL.M.A. 13992/2022
RAVI KUMAR ROSHAN .....Appellant
Through: Mr. Amit Kumar Singh, Mr. Mohit
Rexwal & Mr. Aditya Raj Advs.
(M:9871291420)
versus
STATE THR. CBI .....Respondent
Through: Mr. Rajesh Kumar, SPP with Ms.
Mishika Pandita, Mr. Changez Khan
along with DSP Vibha Kumari
CRL.A. 364/2020 & connected matters Page 5 of 8
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 16/01/2026 at 20:48:43
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE AMIT SHARMA
ORDER
% 16.01.2026
1. This hearing has been done through hybrid mode. CRL.M.(BAIL). ________/2026 (to be numbered) in CRL.A. 524/2020
2. Let the present application be numbered by the Registry.
3. This is a fresh application filed by the Appellant in CRL.A. 524/2020, seeking interim suspension of sentence for a period of three months on the medical grounds of his son, who has suffered paralysis due to certain injuries.
4. It is submitted that the son of the Appellant has been referred to the Neurology Department of the AIIMS, New Delhi, for treatment and hence, the present application seeks suspension of sentence of the Appellant to take care of his son.
5. Issue notice. Mr. Rajesh, ld. SPP accepts notice on behalf of the Respondent.
6. Let the medical records of the son of the Appellant filed with the present application be verified by the CBI, and a status report in this regard be filed by the next date of hearing.
7. List on 6th February, 2026 at 2:30 pm. CRL.A. 364/2020 CRL.A. 308/2020 CRL.A. 441/2020 & CRL.M.(BAIL) 1032/2023 CRL.A. 456/2020 & CRL.M.(BAIL) 2129/2025 CRL.A. 508/2020 CRL.A. 524/2020 CRL.A. 575/2020 CRL.A. 581/2020 CRL.A. 588/2020 CRL.A. 364/2020 & connected matters Page 6 of 8 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/01/2026 at 20:48:43 CRL.A. 629/2020 & CRL.M.(BAIL) 48/2024 CRL.A. 10/2021 CRL.A. 29/2021 CRL.A. 344/2021 CRL.A. 35/2021 CRL.A. 404/2021 CRL.A. 331/2022 & CRL.M.A. 13992/2022
8. In these matters, sentences of certain Appellants have been suspended by this Court. The details of the said appeals and corresponding orders are as under:
(i) Crl.A.441/2020 titled Manju Devi vs. State: sentence suspended vide order dated 7th April, 2025;
(ii) Crl.A.575/2020 titled Hema Masih vs. The State: sentence suspended vide order dated 28th May, 2025;
(iii) Crl.A. 10/2021 titled Neha Kumari vs. State (CBI, SPE, SCB, Patna Bihar): sentence suspended vide order dated 29th April, 2025.
(iv) Crl.A. 629/2020 titled Chanda Devi vs. State NCT of Delhi:
sentence suspended vide order dated 29th April, 2025;
9. On the last date of hearing i.e., 6th December, 2025, the interim suspension granted to the Appellants in the above appeals was extended till today.
10. Today, Ms. Manju Devi, Ms. Hema Masih & Ms. Neha Kumari have appeared before the Court virtually.
11. Considering the above, the interim suspension granted to the concerned Appellants- Ms. Manju Devi, Ms. Hema Masih & Ms. Neha Kumari shall continue till the next date of hearing on the same terms, as per the respective orders mentioned above.
12. On behalf of Ms. Chanda Devi- Appellant in Crl. A. 629/2020, her son CRL.A. 364/2020 & connected matters Page 7 of 8 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/01/2026 at 20:48:43 appeared before the Court through VC and has informed the Court that Ms. Chanda Devi has expired recently.
13. Let the said position regarding the demise of Ms. Chanda Devi be verified by the CBI, and a status report in this regard be filed by the next date of hearing.
14. Today, Mr. Pankaj Kumar, ld. Counsel for the Appellant- Rosy Rani in CRL.A. 581/2020 has made oral submissions, and has also handed over his written submissions. Arguments on behalf of the said Appellant, have thus been concluded today.
15. Additional written submissions in CRL.A. 331/2022 have been handed over. Let the same be taken on record.
16. List all these matters on 6th February, 2026 at 2:30 pm. PRATHIBA M. SINGH, J AMIT SHARMA, J JANUARY 16, 2026 Rahul/kk/ss CRL.A. 364/2020 & connected matters Page 8 of 8 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 16/01/2026 at 20:48:43