Delhi High Court - Orders
Vijay vs State, Nct Of Delhi on 29 October, 2025
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1300/2025
VIJAY .....Petitioner
Through: Mr. Hemant Gulati and Mr. Shobit
Dimri, Advocates
versus
STATE, NCT OF DELHI .....Respondent
Through: Mr. Pradeep Gahalot, APP for the
State with Insp. Balram, P.S. Subhash
Place
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 29.10.2025 CRL.M.(BAIL) 2167/2025
1. Application under Section 483 read with Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed for grant of Interim Bail to the Petitioner on medical ground.
2. On advance Notice, learned Prosecutor has appeared on behalf of the State.
3. The Medical Treatment Record of the Petitioner be summoned from the Jail Superintendent for the date already fixed in the main Bail Application, i.e. 04.11.2025.
NEENA BANSAL KRISHNA, J OCTOBER 29, 2025 N 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 03/11/2025 at 22:03:47