Delhi High Court - Orders
Jasbir @Sonu vs State Of Govt Of Nct Of Delhi on 20 November, 2025
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~40
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 4146/2025
JASBIR @SONU .....Petitioner
Through: Mr. Suraj Yadav, Advocate.
versus
STATE OF GOVT OF NCT OF DELHI .....Respondent
Through: Mr. Utkarsh, APP for the State with
WSI Pinki, PS Sultan Puri and SI
Yogesh Poonia, PS Rajinder Nagar
Main IO.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 20.11.2025 CRL.M.A. 34494/2025 (for preponment of date of hearing i.e. 13.01.2026)
1. Application under Section 482 of the Code of Criminal Procedure, 1973 (Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023) has been filed on behalf of the Applicant/Petitioner for pre-ponment of the case, which is listed for hearing on 13.01.2026.
2. It is submitted that the Applicant is suffering from HIV and his wife is also suffering from the same disease. However, this in itself cannot be a ground for preponment. In case of any medical emergency, the requisite Application may be filed. Furthermore, the concerned Jail Superintendent is directed to provide all the requisite medical support to the Applicant.
3. The Application is disposed of accordingly.
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 21/11/2025 at 23:03:37
4. Copy of this Order be conveyed to the concerned Jail Superintendent for compliance.
NEENA BANSAL KRISHNA, J NOVEMBER 20, 2025/RS 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 21/11/2025 at 23:03:37