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Delhi High Court - Orders

Manish Malhotra vs State Nct Of Delhi on 19 December, 2025

                          $~1
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         BAIL APPLN. 4170/2025
                                    MANISH MALHOTRA                                                                 .....Petitioner
                                                                  Through:            Mr. M.S.Khan, Adv.

                                                                  versus

                                    STATE NCT OF DELHI                                                  .....Respondent
                                                  Through:                            Ms. Priyanka Dalal, APP with ACP
                                                                                      Vikay Singh and SI Subodh Kumar.

                                    CORAM:
                                    HON'BLE MR. JUSTICE RAVINDER DUDEJA
                                                    ORDER

% 19.12.2025

1. As per report dated 18.12.2025 received from Medical Officer, Central Jail Dispensary, the petitioner is being provided treatment/investigations on OPD basis and is not advised for hospital admission for the purpose of treatment.

2. Referring to requisitions/instructions/consent form for MRI dated 10.09.2025, the learned counsel submits that the next date given for conducting MRCP and MRI test is 19.02.2027, which is too long a date and there is likelihood that in the absence of proper diagnosis, the condition of the petitioner may further deteriorate.

3. The report dated 18.12.2025 indicates that MRCP has since been conducted at Lok Nayak Hospital and the condition of the petitioner will be reviewed in Lok Nayak Hospital after report collection of MRCP.

4. On the basis of the report received, the Court is satisfied that the 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 22/12/2025 at 21:21:18 petitioner is being provided requisite treatment and therefore there is no ground for the grant of interim bail.

5. The application is dismissed with direction that the MRCP report be collected and be shown to the expert for opinion and requisite treatment as advised by the doctor be continued to be provided to the petitioner.

RAVINDER DUDEJA, J DECEMBER 19, 2025/ib/ak 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 22/12/2025 at 21:21:18