Gaurav Tyagi @ Praveen @ Golu (In Jc) vs State (Nct Of Delhi) on 23 March, 2026

[Cites 1, Cited by 0]

Delhi High Court - Orders

Gaurav Tyagi @ Praveen @ Golu (In Jc) vs State (Nct Of Delhi) on 23 March, 2026

Bench: Prateek Jalan

                          $~96
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +         CRL.A. 280/2026
                                    GAURAV TYAGI @ PRAVEEN @ GOLU (IN JC) .....Appellant
                                                    Through: Mr. Avi Kalra, Mr. Prateek Lakra
                                                             & Mr. Arya Pathak, Advocates.

                                                                  versus

                                    STATE (NCT OF DELHI)                                                .....Respondent
                                                  Through:                            Mr. Yudhvir Singh Chauhan, APP
                                                                                      for State.
                          CORAM:
                          HON'BLE MR. JUSTICE PRATEEK JALAN

                                                                  ORDER

% 23.03.2026 CRL.M.A. 8813/2026(Exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of.

CRL.M.A. 8814/2026(seeking permission to file lengthy synopsis) This is an application filed by the appellant seeking permission to file lengthy synopsis and list of dates.

For the reasons stated in the application, the same is allowed. Accordingly, the application stands disposed of. CRL.M.A. 8815/2026(condonation of delay) This is an application seeking condonation of a delay of 2 days in filing the captioned appeal. Mr. Yudhvir Singh Chauhan, learned Additional Public Prosecutor for the State, does not oppose the application.

In view of the reasons stated therein, and with the consent of Mr. Chauhan, the application is allowed and the delay in filing the appeal is CRL.A. 280/2026 Page 1 of 2 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 24/03/2026 at 21:27:07 condoned.

Accordingly, the application stands disposed of.

CRL.A. 280/2026

1. The present appeal is directed against the judgment dated 27.01.2026 and the order on sentence dated 31.01.2026 passed by the learned Additional Sessions Judge/Special Court (MCOCA), Karkardooma Courts, Delhi, in Sessions Case No. 143/2020, insofar as it convicts the appellant under Section 3(4) of the Maharashtra Control of Organised Crime Act, 1999, and sentences him to undergo rigorous imprisonment for a period of seven years, alongwith a fine of Rs. 5,00,000/-.

2. The appeal is admitted.

3. The Registry is directed to requisition the digitised copy of the Trial Court record, with proper indexation, pagination, and bookmarks. The same be supplied to learned counsel for the parties.

4. The appeal be listed in the regular list, in its own turn. CRL.M.(BAIL) 592/2026(suspension of sentence)

5. Issue notice. Mr. Chauhan accepts notice on behalf of the State.

The Investigating Officer is directed to inform the victim regarding the pendency of the present proceedings.

6. Status report be filed within two weeks.

7. List on 08.05.2026.

PRATEEK JALAN, J MARCH 23, 2026 'pv/JM'/ CRL.A. 280/2026 Page 2 of 2 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 24/03/2026 at 21:27:07

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders