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Atul Kumar Upadhyay vs The State Of Nct Of Delhi on 17 November, 2025

Author: Sanjeev Narula

Bench: Sanjeev Narula

                          $~65
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         BAIL APPLN. 4400/2025
                                    ATUL KUMAR UPADHYAY                                                                    .....Petitioner
                                                                  Through:            Mr. Rahul Sharma, Mr. Rahul Kumar
                                                                                      Singh, Mr. Shireesh Kumar Singh, Mr
                                                                                      Purshottam, Ms. Rimjhim Priya and
                                                                                      Mr. Nirbhay Gangwar, Advocates.

                                                                  versus

                                    THE STATE OF NCT OF DELHI                   .....Respondent
                                                  Through: Mr. Sanjeev Sabharwal, APP for the
                                                           State along with SI Sahil, PS Prasad
                                                           Nagar.

                                    CORAM:
                                    HON'BLE MR. JUSTICE SANJEEV NARULA
                                                                  ORDER

% 17.11.2025 CRL.M.A. 34063/2025(Exemption)

1. Exemption is granted, subject to all just exceptions.

2. The Applicant shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.

3. Accordingly, the application stands disposed of.

4. The present application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 20231 (corresponding to Section 439 of the Code of 1 "BNSS"

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 18/11/2025 at 21:38:40 Criminal Procedure, 19732) seeks regular bail in the proceedings arising from FIR No. 466/2025 dated 17th October, 2025, registered under Sections 110 and 3(5) of the Bharatiya Nyaya Sanhita, 20233 at P.S. Prasad Nagar, Delhi.

5. Issue notice. Mr. Sanjeev Sabharwal, APP for the State, accepts notice.

6. Status Report be filed, with copy thereof provided to the opposite party.

7. Nominal Roll be also requisitioned from the concerned Jail Superintendent before the next date of hearing.

8. Copy of the order be sent to the concerned Jail Superintendent, for necessary information and compliance.

9. Re-notify on 18th December, 2025.

SANJEEV NARULA, J NOVEMBER 17, 2025/MK 2 "CrPC"

"BNS"

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 18/11/2025 at 21:38:40