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Sahil vs The State Nct Of Delhi on 4 May, 2026

Author: Prateek Jalan

Bench: Prateek Jalan

                          $~3
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         BAIL APPLN. 283/2026
                                    SAHIL                                                                .....Petitioner
                                                                  Through:            Mr. Akshya, Mr. Praveen Kumar,
                                                                                      Advocates.

                                                                  versus

                                    THE STATE NCT OF DELHI                    .....Respondent
                                                  Through: Mr. Hitesh Vali, APP for State
                                                           with SI Danish, PS Lahori Gate.

                          CORAM:
                          HON'BLE MR. JUSTICE PRATEEK JALAN
                                                                  ORDER

% 04.05.2026 CRL.M.(BAIL) 618/2026 (for interim bail) Mr. Akshya, learned counsel for the applicant, does not press the present application for interim bail.

The application is, therefore, dismissed as withdrawn.

1. By way of the present application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, the applicant seeks regular bail in connection with FIR No. 538/2025 dated 02.06.2025, registered under Sections 309(4)/3(5) of the Bharatiya Nyaya Sanhita, 2023, and Sections 25/27 of the Arms Act, 1959 at Police Station Lahori Gate, District North, Delhi.

2. At the outset, Mr. Akshya states that charges have recently been framed by order of the Sessions Court dated 29.04.2026, and the BAIL APPLN. 283/2026 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 06/05/2026 at 20:59:08 applicant has been discharged in respect of some of the sections originally mentioned in the chargesheet. He, therefore, seeks permission to withdraw the present application, with liberty to the applicant to approach the Sessions Court afresh.

3. The application is dismissed as withdrawn in terms of the above submission.

4. It is made clear that this Court has not made any comment on the merits of the case or on any proposed application before the Sessions Court, which may be considered by the Sessions Court in accordance with law.

PRATEEK JALAN, J MAY 4, 2026 'sv/KA'/ BAIL APPLN. 283/2026 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 06/05/2026 at 20:59:08