Delhi High Court - Orders
Bhagwan Dass Nagpal And Ors vs State (Nct Of Delhi) And Anr on 28 January, 2026
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P.(MAT.) 163/2025
BHAGWAN DASS NAGPAL AND ORS .....Petitioners
Through: Mr. Gurpreet Singh Sachdeva and Mr.
Ashish Garg, Advocates.
versus
STATE (NCT OF DELHI) AND ANR .....Respondents
Through: Mr. Hemant Mehla, APP for State.
Mr. Lokesh Kumar Mishra, Advocate
for R-2.
CORAM:
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 28.01.2026 CRL.M.A. 1600/2026 (for preponement)
1. On account of extremely heavy board (even today, the board contains 94 cases), preponement is not possible. Admittedly, the present petitioner paid Rs.6,50,000/- to the respondent no.2 in compliance with order dated 09.04.2025 of the predecessor bench.
2. The preponement application is dismissed. CRL.M.A. 1601/2026 (for directions)
3. On being pointed out that for same relief execution proceedings are already pending, learned counsel for petitioner requests that this application be taken up on the date already fixed.
CRL.REV.P.(MAT.) 163/2025
4. List on the date already fixed i.e., 20.05.2026 in Advance List.
GIRISH KATHPALIA, J JANUARY 28, 2026/ry 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 28/01/2026 at 20:40:04