Delhi High Court - Orders
Sunil @ Kalu vs State Nct Of Delhi on 7 January, 2026
Author: Prateek Jalan
Bench: Prateek Jalan
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1620/2024
SUNIL @ KALU .....Petitioner
Through: Mr. Hemant Gulati and Mr. Shobit,
Advocates.
versus
STATE NCT OF DELHI .....Respondent
Through: Ms. Manjeet Arya, APP with SI
Vikash Fageria.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 07.01.2026 CRL.M.(BAIL) 1/2026 (for extension of interim bail)
1. By way of the present application, the petitioner is seeking extension of the interim bail granted to him vide order dated 16.12.2025, in connection with FIR No. 303/2014 registered at Police Station Subzi Mandi, Delhi, under Sections 25/25(54)/27/59 of the Arms Act, 1959, and Sections 302, 307 and 34 of the Indian Penal Code, 1860.
2. Interim bail was granted to the petitioner on 16.12.2025 for the purpose of attending to his wife, who was suffering from disc prolapse and had to undergo a surgery at Max Hospital, Saket, New Delhi. The surgery was scheduled for 23.12.2025. He was, therefore, granted bail from 20.12.2025 till 02.01.2026 on the conditions mentioned therein.
3. It is mentioned in the said order that the petitioner has undergone BAIL APPLN. 1620/2024 Page 1 of 4 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 07/01/2026 at 20:35:27 judicial custody since 15.07.2014. He has earlier been released on interim bail by order dated 03.12.2024 and surrendered on time.
4. Although the facts relating to the proposed surgery of the petitioner's wife were verified at that stage, he thereafter filed this application, stating that the surgery could not take place at Max Hospital, Saket, New Delhi for want of required funds, and is now scheduled to take place at Kalra Hospital, Rajouri Garden, New Delhi, on 09.01.2026.
5. By order dated 02.01.2026, the Court directed the petitioner to surrender on 03.01.2026 in terms of the order dated 16.12.2025, but kept the application pending for verification of the medical documents.
6. The petitioner has duly surrendered on 03.01.2026. In view thereof, upon an oral request made by Mr. Hemant Gulati, learned counsel for the applicant, the prayer in the present application is modified to the extent that the applicant seeks grant of interim bail for a fresh period, rather than an extension.
7. A fresh status report has been filed today. The same is handed up in Court and is taken on record.
8. Alongwith the application, the petitioner has annexed the prescription of Dr. A. K. Dawar, Senior Orthopaedic Surgeon, Kalra Hospital, Rajouri Garden, New Delhi, advising the petitioner's wife to undergo surgery. This has been verified in the present status report, wherein the doctor has stated that the surgery is fixed for 09.01.2026, and the patient is to be admitted in the hospital on 08.01.2026. In the status report, it is also stated that the petitioner's wife is residing alone at their own house, but that the brother and sister of the petitioner reside within a distance of 2 KM therefrom.
BAIL APPLN. 1620/2024 Page 2 of 4This 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 07/01/2026 at 20:35:27
9. Although the petitioner sought bail for a period of four weeks, having regard to the aforesaid facts and circumstances, I am of the view that the petitioner may be released on interim bail from 08.01.2026 till 26.01.2026, upon furnishing of a personal bond in the sum of Rs. 25,000/-, with solvent surety of the like amount to the satisfaction of the Jail Superintendent/Court concerned, and subject to the further terms and conditions as follows:
(a) he shall under no circumstances leave India without prior permission of the Court concerned;
(b) he shall appear before the Court as and when required;
(c) he shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case;
(d) he shall provide his mobile number(s) and keep it operational at all times;
(e) he shall commit no offence whatsoever during the period he is on interim bail.
10. The petitioner will surrender before the Jail Superintendent on or before 27.01.2026.
11. Ms. Manjeet Arya, learned Additional Public Prosecutor, points out that the interim bail earlier availed by the petitioner pursuant to the order dated 16.12.2025, was not utilised for the purpose for which it was granted. In these circumstances, it is made clear that if the surgery of the petitioner's wife does not take place before 12.01.2026, he will surrender to the Jail Superintendent/Court concerned on 13.01.2026.
12. The application is disposed of.
13. The order be communicated to the Jail Superintendent during the BAIL APPLN. 1620/2024 Page 3 of 4 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 07/01/2026 at 20:35:27 course of the day.
14. A copy of the order be given dasti under the signature of the Court Master.
PRATEEK JALAN, J JANUARY 7, 2026/SS/AD/ BAIL APPLN. 1620/2024 Page 4 of 4 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 07/01/2026 at 20:35:27