Delhi High Court - Orders
Ayush Raj Jain vs State Govt. Of Nct Of Delhi on 18 March, 2026
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 38/2026
AYUSH RAJ JAIN .....Applicant
Through: Mr. Vineet and Mr. Shubham Gupta,
Advs.
versus
STATE GOVT. OF NCT OF DELHI .....Respondent
Through: Mr. Satish Kumar, APP with Ms.
Divya Bakshi, Mr. Dinesh Kumar and
Mr. Arvind Aggarwal, Advs.
Mr. Rajat Manchanda, Ms. Megha
Gaur, Ms. Somya Narula, Ms. Snehal
Kumar Singh and Ms. Sakshi Sharma,
Advs. for complainant
SI-Rupesh Raj, PS: Subhash Place
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 18.03.2026
1. Learned APP for complainant has shown the video footage of the incident to this Court and submits that he shall file the same. Let the same be taken on record.
2. Once done, in terms of Rule 24 of Chapter XI of the Delhi High Court (Original Side) Rules 2018, let the electronic record by way of an encrypted pen drive medium with a hash value in a non-edited form be filed before the Registry within a period of four weeks.
3. Let the same accordingly form a part of the record of the present 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 19/03/2026 at 21:30:48 petition by way of an electronic folder in such a manner that it can be opened to view by this Court as and when required. Also let the hash value be kept separately by the Registry on the file.
4. Learned counsel for the complainant has handed over his written synopsis, which is taken on record.
5. Renotify on 13.04.2026.
SAURABH BANERJEE, J MARCH 18, 2026/Ab 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 19/03/2026 at 21:30:48