Delhi High Court - Orders
Joginder Dalal vs State Govt. Of Nct Of Delhi on 9 February, 2026
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 638/2025
JOGINDER DALAL
.....Petitioner
Through: Mr. Sumeet Shokeen, Mr. Deepesh
and Mr. Piyush Pawash, Advocates.
versus
STATE GOVT. OF NCT OF DELHI
.....Respondent
Through: Mr. Sunil Kumar Gautam, APP for the
State with Insp. Ashwani.
Mr. Pradeep Sehrawat and Ms. Manju
Sehrawat Advocates for R-2 (through
V.C.).
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
ORDER
% 09.02.2026
1. Applicant seeks regular bail in a case arising out of FIR No. 51/2023 dated 04.02.2023, registered at Police Station Baba Haridas Nagar, for commission of offences under Sections 376/506 IPC.
2. Charges were ascertained on 16.10.2023 under Sections 376/328/384/506/120B of IPC and Sections 6/14/15 of Protection of Children from Sexual Offences Act, 2012 (POCSO) and Sections 66E/67/67B of Information Technology Act, 2000.
3. His one co-accused i.e. Vijender Singh, has also been charged under Sections 384/506/120B of IPC. However, he is already on bail.
4. The victim has already been cross-examined and discharged. However, her husband is also, reportedly, a material public witness whose examination BAIL APPLN. 638/2025 1 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 10/02/2026 at 20:37:19 is schedule for 28th instant.
5. Prosecution would ensure about the presence of abovesaid witnesses so that he is examined by the learned Trial Court without any further delay in the present matter.
6. List on 17.03.2026 for further consideration.
MANOJ JAIN, J FEBRUARY 9, 2026/ss/sa BAIL APPLN. 638/2025 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 10/02/2026 at 20:37:19