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Delhi High Court - Orders

State vs Sonu @ Monu & Ors on 21 April, 2026

Author: Prathiba M. Singh

Bench: Prathiba M. Singh

                          $~20
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +                                       CRL.A. 555/2018
                                    STATE                                                                 .....Appellant
                                                                  Through:            Mr. Ritesh Kumar Bahri APP with Mr.
                                                                                      Lalit Luthra, Ms Divya Yadav and Mr.
                                                                                      Vinesh Kumar Advs.
                                                                                      SI Arvind PS Gokulpuri.
                                                                  versus

                                    SONU @ MONU & ORS                                                   .....Respondents
                                                Through:                              Mr Rahul Tewari and Ms. Snigdha
                                                                                      Ahuja, Advocates.
                                    CORAM:
                                    JUSTICE PRATHIBA M. SINGH
                                    JUSTICE MADHU JAIN
                                                ORDER

% 21.04.2026

1. This hearing has been done through hybrid mode.

2. On the last date of hearing, the Court had called for the death verification report of Respondent No.6- Mr. Anuj and the verification report of the medical condition of Respondent No. 4- Omkar@Omi.

3. Today, the verification report has been placed on record. In terms of the report, Respondent No. 6- Mr. Anuj has expired and Respondent No. 4- Omkar@Omi is suffering from paralysis.

4. Accordingly, in the memo of parties, the Registry shall reflect Respondent No. 6 as having passed away.

5. Mr. Kamal Singh, Respondent No. 2 is present in person before Court. Remaining Respondents are duly represented by ld. Counsels.

6. Let ld. Counsels obtain the TCR and paperbook and be ready for making submissions on the next date of hearing.

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 22/04/2026 at 21:25:58

7. List on 2nd September, 2026.

PRATHIBA M. SINGH, J.

MADHU JAIN, J.

APRIL 21, 2026/MR/ss 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 22/04/2026 at 21:25:58