Delhi High Court - Orders
Naresh Kumar @ Kalu vs State (Nct Of Delhi) on 17 March, 2026
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~29 & 30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 850/2025 & CRL.M.(BAIL) 109/2026
NARESH KUMAR @ KALU .....Appellant
Through: Mr. F.K. Jha, Adv.
versus
STATE (NCT OF DELHI) .....Respondent
Through: Mr. Aashneet Singh, APP for the State
Insp. Satyendra Singh, PS Kashmere
Gate
~30
+ CRL.A. 134/2026 & CRL.M.(BAIL) 259/2026
DEEWAN SINGH .....Appellant
Through: Mr Varun Deswal, DHCLSC and Mr.
Danish Khan, Advs.
versus
STATE NCT OF DELHI .....Respondent
Through: Mr. Aashneet Singh, APP for the State
Insp. Satyendra Singh, PS Kashmere
Gate
Mr. B. Badrinath and Mr. Dhruv
Bhardwaj, Advs. for DSLSA
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE MADHU JAIN
ORDER
% 17.03.2026
1. This hearing has been done through hybrid mode.
2. The present appeals have been filed by the Appellants under Section 415(2) read with Section 424 of the Bharatiya Nagarika Suraksha Sanhita, 2023, challenging the judgment dated 9th May, 2025 and order of sentence dated 19th May, 2025 passed by the ld. ASJ/FTC-02 (Central), Tiz Hazari Courts Delhi in Sessions Case No. 27721/2016 arising out of F.I.R No. 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 18/03/2026 at 21:22:34 187/2015 registered at P.S. Kashmere Gate, Delhi for offences punishable under Sections 302/24 of the Indian Penal Code, 1860 (hereinafter, 'IPC').
3. Vide the impugned judgment, the Appellants have been convicted for offences punishable under Sections 302/34 of the IPC and vide order on sentence, the Appellants have been sentenced with imprisonment for life in the following terms:
"12. In view of facts and circumstances of the case, submissions of the Ld. Defence counsels for both the convicts and Ld. Addl. PP for the State, convicts namely Naresh Kumar Kalu and Diwan Singh @ Darban Singh are hereby sentenced to undergo imprisonment for life with fine of Rs. 1,000/- (each) for the offense punishable under Section 302/34 IPC for commission of murder of deceased Guddu. In case of default to pay fine, the convicts shall undergo simple imprisonment of two months."
4. Today, the Court has considered the matter on the question of suspension of sentence of the Appellants.
5. Considering the nature of the incident and the period of incarceration served, the Court is of the view that the appeals itself can be finally heard.
6. Insofar as the question on compensation awarded is concerned, Mr. B Badrinath, ld. Counsel for the DSLSA submits that compensation has already been disbursed. Hence, DSLSA need not appear in this matter.
7. Accordingly, list on 15th April, 2026 at 'Top of the Board'.
PRATHIBA M. SINGH, J.
MADHU JAIN, J.
MARCH 17, 2026/ys/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 18/03/2026 at 21:22:34