Delhi High Court - Orders
Mohd Nazim vs State (Nct Of Delhi) on 19 May, 2026
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~95
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 4534/2025
MOHD NAZIM .....Petitioner
Through: Mr. Samarth Krishan Luthra,
DHCLSC, Mr. Manoviraj Singh,
Advocates.
versus
STATE (NCT OF DELHI) .....Respondent
Through: Mr. Naresh Kumar Chahar, APP for
State.
Mr. Sushant Singh, Amicus Curiae
for complainant.
CORAM:
HON'BLE DR. JUSTICE SWARANA KANTA SHARMA
ORDER
% 19.05.2026 CRL.M.A. 16088/2026 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CRL.M.(BAIL)1039/2026
3. By way of the present application, the applicant is seeking grant of interim bail on medical grounds for a period of 08 weeks, in case arising out of FIR bearing no. 692/2021, registered at Police Station Aman Vihar, Delhi, for the commission of offences punishable under Sections 354(C)/354(D)/509/506 of the Indian Penal Code, 1860 (hereafter 'IPC'), Section 12 of the Protection of Children from Sexual Offence Act, 2012 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 19/05/2026 at 21:49:00 (hereafter 'POCSO Act') and Sections 66/(D)/67B of the Information Technology Act, 2000 (hereafter 'IT Act').
4. Issue notice. The learned APP for the State accepts notice and seeks time to file verification report. Let the same be filed, at least two days prior to the next date of hearing.
5. Let the medical status report of the applicant be also called for from the Jail Superintendent concerned, prior to the next date of hearing.
6. Let a reply be filed by the Amicus Curiae, at least two days prior to the other side with advance copy to the other side.
7. List on 25.05.2026.
8. The order be uploaded on the website forthwith.
DR. SWARANA KANTA SHARMA, J MAY 19, 2026/vc/ap 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 19/05/2026 at 21:49:00