Delhi High Court - Orders
Mala Lama vs State Nct Of Delhi & Anr on 26 February, 2026
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1193/2025, CRL.M.A. 9406/2025 &
CRL.M.(BAIL) 337/2026
MALA LAMA .....Petitioner
Through: Mr. Faraz Maqbool, Advocate
versus
STATE NCT OF DELHI & ANR .....Respondents
Through: Mr. Sanjeev Sabharwal, APP for State
with SI Virender, PS Kamla Market
CORAM:
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 26.02.2026
1. The applicant/accused seeks regular bail in case FIR No. 72/2021 of Police Station Kamla Market for offence under Section 363/366(A)/368/370/370(A)/372/376/34 IPC read with Section 6/17 POCSO Act and read with Section 3/4/5/6/7 of ITP Act.
2. After addressing partly, learned counsel for accused/applicant seeks passover to take instructions if the accused/applicant is willing to go to the doctor of her choice in custody. As requested, be awaited.
GIRISH KATHPALIA, J FEBRUARY 26, 2026/ry
3. In this second call, learned counsel for accused/applicant on 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 26/02/2026 at 20:41:59 instructions of her client seeks permission to withdraw this bail application with liberty to file afresh before the trial court after examination of two witnesses from the NGO which allegedly conducted a raid and rescue operation.
4. As requested, the bail application is dismissed as withdrawn with liberty as sought.
5. Learned trial court is requested to conclude complete testimony of two witnesses of the NGO within two months. And in case, the said NGO witnesses do not appear for their testimony (as apprehended by learned counsel for accused/applicant), then after two months, the accused/applicant shall be at liberty to file a fresh bail application before the learned trial court.
6. As regards the interim bail application, in view of the medical status report, that application also is not pressed by learned counsel for accused/applicant on being assured that the accused/applicant can be allowed treatment from private doctor of her choice provided she is taken to that doctor in custody. Accordingly, the interim bail application is disposed of as withdrawn with the direction that the Jail Superintendent shall ensure that the accused/applicant is taken to a private doctor of her choice in custody.
7. Copy of this order be sent to the concerned Jail Superintendent for compliance.
GIRISH KATHPALIA, J FEBRUARY 26, 2026/as 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 26/02/2026 at 20:41:59