Delhi High Court - Orders
Shahjad vs State Nct Of Delhi & Anr on 18 February, 2026
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 2748/2025
SHAHJAD .....Petitioner
Through: Mr. Jitendra Sethi, Sr. Advocate with
Mr. Hemant Gulati, Mr. Keshav Sethi
and Ms. Aanchal, Advocates.
versus
STATE NCT OF DELHI & ANR. .....Respondents
Through: Mr. Sunil Kumar Gautam, APP for the
State with SI Vikram Singh, PS
Welcome.
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
ORDER
% 18.02.2026
CRL.M.(BAIL) 313/2026
1. The applicant seeks interim bail in case FIR No.14/2019 dated 11.01.2019 registered at P.S. Welcome for offences under Section 302/147/148/120B/34 IPC and Section 25/27 of Arms Act, 1959, for the reason that his wife, who has been diagnosed to be suffering from Prolapsed Intervertebral Disc (PIVD) and is having radiating pain to the lower limbs, is advised to undergo spinal surgery and implant at L4-L5 level of the Spinal Cord and her surgery is scheduled for 23.02.2026. It is apprised that for the abovesaid purpose, she is required to be hospitalized on 22.02.2026.
2. The status report has been filed by prosecution and learned Addl. P.P. for the State submits that medical documents in question have been verified from the hospital i.e. IBS Hospital, Lajpat Nagar and surgery as above is BAIL APPLN. 2748/2025 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 18/02/2026 at 20:41:00 scheduled.
3. Learned Addl. P.P. for the State opposes the application stating that earlier also interim bail had been obtained for the same reason but the surgery never took place. He submits that the applicant is an active member of a notorious gang operating in North East District and his presence outside the jail may pose a serious threat to the society and there is every chance of his influencing and threatening and intimidating the witnesses.
4. Learned Senior Counsel for the applicant submits that, admittedly, earlier, the applicant had come outside for the abovesaid purpose but since he could not arrange for the finances, the surgery could not take place. He submits that now it has been confirmed that the requisite funds are available for the purpose of undergoing said surgery and, moreover, the applicant shall abide by any condition to be imposed in this regard.
5. Since the medical documents have been verified and since the wife of the applicant has to undergo spinal surgery on 23 rd instant, keeping in mind the overall facts, interim bail is granted to the applicant for a period of three weeks, on his furnishing personal bond in a sum of Rs. 25,000/- with one surety of like amount, subject to the satisfaction of learned Trial Court/CJM/Duty Magistrate with following conditions:-
(i) The applicant would provide his Mobile Number to the concerned I.O and would ensure that such Mobile Number remains active and operational during the period of interim bail.
(ii) During such period, the applicant would not come in contact with the complainant or any public witness, in any manner, whatsoever, directly or indirectly.
6. The period would be reckoned from the date he is released from the BAIL APPLN. 2748/2025 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 18/02/2026 at 20:41:00 jail.
7. The present application is, accordingly, disposed of.
8. A copy of this Order be immediately sent to the learned Trial Court and Jail Superintendent for information and necessary compliance.
MANOJ JAIN, J FEBRUARY 18, 2026 st/pb BAIL APPLN. 2748/2025 3 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 18/02/2026 at 20:41:00 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 18/02/2026 at 20:41:00