Parvesh Mann @ Sagar (In Jc) vs State Nct Of Delhi on 11 May, 2026

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Delhi High Court - Orders

Parvesh Mann @ Sagar (In Jc) vs State Nct Of Delhi on 11 May, 2026

Bench: Prateek Jalan

                          $~125
                          *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                          +         CRL.A. 198/2026

                                    PARVESH MANN @ SAGAR (IN JC)             .....Appellant
                                                Through: Mr. Avi Kalra, Adv, Mr. Prateek
                                                         Lakra Adv, Ms. Arya Pathak Advs

                                                                  versus

                                    STATE NCT OF DELHI                                                  .....Respondent
                                                  Through:                            Mr. Yudhvir Singh Chauhan, APP

                          CORAM:
                          HON'BLE MR. JUSTICE PRATEEK JALAN
                                                                  ORDER

% 11.05.2026 CRL.M.A. 6000/2026 (for exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of.

CRL.M.A. 14686/2026 (to place on record additional document)

1. The appellant seeks to place on record an additional document evidencing deposit of the fine amount of Rs. 5,00,000/-.

2. For the reasons stated in the application, the same is allowed.

3. The application accordingly stands disposed of.

CRL.A. 198/2026

1. The present appeal is directed against the judgment dated 27.01.2026 and the order on sentence dated 31.01.2026 passed by the learned Special Court under the Maharashtra Control of Organised Crime Act, 1999 ["MCOCA"], whereby the appellant has been convicted for the CRL.A. 198/2026 Page 1 of 5 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 11/05/2026 at 21:57:55 offence punishable under Section 3(4) of MCOCA and sentenced to undergo rigorous imprisonment for a period of seven years, alongwith a fine of Rs. 5,00,000/-. The appellant also seeks suspension of the said sentence.

2. The appeal is admitted.

3. The appeal be listed in the regular list, in its own turn. CRL.M.(BAIL) 417/2026 (for suspension of sentence)

1. This is an application seeking suspension of sentence during the pendency of the captioned appeal, preferred against the conviction of the appellant in SC No. 143/2020 arising out of FIR No. 0207/2019 dated 14.11.2019, registered under Sections 3 and 4 of MCOCA, at Police Station Special Cell (SB). The appellant stands convicted by the impugned judgment for the offence punishable under Section 3(4) of MCOCA and, vide order on sentence dated 31.01.2026, has been sentenced to undergo rigorous imprisonment for a period of 7 years.

2. By order dated 25.03.2026, the hearing was adjourned to enable the appellant to deposit the fine amount imposed upon him. It is stated that, pursuant thereto, the said fine amount has since been duly deposited, and a receipt thereof has been placed on record.

3. Mr. Avi Kalra, learned counsel for the appellant, submits that the appellant has already undergone custody for a substantial period of over 6 years. He further relies upon the Nominal Roll, which reflects that as on 23.03.2026, the appellant had undergone sentence to the extent of 6 years and 13 days. It is accordingly submitted that, as on date, the appellant has undergone approximately 6 years and 2 months of custody, and that the remaining period of sentence is about 10 months out of the total sentence CRL.A. 198/2026 Page 2 of 5 This is a digitally signed order.

4. Mr. Yudhvir Singh Chauhan, learned Additional Public Prosecutor, submits that the appellant is facing trial in several other criminal cases as well and is in custody in some of them. He further draws attention to the fact that the appellant has received several jail punishments during the period of custody.

5. However, it is noted that although several jail punishments are reflected in the Nominal Roll, two of them pertain to a period prior to the appellant being taken into custody in connection with the present case, when he was apparently in custody in relation to a different matter. It is further noted that the Nominal Roll reflects that his conduct in the last one year has been satisfactory.

6. Having regard to the fact that the appellant has already undergone custody for a period of 6 years and 2 months out of the total sentence of 7 years, I am of the view that it would be appropriate to suspend the sentence during the pendency of the appeal. The appeal, having been instituted in the year 2026, is also not likely to be taken up for final disposal in the proximate future.

7. It is clarified that this order shall apply only in respect of the impugned conviction and sentence in the present case, and shall not enure to the benefit of the appellant in any other case, in the event the appellant is required to undergo custody therein.

8. For the aforesaid reasons, the sentence imposed upon the appellant by the impugned order on sentence dated 31.01.2026 in SC No. 143/2020 arising out of FIR No. 0207/2019 dated 14.11.2019, registered under Sections 3 and 4 of MCOCA, at Police Station Special Cell (SB), shall CRL.A. 198/2026 Page 3 of 5 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 11/05/2026 at 21:57:55 remain suspended during the pendency of the captioned appeal. The suspension shall, however, be subject to the appellant furnishing a bail bond in the sum of Rs. 50,000/-, alongwith one surety of the like amount, to the satisfaction of the concerned Duty Magistrate/Jail Superintendent, and subject further to the following conditions:

a) The appellant shall furnish his mobile number to the concerned Investigating Officer ["IO"]/Station House Officer ["SHO"] and shall keep the said mobile phone operational and switched on at all times. The mobile number shall not be changed or switched off without prior intimation to the IO/SHO.

b) The appellant shall remain present before this Court on each and every date of hearing in the captioned appeal.

c) The appellant shall furnish his mobile number and residential address to the IO/SHO, as well as the address where he is residing during the period of his release. The same shall also be placed on record before this Court by way of an affidavit. The appellant shall not change either his mobile number or the aforesaid addresses without prior intimation to the IO/SHO as well as this Court.

d) The appellant shall not, directly or indirectly, make any inducement, threat, or promise to any person acquainted with the facts of the case, in any manner whatsoever.

e) The appellant not leave the country without prior permission of the Court.

f) The appellant shall not commit any offence during the period of his release.

9. The application accordingly stands disposed of.

CRL.A. 198/2026 Page 4 of 5

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 11/05/2026 at 21:57:55

10. A copy of this order be communicated to the concerned Jail Superintendent electronically for information and necessary compliance.

PRATEEK JALAN, J MAY 11, 2026 'JYH/tg'/SD/ CRL.A. 198/2026 Page 5 of 5 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 11/05/2026 at 21:57:55

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Delhi High Court - Orders