Delhi High Court - Orders
Neeraj Sehrawat vs State Nct Of Delhi on 13 January, 2026
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 4863/2025
NEERAJ SEHRAWAT .....Petitioner
Through: Mr. Arvind Vashisth and Mr. Sushant
Attri, Advocates.
versus
STATE NCT OF DELHI .....Respondent
Through: Mr. Sanjeev Sabharwal, APP for
State with Inspector Amit Kumar, SI
Sachin, PS BHD Nagar.
CORAM:
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 13.01.2026 CRL.M.A. 37433/2025 & CRL.M.A. 37434/2025 (exemptions)
1. Allowed, subject to all just exceptions.
BAIL APPLN. 4863/20252. The accused/applicant seeks regular bail in FIR No.177/2024 of PS Baba Haridas Nagar for offences under Sections 365/302/201/120B/34 IPC and Section 25/27 of Arms Act.
3. Learned APP seeks and is allowed last opportunity to file status report within two weeks.
4. Relist on 03.03.2026 in Advance List.
GIRISH KATHPALIA, J JANUARY 13, 2026/dr 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 13/01/2026 at 20:41:01