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Lokesh Yadav vs State Govt Of Nct Of Delhi on 16 July, 2025

Author: Sanjeev Narula

Bench: Sanjeev Narula

                          $~65
                          *          IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +          BAIL APPLN. 2583/2025
                                     LOKESH YADAV                                                                          .....Petitioner
                                                                  Through:            Mr. Mohan Shyam Arya and Mr.
                                                                                      Pradeep Dagar, Advocates.

                                                                  versus

                                     STATE GOVT OF NCT OF DELHI               .....Respondent
                                                  Through: Mr. Mukesh Kumar, APP.
                                                            ASI Vinay Tyagi, ER-1, Crime
                                                            Branch, Delhi.

                                     CORAM:
                                     HON'BLE MR. JUSTICE SANJEEV NARULA
                                                  ORDER

% 16.07.2025 CRL.M.As. 20165-20166/2025(seeking exemption)

1. Exemption is granted, subject to all just exceptions.

2. The Petitioner shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.

3. Accordingly, the application stands disposed of.

4. The present application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 20231 (formerly Section 439 of the Code of Criminal Procedure, 19732) seeks regular bail in proceedings arising from FIR No. 226/2023 registered under Sections 489B, 489C and 34 of the Indian Penal 1 "BNSS"

"Cr.P.C."

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 16/07/2025 at 23:18:37 Code, 18603 at P.S. Crime Branch. Subsequently, a chargesheet has also been filed in the said FIR against the Applicant under Sections 489A, 489B, 489C, 489D, 120B and 34 of IPC.

5. Counsel for Applicant seeks parity with other co-accused who have been granted bail. However, it is also noticed that one of the co-accused implicated in the subject FIR has been denied bail.

6. Issue notice. Mr. Mukesh Kumar, APP for the State, accepts notice.

7. In light of the above, Mr. Kumar states that he will look into the facts and the specific role ascribed to the Applicant and file a status report before the next date of hearing.

8. Nominal Roll be also requisitioned from the concerned Jail Superintendent before the next date of hearing.

9. Copy of the order be sent to the concerned Jail Superintendent, for necessary information and compliance.

10. Re-notify on 25th August, 2025.

SANJEEV NARULA, J JULY 16, 2025 d.negi 3 "IPC"

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 16/07/2025 at 23:18:37