Delhi High Court - Orders
Dhruv Jyoti Goel (In J/C) vs State Of Nct Of Delhi on 20 April, 2026
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~123
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1942/2022
DHRUV JYOTI GOEL (IN J/C)
.....Petitioner
Through: Mr Devanand, Advocate.
versus
STATE OF NCT OF DELHI
.....Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 20.04.2026
CRL.M.A. 12060/2026 (FOR MODIFICATION OF BAIL
CONDITIONS)
1. For the reasons stated in the application, the same stands allowed.
2. The paragraph no. 8 of the order dated 15.07.2023 to the extent of "furnishing a personal bond of Rs. 1,00,000/- with one surety of the like amount to the satisfaction of the concerned Jail Superintendent/ Duty M. M./ Concerned Court", is modified to the following extent:
3. Instead of 'Rs. 1,00,000/-' the same will be Rs. 10,000/- fixed deposit in a nationalised bank with automatic renewal.
4. The other terms and conditions in order dated 15.07.2023 will remain the same.
5. The application stands disposed of.
PURUSHAINDRA KUMAR KAURAV, J APRIL 20, 2026/aks This is a digitally signed order.
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