Delhi High Court - Orders
Ajay Dabas @ Kala vs State (Nct Of Delhi) on 21 January, 2026
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 3820/2025
AJAY DABAS @ KALA .....Petitioner
Through: Mr. Ujjwal Puri, Advocate with Mr.
Abhay Kumar, Mr. Krishna Arora and
Ms. Sonam Dixit, Advocates.
versus
STATE (NCT OF DELHI) .....Respondent
Through: Mr. Manoj Pant, APP for State with
Insp. Narender and SI Sudhir Dahiya.
CORAM:
HON'BLE DR. JUSTICE SWARANA KANTA SHARMA
ORDER
% 21.01.2026
1. The learned counsel appearing on behalf of the petitioner seeks permission to withdraw the present application.
2. In view of the above, the present application stands dismissed as withdrawn.
3. In the meantime, the learned Trial Court is requested to conclude the trial in the present case within a period of 06 months. It is clarified that the learned counsel for the petitioner will not take any unnecessary adjournments before the learned Trial Court.
4. The order be uploaded on the website forthwith.
DR. SWARANA KANTA SHARMA, J JANUARY 21, 2026/vc/r 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 26/01/2026 at 20:34:28