Delhi High Court - Orders
Gaurav vs State Of Nct Of Delhi on 25 March, 2026
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 348/2026
GAURAV .....Petitioner
Through: Ms. Kashish Ahuja and Mr. Siddharth
Yadav, Advocates
versus
STATE OF NCT OF DELHI .....Respondent
Through: Mr. Hemant Mehla, APP for State
with Inspector Ajay Singh, PS North
Avenue
CORAM:
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 25.03.2026
1. The accused/applicant seeks regular bail in case FIR No. 60/2024 of Police Station North Avenue, District, New Delhi for offence under Section 190/191(2)/191(3)/115(2)/109(1)/3(5) BNS.
2. Learned counsel for accused/applicant seeks passover awaiting the arguing counsel. But on account of pending board and number of cases already passed over, passover in the present case is not possible.
3. Learned APP for State strongly opposes this bail application, submitting that only two persons had used a knife during the incident, one of whom is the accused/applicant while the other one was accused Ramesh. It is further submitted that accused Ramesh was granted interim bail on medical grounds, but thereafter that application was dismissed by this Court, but Ramesh has not surrendered till date. Further, learned APP for State has 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 25/03/2026 at 22:32:55 taken me through Annexure-A, by which the anticipatory bail application of the accused/applicant was dismissed.
4. Since passover is not possible, matter is adjourned to 11.05.2026 in Advance List.
GIRISH KATHPALIA, J MARCH 25, 2026/as 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 25/03/2026 at 22:32:55