Delhi High Court - Orders
Shobhit vs State Nct Of Delhi on 3 November, 2025
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~58
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 4172/2025, CRL.M.A.32388/2025 (Exemption)
SHOBHIT .....Petitioner
Through: Mr. M.S. Sisodia, Advocate.
versus
STATE NCT OF DELHI .....Respondent
Through: Mr. Utkarsh, APP for the State.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 03.11.2025 BAIL APPLN. 4172/2025, CRL.M.(BAIL) 2211/2025 (for interim Bail)
1. First Regular Bail Application under Section 439 of the Code of Criminal Procedure, 1973 read with Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'B.N.S.S.'), has been filed on behalf of the Petitioner, for grant of Regular Bail in FIR No. 0225/2023 under Section 302/120B/411/34 of the Indian Penal Code, 1860 and Section 25/27 of the Arms Act, registered at Police Station Sun Light Colony and CRL.M.(BAIL) 2211/2025 under Section 439 of Cr.P.C. read with Section 483 of B.N.S.S., has been filed on behalf of the Petitioner for grant of Interim Bail in the said FIR, in terms of the death of the father of the Applicant on 23.03.2025 and he needs to perform the last rites.
2. On advance Notice, learned APP for the State has appeared and seeks time to file a Status Report.
3. Let the Status Report be filed within four weeks with copy to the opposite counsel.
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 06/11/2025 at 21:55:53
4. Be listed for arguments on 09.01.2026.
NEENA BANSAL KRISHNA, J NOVEMBER 3, 2025/RS 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 06/11/2025 at 21:55:53