Delhi High Court - Orders
Parvesh Mann @ Sagar (In Jc) vs State Nct Of Delhi on 23 February, 2026
Author: Prateek Jalan
Bench: Prateek Jalan
$~71
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 198/2026 & CRL.M.A. 6000-6001/2026, CRL.M.(BAIL)
417-417/2026
PARVESH MANN @ SAGAR (IN JC) .....Appellant
Through: Appearance not given.
versus
STATE NCT OF DELHI .....Respondent
Through: Mr. Tarang Srivastava, APP for
State.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 23.02.2026
1. The present appeal is directed against the judgment dated 27.01.2026 and the order on sentence dated 31.01.2026, passed by the Special Court under the Maharashtra Control of Organised Crime Act, 1999 ["MCOCA"], whereby the appellant was convicted under Section 3(4) of the MCOCA and sentenced to seven years' imprisonment, alongwith a fine of Rs. 5,00,000/-. The appellant also seeks suspension of the said sentence.
2. Issue notice. Mr. Tarang Srivastava, learned Additional Public Prosecutor, accepts notice on behalf of the State. In the meantime, the Trial Court record be summoned, and the Investigating Officer is directed to file a status report before the next date of hearing.
3. The latest Nominal Roll be requisitioned from the concerned Jail CRL.A. 198/2026 Page 1 of 2 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 24/02/2026 at 20:42:01 Superintendent and be placed on record before the next date of hearing.
4. List on 25.03.2026 PRATEEK JALAN, J FEBRUARY 23, 2026 'pv'/SD/ CRL.A. 198/2026 Page 2 of 2 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 24/02/2026 at 20:42:01