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Sarika@Radha@Lovanya T vs State Of Nct Of Delhi on 26 February, 2026

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                          *        IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                              Date of Decision: 26.02.2026
                          +        BAIL APPLN. 808/2025
                                   SARIKA@RADHA@LOVANYA T.                               .....Petitioner
                                                      Through:      Ms. Madhupreet       Nanda,                                proxy
                                                                    counsel

                                                      versus

                                   STATE OF NCT OF DELHI                                .....Respondent
                                                 Through:           Mr. Sanjeev Sabharwal, APP for State
                                                                    with SI Virender, PS Kamla Market

                                   CORAM:          JUSTICE GIRISH KATHPALIA

                          J U D G M E N T (ORAL)

1. The applicant/accused seeks regular bail in case FIR No. 72/2021 of Police Station Kamla Market for offence under Section 363/366(A)/368/370/370(A)/372/376/34 IPC read with Section 3/4/5/6/7 ITP Act read with Section 6/17 POCSO Act.

2. None appeared on behalf of accused/applicant in the first call. Even in this second call, arguing counsel for accused/applicant has not appeared. This bail application was listed for the first time before the predecessor bench on 24.02.2025 and remains pending till date. As a part of 179 old pending bail applications, this application also was transferred to this bench BAIL APPLN. 808/2025 Page 1 of 2 pages Digitally signed by GIRISH KATHPALIA DN: c=IN, o=HIGH COURT OF DELHI, Signature Not Verified GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4af ec45569af3962c6fb4835d435f97626cacc a, ou=HIGH COURT OF DELHI,CID -

KATHPALIA 7047638, postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d 15570996b40f80cbd2eee60402c487965ff 801e26fa, cn=GIRISH KATHPALIA Digitally Signed Date: 2026.02.26 17:22:39 -08'00' By:NEETU N NAIR Signing Date:26.02.2026 17:22:38 and today is the first date before me. Previous record also reflects that on past three consecutive dates, matter was being adjourned before the predecessor bench at request of learned counsel for accused/applicant.

3. Despite this backdrop, today none appeared on behalf of accused/applicant in the first call and the matter had to be passed over. Now even in second call, the arguing counsel has opted not to appear and has sent only a proxy counsel to seek adjournment or further passover. Further passover is not possible due to pending board. And adjournment, in circumstances mentioned in preceding paragraph would not be appropriate. But on being called upon to address arguments, learned proxy counsel for accused/applicant expresses inability.

4. I have examined the record including the seriousness of offence alleged against the accused/applicant, who allegedly pushed girls, including one minor girl into flesh trade, leading to their rape on multiple occasions.

5. Considering the above circumstances, this bail application is dismissed.

DN: c=IN, o=HIGH COURT OF DELHI, GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4afec 45569af3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638, KATHPALIA postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d1 5570996b40f80cbd2eee60402c487965ff80 1e26fa, cn=GIRISH KATHPALIA Date: 2026.02.26 17:22:25 -08'00' GIRISH KATHPALIA (JUDGE) FEBRUARY 26, 2026/as BAIL APPLN. 808/2025 Page 2 of 2 pages Signature Not Verified Digitally Signed By:NEETU N NAIR Signing Date:26.02.2026 17:22:38