Delhi High Court - Orders
Pardeep Pradhan vs State Govt Of Nct Of Delhi on 27 May, 2025
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1505/2025
PARDEEP PRADHAN .....Petitioner
Through: Mr. Nawlendu Kumar and Mr.
Anupam Kumar, Advocates.
versus
STATE GOVT OF NCT OF DELHI .....Respondent
Through: Mr. Yudhvir Singh Chauhan, APP for
the State with SI Dharmendra Kumar,
PS Pahar Ganj.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 27.05.2025 CRL.M.A. 16698/2025 (for early hearing)
1. An Application under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 read with Section 482 of the Code of Criminal Procedure, 1973, has been filed on behalf of the Petitioner, Pardeep Pradhan seeking early hearing of the Regular Bail Application bearing BAIL APPLN. 1505/2025.
2. The Applicant has been necessitated due to the urgent medical requirement of the mother, who is not well. Her surgery was scheduled for25.05.2025 as advised by the doctor. No prejudice would be caused if the Application is allowed as the Applicant has previously complied with the Court Orders and surrendered in time. He seeks Bail on humanitarian and medical grounds and undertakes to abide by any condition that may be 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 30/06/2025 at 22:09:27 imposed by the Court. Therefore, the date of hearing of the Regular Bail Application, i.e. 18.07.2025, be proponed. The Applicant's presence is necessary for the mother's care as he is the only one responsible for managing her medical needs, household affairs and emotional well being in the absence of the father. He is the only child of the mother.
3. In addition to her on-going cataract issue, she also suffers from Arthritis, high blood pressure etc. making mobility a significant challenge. There is no one available to provide with proper care. He has already been granted Interim Bail and subsequent extensions of multiple occasions and the concession has not been misused by the Petitioner. Most of the prosecution witnesses have already been examined. Hence, the prayer is made for proponent of his Regular Bail Application.
4. Learned Prosecutor submits that he has already granted Interim Bail vide Order dated 05.05.2025, which was extended on 21.05.2025. The Petitioner has surrendered before the Jail Authorities. Though, the pretext was of getting the cataract surgery done but the same is still not being done. It is submitted that the same allegations and same contentions are being raised in the present Application for early hearing. The date in the Regular Bail Application is listed for 18.07.2025.
5. Submissions heard and the record perused.
6. The Petitioner essentially is seeking Bail on the ground of his mother being unwell and has to undergo cataract operation but despite being given Interim Bail, surprisingly, the surgery has not got done. Though, there is no ground for early hearing, let the accompanying Regular Bail Application be listed before the Vacation Bench on 18.06.2025.
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 30/06/2025 at 22:09:27
7. The Application is disposed of accordingly.
BAIL APPLN. 1505/20258. Be listed before the Vacation Bench on 18.06.2025.
9. The date already fixed i.e.18.07.2025 stands cancelled.
NEENA BANSAL KRISHNA, J MAY 27, 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 30/06/2025 at 22:09:27