Delhi High Court - Orders
Kishan Lal vs State Of Nct Of Delhi on 6 May, 2026
Author: Prateek Jalan
Bench: Prateek Jalan
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 355/2026
KISHAN LAL .....Appellant
Through: Mr. Sanjay Kumar, Ms. Vanita
Singh, Ms. Akhya, Mr. Shivam
Singh Rathor, Mr. Kapil Rai, Mr.
Imran, Advocates.
versus
STATE OF NCT OF DELHI .....Respondent
Through: Mr. Hitesh Vali, APP. SI Yogesh
Kumar, PS-Sadar Bazar.
CORAM:
HON'BLE MR. JUSTICE PRATEEK JALAN
ORDER
% 06.05.2026 CRL.M.A. 12503/2026 (early hearing) This is an application filed by the petitioner seeking early hearing of the captioned appeal.
As the appeal is itself listed today, this application has become infructuous.
The application is therefore disposed of as infructuous. CRL.M.A. 11254/2026 (for exemption) Exemption allowed, subject to all just exceptions. The application stands disposed of.
CRL.A. 355/2026 & CRL.M.A. 11255/2026 (for condonation of delay), CRL.M.(BAIL) 757/2026 (for suspension of sentence) CRL.A. 355/2026 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 07/05/2026 at 21:15:36
1. The appellant is in appeal under Section 415 of the Bharatiya Nagarik Suraksha Sanhita, 2023, against judgment dated 02.12.2025, by which he has been convicted under Section 34/354 of the Indian Penal Code, 1860 ["IPC"], and Section 8 of the Protection of Children from Sexual Offences Act, 2012 ["POCSO Act"]. The appellant also assails the order on sentence dated 22.01.2026, by which he has been sentenced to imprisonment of three years, and a fine of Rs. 2,000/- for the offence under Section 8 of POCSO Act, sentence of one year for the offence under Section 34 of the IPC, and in view of Section 42 of POCSO Act, he has not been sentenced separately under Section 354 IPC.
2. Issue notice. Mr. Hitesh Vali, learned Additional Public Prosecutor, accepts notice on behalf of the State. The Investigating Officer is directed to inform the prosecutrix with regard to the pendency of the present appeal within three days' from today.
3. The Registry is directed to requisition the digitised copy of the Trial Court record, with proper indexation, pagination, and bookmarks. The same be supplied to learned counsel for the parties.
4. Status report be filed before the next date of hearing.
5. The latest Nominal Roll be called for from the concerned Jail Superintendent and be placed on record before the next date of hearing.
6. List on 13.05.2026.
PRATEEK JALAN, J MAY 6, 2026 "Bhupi"/AD/ CRL.A. 355/2026 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 07/05/2026 at 21:15:36