$~1
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					                    Date of Decision: 02.04.2026
+ 	BAIL APPLN. 1081/2025
	VIMAL MISHRA
.....Petitioner
				Through:	Mr. Chetan, Advocate.

				versus

	STATE OF NCT OF DELHI
.....Respondent
Through:	Mr. Sanjeev Sabharwal, APP for State with SI Nitesh.



	CORAM:          JUSTICE GIRISH KATHPALIA



J U D G M E N T    (ORAL)

1.	The accused/applicant seeks regular bail in case FIR No. 357/2024 of Police Station Sagar Pur for offence under Section 307/34 IPC. 
1.1	This bail application came up for the first hearing on 18.03.2025 before the predecessor bench and thereafter continued getting adjourned before different benches. Along with 179 such old pending bail applications, this application also was transferred to this bench. 
1.2	Today is the first hearing before me. I have heard learned counsel for accused/applicant and learned APP for State assisted by IO/SI Nitesh.
2.	Broadly speaking, the case set up by prosecution is that on 29.05.2024 at about 01:00pm when the complainant de facto Suraj and the injured Subhit were standing at the spot, the present accused/applicant, Vimal and his associate namely Puneet came and they started beating up Subhit. The complainant de facto Suraj tried to intervene. In the process, the co-accused Puneet took out a knife and stabbed Subhit above the waist and buttocks. After that both accused persons fled the spot.
3.	Learned counsel for accused/applicant submits that there is no specific role assigned to the accused/applicant in the alleged incident but he is in jail since 30.05.2024. It is also submitted that the injured was discharged after about 12 days from the hospital.
4.	Learned APP for State opposes the bail application on the ground of nature of the injuries. However, it is not denied that the injured stands discharged from hospital almost two years back. It is also apprised by the IO that the complainant de facto Suraj has already been examined in trial but despite 15 dates before the trial court, the injured Subhit has not appeared.
5.	Considering the above circumstances, this bail application is allowed and the accused/applicant is directed to be released on bail, subject to his furnishing of a personal bond in the sum of Rs.10,000/- with one surety in the like amount to the satisfaction of the learned trial court. The accused/applicant shall not contact any of the prosecution witnesses in any manner whatsoever.
6.	Copy of this order be sent to the concerned Jail Superintendent for being conveyed to the accused/applicant.
 



GIRISH KATHPALIA
     (JUDGE)
APRIL 2, 2026/ry



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