$~7
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI

%					                    Date of Decision: 12.02.2026
+ 	BAIL APPLN. 2692/2024, CRL.M.A. 4153/2026 & 4152/2026 

	AKSHAY DAGAR					     .....Petitioner
Through:	Mr. Deepak Sharma, Mr. Pankaj Kapoor and Mr. Gaurav Kumar Advocates 

				versus

	STATE (N.C.T. OF DELHI)				   .....Respondent
Through:	Mr. Hemant Mehla, APP for State with IO/SI Praveen Kumar
 						Ms. Tara Narula, Advocate with R2


	CORAM:          JUSTICE GIRISH KATHPALIA		

J U D G M E N T    (ORAL)
1.	The accused/applicant seeks regular bail in case FIR No. 341/2022 of PS Hari Nagar for offence under Section 147/148/149/186/353/341/307/34 IPC. I have heard learned counsel for accused/applicant and learned APP for State assisted by Investigating Officer/SI Praveen Kumar as well as learned counsel for the victim. 
2. 	 This bail application was first listed on 01.08.2024 before the predecessor bench and thereafter continued getting adjourned. Today for the first time this application has come up before me. 

3. 	Broadly speaking, the allegation against the accused/applicant is that while lodged in jail in connection with another case, he alongwith his co-accused persons assaulted the injured. The accused/applicant used some sharpened object as knife and thereby caused multiple stab injuries to the victim.  The remaining co-accused persons assaulted the victim with fists and kicks. The entire assault incident was captured in CCTV installed in the cell. It seems that no action has been taken to ascertain if the Jail Superintendent was aware of the incident prior to its occurrence.
4. 	Against the above backdrop, learned counsel for accused/applicant submits that the remaining co-accused persons namely, Ankit, Digvijay and Vicky have already been granted bail.  The accused/applicant is in custody in the present case for past four years. 
5. 	Learned APP for State and learned counsel for the victim submit that now victim has passed away. However, it is also clarified by them that as on date no connection has been found between the injuries sustained by the victim in the subject incident and his death. As and when some evidence is found, appropriate offence shall be added to the chargesheet.
6. 	As further informed, all public witnesses have already been examined. 
7. 	As regards the antecedents, it is submitted by learned counsel for accused/applicant and not denied by the Investigating Officer, that out of four other cases, the accused/applicant stands acquitted in three while in the fourth one, he is already on bail. 
8. 	 Considering the above circumstances, I do not find any reason to deprive further liberty to the accused/applicant. Therefore, the bail application is allowed and accused/applicant is directed to be released on bail subject to his furnishing a personal bond in the sum of Rs.10,000/- with one surety in the like amount to the satisfaction of the Trial Court.  Pending applications also stand disposed of.
9. 	A copy of this order be immediately transmitted to the concerned Jail Superintendent for informing the accused/applicant.
10 	Of course, nothing observed in this order shall be read to the prejudice of either side at the final stage of the trial.
    




GIRISH KATHPALIA
     (JUDGE)
FEBRUARY 12, 2026/as




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