$~3
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					                    Date of Decision: 28.01.2026
+ 	BAIL APPLN. 5072/2025 & CRL.M.A. 38960/2025
	NEERAJ @ KHUJJAL
.....Petitioner
Through:	Mr. Shiv Kumar and Mr. Pankaj Kumar, Advocates.

				versus

	STATE OF GOVT. OF NCT OF DELHI
.....Respondent
Through:	Mr. Amit Ahlawat, APP for State with Inspector Murtaja Khan, PS Nabi Karim.


	CORAM:          JUSTICE GIRISH KATHPALIA
			
J U D G M E N T    (ORAL)

1.	The accused/applicant seeks regular bail in case FIR No. 587/2023 of PS Nabi Karim for offence under Section 302/120B/34 IPC and Section 25/27/29 Arms Act.

2.	I have heard learned counsel for accused/applicant as well as learned APP for State assisted by IO/Inspector Murtaja Khan.

3.	Broadly speaking, the case set up by the prosecution is as follows. On the night intervening 26.10.2023 and 27.10.2023 at about 01:45am, while patrolling in the area, HC Dinesh of PS Nabi Karim saw a Child in Conflict with Law (CCL) running from Gali No.10 Multani Dhanda Paharganj towards Choti Hatti, holding a knife in his hand. On seeing HC Dinesh, the CCL fled and could not be located. When HC Dinesh reached Gali No.10 Multani Dhanda, he saw a male dead body lying on the track of a shrine. The dead body bore multiple stab wounds on face, neck, chest, stomach and lower part. HC Dinesh called the Duty Officer of PS Nabi Karim. The Duty Officer informed HC Dinesh that one CCL had appeared in the police station and had presented a knife, confessing that he and his friend Akash had murdered Amit @ Bewada with that knife. Hands of the CCL were stained with blood and he was detained in the police station. On the basis of these circumstances, FIR was registered and investigation was carried out.

4.	In the course of investigation, the only role that came to be ascribed to the accused/applicant is that he had informed one Bhanu about location of the deceased and Bhanu then had informed that location to the CCL, after which the CCL accompanied with co-accused stabbed the deceased to death.

5.	Learned counsel for accused/applicant submits that he is innocent and has been falsely implicated. It is submitted that the accused/applicant is in custody since 09.10.2024 with no cogent material to connect him with the alleged crime.

6.	Learned APP assisted by IO submits that charge against the accused/applicant is that he along with others conspired to kill the deceased because the deceased was a Bad Character of the area and had been extorting money. However, it is admitted by learned APP that apart from the allegation that the accused/applicant informed the location of the deceased to Bhanu, there is no other material against him.

7.	In the overall circumstances as described above, one wonders as to if killing of the deceased was by way of such planned conspiracy, whether the alleged killer CCL would on his own go to the police with the weapon of offence and his blood stained hands, as is the case of prosecution. There is also no material to show that when the accused/applicant informed Bhanu about location of the deceased, if at all the accused/applicant so informed, he was aware that Bhanu would convey the information to the CCL and the CCL, in turn would go and stab the deceased to death. All these aspects are yet to be tested through trial.

8.	Considering the overall circumstances as described above, I find no reason to deny liberty to the accused/applicant.

9.	Therefore, the bail application is allowed and it is directed that the accused/applicant 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 learned trial court. It is further directed that the accused/applicant, once released on bail, shall not try to contact any of the prosecution witnesses in any manner whatsoever, failing which appropriate consequences shall follow. Accompanying application also stands disposed of.

10.	Copy of this order be immediately sent to the concerned Jail Superintendent for being informed to the accused/applicant.




GIRISH KATHPALIA
     (JUDGE)
JANUARY 28, 2026/ry




BAIL APPLICATION 5072/2025		                           		            Page 1 of 4 pages