$~74
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					       Date of Decision: 27th March, 2026
+ 	W.P.(CRL) 989/2026 & CRL.M.A. 9289/2026 & CRL.M.A. 9290/2026
	ADITYA KRISHNA
.....Petitioner
Through:	Mr. Rohan Wadhwa, Mr. Arun Kanwa, Mr. Alok Kumar and Mr. Varun Rawat, Advocates.

				versus

	STATE OF NCT OF DELHI & ORS.
.....Respondent
Through:	Mr. Amol Sinha, ASC for the State with SI Ashish Kr. Sharma. 
	Mr. Rahul Tyagi, Standing Counsel for ED with Ms. Priya Rai, Mr. Karan Grover, Mr. Anikate Kumar Singh and Mr. Pawan Kumar Gangwal, Advocates.

	CORAM:
	HON'BLE MR. JUSTICE MANOJ JAIN
				J U D G M E N T (oral)

1. Petitioner is accused in FIR No.0059/2024 dated 12.03.2024 under Sections 274/275/276/420/468/471/120B/34 IPC, registered at P.S. Crime Branch.
2. He is presently lodged in Central Jail-07, Tihar Jail, Delhi. It is apprised that on account of some threat perception, he was permitted to join the proceedings through video-conferencing and, now, the learned Trial Court has directed his physical appearance for tomorrow i.e.28.03.2026.
3. The case is stated to be at the stage of consideration of charge.
4. Learned counsel for the petitioner/accused submit that, though, the accused has no reservation in physical appearance, since he apprehends some threat from some of his inmates and, since on one previous occasion i.e. on 28.07.2024, he was attacked by one another Under Trial Prisoner (UTP), the jail authorities may be directed to transport him to Court in a safe environment and preferably in Special Armed Guard vehicle, which has a separate enclosure.
5. Learned Additional Standing Counsel (Crl) for the state submits that, in case the petitioner apprehends any such threat, he has no objection if the appropriate orders are passed.
6. Heard.
7. Even though the abovesaid request could have been easily made before the learned Trial Court, since the matter is fixed for tomorrow before the learned Trial Court. Keeping in mind overall facts, the present petition is disposed of with direction to concerned superintendent jail to make adequate arrangements so that the petitioner is transported to Court and is brought back in a safe environment.
8. The petition stands disposed of accordingly.
9. A copy of this order be transmitted to superintendent jail for information and compliance.
10. Learned Standing Counsel (Crl) for the State would also intimate the jail authority about the present order. 


(MANOJ JAIN)                                                                                 JUDGE
MARCH 27, 2026/ss/pb


W.P.(CRL) 989/2026                                                     1