* IN THE HIGH COURT OF DELHI AT NEW DELHI % Reserved on:16th October, 2025 Pronounced on: 27th October, 2025 + BAIL APPLN. 1664/2025 NAHID ABBASI W/o Nishad Ali Abbasi R/o H.No.S-12A, Khasra No.214, Joga Bai Extension, Jamia Nagar, New Delhi. .....Petitioner Through: Mr. Anil Basoya, Mr. Rohit Lohia and Mr. Akash, Advocates versus THE STATE (NCT OF DELHI) Through SHO P.S. Jamia Nagar. .....Respondent Through: Mr. Utkarsh, APP for the State Ms. Azra Rehman, Mr. Harinder Singh, Ms. Zahara sheikh and Ms. Laiba Muskan, Advocates for Complainant CORAM: HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA J U D G M E N T NEENA BANSAL KRISHNA, J. 1. First Bail Application under Section 483 Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed on behalf of the Applicant/Petitioner Nahid Abbasi for grant of Regular Bail in case FIR No.347/2022 under Section 302/ 420/ 511/ 467/ 468/ 482/ 201/ 120B/34 Indian Penal Code, 1860 (hereinafter referred to as “IPC”) registered at Police Station Jamia Nagar, Delhi. 2. The Applicant submits that she is innocent and is in Judicial Custody since 22.08.2022. She has been incarcerated for over 2 years and 8 months despite the conclusion of investigations and filing of the Chargesheet. 3. She has nothing to do with the alleged commission of offence and has been falsely implicated in this case. The investigation is complete and the Chargesheet has already been filed. The matter is pending at the stage of framing of Charge before the Ld. ASJ. 4. The entire case of the Prosecution against the Applicant, rests on the alleged Disclosure Statement of co-accused and conjectures without there being any direct or circumstantial evidence linking him to the alleged murder. No recovery has been made from her possession nor any weapon or other incriminating material recovered at her instance. Since, the investigations are complete, no fruitful purpose would be served by keeping her behind the bars. 5. Earlier Bail Application was dismissed by Ld. ASJ on 16.04.2025. 6. The Applicant asserts that she is a permanent resident of Delhi and has strong family and social ties and there is no risk of her absconding from the process of law. She undertakes not to influence the Prosecution witnesses or to tamper with the evidence in any manner. She is a woman who has suffered long incarceration despite there being no evidence against her. She has no prior criminal antecedents and has no history of non-cooperation during the investigations. 7. A prayer is therefore, made that she be granted Bail. 8. Status Report has been filed on behalf of the State, wherein the brief facts of the Prosecution case have been stated. It is mentioned that on 14.08.2022, one Wasif Sattar Ghazi, resident of Jamia Nagar, Delhi aged 40 years was shot dead by some unknown assailants at Okhla Vihar, Delhi. He was taken to Holy Family Hospital, where he was declared ‘Brought Dead’ by the Doctor. 9. On receipt of information, Inspector Subhash Yadav went to the scene of crime, but found no eye witness available. The present FIR under Section 302 IPC and under 25/27 Arms Act was accordingly registered on the basis of GD entry. The Post Mortem of the deceased was conducted at Mortuary, AIIMS Hospital. The cause of death was opined as “hemorrhagic shock due to ante mortem firearm projectile injuries to chest and abdomen”. 10. The extensive investigations were done and on scanning of CCTV footage, assailants were seen fleeing from the scene of crime on scooty TVS NTORQ, and they later hired an auto rickshaw. The scooty was found abandoned on the road opposite Hobson Residency, displaying a fictitious number plate ‘DL4SQ6473’. Upon verification, the original registration number was found to be DL7SCL 4218 which had been reported stolen vide eFIR No.014062/22 under Section 379 IPC P.S. Madhu Vihar. 11. The case was transferred to Crime Branch for further investigations on 20.08.2022. From the minute scrutiny of CCTV Cameras, one pillion rider of the scooty was identified as Sultan Azim, resident of Seelampur, Delhi. It emerged that he had committed the murder of Head Constable of Delhi Police in Karkardooma Court, Delhi and was involved in many other heinous crimes. Sultan Azim was intercepted and apprehended at Sarai Kale Khan Bus Stand on the same day i.e. 20.08.2022 while he was riding his motorcycle. On his search, one country made pistol with two cartridges were recovered from his possession. Sultan Azim disclosed in his Confession that he had committed the murder of Wasif Sattar Ghazi on 14.08.2022 along with his accomplices namely Arman, Shadab @ Shaddu and Aamir Alvi. He mislead the Police about their motive behind this murder. 12. On 21.08.2022 at the instance of Sultan Azim, co-accused Arman was apprehended who during the interrogation, also confessed to the commission of the murder of Wasib Sattar Ghazi along with the other named co-accused persons. 13. Sultan Azim was further interrogated in the Police custody to know the exact motive behind the commission of crime. On sustained interrogation, he revealed that deceased Wasib Sattar Ghazi had constructed 10 Flats on his property situated as S-12A, Khasra No.214, Joga Bai Extension, Delhi. His real sister, Nahid Abbasi had purchased one of the Flat in the said building and was staying there with her family. There were also some unsold flats in the same building. 14. Sultan Azim was a divorcee and did not have any child. He along with his sister Nahid Abbasi/Applicant hatched a conspiracy to grab the flats of Wasif Sattar Ghazi. They forged documents of the sale of flats by Wasif Sattar Ghazi in their favour, assuming that after his death no one would be there to get the Applicant evicted from those flats as the suspects behind the murder of Wasif Sattar Ghazi would be those with whom he already had property disputes in Delhi and Meerut, U.P. 15. In furtherance of their conspiracy, Sultan Azim started making threatening calls on WhatsApp by using stolen Mobile Phone, impersonating himself as a hired criminal of those individuals with whom he had property disputes. 16. During further investigations, on 22.08.2022 the Applicant was also interrogated who produced property documents pertaining to First Floor right side and Second floor right side of property in question purported to have been executed in her favour by the deceased. The persons who signed these documents as witnesses, were examined who stated that they had signed these documents at the behest of the Applicant. She was arrested in this case for preparing forged documents in order to grab the properties and for hatching the conspiracy for committing murder of Wasib Sattar Ghazi. 17. On 23.08.2022 another co-accused Amir Alvi involved in this murder, was arrested by Special Cell, Lodhi Colony in FIR No.266/2022 dated 20.08.2022 under Section 25 Arms Act, P.S. Special Cell. He also during his interrogation admitted his complicity in the murder. 18. During further investigations, Mr. Rais Ahmed Siddiqui, Advocate, Notary Public produced the record of property documents notorized by him, but there was no entry in the Register, of the property documents in favour of the Applicant in respect of the aforementioned properties which she had claimed to have been executed in her favour by the deceased. 19. Abdus Shamad, E-stamp vendor who worked in the office of Rais Ahmed Siddiqui, Notary Public stated that on 07.05.2022 e-Stamp papers were purchased by one Faruk Khan for preparing Sale documents in respect of third floor flat right side at the property in question. During interrogation he stated that he had destroyed and burnt all those documents. 20. Furthermore, stolen mobile phone being used by Sultan Azim to threaten the deceased was purchased by Faruk Khan from Gaffar Market and had been provided to Sultan Azim, through the Applicant. He also admitted his involvement in the conspiracy of murder of deceased and of grabbing his property. 21. It is thus, the case of Prosecution that the Applicant had got prepared forged documents to show the purchase of the flats from the deceased. The FSL Report has been received, wherein it is opined that the signatures on the documents were forged. 22. Chargesheet has already been filed in the Court for the offences under Section 467/468/471/120B IPC and is fixed for Prosecution Evidence. Co-accused Shadab @ Shaddu is absconding and has been declared Proclaimed Offender. Supplementary Chargesheet against him has also been filed. 23. The Bail is opposed on the ground that the offence committed is grave and heinous and that Sultan Azim brother of the Applicant is a hard-core criminal who had also committed murder of Head Constable, Delhi Police at Karkardooma courts. One co-accused Shadab @ Shaddu has been declared Proclaimed Offender and the public witnesses are yet to be examined by the Court. There is every likelihood that she may influence the witnesses. Submissions heard and record perused. 24. Essentially, the allegations against the Applicant are of having forged the documents of property in her name in connivance with co-accused Sultan Azim, her real brother. The documents have been found to be forged and fabricated. It is further claimed that she was a co-conspirator with her brother and other co-accused in the murder of the deceased. 25. The Chargesheet has already been filed and the Charges have been framed. Though, the Prosecution Evidence has commenced, but it is likely to take long. Considering that the Applicant is a woman and the role identified by the Police during the investigations, the accused is granted Regular Bail, on the following terms and conditions: a) The petitioner/accused shall furnish a personal bond of Rs.50,000/- and one surety of the like amount, subject to the satisfaction of the learned Trial Court. b) The petitioner/accused shall appear before the Court as and when the matter is taken up for hearing; c) The petitioner/accused shall provide her mobile number/changed mobile number to the IO concerned which shall be kept in working condition at all times; d) The petitioner/accused shall not indulge in any criminal activity and shall not communicate or intimidate the witnesses. e) In case the petitioner/accused changes her residential address, the same shall be intimated to learned Trial Court and to the concerned I.O. 26. The copy of this Order be communicated to the concerned Jail Superintendent as well as to the learned Trial Court. 27. The above Bail Application is accordingly disposed of. (NEENA BANSAL KRISHNA) JUDGE OCTOBER 27, 2025/va BAIL APPLN. 1664/2025 Page 1 of 7