Deepak @ Judi vs State (N.C.T.Of Delhi)

Girish Kathpalia, J

The accused/applicant seeks regular bail in case FIR No. 158/2020 of PS Budh Vihar for offence under Section 302/34 IPC and 25/27/54/59 Arms Act.

1.1 This bail application came up for the first hearing on 23.01.2025 before the predecessor bench and thereafter continued getting adjourned before different benches. Vide order dated 02.05.2025, the predecessor bench  after  detailed  analysis  of  medical  records  granted  interim  bail  to  the accused/applicant  on  the ground  that  he is suffering with  chronic  Myeloid Leukemia. That interim bail was continued on date to date basis before different  predecessor  benches.  Till  date,  that  interim  bail  continues.  Along with 179 such old pending bail applications, this application 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.

Broadly speaking, the FIR was registered on the statement of one Deepanshu, who alleged that in the course of altercation between the deceased  Harshdeep Singh  and  accused  Sandeep,  one tall boy assaulted  the deceased  Harshdeep  with  multiple  stabs  and  thereafter  the  accused  persons fled away. That tall boy is allegedly the accused/applicant.

Learned counsel for accused/applicant submits that the accused/applicant is innocent and has been falsely implicated in this case. It is also submitted that despite the fact that the accused/applicant was not named in the FIR and was not known to the complainant de facto, the IO did not conduct Test Identification Parade. Further, it is submitted that the accused/applicant is suffering with Stage IV cancer, which in itself is a sufficient ground for bail.

Learned APP for State assisted by IO/Inspector Khemendra Pal Singh opposes the bail application on the ground that the accused/applicant was duly identified by the complainant de facto in the course of investigation as well as in his testimony in trial court and was arrested at the instance of complainant de facto. As regards medical ground, it is contended that the accused/applicant is being administered appropriate medical treatment. Rather, according to learned APP, when the accused/applicant was on interim bail granted by the predecessor bench, he got involved in a robbery case.

Learned counsel for accused/applicant discloses that in the said robbery case, the accused/applicant was released because the Test Identification Parade failed.

It is submitted by both sides that the remaining accused persons already stand released on bail.

Keeping in mind the medical condition of the accused/applicant coupled with the fact that identification of the accused/applicant was carried out only in the course of investigation and during trial, there being no reason advanced by State for failure to conduct Test Identification Parade, I find no reason to further deprive the accused/applicant liberty.

Therefore, the application is allowed and the 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.

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