Babita Yadav vs State Of NCT Of Delhi & Anr.

The petitioner has assailed order dated 06.10.2026 of the Court of Sessions, whereby the present respondent no.2 was granted interim bail in case FIR No.420/2022 of PS Subhash Place, Delhi.

Upon service of notice, the accused/respondent no.2 has entered appearance through counsel.

Learned counsel for respondent no.2 seeks opportunity to file reply to this application, which request is opposed by learned Senior Counsel for petitioner on the ground that tomorrow onwards, holidays begin and the court will re-open on 27.10.2026, which itself is the date when the impugned interim bail would expire. On this aspect, learned Senior Counsel for accused/respondent no.2 submits and rightly so that in view of nature of this application, the accused/respondent no.2 cannot be denied opportunity to file a reply.

In the course of rival submissions, it has come up that the accused/respondent no.2 has already filed an undertaking on affidavit before the trial court that he shall not seek further interim bail or extension of the impugned interim bail.

In the peculiar circumstances as mentioned above, the present petition is disposed of directing the accused/respondent no.2 to surrender before the jail authorities on 27.10.2026 at 11:00am without failure and also to file fresh undertaking on affidavit before this court that he shall not seek interim bail or extension thereof on the same grounds as raised in the present case.

At request of learned counsel for petitioner, it is directed that henceforth in this case, whenever any bail application or interim bail application is filed, the IO/SI Ramjee Singh shall immediately serve notice of that application on the complainant de facto so that she may also be heard.