Wasim @ Shera vs State (Nct) Of Delhi

Girish Kathpalia, J

The accused/applicant seeks regular bail in case FIR No. 536/2020 of PS Narela for offence under Section 302/34 IPC read with Section 25/27 Arms Act.

Broadly speaking, the accused/applicant allegedly shot dead two persons. Besides,  the  accused/applicant is  involved in  14 more  such  cases. Further, it appears that earlier application of the accused/applicant was dismissed on merits on 12.04.2022 and thereafter, there is no change in circumstances. Thereafter, the accused/applicant filed another bail application,  which  was  dismissed  as withdrawn  on  30.05.2025. Thereafter, the accused/applicant filed yet another bail application but without disclosing about dismissal dated 30.05.2025, so taking it to be an inadvertent error, on 16.03.2026, the counsel for accused/applicant was permitted withdrawal  of that  bail application  with liberty to file afresh,  disclosing the earlier dismissal. That is how, the present application has been filed.

At the outset, today, learned APP on instructions of IO/Inspector Rajesh Verma reveals that the accused/applicant filed an interim bail application, which has been allowed by the Court of Sessions today itself for the period of 4 days, which period according to counsel for accused/applicant  is  from  10.04.2026  to  14.04.2026  so  that  he  could  attend marriage of his sister.

The present bail application was filed on 18.03.2026, as per filing logs.  The interim bail application before the Court of  Sessions was filed on 11.03.2026 or 12.03.2026, as per learned counsel for accused/applicant. But neither in the said interim bail application nor in the present regular bail application, the other application was disclosed.

Learned counsel  for  accused/applicant  is unable  to explain as to  why pendency of the present regular bail application was not disclosed in the interim bail application filed before the Court of Sessions. It is also not explained as to why even today, pendency of the present bail application was not disclosed before the Court of Sessions. Even in this regular bail application filed on 18.03.2026, the accused/applicant concealed about pendency of interim bail application before the Court of Sessions and no explanation has been advanced for this concealment.

The accused/applicant has, prima facie, played fraud with the Court of Sessions, as well as with this Court.

Therefore, this bail application is dismissed. Accompanying application also stands disposed of.

The  IO shall  forthwith place a  copy of this  order  before  the Court  of Sessions, where interim bail was granted to the accused/applicant, so that the learned Court of Sessions may take appropriate decision in accordance with law.

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