As per case facts, Petitioner Vijay Gupta's second bail application was dismissed by the Trial Court on 17.10.2025 because it was deemed "too voluminous and bulky," running into about 500 ... pages with annexures, and would "consume precious judicial time." This dismissal occurred after notice was issued and the matter was listed for final arguments, without considering the merits or his plea under Article 22(1). Petitioner appealed to the Delhi High Court. The question arose whether a bail application, once entertained and listed for arguments, can be dismissed solely due to its volume, without a hearing on merits. Finally, the High Court ruled that such a dismissal is irregular and perverse. It clarified that while courts can ask for conciseness or summaries, a bail application involving personal liberty cannot be rejected merely because it is voluminous or consumes judicial time, especially after due process has begun. The impugned order was set aside, and the matter remanded for fresh consideration on merits.