Delhi High Court

Sandeep vs State Nct Of Delhi on 19 May, 2025

                          $~52
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                         Date of Decision: 19.05.2025
                          +      BAIL APPLN. 1912/2025 & CRL.M.A. 15443/2025
                                 SANDEEP                                         .....Petitioner
                                                    Through:   Mr. Rovin Kumar, Advocate

                                                    versus

                                 STATE NCT OF DELHI                            .....Respondent
                                               Through:        Mr. Ritesh Kumar Bahri, APP for
                                                               State with Ms. Divya Yadav,
                                                               Advocate with Investigating Officer
                                                               HC Anil Kumar

                                 CORAM:           JUSTICE GIRISH KATHPALIA
                          JUDGMENT               (ORAL)

1. The accused/applicant seeks anticipatory bail in case E-FIR No.80039019/2025 for offence under Section 305 BNS registered at PS Swaroop Nagar. Broadly speaking the allegation against the accused/ applicant is that he committed theft of Rs.5,30,000/-. It appears that the accused/applicant and his mother also gave an interview to a channel on Youtube.

2. Against the above backdrop, learned APP after examining the investigation file and discussing with the Investigating Officer HC Anil

BAIL APPLN.1912/2025 Page 1 of 2 pages GIRISH Digitally signed by GIRISH KATHPALIA

KATHPALIA Date: 2025.05.19 18:51:44 +05'30'

Digitally Signed By:RAHUL YADAV Signing Date:19.05.2025 19:35:19 Kumar submits that they have no objection to grant of anticipatory bail provided the accused/applicant joins investigation and hands over his mobile phone for examination. Learned counsel for accused/applicant is not averse to this.

3. Considering the above circumstances, the application is allowed and it is directed that in the event of his arrest, the accused/applicant be released on bail subject to his furnishing personal bond in the sum of Rs. 10,000/- with one surety in the like amount to the satisfaction of the Investigating Officer/SHO. The accused/applicant shall join investigation as and when directed by the Investigating Officer in writing. The accused/applicant shall handover his mobile phone to the Investigating Officer as and when directed by him. It is also directed that in his notice calling upon the accused/applicant to join investigation, the Investigating Officer shall specify the time during which the accused/applicant is required to appear before him.

GIRISH GIRISH KATHPALIA KATHPALIA Date: 2025.05.19 18:51:59 +05'30' GIRISH KATHPALIA (JUDGE) MAY 19, 2025/as

BAIL APPLN.1912/2025 Page 2 of 2 pages