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Delhi High Court
Kanahaiya Jha vs State Govt Of Nct New Delhi on 9 April, 2026
$~59
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 09.04.2026
+ BAIL APPLN. 1382/2026 & CRL.M.A. 10878/2026
KANAHAIYA JHA .....Petitioner
Through: Mr. R. D. Singh, Advocate (through
videoconferencing).
versus
STATE GOVT OF NCT NEW DELHI .....Respondent
Through: Mr. Hemant Mehla, APP for State
with SI Gopal Saini, PS Burari.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks interim bail for 8 weeks in case FIR No.
840/2025 of PS Burari for offence under Section 309(4)/309(6)/311/317(2)/
238(b)/3(5) BNS.
2. Broadly speaking, the allegation against the accused/applicant is of
mobile phone snatching. The interim bail is sought by the accused/applicant
on the ground that his wife is pregnant for more than eight months and both
BAIL APPLN. 1382/2026 Page 1 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d155
70996b40f80cbd2eee60402c487965ff801e26
fa, cn=GIRISH KATHPALIA
Digitally Signed Date: 2026.04.09 05:15:03 -07'00'
By:RAHUL YADAV
Signing Date:09.04.2026
17:23:24
the accused/applicant and his wife are HIV+.
3. Learned counsel for accused/applicant submits that the expected
delivery date was 02.04.2026 but today itself he came to know that now wife
of the accused/applicant has to get herself admitted in the hospital for
delivery on 10.04.2026.
4. Learned APP assisted by IO/SI Gopal Saini, fairly submits that
keeping in mind the above circumstances, the accused/applicant can be
granted bail but he must be warned not to try to contact any of the
prosecution witnesses.
5. Considering the above circumstances, the present interim bail
application is allowed and for a period of 8 weeks from today, the
accused/applicant is directed to be released on interim 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.
6. The accused/applicant is warned not to contact any of the prosecution
witnesses in any manner whatsoever, failing which appropriate
consequences shall follow.
7. A copy of this order be immediately transmitted to the concerned Jail
Superintendent for informing the accused/applicant.
BAIL APPLN. 1382/2026 Page 2 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d1557
0996b40f80cbd2eee60402c487965ff801e26fa
Digitally Signed , cn=GIRISH KATHPALIA
Date: 2026.04.09 05:14:53 -07'00'
By:RAHUL YADAV
Signing Date:09.04.2026
17:23:24
8. Accompanying application also stands disposed of.
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4af
ec45569af3962c6fb4835d435f97626cacc
a, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d
15570996b40f80cbd2eee60402c487965f
f801e26fa, cn=GIRISH KATHPALIA
Date: 2026.04.09 05:14:41 -07'00'
GIRISH KATHPALIA
(JUDGE)
APRIL 9, 2026/dr
BAIL APPLN. 1382/2026 Page 3 of 3 pages
