[Cites 4, Cited by 0]
Delhi High Court
Anand Mandal vs The State Nct Of Delhi on 10 February, 2026
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 10.02.2026
+ BAIL APPLN. 2886/2025
ANAND MANDAL .....Petitioner
Through: Mr. Sunil Tiwari, Advocate.
versus
THE STATE NCT OF DELHI .....Respondent
Through: Mr. Sanjeev Sabharwal, APP for
State.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks regular bail in case FIR No. 81/2014 of
PS Mandawali for offence under Section 395/394/411/34 IPC.
2. At the outset, once again in this case also neither the investigating
officer nor the SHO Mandawali has bothered to appear and assist learned
prosecutor. Consequently, learned prosecutor expresses inability to disclose
the status of trial of this case. Even counsel for accused/applicant has not
appeared. Adjourning the matter in such situation would not be appropriate
in view of old pendency of this bail application. This application is amongst
BAIL APPLN. 2886/2025 Page 1 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec4556
9af3962c6fb4835d435f97626cacca, ou=HIGH
COURT OF DELHI,CID - 7047638,
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d155709
96b40f80cbd2eee60402c487965ff801e26fa,
cn=GIRISH KATHPALIA
Date: 2026.02.10 18:03:51 -08'00'
Digitally Signed
By:NEETU N NAIR
Signing Date:10.02.2026
18:25:35
179 old pending bail applications received by this bench by way of transfer
from different benches and today is the first date before this bench.
3. Broadly speaking, the prosecution case registered on the first
information of the complainant Vishwajeet Singh is as follows. The
complainant is running a mobile phone shop and on 29.01.2014 at about
04:15am when he was sleeping in his home on the first floor above his shop,
suddenly he heard the sound of opening of shutter. When he peeped down,
he saw some boys standing outside his shop, speaking with someone inside
the shop. When he raised alarm, the boys standing outside the shop fled
away after which he and his brother Mahender jumped down and with the
help of neighbours apprehended three boys inside his shop. Those three boys
were carrying a rod used to uproot the shutter. Those boys tried to flee but
were apprehended after exchange of some fisticuffs. In the meanwhile, two
police officials passing by came and apprehended those boys. Those
apprehended boys were Gulam Mukhtar, Hader Ali and Sabir. Those boys
who fled away included the present accused/applicant.
4. At this stage, learned counsel for accused/applicant has appeared.
5. In response to a specific query, learned counsel for accused/applicant
submits that till date no evidence has been adduced by prosecution before
the trial court.
6. It is also disclosed by learned counsel for accused/applicant that the
BAIL APPLN. 2886/2025 Page 2 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45
569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d1557
0996b40f80cbd2eee60402c487965ff801e26fa
, cn=GIRISH KATHPALIA
Date: 2026.02.10 18:03:39 -08'00'
Digitally Signed
By:NEETU N NAIR
Signing Date:10.02.2026
18:25:35
accused/applicant is in custody since 08.04.2025. On this, learned APP
submits that the accused/applicant was earlier declared Proclaimed
Offender, which in itself is a ground to deny him bail. But learned counsel
for accused/applicant explains that the accused/applicant, while on bail in
this case got arrested in another case, so the trial court issued production
warrants and it is then that he appeared. It is also submitted by learned
counsel for accused/applicant that he is already on bail in the other cases.
7. Considering the overall circumstances mentioned above, I find no
reason to further deprive liberty to the accused/applicant. The application is
allowed, and it is directed that 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 learned trial court.
8. A copy of this order be immediately transmitted to the concerned Jail
Superintendent for informing the accused/applicant.
9. In view of circumstances mentioned in paragraph 2 hereof, copy of
this order be also sent to the concerned DCP for necessary action.
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4afe
c45569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d1
5570996b40f80cbd2eee60402c487965ff80
1e26fa, cn=GIRISH KATHPALIA
Date: 2026.02.10 18:03:24 -08'00'
GIRISH KATHPALIA
(JUDGE)
FEBRUARY 10, 2026/ry
BAIL APPLN. 2886/2025 Page 3 of 3 pages
