[Cites 2, Cited by 0]
Delhi High Court
Mohd Khalid vs The State Of Nct Of Delhi & Anr on 12 February, 2026
$~62
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 12.02.2026
+ BAIL APPLN. 623/2026, CRL.M.A. 4788/2026 & CRL.M.A.
4789/2026
MOHD KHALID .....Petitioner
Through: Mr. Dalip Kumar Santoshi, Mr.
Mohan Paliwal, Mr. Munish Kumar
and Mr. Saurabh Kumar, Advocates.
versus
THE STATE OF NCT OF DELHI & ANR. .....Respondents
Through: Mr. Sanjeev Sabharwal, APP for State
with SI Aayush Rajput, PS Jama
Masjid.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The applicant/accused seeks regular bail in case FIR No. 51/2017 of
Police Station Jama Masjid for the offence under Section 135 Electricity
Act, 2003.
2. I have heard learned counsel for accused/applicant and learned APP
assisted by Investigating Officer/SI Aayush Rajput.
3. Broadly speaking, the allegation against the accused/applicant is that
BAIL APPLN. 623/2026 Page 1 of 3 pages
DN: c=IN, o=HIGH COURT OF DELHI,
c45569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d1
Digitally Signed 5570996b40f80cbd2eee60402c487965ff80
1e26fa, cn=GIRISH KATHPALIA
By:NEETU N NAIR Date: 2026.02.12 17:59:28 -08'00'
Signing Date:12.02.2026
18:01:24
he was involved in theft of electricity and did not appear before the trial
court till he was declared a Proclaimed Offender. The accused/applicant was
arrested on 05.01.2026. Further, as reflected from record, the
accused/applicant was earlier convicted for similar offence of electricity
theft and 195 inspections were carried out at different premises belonging to
the accused/applicant and his family, where theft of electricity was detected.
4. Learned counsel for accused/applicant submits that it is a simple case
of theft in which he is in custody since 05.01.2026. Learned counsel for
accused/applicant also submits that he is ready to pay the entire outstanding
bill of Rs. 96,000/- approximately pertaining to this case.
5. Learned APP strongly opposes the bail application contending that the
accused/applicant is a Bad Character of the area and involved in as many as
21 FIRs, many of which pertain to electricity theft. It is also contended that
despite conviction for electricity theft in the case FIR No. 21/2013 of PS
Jama Masjid, the accused/applicant continues to repeat the offence. In
addition, learned APP submits that the accused/applicant is also involved in
certain FIRs pertaining to extortion, robbery, besides Arms Act.
6. In response, learned counsel for accused/applicant submits that the
alleged involvement in robbery is not relevant for deciding the present bail
application, which pertains to electricity theft.
7. Considering the overall circumstances, including the antecedents,
BAIL APPLN. 623/2026 Page 2 of 3 pages
DN: c=IN, o=HIGH COURT OF DELHI,
afec45569af3962c6fb4835d435f97626c
acca, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5
Digitally Signed d15570996b40f80cbd2eee60402c4879
65ff801e26fa, cn=GIRISH KATHPALIA
By:NEETU N NAIR Date: 2026.02.12 17:59:19 -08'00'
Signing Date:12.02.2026
18:01:24
especially conviction for the same offence for which the accused/applicant
has been booked in the present case, I do not find it fit to grant bail to the
accused/applicant.
8. Therefore, the bail application and the accompanying applications are
dismissed.
9. Copy of this order be sent to the concerned Jail Superintendent for
being conveyed to the accused/applicant immediately.
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
15570996b40f80cbd2eee60402c487965ff
801e26fa, cn=GIRISH KATHPALIA
Date: 2026.02.12 17:59:06 -08'00'
GIRISH KATHPALIA
(JUDGE)
FEBRUARY 12, 2026/dr
BAIL APPLN. 623/2026 Page 3 of 3 pages
