[Cites 3, Cited by 0]
Delhi High Court
Aslam vs State Govt. Of Nct Of Delhi on 16 February, 2026
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 16.02.2026
+ BAIL APPLN. 4496/2024
ASLAM .....Petitioner
Through: Mr. Mohammad Faraz, Advocate
(through videoconferencing).
versus
STATE GOVT. OF NCT OF DELHI .....Respondent
Through: Mr. Amit Ahlawat, APP for State
(through videoconferencing) with SI
Heera Lal, PS Wazirabad.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks anticipatory bail in case FIR No.
614/2024 of PS Wazirabad for offence under Section 420/468/471 IPC.
2. I have heard learned counsel for accused/applicant and learned APP
for State assisted by IO/SI Heera Lal.
3. Broadly speaking, prosecution case flowing out of the FIR is that the
accused/applicant, being tenant in the subject property obtained transfer of
electricity connection in his name on the basis of forged documents of
transfer of that property. The property was originally owned by one Shajika
Babu, in whose name the electricity connection was installed. Shajika Babu
BAIL APPLN. 4496/2024 Page 1 of 3 pages
DN: c=IN, o=HIGH COURT OF DELHI,
ec45569af3962c6fb4835d435f97626cacc
a, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d
15570996b40f80cbd2eee60402c487965ff
Digitally Signed 801e26fa, cn=GIRISH KATHPALIA
Date: 2026.02.16 14:26:59 -08'00'
By:NEETU N NAIR
Signing Date:16.02.2026
14:34:45
sold the property to Yatindra Nirvik, but retained the electricity connection
in her name. Yatindra Nirvik executed agreement to sell with Naresh
Kumar. The accused/applicant continued to remain as tenant in the property.
It is Naresh Kumar, on whose complaint the FIR was registered.
4. Learned counsel for accused/applicant submits that now parties have
compromised the disputes and Yatindra Nirvik has now executed sale deed
of the property in favour of the accused/applicant. Further, learned counsel
for accused/applicant contends that the alleged forged documents were not
created by the accused/applicant. It is contended that the accused/applicant
does not know English and signs all his documents in Urdu.
5. Learned APP submits, and rightly so that settlement between the
private parties does not absolve the accused of liability for obtaining transfer
of electricity connection on forged documents. However, on instructions of
IO, it is submitted by learned prosecutor that they have no document bearing
English signatures of the accused/applicant.
6. It is not in question that TPDDL received a transfer connection
request based on forged documents. The question is as to whether it is the
accused/applicant, being tenant who tried to play fraud with TPDDL or it is
someone else, who tried to get the accused/applicant falsely involved.
7. In response to a specific query, the IO submits that the present
accused/applicant is connected with the alleged offence because it is from
BAIL APPLN. 4496/2024 Page 2 of 3 pages
DN: c=IN, o=HIGH COURT OF DELHI,
ec45569af3962c6fb4835d435f97626cacc
a, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d
Digitally Signed 15570996b40f80cbd2eee60402c487965ff
801e26fa, cn=GIRISH KATHPALIA
By:NEETU N NAIR Date: 2026.02.16 14:26:47 -08'00'
Signing Date:16.02.2026
14:34:45
his mobile phone that electricity connection transfer request was generated
and that followed a one-time password (OTP) on the mobile phone of the
accused/applicant.
8. The IO submits that neither any technical logs from TPDDL reflecting
receipt of request from mobile phone of the accused/applicant nor any
generation of OTP has been collected during investigation, nor any
document bearing English signatures of the accused/applicant has been
found.
9. In these circumstances, I find no reason to deprive the
accused/applicant liberty.
10. The application is allowed and it is directed that in the event of his
arrest, the accused/applicant shall be released on 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 IO/SHO concerned. The
accused/applicant shall join investigation as and when directed in writing by
the IO.
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
5570996b40f80cbd2eee60402c487965ff8
01e26fa, cn=GIRISH KATHPALIA
Date: 2026.02.16 14:26:35 -08'00'
GIRISH KATHPALIA
(JUDGE)
FEBRUARY 16, 2026/dr
BAIL APPLN. 4496/2024 Page 3 of 3 pages
