Amandeep Singh Sran vs State (Nct Of Delhi)
2026 Latest Caselaw 900 Del

Delhi High Court

Amandeep Singh Sran vs State (Nct Of Delhi) on 16 February, 2026

                          $~12
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                            Date of Decision: 16.02.2026

                          +      BAIL APPLN. 681/2025 & CRL.M.A. 4897/2025 (stay)
                                 AMANDEEP SINGH SRAN                                 .....Petitioner
                                             Through:            Mr. Varinder Kumar Sharma,
                                                                 Advocate (through VC)

                                                    versus

                                 STATE (NCT OF DELHI)                               .....Respondent
                                               Through:          Mr. Amit Ahlawat, APP for the State
                                                                 with SI Rakesh Kumar


                                 CORAM:          JUSTICE GIRISH KATHPALIA

                          J U D G M E N T (ORAL)

1. The accused/applicant seeks anticipatory bail in case FIR No. 329/2017 of PS Mianwali Nagar for offence under Section 420/406/34 IPC.

2. I have heard learned counsel for accused/applicant and learned APP assisted by IO/SI Rakesh Kumar.

3. Broadly speaking, the accused/applicant is involved in an investment related fraud, for which multiple FIRs were registered against him. It is submitted by learned counsel for accused/applicant and confirmed by the IO that in Delhi, only one FIR was registered against the accused/applicant, in which he has filed the present application. It is also submitted by both sides

BAIL APPLN. 681/2025 Page 1 of 2 pages GIRISH

DN: c=IN, o=HIGH COURT OF DELHI, 2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569af3962c6f b4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID -

KATHPALIA 7047638, postalCode=110003, st=Delhi,

bd2eee60402c487965ff801e26fa, cn=GIRISH KATHPALIA Date: 2026.02.16 17:37:28 -08'00'

Digitally Signed By:NEETU N NAIR Signing Date:16.02.2026 17:57:51 that in the remaining cases, the accused/applicant is already on bail.

4. By way of order dated 16.04.2025 the predecessor bench directed that till next date (10.07.2025), no coercive action be taken against the accused/applicant and that interim protection continues on date to date basis till date. Today the matter has come up before me for the first time.

5. It is submitted by the IO that the accused/applicant duly joined investigation and even cooperated, so now chargesheet has been filed and he has no objection if this application is allowed.

6. Accordingly, this 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.

7. Pending application stands disposed of.

GIRISH DN: c=IN, o=HIGH COURT OF DELHI, 2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569 af3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,

KATHPALIA postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d1557099 6b40f80cbd2eee60402c487965ff801e26fa, cn=GIRISH KATHPALIA Date: 2026.02.16 17:37:41 -08'00'

GIRISH KATHPALIA (JUDGE) FEBRUARY 16, 2026 'rs'

BAIL APPLN. 681/2025 Page 2 of 2 pages