[Cites 1, Cited by 0]
Delhi High Court
Pawan Kumar Mishra vs State (Nct Of Delhi) on 17 February, 2026
$~5 & 6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 17.02.2026
+ BAIL APPLN. 1725/2025 & CRL.M.(BAIL) 972/2025
PAWAN KUMAR MISHRA .....Petitioner
Through: Mr. Ronak Gupta, Ms. Nazia Parveen,
Mr. Navjot Singh and Mr. Kunwar
Samrat Solanki Advocate.
versus
STATE (NCT OF DELHI) .....Respondent
Through: Mr. Amit Ahlawat, APP for State
with IO/ASI Raj Kumar.
+ BAIL APPLN. 1782/2025 & CRL.M.(BAIL) 1016/2025
UDIT MISHRA .....Petitioner
Through: Mr. Ronak Gupta, Ms. Nazia Parveen,
Mr. Navjot Singh and Mr. Kunwar
Samrat Solanki Advocate.
versus
STATE (NCT OF DELHI) .....Respondent
Through: Mr. Amit Ahlawat, APP for State
with IO/ASI Raj Kumar.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicants seek anticipatory bail in case FIR No.
171/2025 of PS I.P. Estate for offence under Section 420/467/468/471/34
BAIL APPLNS. 1725/2025 & 1782/2025 Page 1 of 4 pages
DN: c=IN, o=HIGH COURT OF DELHI,
45569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15
570996b40f80cbd2eee60402c487965ff801e
Digitally Signed 26fa, cn=GIRISH KATHPALIA
Date: 2026.02.17 18:13:53 -08'00'
By:NEETU N NAIR
Signing Date:17.02.2026
18:33:23
IPC. The accused/applicant Pawan Kumar Mishra is father of the
accused/applicant Udit Mishra.
2. These anticipatory bail applications, listed before me for the first time,
are pending since May 2025 and are part of 179 old pending bail
applications assigned to this bench by way of transfer from different
benches. Despite that, none appears for accused/applicants. That is
apparently because both accused/applicants were granted interim protection
from arrest by the predecessor bench. Having been granted interim
protection on date to date basis, the accused/applicants have taken an
impression that they can get the matter adjourned endlessly.
2.1 At this stage during dictation, the arguing counsel Mr. Ronak Gupta,
Advocate has appeared and I have heard him as well as learned prosecutor.
3. Broadly speaking, allegation against the accused/applicant is that
being a tenant in the premises, the accused/applicant Pawan Kumar Mishra
forged an electricity bill to obtain water connection in his name in the said
tenanted premises.
4. It is submitted by learned counsel for accused/applicants that there is
a dispute between the present accused/applicants and their landlord, who
tried to forcibly evict them from the tenanted property so on their complaint
FIR No.175/2023 was registered by the local police on 20.06.2023. It is as a
BAIL APPLNS. 1725/2025 & 1782/2025 Page 2 of 4 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45
569af3962c6fb4835d435f97626cacca,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d155
70996b40f80cbd2eee60402c487965ff801e26
fa, cn=GIRISH KATHPALIA
Digitally Signed Date: 2026.02.17 18:13:43 -08'00'
By:NEETU N NAIR
Signing Date:17.02.2026
18:33:23
matter of counter-blast, according to learned counsel, that the landlord
connived with the local police and got registered the current FIR. Further, it
is submitted by learned counsel that the alleged forgery of the electricity bill
took place in the year 2023 but the incident was reported for the first time by
the landlord on 03.04.2025. It is also contended that multiple civil
litigations between the accused/applicants and landlord as well as between
the accused/applicants and Delhi Jal Board were instituted.
5. Learned APP for State assisted IO/ASI Raj Kumar submits that during
the period of their interim protection the accused/applicants regularly joined
the investigation, but did not hand over original forged bill of electricity.
6. As regards handing over the original electricity bill, it is contended by
learned counsel for accused/applicants that the same is not in possession of
the accused/applicants because they never forged the same. It is also pointed
out by learned counsel that even according to the investigation, copy of the
allegedly forged bill was not endorsed by either of the accused/applicants to
be the true copy of the original document.
7. Considering the above circumstances, especially the submission of
prosecution side that the accused/applicants have joined investigation, as
and when directed by the IO and have not misused their liberty, I find no
reason to deprive liberty to the accused/applicants.
BAIL APPLNS. 1725/2025 & 1782/2025 Page 3 of 4 pages
DN: c=IN, o=HIGH COURT OF DELHI,
45569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15
Digitally Signed 570996b40f80cbd2eee60402c487965ff801
e26fa, cn=GIRISH KATHPALIA
By:NEETU N NAIR Date: 2026.02.17 18:13:32 -08'00'
Signing Date:17.02.2026
18:33:23
8. Therefore, both these applications are allowed and it is directed that in
the event of their arrest, the accused/applicants shall be released on bail,
subject to their furnishing a personal bond in the sum of Rs. 10,000/- each
with one surety in the like amount to the satisfaction of the IO/SHO
concerned.
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: 2026.02.17 18:13:19 -08'00'
GIRISH KATHPALIA
(JUDGE)
FEBRUARY 17, 2026/ry
BAIL APPLNS. 1725/2025 & 1782/2025 Page 4 of 4 pages
