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Delhi High Court
Sanket Roy vs State Of Nct Of Delhi on 19 January, 2026
$~2 & 3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 19.01.2026
+ BAIL APPLN. 3733/2025, CRL.M.A. 29185/2025, 29186/2025
29187/2025 , 32033/2025 & 29184/2025
SANKET ROY .....Petitioner
Through: Counsel for petitioner (appearance
not given)
versus
STATE OF NCT OF DELHI .....Respondent
Through: Mr. Amit Ahlawat, APP for State
with SI Vivek Yadav, PS Cyber,
Shahdara.
+ BAIL APPLN. 3804/2025, CRL.M.A. 29665/2025, 29666/2025
& 29664/2025
SANKET ROY .....Petitioner
Through: Counsel for petitioner (appearance
not given)
versus
STATE OF NCT OF DELHI .....Respondent
Through: Mr. Amit Ahlawat, APP for State
with SI Vivek Yadav, PS Cyber,
Shahdara.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks anticipatory bail in cases FIR Nos.3/2025
and 04/2025 of PS Cyber, Shahdara for offence under Section
318(4)/319(2)/61(2) of BNS.
BAIL APPLICATIONs 3733/2025 & 3804/2025 Page 1 of 4 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569af3962c6fb4
835d435f97626cacca, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570996b40f80cbd
2eee60402c487965ff801e26fa, cn=GIRISH KATHPALIA
Date: 2026.01.19 18:13:10 -08'00'
2. These anticipatory bail applications were pending before the
predecessor bench since September 2025 and have come up before me for
the first time. In furtherance of previous record, I have finally heard learned
counsel for accused/applicant and learned APP for State assisted by IO/SI
Vivek Yadav.
3. Briefly stated, the identical allegations against the accused/applicant
in these two cases are as follows. The complainant de facto was added in a
share market group managed by the Telegram App and was induced to
invest in various IPOs and shares for earning high returns. The complainant
de facto accordingly invested more than Rs.24,00,000/- in each of these
cases and the websites in question displayed the invested amount along with
profit to be approximately Rs.52,00,000/- in each of these cases. But when
the complainant de facto attempted to withdraw money, he discovered that
he had been defrauded by unknown persons under the garb of online
investment. In the course of investigation, following the trail of money, the
investigating authorities reached the present accused/applicant as one of the
participants of the crime involving about 6-7 accused persons. It was also
found that there are almost 37 complaints of similar fraud across the country
involving transactions to the tune of approximately Rs.7 crores.
4. Learned counsel for accused/applicant seeks anticipatory bail on the
ground that he has already deposited the amount of Rs.4,40,000/-, which is
alleged to be the amount that came to his pocket. It is further contended that
even the said amount was earned by the accused/applicant through online
BAIL APPLICATIONs 3733/2025 & 3804/2025 Page 2 of 4 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569af3962c6fb4
835d435f97626cacca, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570996b40f80cbd
2eee60402c487965ff801e26fa, cn=GIRISH KATHPALIA
gaming. Learned counsel for accused/applicant also submits that the
accused/applicant has been regularly joining investigation as and when
directed by the IO.
5. On the other hand, prosecution strongly opposes the anticipatory bail
applications contending that the accused/applicant has not been surrendering
his mobile phone before the IO and it is from that piece of evidence that
further investigation requires to be carried out. It is also submitted on behalf
of prosecution that according to their investigation within a short span of
about 05 months, amount of approximately Rs.6.95 crores was credited into
the bank account of the accused/applicant, which is tainted money. It is also
contended that the investigation is ongoing and grant of anticipatory bail in
such a case would not be appropriate.
6. In the present case, credit entries to the total tune of Rs.6.95 crores
approximately spanning across 05 months in the bank account of
accused/applicant, who is working only as a Manager in his father's lab does
raise certain questions. In this regard, learned counsel for accused/applicant
contended that a sum of Rs.1.39crores from various NBFCs was taken by
him as loan. As regards the remaining amount, it is contended that
Rs.20,00,000/- is the credit entry towards maturity of Fixed Deposit and
Rs.1crore approximately was received by him from his family members as
loan. In addition to that, it is also contended that the accused/applicant had
agricultural income, but for that, no record has been shown to me today nor
submitted with the IO.
BAIL APPLICATIONs 3733/2025 & 3804/2025 Page 3 of 4 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569af3962c6fb
4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570996b40f80cb
d2eee60402c487965ff801e26fa, cn=GIRISH KATHPALIA
Date: 2026.01.19 18:13:42 -08'00'
7. In the status report dated 16.12.2025, the IO has enlisted various bank
accounts through which the money was circulated to different tagged
accounts. According to the investigation carried so far, the accused/applicant
is the third layer in the process of money laundering.
8. In these circumstances, I do not find unjustified the submission of the
prosecution that custodial interrogation of the accused/applicant would be
necessary.
9. Therefore, the anticipatory bail applications are dismissed. Pending
applications also stand disposed of.
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec455
69af3962c6fb4835d435f97626cacca, ou=HIGH
COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570
996b40f80cbd2eee60402c487965ff801e26fa,
cn=GIRISH KATHPALIA
Date: 2026.01.19 18:13:55 -08'00'
GIRISH KATHPALIA
(JUDGE)
JANUARY 19, 2026/ry
BAIL APPLICATIONs 3733/2025 & 3804/2025 Page 4 of 4 pages
