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Delhi High Court
Bramjeet Singh vs State Nct Of Delhi Through Sho Paharganj on 19 January, 2026
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 19.01.2026
+ BAIL APPLN. 4369/2025 & CRL.M.A. 33817/2025
BRAMJEET SINGH .....Petitioner
Through: Mr. Rohit Labh and Ms. Anjali Labh,
Advocates.
versus
STATE NCT OF DELHI THROUGH SHO PAHARGANJ
.....Respondent
Through: Mr. Hemant Mehla, APP for State
with SI Pankaj Kumar, PS Anti
Narcotics Cell.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks anticipatory bail in case FIR No.
354/2025 of PS Paharganj for offence under Section 123/305(a)/317 BNS.
2. I have heard learned counsel for accused/applicant and learned APP
assisted by learned counsel for complainant de facto and the IO/SI Pankaj
Kumar.
3. Broadly speaking, the allegation against the accused/applicant is as
follows. On 07.07.2025, the complainant de facto bought some jewellery
BAIL APPLICATION 4369/2025 Page 1 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569af3962c6fb4835d
435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570996b40f80cbd2eee6
0402c487965ff801e26fa, cn=GIRISH KATHPALIA
Date: 2026.01.19 18:15:12 -08'00'
articles in Amritsar for being sold in Delhi and along with his associate
Prabh Singh, he came and stayed in a Guest House room in Delhi. But in the
next morning, on waking up, the complainant de facto found Prabh Singh as
well as those gold jewellery, some cash and his mobile phone missing.
According to the complainant de facto, Prabh Singh had mixed some
intoxicant in the meals on the night before the alleged theft. The accused
Prabh Singh was apprehended and arrested from Aurangabad on 17.08.2025
and in the course of interrogation he stated having handed over the stolen
articles to the present accused/applicant.
4. It is contended on behalf of accused/applicant that there is no
admissible evidence against him, so sending him to jail would serve on
purpose. Further, learned counsel for accused/applicant submits that he is
ready to join investigation, as and when directed by the IO.
5. Learned APP also in all fairness does not dispute that apart from the
confessional statement of Prabh Singh, there is no evidence against the
present accused/applicant as nothing was recovered from possession of or at
the instance of the accused/applicant in furtherance of that statement.
However, it is also submitted by learned prosecutor that on the basis of
interrogation of the accused/applicant, it came out that he had sold some of
the stolen jewellery to Satbir Singh, Amarjeet Singh and Gagandeep Singh,
all residents of Amritsar and those persons in their statement revealed
having converted those jewellery articles into different other articles.
BAIL APPLICATION 4369/2025 Page 2 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569af3962c6fb483
5d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570996b40f80cbd2e
ee60402c487965ff801e26fa, cn=GIRISH KATHPALIA
6. After recording the above circumstances, the predecessor bench had
granted interim protection to the accused/applicant vide order dated
17.11.2025, directing the police not to arrest the accused/applicant till next
date of hearing, which interim protection continues till date.
7. As regards the alleged sale of some of the stolen articles by the
accused/applicant, the fact remains that nothing was recovered on the basis
of the alleged confessional statement made by the accused/applicant to the
IO in the course of interrogation.
8. Considering the overall circumstances as described above, I find no
reason to deprive the accused/applicant liberty.
9. 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. However, it is also
directed that the accused/applicant shall continue to join investigation, as
and when directed in writing by the IO.
10. Pending application stands disposed of.
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 18:15:40 -08'00'
GIRISH KATHPALIA
(JUDGE)
JANUARY 19, 2026/ry
BAIL APPLICATION 4369/2025 Page 3 of 3 pages
