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Delhi High Court
Mohd Affan vs The State Govt Of Nct Of Delhi on 29 January, 2026
$~2
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 29.01.2026
+ BAIL APPLN. 5053/2025 & CRL.M.A. 38872/2026
MOHD AFFAN .....Petitioner
Through: Mr. Mohd Azhar, Advocate (through
videoconferencing)
versus
THE STATE GOVT OF NCT OF DELHI .....Respondent
Through: Mr. Sanjeev Sabharwal, APP for the
State with IO/HC Ravi and SI Sunit,
PS Jagat Puri
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks anticipatory bail in case e-FIR No.
80100737/2025 of PS Jagat Puri for offence under Section 303(2) BNS.
2. Broadly speaking, the FIR was registered on e-FIR portal, whereby
the complainant de facto alleged that on 23.10.2025, his mobile phone was
snatched by two persons who came on a two-wheeler scooter and fled.
Further, according to prosecution, the present accused/applicant and co-
accused Mohd. Saim were arrested in another case and mobile phone of the
complainant de facto was recovered from their possession.
BAIL APPLN. 5053/2025 Page 1 of 2 pages
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4afec
45569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
570996b40f80cbd2eee60402c487965ff801
e26fa, cn=GIRISH KATHPALIA
Date: 2026.01.29 18:05:56 -08'00'
Digitally Signed
By:NEETU N NAIR
Signing Date:29.01.2026
18:05:12
3. On last date, prosecution opposed the anticipatory bail on the ground
that the accused/applicant did not join investigation despite service of notice.
That was explained by learned counsel for accused/applicant on the ground
that the accused/applicant apprehended arrest. Therefore, on last date, matter
was adjourned, directing that the accused/applicant be not arrested till this
day subject to his joining investigation. Today, it is submitted by IO/HC
Ravi that subsequent to last date of hearing, the accused/applicant had joined
investigation.
4. Considering the overall circumstances, the present 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. Accompanying application also stands 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: 2026.01.29 18:05:42 -08'00'
GIRISH KATHPALIA
(JUDGE)
JANUARY 29, 2026
'rs'
BAIL APPLN. 5053/2025 Page 2 of 2 pages
