Sunny Madan vs The State Govt. Of Nct Of Delhi
2026 Latest Caselaw 1385 Del

Delhi High Court

Sunny Madan vs The State Govt. Of Nct Of Delhi on 11 March, 2026

                          $~76
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI

                          %                                           Date of Decision: 11.03.2026
                          +      BAIL APPLN. 941/2026 & CRL.M.A. 7187/2026
                                 SUNNY MADAN                                           .....Petitioner
                                                    Through:    Mr. Bhuvnesh Shukla, Advocate


                                                    versus


                                 THE STATE GOVT. OF NCT OF DELHI                        .....Respondent
                                                    Through:    Mr. Nawal Kishore Jha, APP for State
                                                                with SI Pushpendra, 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 FIR No. 642/2025 of PS Jagat Puri for offence under Section 316(2)/3(5) BNS.

2. Broadly speaking, the allegation against the accused/applicant is that he hired a car from the complainant de facto and thereafter, sold away the same to someone.

3. Learned counsel for accused/applicant submits that there is no evidence to show that the car was recovered from him or that he received

BAIL APPLN. 941/2026 Page 1 of 2 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

Date: 2026.03.11 14:33:07 -07'00'

any money towards sale consideration of the car.

4. Learned APP for State accepts notice and in all fairness, on instructions of the IO/SI Pushpender, submits that the accused/applicant can be granted anticipatory bail provided he joins investigation.

5. Accordingly, 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. The accused/applicant shall join investigation as and when directed by the IO in writing. Pending application also 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: 2026.03.11 14:32:55 -07'00'

GIRISH KATHPALIA (JUDGE) MARCH 11, 2026/as

BAIL APPLN. 941/2026 Page 2 of 2 pages