Delhi High Court - Orders
Krishna Dhankar vs State Of Nct Of Delhi on 20 January, 2026
$~2 & 3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 4915/2025
KRISHNA DHANKAR .....Petitioner
Through: Mr. N. Hariharan, Sr. Advocate
(through videoconferencing) with Mr.
Siddharth Yadav, Mr. R.S. Malik, Mr.
Chetan, Mr. Sahil Malik, Mr. Aditya
Jain, Mr. Abhishek Kumar, Mr.
Ayush Khatri, Mr. Rahul Sambher,
Mr. Ayush Kumar Singh, Ms.
Kashish Ahuja, Ms. Rekha, Ms.
Vasundhra Raj Tyagi and Mr. Arjan
Mandla, Advocates.
versus
STATE OF NCT OF DELHI .....Respondent
Through: Mr. Amit Ahalwat, APP for State
with SI Harendra Singh, PS EOW.
Mr. Mohit Mathur, Sr. Advocate with
Mr. Vishesh Wadhwa, Ms. Wadha
Gupta, Mr. Jatin Sharma and Mr.
Aditya Singh, Advocates for
Complainant de facto.
3
+ BAIL APPLN. 4916/2025
AVTAR DHANKAR .....Petitioner
Through: Mr. N. Hariharan, Sr. Advocate
(through videoconferencing) with Mr.
Siddharth Yadav, Mr. R.S. Malik, Mr.
Chetan, Mr. Sahil Malik, Mr. Aditya
Jain, Mr. Abhishek Kumar, Mr.
Ayush Khatri, Mr. Rahul Sambher,
Mr. Ayush Kumar Singh, Ms.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 20/01/2026 at 20:41:58
Kashish Ahuja, Ms. Rekha, Ms.
Vasundhra Raj Tyagi and Mr. Arjan
Mandla, Advocates.
versus
STATE OF NCT OF DELHI & ANR. .....Respondents
Through: Mr. Amit Ahalwat, APP for State
with SI Harendra Singh, PS EOW.
Mr. Mohit Mathur, Sr. Advocate with
Mr. Vishesh Wadhwa, Ms. Wadha
Gupta, Mr. Jatin Sharma and Mr.
Aditya Singh, Advocates for R-2.
CORAM:
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 20.01.2026 CRL.M.A. 37949/2025 (exemption) in BAIL APPLN. 4915/2025 CRL.M.A. 37950/2025 (exemption) in BAIL APPLN. 4916/2025
1. Allowed, subject to all just exceptions.
BAIL APPLN. 4915/2025 BAIL APPLN. 4916/20252. The accused/applicants seek anticipatory bail in case FIR No. 163/2025 of PS EOW, New Delhi for offence under Section 406/420/120B IPC.
3. Broadly speaking, the accused/applicant Avtar Dhankar and the complainant de facto were working on many construction projects and they entered into an agreement to sell and started construction on half portion of land owned by the accused/applicant but thereafter, certain money disputes arose. According to the accused/applicants, a simple civil dispute has been given a colour of criminality. According to the accused/applicants, no agreement to sell was entered into between the parties, while according to This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/01/2026 at 20:41:58 the complainant de facto, there was oral agreement to sell.
4. As regards directions of the predecessor bench to the accused/applicants to join investigation, the IO/SI Harendra Singh submits that till date since the last date, they have not issued any notice to the accused/applicants to join investigation, whereas according to the accused/applicants, they have been writing letters to the IO to join investigation.
5. Learned senior counsel for accused/applicants, appearing through videoconferencing from the Supreme Court seeks passover. However, learned senior counsel for complainant de facto submits that they had filed certain documents reflecting the oral agreement to sell but those documents not being on record, he shall contact the Registry. Those documents are stated to have already been supplied to the IO.
6. Status report be filed positively within two weeks, specifically explaining as to whether the accused/applicants be granted anticipatory bail if they are not required to join investigation.
7. Relist on 02.03.2026 in Advance List.
8. Interim orders to continue till next date of hearing.
GIRISH KATHPALIA, J JANUARY 20, 2026/dr This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 20/01/2026 at 20:41:58