Delhi High Court
Laiq Ahamad Alias Saenve Alam vs State Of Gnct Of Delhi on 7 January, 2026
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 07.01.2026
+ BAIL APPLN. 37/2026, CRL.M.A. 403/2026, 404/2026 &
405/2026
LAIQ AHAMAD ALIAS SAENVE ALAM .....Petitioner
Through: Mr. Bibek Tripathi and Mr. Subhakar
Tiwari, Advocates.
versus
STATE OF GNCT OF DELHI .....Respondent
Through: Mr. Amit Ahlawat, APP for State
with SI Narender Singh, PS CR Park.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks regular bail in case FIR No.357/2024 of PS Chitranjan Park for offence under Section 309(6)/310(2)/ 311/317(3)/61(2)/3(5) BNS and Section 25/27 Arms Act.
2. I have heard learned counsel for accused/applicant and learned APP for State assisted by IO/SI Narender Singh.
3. Broadly speaking, the complainant de facto is in the business of jewellery and he alleged robbery at his house in which 3-4 persons carrying BAIL APPLICATION 37/2026 Page 1 of 3 pages Digitally signed by GIRISH KATHPALIA GIRISH DN: c=IN, o=HIGH COURT OF DELHI, 2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569a f3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638, postalCode=110003, KATHPALIA st=Delhi, Signature Not Verified serialNumber=d3e86796451ec45c07b5d15570996 b40f80cbd2eee60402c487965ff801e26fa, cn=GIRISH KATHPALIA Date: 2026.01.07 17:38:58 -08'00' Digitally Signed By:NEETU N NAIR Signing Date:07.01.2026 17:43:36 a pistol snatched anklet of his wife and fled. It is stated in the FIR that on 28.11.2024 at about 08:30pm when the complainant de facto was present at his home, on hearing commotion from the side of kitchen he went there and opened the door to find that his servant, Harish had been caught hold by 3-4 persons, some of whom were carrying pistol and they rushed inside his home with the intention to commit robbery; that his wife who was standing behind him tried to stop them and they threatened him to hand over entire money and gold, otherwise they would kill him; that thereafter one of the robbers hit on his head while another robber snatched out an anklet from foot of his wife, after which they ran away.
4. Learned counsel for accused/applicant submits that the manner in which the offence has been alleged is completely unbelievable as it is not believable that 3-4 persons armed with a pistol and entering house of a jeweller would leave only after taking one anklet. Further, it is pointed out by learned counsel for accused/applicant that there is a delay of two days in lodging the FIR. It is also submitted by learned counsel that the co-accused Salim and Arman Ali have already been granted bail by the trial court.
5. On the other hand, learned prosecutor contends that the role of the present accused/applicant is different from role of Salim and Arman Ali. Learned APP has also shown me two CCTV footages of the alleged incident, as captured in mobile phone of the IO.
6. The CCTV footages shown to me present completely different picture. One CCTV footage depicts the complainant de facto sitting in room BAIL APPLICATION 37/2026 Page 2 of 3 pages Digitally signed by GIRISH KATHPALIA 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, Signature Not Verified serialNumber=d3e86796451ec45c07b5d15570 996b40f80cbd2eee60402c487965ff801e26fa, cn=GIRISH KATHPALIA Date: 2026.01.07 17:38:46 -08'00' Digitally Signed By:NEETU N NAIR Signing Date:07.01.2026 17:43:36 and 3-4 masked men enter and start assaulting him after which they drag him out. The other CCTV footage depicts that masked men were running out. As mentioned above, according to the FIR, it is only after the complainant de facto opened the door that the accused/applicant entered. Further, there is no footage depicting wife of the complainant de facto standing behind him or anklet being snatched. However, these aspects shall be dealt with after full dress trial by the trial court. Further, as mentioned above, there is a delay of two days in lodging the FIR also. There is no previous involvement of the accused/applicant according to the IO.
7. Considering the overall circumstances, the bail application is allowed and accused/applicant is directed to 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 Trial Court. Accompanying applications also stand disposed of.
8. A copy of this order be immediately transmitted to the concerned Jail Superintendent for informing the accused/applicant.
Digitally signed by GIRISH KATHPALIADN: 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, serialNumber=d3e86796451ec45c07b5d1 5570996b40f80cbd2eee60402c487965ff80 1e26fa, cn=GIRISH KATHPALIA Date: 2026.01.07 17:38:30 -08'00' GIRISH KATHPALIA (JUDGE) JANUARY 7, 2026/as BAIL APPLICATION 37/2026 Page 3 of 3 pages Signature Not Verified Digitally Signed By:NEETU N NAIR Signing Date:07.01.2026 17:43:36