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Delhi High Court

Arun Kumar Gautam vs State Of Gnct Of Delhi on 14 January, 2026

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                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                            Date of Decision: 14.01.2026
                          +      BAIL APPLN. 4762/2025
                                 ARUN KUMAR GAUTAM                                    .....Petitioner
                                                       Through:   Mr. Bibek Tripathi and Mr. Sudhakar
                                                                  Tiwari, Advocates.

                                                       versus

                                 STATE OF GNCT OF DELHI                .....Respondent
                                              Through: Mr. Sanjeev Sabharwal, APP for
                                                        State.


                                 CORAM:            JUSTICE GIRISH KATHPALIA

                          J U D G M E N T (ORAL)

1. The accused/applicant seeks regular bail in case FIR No. 320/2023 of PS Greater Kailash for offence under Section 419 /420 /448 /465 /467/468 /471 /120B IPC.

2. The investigating officer has not reached, which conveys an impression that police does not want to oppose this bail application. I have heard learned counsel for accused/applicant and learned APP for State.

3. Broadly speaking, the prosecution case as borne out of record is that the complainant de facto lodged a complaint alleging that the immovable BAIL APPLICATION 4762/2025 Page 1 of 3 pages Digitally signed by GIRISH KATHPALIA GIRISH DN: c=IN, o=HIGH COURT OF DELHI, 2.5.4.20=8401dd889b27a77b2f65ffffe4afec4556 9af3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638, Signature Not Verified KATHPALIA postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d155709 96b40f80cbd2eee60402c487965ff801e26fa, cn=GIRISH KATHPALIA Date: 2026.01.14 17:31:38 -08'00' Digitally Signed By:NEETU N NAIR Signing Date:14.01.2026 17:46:07 property which is a subject matter of dispute was owned by his mother Smt. Rajkumari and was never sold away to anyone. Another complaint was filed by one Ms. Sonia Jain alleging that she had purchased the subject property from Smt. Raj Kumari through registered Sale Deed dated 08.04.2022 but the accused/applicant and his family members were not vacating the same. Later on, the accused/applicant allegedly accepted Rs.50,00,000/- and vacated the subject property. Further, during investigation it came out that the Sale Deed from Smt. Rajkumari to Ms. Sonia Jain was a forged one, in which another lady impersonated as Rajkumari and got the Sale Deed registered.

4. It is contended by learned counsel for accused/applicant that co- accused Prakash Kumar Gautam has already been granted bail by a coordinate bench of this court on 12.12.2025, so on parity, the present accused/applicant also deserves the same relief.

5. Learned APP submits that role ascribed to Prakash Kumar Gautam was different from the one ascribed to the present accused/applicant.

6. Learned counsel for accused/applicant has produced before me a copy of order dated 12.12.2025 of the coordinate bench, whereby bail was granted to accused Prakash Kumar Gautam. From the said order, it appears that the remaining accused persons namely, Neeraj Kumar Gautam, Kumar Vishesh Gautam and Girish Kumar Sharma as well as Ms. Sonia Jain and Sanjay Jain have already been granted bail.

BAIL APPLICATION 4762/2025 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, Signature Not Verified KATHPALIA postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d15570 996b40f80cbd2eee60402c487965ff801e26fa, cn=GIRISH KATHPALIA Date: 2026.01.14 17:31:25 -08'00' Digitally Signed By:NEETU N NAIR Signing Date:14.01.2026 17:46:07

7. Role of the accused Prakash Kumar Gautam also was identifying the impersonator as Smt. Rajkumari. The accused/applicant is in custody since 19.03.2024.

8. Considering the above circumstances, I find no reason to further deprive the accused/applicant liberty. Therefore, the bail application is allowed and it is directed that the accused/applicant 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 learned trial court.

9. A copy of this order be immediately transmitted to the concerned Jail Superintendent for informing the accused/applicant.

DN: c=IN, o=HIGH COURT OF DELHI, GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4a fec45569af3962c6fb4835d435f97626cac ca, ou=HIGH COURT OF DELHI,CID -

KATHPALIA 7047638, postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5 d15570996b40f80cbd2eee60402c48796 5ff801e26fa, cn=GIRISH KATHPALIA Date: 2026.01.14 17:31:12 -08'00' GIRISH KATHPALIA (JUDGE) JANUARY 14, 2026/ry BAIL APPLICATION 4762/2025 Page 3 of 3 pages Signature Not Verified Digitally Signed By:NEETU N NAIR Signing Date:14.01.2026 17:46:07