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Judgment
The accused/applicant seeks anticipatory bail in case e-FIR No. 80100737/2025 of PS Jagat Puri for offence under Section 303(2) BNS.
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.
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.
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.