$~51
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					                    Date of Decision: 30.01.2026
+ 	BAIL APPLN. 420/2026, CRL.M.A. 3210/2026 & 3209/2026 
	SAMEER AHMAD 					.....Petitioner
				Through: 	Mr. Deepak Kumar Gupta, Advocate

				versus

THE STATE GOVT OF NCT DELHI THROUGH SHO. PS KESHAV PURAM  			                      .....Respondent

Through:	Mr. Amit Ahlawat, APP for State with IO/SI Mukul, PS Keshav Puram

	CORAM:          JUSTICE GIRISH KATHPALIA		
J U D G M E N T    (ORAL)

1.	The accused/applicant seeks anticipatory bail in case FIR No. 556/2025 of PS Keshavpuram for offence under Section 25/54/59 Arms Act.
2. 	Broadly speaking, the prosecution case is that as a matter of chance recovery, a country made pistol was recovered from one Amit Kumar, who on being interrogated, alleged that he had purchased the said weapon from the present accused/applicant.  It is on the basis of that confessional statement of Amit Kumar while he was in custody, that the accused/applicant has been booked. 
3. 	Learned counsel for accused/applicant submits that there is no admissible evidence against him and he is being falsely implicated in this case. 
4. 	Learned APP for State assisted by IO/SI Mukul opposes the bail application.  Learned APP for State in all fairness admits that apart from statement of Amit Kumar, there is no other incriminating evidence against the accused/applicant. However, it is submitted by learned APP for State that the investigation revealed money transaction of Rs.30,00,000/- between Amit Kumar and the accused/applicant. It is also submitted by learned APP for State that against the accused/applicant, proceedings under Section 82/83 CrPC have been initiated. 
5. 	Considering the above circumstances, especially the material cited by prosecution side against the accused/applicant, I find no reason to deprive the accused/applicant liberty. 
6.	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. It is further directed that the accused/applicant shall without failure join investigation as and when directed by the IO in writing.  Pending applications also stand disposed of.


GIRISH KATHPALIA
     (JUDGE)
JANUARY 30, 2026/as



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