UDIT MISHRA Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicants seek anticipatory bail in case FIR No. 171/2025 of PS I.P. Estate for offence under Sec. 420/467/468/471/34 IPC. The accused/applicant Pawan Kumar Mishra is father of the accused/applicant Udit Mishra.

(2.) These anticipatory bail applications, listed before me for the first time, are pending since May 2025 and are part of 179 old pending bail applications assigned to this bench by way of transfer from different benches. Despite that, none appears for accused/applicants. That is apparently because both accused/applicants were granted interim protection from arrest by the predecessor bench. Having been granted interim protection on date to date basis, the accused/applicants have taken an impression that they can get the matter adjourned endlessly.

(3.) Broadly speaking, allegation against the accused/applicant is that being a tenant in the premises, the accused/applicant Pawan Kumar Mishra forged an electricity bill to obtain water connection in his name in the said tenanted premises.