Manoj Kumar Jha vs State Govt Of Nct Of Delhi
- Court
- Delhi High Court
$~71
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 06.08.2026
# CNR No. DLHC010356952026
+ BAIL APPLN. 3143/2026
MANOJ KUMAR JHA .....Petitioner
Through: Mr. Aditya Kapoor, Advocate
versus
STATE GOVT OF NCT OF DELHI .....Respondent
Through: Mr. Amit Ahlawat, APP for State
with SI Uttam Singh
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks anticipatory bail in case FIR No. 81/2024
of PS Parliament Street for offence under Section 204/337/340(2) of BNS.
2. Broadly speaking, the allegations against the accused/applicant are
that he impersonated as civil servant and tried to obtain sensitive
confidential information from various senior authorities. The
accused/applicant also allegedly impersonated as a judge of the Patna High
Court.
3. Learned counsel for accused/applicant contends that despite dismissal
of anticipatory bail applications way back in the year 2024, followed by
BAIL APPLN. 3143/2026 Page 1 of 4 pages
Digitally signed by GIRISH KATHPALIA
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569
af3962c6fb4835d435f97626cacca, ou=HIGH
COURT OF DELHI,CID - 7047638,
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d1557099
6b40f80cbd2eee60402c487965ff801e26fa,
cn=GIRISH KATHPALIA
Date: 2026.08.06 17:16:33 +05'30'
Digitally Signed
By:RAHUL YADAV
Signing Date:06.08.2026
17:30:36
GIRISH
KATHPALIA
Signature Not Verified
2025 and dismissal of SLP on 08.09.2025, the police have not been arresting
the accused/applicant, which shows that his custody is not required.
Therefore, this third anticipatory bail application in the High Court has been
filed.
4. Learned APP for State ( in presence of IO/SI Uttam Singh ) also
expresses anguish that despite the Hon’ble Supreme Court having found it
not a fit case to grant anticipatory bail, the police has not taken any action to
arrest the accused/applicant.
5. As reflected from record, the accused/applicant is involved in the
following FIRs:
“a. FIR no. 184/18, under Sections 170/186 of the Indian Penal
Code, 1860 (hereinafter “IPC”) at Police Station - Shivaji Nagar,
Gurugram, wherein, it is alleged that he impersonated himself as
Mr. BK Jha, Judge of Patna High Court.
b. FIR no. RC0032021A0029 dated 13th July, 2021, registered at
Police Station - ACB, CBI, wherein, CBI arrested the applicant
for cheating a person to the tune of Rs. 80 Lakhs by posing as
Chairman of National Highway Authority of India. 200 SIM cards
were recovered from his Bokaro, Jharkhand premises and the
cheated amount i.e. Rs. 80 Lakhs was transferred through hawala
to Kolkata and collected by the applicant himself.
c. FIR no. 424/24, under Section 137(2) of the Bharatiya Nyaya
Sanhita, 2023, registered at Police Station - Babubarhi, Distt.
Madhubani, Bihar.
d. FIR no. 429/24, under Sections 318(2)/318(4)/319(2)/336(2)/
336(3)/338/340(2) of the Bharatiya Nyaya Sanhita, 2023,
registered at Police Station - Babubarhi, Distt. Madhubani,
Bihar.
e. FIR no. 55/15, under Sections 170/420/467/468/471/201/184/511
BAIL APPLN. 3143/2026 Page 2 of 4 pages
Digitally signed by GIRISH KATHPALIA
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec
45569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15
570996b40f80cbd2eee60402c487965ff801
e26fa, cn=GIRISH KATHPALIA
Date: 2026.08.06 17:16:24 +05'30'
Digitally Signed
By:RAHUL YADAV
Signing Date:06.08.2026
17:30:36
GIRISH
KATHPALIA
Signature Not Verified
of the IPC, registered at Police Station - Ambala, Haryana.
f. FIR no. 422/18, under Sections 170/201/419/420 of the IPC,
registered at Police Station - Bhiwani Civil Lines, Haryana.
g. FIR no. 51/15, under Sections 419/420/506 of the IPC, registered
at Police Station - Samrala, Distt. Ludhiana, Punjab.
h. FIR no. 35/16, under Sections 419/420/467/468/471/120B of the
IPC, registered at Police Station – Sector 17, Chandigarh.
i. FIR no. 26/17, under Sections 467/468 of the IPC, registered at
Police Station – Laheria Sarai, District – Darbhanga, Bihar.
j. FIR no. 592/13, under Sections 419/420 of the IPC, registered at
Police Station – Laheria Sarai, District – Darbhanga, Bihar.
k. FIR no. 16/13, under Sections 147/148/323/324/325/307/504/
44/379 of the IPC, registered at Police Station – Babubarhi,
Distt. Madhubani, Bihar. l. FIR no. 125/10, under Sections
171F/188 of the IPC, registered at Police Station – Babubarhi,
Distt. Madhubani, Bihar.”
6. Apart from the nature of allegations, coupled with the fact that the
accused/applicant is a habitual offender, I am also governed by strict judicial
discipline. As mentioned above, the Hon’ble Supreme Court also did not
find it a fit case to grant anticipatory bail and in any case, subsequent to the
order passed by the Hon’ble Supreme Court, there is no change of
circumstances.
7. Considering the above circumstances, I do not find it a fit case to
grant anticipatory bail.
8. At the same time, I am also surprised by the fact that despite dismissal
of repeated anticipatory bail applications till Hon’ble Supreme Court, the
local police appear to have taken no steps at all to arrest the
BAIL APPLN. 3143/2026 Page 3 of 4 pages
Digitally signed by GIRISH KATHPALIA
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec455
69af3962c6fb4835d435f97626cacca, ou=HIGH
COURT OF DELHI,CID - 7047638,
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570
996b40f80cbd2eee60402c487965ff801e26fa,
cn=GIRISH KATHPALIA
Date: 2026.08.06 17:16:14 +05'30'
Digitally Signed
By:RAHUL YADAV
Signing Date:06.08.2026
17:30:36
GIRISH
KATHPALIA
Signature Not Verified
accused/applicant, which conveys an impression that accused/applicant is
being helped and there is something more that meets the eye. That being so,
copy of this order be sent to the concerned Deputy Commissioner of Police
through the learned Senior Standing Counsel for information and necessary
action.
Digitally signed by GIRISH KATHPALIA
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4af
ec45569af3962c6fb4835d435f97626cacc
a, ou=HIGH COURT OF DELHI,CID -
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d
15570996b40f80cbd2eee60402c487965ff
801e26fa, cn=GIRISH KATHPALIA
Date: 2026.08.06 17:16:00 +05'30'
GIRISH
KATHPALIA
GIRISH KATHPALIA
(JUDGE)
/
AUGUST 06, 2026 as
BAIL APPLN. 3143/2026 Page 4 of 4 pages
Signature Not Verified
Digitally Signed
By:RAHUL YADAV
Signing Date:06.08.2026
17:30:36