Anil Tyagi vs State Nct Of Delhi

Girish Kathpalia, J

The accused/applicant seeks regular bail in case FIR No. 585/2023 of PS Daryaganj for offence under Section 392 /397 /395 /412 /182 /211 /212 /109 /120B /34 IPC.

Learned APP accompanied with Investigating Officer/SI Mahavir accepts notice and after discussing with the Investigating Officer, learned APP fairly concedes that on the principle of parity with co-accused Asif Khan and Deepak Tyagi, the present accused/applicant also may be granted regular bail.

The copies of orders dated 27.03.2025 and 14.05.2025 whereby accused Asif Khan and Deepak Tyagi were granted regular bail are respectively Annexure A-5 and A-6 to the bail application.

Broadly speaking, the allegation against the accused/applicant is that he conspired in commission of dacoity of Rs.90,00,000/-, though he was not personally involved in the act of dacoity. However, as per prosecution a sum of Rs.19,64,000/- was recovered from the house of the accused/applicant, who was an employee of the victim Mayank Jain.

As elaborated in the orders annexed with the application as Annexure A-5 and Annexure A-6, the legality of arrests of the accused persons in this case remains under doubt.

It is for the aforesaid that prosecution has fairly conceded to grant of bail to the present accused/applicant as well.

Accordingly, the application is allowed and the accused/applicant is directed to 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. Pending applications stand disposed of.

The accused/applicant shall not try to contact any of the prosecution witnesses, failing which appropriate consequences shall follow.