AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 275 wordsGirish Kathpalia, J
The accused/applicant seeks regular bail in case FIR No. 357/2024 of PS Chitranjan Park for offence under Section 309(6)/310(2)/311/317(3)/209/ 61(2)/3(5) BNS and Section 25/27 Arms Act.
Learned counsel for accused/applicant seeks bail mainly on parity with the co-accused persons, two of whom have already been granted bail by way of detailed orders Annexures P-7 and P-8 to the bail application. Besides that, even the trial court has granted bail to yet another co-accused Farid Ali vide order dated 09.02.2026 and copy thereof has been shown.
Learned prosecutor assisted by IO/SI Narender Singh does not dispute that the role ascribed to the present accused/applicant is similar to that ascribed to the remaining three accused persons namely Laiq Ahmed and Suphiyan Ali as well as Farid.
The detailed circumstances in which the said co-accused persons were granted bail are already described in Annexures P-7 and P-8 to the bail application, raising doubt about truthfulness of the contents of the FIR in the light of CCTV Footage, coupled with unexplained delay of two days in lodging the complaint; and the mystery as to why so many armed persons would enter house of a jeweller and flee away after only snatching out an anklet from foot of wife of the complainant de facto.
Therefore, 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 trial court concerned.
Copy of this order be sent to the Jail Superintendent for informing the accused/applicant.