$~9
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					                    Date of Decision: 07.01.2026
+ 	BAIL APPLN. 4587/2025 & CRL.M.A. 35393/2025
     KARAN KUMAR						.....Petitioner
Through:	Mr. Sumeet Verma, Sr. Advocate with Mr. Pulkit Jain, Mr. Mahinder Pratap Singh, Ms. Malvika Raj, Ms. Alisha, Ms. Anjali and Md. Anas, Advocates.
versus

     STATE OF NCT OF DELHI				.....Respondent
Through:	Mr. Ajay Vikram Singh, APP for State with IO SI Vikas.

	CORAM:          JUSTICE GIRISH KATHPALIA
				
J U D G M E N T    (ORAL)
1.	The accused/applicant seeks regular bail in case FIR No. 688/2024 of PS Paharganj for offence under Section 109(l)/115(2)/61(2)/3(5) BNS.
2.	I have heard learned senior counsel for accused/applicant and learned APP assisted by the IO/SI Vikas. 
3.	Broadly speaking, the prosecution case as culled out of the FIR is as follows. On account of a previous quarrel between Monty (son of the complainant) and a neighbour Siddharth as well as two children in conflict with law, in order to take revenge, on 06.12.2024 at about 01:15 am, Siddharth and those two children in conflict with law came in front of his house armed with knives and started abusing him. Monty came out of the house to object, after which all three of them started beating him up. At that stage, their neighbour Priyanshu and the accused/applicant Karan (brother of one of the children in conflict with law) came out and they also started assaulting Monty with fists and kicks. The accused/applicant and Priyanshu exhorted the remaining three persons and they gave knife blows to Monty, after which all of them fled. 
4.	Learned senior counsel for accused/applicant contends that there is no material to keep the accused/applicant in jail. It is submitted that the accused/applicant was arrested on 14.06.2025 and remains in jail till date despite the fact that Monty in his testimony during trial did not support prosecution case.
5.	Learned APP opposes the bail application solely on the ground of previous conduct of the accused/applicant, but fairly admits that in the remaining three cases, the accused/applicant is already on bail. 
6.	Considering the overall circumstances, there is no reason to deprive the accused/applicant liberty any further. 
7.	Therefore, the bail application is allowed and accused/applicant is directed to be released on bail subject to his furnishing personal bond in the sum of Rs.10,000/- with one surety in the like amount to the satisfaction of the learned trial court.  Accompanying application stands disposed of.
8.	Copy of this order be sent to concerned Jail Superintendent for being conveyed to the accused/applicant.




GIRISH KATHPALIA
     (JUDGE)
JANUARY 7, 2026/dr




BAIL APPLICATION 4587/2025		                           		            Page 1 of 3 pages