$~66
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI

%					                    Date of Decision: 11.02.2026
+ 	BAIL APPLN. 611/2026, CRL.M.A. 4659/2026, 4660/2026 & 
     4661/2026

	WARIS ALI ALIAS VARIS				     .....Petitioner
Through:	Mr. Bibek Tripathi, Mr. Sudhakar Tiwari, Mr. Ajoy Kr. Shrivastav and Mr. Manoj Kumar, Advocates.
				versus
	STATE OF GNCT OF DELHI				   .....Respondent
Through:	Mr. Hemant Mehla, APP for State with SI Narender Singh and SI Rajak Ahmed, PS Chitanjan Park.


	CORAM:          JUSTICE GIRISH KATHPALIA
		
J U D G M E N T    (ORAL)
1.	 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.
2.	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. 
3.	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. 
4.	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. 
5.	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. 
6.	Copy of this order be sent to the Jail Superintendent for informing the accused/applicant.




GIRISH KATHPALIA
     (JUDGE)
FEBRUARY 11, 2026/dr



BAIL APPLN. 611/2026	                           		                   		      Page 1 of 2 pages