$~7
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					                    Date of Decision: 12.01.2026

+ 	BAIL APPLN. 4691/2025 & CRL.M.A. 36161/2025
     JAGBANDHU MALIK@ JAGGA			.....Petitioner
          
Through:	Mr. Chuman Mandal, Advocate.

versus

     THE STATE (NCT OF DELHI)			.....Respondent
              
Through:	Mr. Hemant Mehla, APP for State with SI Narender Singh, PS CR 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. 243/2024 of PS C.R. Park for offence under Section 306/3(5)/61(2)/317(2) BNS.

2.	The offence alleged against the accused/applicant is that he conspired with co-accused persons and joined the house of the complainant de facto as a domestic help, after which all of them committed theft of a number of articles and cash from the house. There is no eyewitness of the alleged occurrence. According to prosecution, the CCTV installed outside the house of the complainant de facto depicts the accused persons including the present accused/applicant walking across the road along with a bag carried by each of them.

3.	The accused/applicant was arrested on 24.07.2025 and continues to be in jail. Admittedly, nothing incriminating was recovered from the accused/applicant. Even the alleged CCTV footage shown to me does not appear to be a footage from the installed CCTV camera because the camera in the footage is also moving along with the person depicted therein and alleged to be the accused/applicant. It appears that the said footage was specifically clicked by someone with a video camera, following the person walking across the road. 

4.	It is also submitted by learned APP for State that there is no previous involvement of the accused/applicant in any such offence. However, subsequent to the present offence, the accused/applicant was booked in another theft in which he was declared proclaimed offender and was thus arrested in the said case and in the present case.

5.	Considering the overall circumstances mentioned above, the application is allowed and accordingly, 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. The accompanying application stands disposed of.

6.	Copy of this order be immediately sent to concerned Jail Superintendent for being conveyed to the accused/applicant.





GIRISH KATHPALIA
     (JUDGE)
JANUARY 12, 2026/ry




BAIL APPLICATION 4691/2025		                           		            Page 1 of 3 pages