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*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					                    Date of Decision: 24.09.2026
#	CNR No. DLHC010313012026
+ 	BAIL APPLN. 2779/2026
	KARAN							.....Petitioner
Through:	Mr. Bharat Monga, Mr. Saurabh Yadav and Mr. Rohit, Advocates.

				versus

	STATE (GOVT. OF NCT OF DELHI)		.....Respondent
Through:	Mr. Amit Ahlawat, APP for State with IO/Inspector Ajay and SI Udit.







     CORAM:          JUSTICE GIRISH KATHPALIA

                                                                        
J U D G M E N T    (ORAL)
1.	The accused/applicant seeks regular bail in case FIR No. 51/2026 of Police Station Ranhola for offence under Section 109(1)/3(5) BNS and Section 25/27 Arms Act.

2.	Broadly speaking, the allegation against the accused/applicant is that he inflicted two stab wounds on the victim. One stab wound was in chest while the other was on buttocks.

3.	Learned counsel for accused/applicant submits that the investigation is complete and chargesheet has already been filed, so no purpose would be served by keeping the accused/applicant in jail. It is submitted that the accused/applicant was arrested on 18.01.2026. Learned counsel has also submitted that the alleged victim got discharged from the hospital on the same day after treatment.

4.	Learned APP for State, assisted by IO/Inspector Ajay Singh, opposes the bail application on the ground of gravity of the offence that the accused/applicant inflicted stab injury. It is submitted that chargesheet has been filed but charges are yet to be framed. It is also submitted by learned APP that the accused/applicant is involved in one more case of similar nature, though in that case, he is on bail.

5.	In response to a specific query, the learned APP submits that the alleged stabbing occurred at about 10:00pm on 17.01.2026 and the knife allegedly used in the offence was recovered at about 10:48pm on 19.01.2026, while the accused/applicant was arrested on 18.01.2026. It is also informed that the knife was allegedly recovered from a public place which is about one kilometre away from house of the accused/applicant.

6.	It is also disclosed by learned APP that no specimen fingerprints of the accused/applicant or chanceprints from the allegedly recovered knife were obtained to connect the knife with the accused/applicant. Rather, the alleged recovery memo also does not mention that the knife bore bloodstains or any other stain.

7.	Considering the above circumstances, I do not find any reason to deprive further liberty to the accused/applicant. 

8.	Therefore, the bail application is allowed and 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/Duty Magistrate.  

9.	It is made clear that nothing observed in this order shall be read to the prejudice of either side and the learned trial court shall take independent view on the basis of evidence adduced during trial.

10.	A copy of this order be immediately transmitted to the concerned Jail Superintendent for informing the accused/applicant.


GIRISH KATHPALIA
     (JUDGE)
SEPTEMBER 24, 2026/ry



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