$~5
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
%					                    Date of Decision: 28.03.2026
+ 	BAIL APPLN. 3488/2024
	DEEPIKA @ DEEPA					.....Petitioner
				Through: 	Mr. Shrikant Sharma, Advocate 

				versus

	STATE OF NCT OF DELHI 				.....Respondent
Through: 	Mr. Raghvinder Varma, APP for State with SI Ashok, PS Rajouri Garden

	CORAM:          JUSTICE GIRISH KATHPALIA



J U D G M E N T    (ORAL)
1.	The accused/applicant seeks regular bail in case FIR No. 293/2024 of Police Station Nangloi for offence under Section 370/371/419/201/120B/34 IPC & Section 81 of Juvenile Justice Act. 
1.1	This bail application came up for the first hearing on 26.09.2024 before the predecessor bench and thereafter continued getting adjourned before different benches. In the meanwhile, one of the predecessor benches even granted interim bail to the accused/applicant and after availing the same, she surrendered, though belatedly. Along with 179 such old pending bail applications, this application also was transferred to this bench. 

1.2	Today is the first hearing before me. I have heard learned counsel for accused/applicant. But as regards prosecution side, this is yet another case of extreme sorry state of affairs where neither the learned prosecutor nor the IO SI Ashok are prepared with the brief. Keeping in mind the old pendency of this application I also find no reason to adjourn the case. Despite taking substantial time, neither the IO nor the learned prosecutor are able to point out any incriminating evidence against the accused/applicant. It appears that State has no serious objection if the accused/applicant is released on bail.
2.	Broadly speaking, the prosecution case is that on the basis of secret information, a raid was conducted, in which a gang involved in illegal giving of children in adoption was unearthed.  In the subsequent detailed investigation, across various individuals, the IO reached at the doorstep of the present accused/applicant, against whom the allegation is that she illegally arranged for adoption of a girl child to a couple. The adopted child stands recovered. 
3. 	Learned counsel for accused/applicant submits that the accused/applicant is in jail since 17.04.2024 and till date, trial has not concluded.  It is further submitted that the accused/applicant has six year old daughter who is being brought up by the accused/applicant as single mother. It is also disclosed by learned counsel for accused/applicant that till date only 20 out of 48 prosecution witnesses have been examined. 
4. 	As regards prosecution side, as mentioned above, there is no serious objection to grant of bail to the accused/applicant. 
5.	Considering the above factors, the application is allowed and accused/applicant is directed to be released on bail subject to her 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.
6.	A copy of this order be immediately transmitted to the concerned Jail Superintendent for informing the accused/applicant.
 



GIRISH KATHPALIA
     (JUDGE)
MARCH 28, 2026/as




BAIL APPLN.  3488/2024	  		                                               Page 3 of 3 pages