Delhi High Court
Vijay @ Vijay Kumar vs State (Govt. Of Nct Of Delhi) on 6 August, 2025
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 06.08.2025
+ BAIL APPLN. 2613/2025
VIJAY @ VIJAY KUMAR .....Petitioner
Through: Mr. Om Prakash Mishra, Advocate.
versus
STATE (GOVT. OF NCT OF DELHI) .....Respondent
Through: Mr. Nawal Kishore Jha, APP for State
with IOs Inspector Icha Ram and
Inspector Raj Kumar
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks regular bail in case FIR No. 30/2021 of
PS Darya Ganj for offence under Section 377/419/364A/34/120B IPC and
25/27 Arms Act. Status report has already been filed. I have heard learned
counsel for accused/applicant and learned APP for State assisted by IOs
Inspector Iccha Ram and Inspector Raj Kumar.
2. Broadly speaking, prosecution case is that on 01.02.2021, on the
complaint of a lady, the FIR in question was registered, alleging that four
persons abducted her husband and demanded ransom through mobile phone
calls. Originally the ransom demanded was Rs.5,00,000/-, but subsequently
the deal was settled at Rs.50,000/-. With the help of technical surveillance,
BAIL APPLN. 2613/2025 Page 1 of 3 pages
GIRISH KATHPALIA
DN: c=IN, o=HIGH COURT OF DELHI,
ou=HIGH COURT OF DELHI,CID - 7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570996b40f80cbd2eee60402c487965ff801
e26fa, cn=GIRISH KATHPALIA
Date: 2025.08.06 18:05:54 -07'00'
Digitally Signed
By:NEETU N NAIR
Signing Date:06.08.2025
18:18:45
the alleged abductors were tracked down and a Head Constable was sent as
decoy with the ransom money to contact them. Simultaneously, the rescue
team also reached there and rescued the abducted victim X. The
accused/applicant and his accomplices were arrested. From possession of the
accused/applicant, Aadhar Card and purse of X were recovered.
3. Learned counsel for accused/applicant submits that today itself by
way of detailed order passed in Bail Application No.1316/2025, the co-
accused Swapnil has been granted regular bail and role of the present
accused/applicant being much lighter in comparison with that, he also
deserves the relief.
4. Learned APP strongly opposes the bail application, contending that
the Aadhar and purse of X recovered from the accused/applicant establish
complicity of the accused/applicant in this case.
5. As rightly submitted by learned counsel for the accused/applicant,
role ascribed to the accused/applicant is much lighter as compared to the
role ascribed to the accused Swapnil, who has been granted regular bail
today itself by way of detailed Oral Judgment. For brevity, the
circumstances, arguments and discussion recorded in the said Oral Judgment
are not being repeated here. That being so, the present accused/applicant
also, who also was arrested on 01.02.2021 deserves the same relief.
6. Considering the overall circumstances described above, the bail
application is allowed and the accused/applicant is directed to be released on
BAIL APPLN. 2613/2025 Page 2 of 3 pages
DN: c=IN, o=HIGH COURT OF DELHI,
ou=HIGH COURT OF DELHI,CID - 7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570996b40f80cbd2eee60402c487965ff8
01e26fa, cn=GIRISH KATHPALIA
Date: 2025.08.06 18:06:16 -07'00'
Digitally Signed
By:NEETU N NAIR
Signing Date:06.08.2025
18:18:45
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.
7. Copy of this order be sent to the concerned Jail Superintendent for
being immediately conveyed to the accused/applicant.
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4af
ec45569af3962c6fb4835d435f97626cacc
a, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d
15570996b40f80cbd2eee60402c487965f
f801e26fa, cn=GIRISH KATHPALIA
Date: 2025.08.06 18:06:30 -07'00'
GIRISH KATHPALIA
(JUDGE)
AUGUST 6, 2025/ry
BAIL APPLN. 2613/2025 Page 3 of 3 pages
