Delhi High Court
Talib vs State Govt. Of Nct Of Delhi on 9 June, 2025
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 09.06.2025
+ BAIL APPLN. 1402/2025 & CRL.M.A. 17907/2025 &
CRL.M.(BAIL) 1268/2025
TALIB .....Petitioner
Through: Mr. Deepanshu Goswami, Advocate
versus
STATE GOVT. OF NCT OF DELHI .....Respondent
Through: Mr. Aman Usman, APP for State with
Inspector Neeraj and SI Dimesh
Tyagi, PS Preet Vihar
CORAM: JUSTICE GIRISH KATHPALIA
JUDGMENT (ORAL)
CRL.M.(BAIL) 1268/2025
1. The accused/applicant seeks interim bail in this case on the ground
that he has to get his house repaired. But keeping in mind the overall
circumstances reflected from regular bail application, learned prosecutor
submits fairly that the regular bail application may be considered today
instead of taking up the interim bail application. Accordingly, learned
counsel for accused/applicant does not press this application and the same
stands disposed of.
BAIL APPLN. 1402/2025 Page 1 of 3 pages
GIRISH Digitally signed by GIRISH
KATHPALIA
KATHPALIA Date: 2025.06.09 14:24:50
+05'30'
Digitally Signed
By:NEETU N NAIR
Signing Date:09.06.2025
14:55:25
2. The regular bail application is scheduled to be listed on 29.07.2025.
But in view of above mentioned submissions, at request of both sides the
regular bail application is preponed to this day. I have heard learned counsel
for the accused/applicant and learned prosecutor for the State.
3. The accused/applicant seeks regular bail in case FIR No.254/2022 of
PS Preet Vihar for offence under Section 394/397/411/120B/34 IPC &
27/54/59 Arms Act.
4 Broadly speaking, the case set up by prosecution is as follows. The
accused/applicant alongwith two of his accomplices committed robbery of
Rs. 56,000/- cash and three mobile phones at the branch office of Muthoot
Fincorp Bank in Shankar Vihar. In the course of the alleged robbery, the
robbers used pistols and also assaulted the staff with pistol butts. Trial is
already in the process and all material witnesses stand examined.
5. In the above backdrop, learned counsel for the accused/applicant
contends that this is fit case for bail because the co-accused Triptesh @
Pravesh has already been granted bail by the Roster Bench vide order dated
19.03.2025 (copy whereof is at pdf 32).
6 Learned prosecutor opposes the bail application on the ground of
seriousness of allegations.
BAIL APPLN. 1402/2025 Page 2 of 3 pages
GIRISH Digitally signed by GIRISH
KATHPALIA
+05'30'
7. Admittedly, co-accused Triptesh @ Pravesh has already been granted
bail by the roster bench. Also admittedly, the role ascribed to the
accused/applicant is similar to the role ascribed to Triptesh @ Pravesh. In
this regard I have examined order dated 19.03.2025 of the Roster Bench.
8. Considering the above circumstances, the bail 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. Pending application stand
disposed of.
9. Copy of this order be immediately sent to the concerned Jail
Superintendent for being conveyed to the accused/applicant.
GIRISH GIRISH KATHPALIA
KATHPALIA Date: 2025.06.09
14:25:21 +05'30'
GIRISH KATHPALIA
(JUDGE)
JUNE 09, 2025/as
BAIL APPLN. 1402/2025 Page 3 of 3 pages
