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Delhi High Court
Wakil vs State Of Nct Of Delhi on 27 February, 2026
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 27.02.2026
+ BAIL APPLN. 763/2026 & CRL.M.(BAIL) 405/2026
WAKIL .....Petitioner
Through: Mr. Himanshu Kaushik, Ms. Deepika
Vashistha, Mr. Maneesh, Mr.
Waseem Akram and Ms. Himanshi
Sharma, Advocates.
versus
STATE OF NCT OF DELHI .....Respondent
Through: Mr. Hemant Mehla, APP for State
with SI Sandeep Bishnoi.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks regular bail in case E-FIR No.
000323/2026 of PS Mayapuri for offence under Section 305(B)/317(2)/3(5)
BNS.
2. I have heard learned counsel for accused/applicant and learned APP
for State assisted by IO/SI Sandeep Bishnoi.
BAIL APPLN. 763/2026 Page 1 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569af3962c6fb4835d435f
97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570996b40f80cbd2eee604
02c487965ff801e26fa, cn=GIRISH KATHPALIA
3. Broadly speaking, the allegation against the accused/applicant is that
the allegedly stolen vehicle was recovered from possession of his brother,
who is a co-accused.
4. Learned counsel for accused/applicant submits that there is no
evidence against him and he is in jail since 06.01.2026.
5. Learned APP assisted by the IO fairly admits that as regards the
alleged theft of the subject vehicle, there is no evidence. As regards the
recovery of the allegedly stolen vehicle, the IO has shown me in his mobile
phone a clip.
6. The said mobile phone clip being the only evidence against the
accused/applicant, I have examined the same. It is stated to be footage of
CCTV installed at a petrol pump and according to the IO, the person
wearing a muffler coming out of that vehicle and getting it fuelled is the
accused/applicant.
7. The allegedly stolen vehicle was recovered from the co-accused, who
has already been granted bail.
8. There is no other material against the accused/applicant.
9. Considering the above circumstances, I do not find any reason to
deprive further liberty to the accused/applicant. Therefore, the bail
BAIL APPLN. 763/2026 Page 2 of 3 pages
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec45569af3962c6fb4835d435f9
7626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15570996b40f80cbd2eee60402
c487965ff801e26fa, cn=GIRISH KATHPALIA
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. The
accompanying application stands disposed of.
10. A copy of this order be immediately transmitted to the concerned Jail
Superintendent for informing the accused/applicant. Dasti copy of this order
be given to the learned counsel for accused/applicant.
GIRISH
DN: c=IN, o=HIGH COURT OF DELHI,
2.5.4.20=8401dd889b27a77b2f65ffffe4afec4
5569af3962c6fb4835d435f97626cacca,
ou=HIGH COURT OF DELHI,CID - 7047638,
KATHPALIA
postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d15
570996b40f80cbd2eee60402c487965ff801e
26fa, cn=GIRISH KATHPALIA
Date: 2026.02.27 17:02:06 -08'00'
GIRISH KATHPALIA
(JUDGE)
FEBRUARY 27, 2026/ry
BAIL APPLN. 763/2026 Page 3 of 3 pages
