[Cites 2, Cited by 0]
Delhi High Court
Waris Ali Alias Varis vs State Of Gnct Of Delhi on 11 February, 2026
$~66
* IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of Decision: 11.02.2026
+ BAIL APPLN. 611/2026, CRL.M.A. 4659/2026, 4660/2026 &
4661/2026
WARIS ALI ALIAS VARIS .....Petitioner
Through: Mr. Bibek Tripathi, Mr. Sudhakar
Tiwari, Mr. Ajoy Kr. Shrivastav and
Mr. Manoj Kumar, Advocates.
versus
STATE OF GNCT OF DELHI .....Respondent
Through: Mr. Hemant Mehla, APP for State
with SI Narender Singh and SI Rajak
Ahmed, PS Chitanjan Park.
CORAM: JUSTICE GIRISH KATHPALIA
J U D G M E N T (ORAL)
1. The accused/applicant seeks regular bail in case FIR No. 357/2024 of
PS Chitranjan Park for offence under Section 309(6)/310(2)/311/317(3)/209/
61(2)/3(5) BNS and Section 25/27 Arms Act.
2. Learned counsel for accused/applicant seeks bail mainly on parity
with the co-accused persons, two of whom have already been granted bail by
way of detailed orders Annexures P-7 and P-8 to the bail application.
Besides that, even the trial court has granted bail to yet another co-accused
Farid Ali vide order dated 09.02.2026 and copy thereof has been shown.
BAIL APPLN. 611/2026 Page 1 of 2 pages
DN: c=IN, o=HIGH COURT OF DELHI,
ec45569af3962c6fb4835d435f97626cacc
a, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5d
Digitally Signed 15570996b40f80cbd2eee60402c487965f
f801e26fa, cn=GIRISH KATHPALIA
By:NEETU N NAIR Date: 2026.02.11 17:45:08 -08'00'
Signing Date:11.02.2026
17:59:13
3. Learned prosecutor assisted by IO/SI Narender Singh does not dispute
that the role ascribed to the present accused/applicant is similar to that
ascribed to the remaining three accused persons namely Laiq Ahmed and
Suphiyan Ali as well as Farid.
4. The detailed circumstances in which the said co-accused persons were
granted bail are already described in Annexures P-7 and P-8 to the bail
application, raising doubt about truthfulness of the contents of the FIR in the
light of CCTV Footage, coupled with unexplained delay of two days in
lodging the complaint; and the mystery as to why so many armed persons
would enter house of a jeweller and flee away after only snatching out an
anklet from foot of wife of the complainant de facto.
5. Therefore, the 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 concerned.
6. Copy of this order be sent to the Jail Superintendent for informing the
accused/applicant.
DN: c=IN, o=HIGH COURT OF DELHI,
GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4
afec45569af3962c6fb4835d435f97626c
acca, ou=HIGH COURT OF DELHI,CID -
KATHPALIA
7047638, postalCode=110003, st=Delhi,
serialNumber=d3e86796451ec45c07b5
d15570996b40f80cbd2eee60402c4879
65ff801e26fa, cn=GIRISH KATHPALIA
Date: 2026.02.11 17:44:56 -08'00'
GIRISH KATHPALIA
(JUDGE)
FEBRUARY 11, 2026/dr
BAIL APPLN. 611/2026 Page 2 of 2 pages
