Parvinder @ Devender vs The State (Govt Of Nct, Delhi)

The accused/applicant, incarcerated since 13.02.2022 seeks regular bail in case FIR No. 255/2022 of PS Shalimar Bagh for offences under Section 323/341/307/34 IPC & Section 25/27 Arms Act. Broadly speaking, the allegation against the accused/applicant is that he fired at and caused a bullet injury to the leg of the victim.

Learned counsel for the accused/applicant submits that, since the victim has already been examined in trial, and keeping in mind the length of incarceration, the accused/applicant deserves to be released on bail.

Learned APP on instructions of Investigating Officer/Inspector Mantosh Kumar does not deny that the victim has already been examined in trial and submits that six more witnesses remain to be examined and all of them are police witnesses. Further, it is submitted by learned APP that son of the victim has also been examined in trial and now no public witness remains.

On 16.04.2025, the State had strongly opposed this bail application on the ground of antecedents of the accused/applicant, contending that he is involved in more cases including a murder case. That being so, updated status report was called from prosecution, which has been filed belatedly, so not on record. However, learned APP has shown me a copy of the status report according to which in the said murder case, the accused/applicant was released from court on 17.12.2021 on account of lack of evidence. In the remaining cases, the accused/applicant is admittedly on bail and in two cases, the offence was compounded.

Considering the overall circumstances as described above, the bail application is allowed. Subject to the accused/applicant 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 accused/applicant be released on bail. Pending application stands disposed of.

Copy of this order be sent to the concerned Jail Superintendent for being conveyed to the accused/applicant.