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Judgment
The accused/applicant seeks regular bail in case FIR No. 210/2026 of PS Aman Vihar for offence under Section 309(4)/311/3(5) BNS.
Broadly speaking, the allegation against the accused/applicant is that he along with co-accused Vikas kept surveillance outside the house while the remaining co-accused persons entered the house and committed the alleged robbery.
Learned counsel for accused/applicant claims parity on the ground that the co-accused Vikas has been granted bail by the Court of Sessions by way of order dated 30.06.2026. It is also submitted that TIP proceedings pertaining to the accused/applicant failed.
Learned APP for State, assisted by IO/SI Anil accepts notice and in all fairness submits that there is nothing to oppose this application.
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.
A copy of this order be immediately transmitted to the concerned Jail Superintendent for informing the accused/applicant.