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Judgment
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.
I have heard learned counsel for accused/applicant and learned APP for State assisted by IO/SI Sandeep Bishnoi.
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.
Learned counsel for accused/applicant submits that there is no evidence against him and he is in jail since 06.01.2026.
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.
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.
The allegedly stolen vehicle was recovered from the co-accused, who has already been granted bail.
There is no other material against the accused/applicant.
Considering the above circumstances, I do not find any reason to deprive further liberty to the accused/applicant. Therefore, the bail 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.
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.