PRAKASHI DEVI Vs. GOVT NCT OF DELHI

JUDGEMENT

(1.) This is a regular bail application in case FIR No. 476/2016 under Sec. 302/308/452/323/324/341/148/149/174A/120-B/34 of IPC registered at P.S Mangol Puri.

(2.) Learned counsel for the petitioner submits that on the similar facts coaccused Mamta and Varsha @ Heera have already been granted bail by this court vide order dtd. 27/4/2023 and 11/5/2023 respectively.

(3.) Learned counsel for the petitioner submits that the role of the present petitioner is similar as of the co-accused Mamta and Varsha @ Heera. Learned counsel further submits that the present petitioner is also in custody since 2/9/2022.