SAGAR Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) In furtherance of last order passed in Bail Application No. 1063/2025, prosecution had filed Status Report along with MLCs of injured persons and CCTV footage. In Bail Application No. 1936/2025, learned APP accompanied with Investigating Officer/SI Narender accepts notice. As submitted by both sides, both these applications arise out of same incident and on the basis of Status Report filed in the Bail Application No. 1063/2025, both applications can be heard and decided together.

(2.) I have heard learned counsel for accused/applicants and learned prosecutor assisted by the Investigating Officer.

(3.) The accused/applicants, suffering incarceration since 15/12/2024 (Vikas) and 16/12/2024 (Sagar) seek to be released on bail in case FIR No. 635/2024 of PS Vikaspuri for offence under Sec. 110/3(5)/109 BNS.