DEEPAK TYAGI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 585/2023 of PS Daryaganj for offences under Sec. 392/395/397/412/120B/182/ 211/212/109/34 IPC. The earlier bail application of the accused/applicant was dismissed as withdrawn with liberty to approach the learned Trial Court. Accordingly, the accused/applicant filed fresh bail application before the learned Trial Court which was dismissed vide order dtd. 9/5/2025. Hence, the present application.

(2.) Learned APP accepts notice and assisted by the Investigating Officer/SI Mahaveer, fairly concedes that the accused/applicant deserves parity with the co-accused Asif Khan, who was granted regular bail by this court vide detailed order dtd. 27/3/2025.

(3.) Broadly speaking, the allegation against the accused/applicant is that he conspired in commission of dacoity involving an amount of Rs.90,00,000.00. The accused/applicant was not personally involved in the actual act of dacoity. However, out of the allegedly looted money, a sum of Rs.19,66,000.00 was allegedly recovered from his house. Unlike co-accused Asif Khan, the accused/applicant was not even an employee of the victim Mayank Jain.