ANIL TYAGI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 585/2023 of PS Daryaganj for offence under Sec. 392 /397 /395 /412 /182 /211 /212 /109 /120B /34 IPC.

(2.) Learned APP accompanied with Investigating Officer/SI Mahavir accepts notice and after discussing with the Investigating Officer, learned APP fairly concedes that on the principle of parity with co-accused Asif Khan and Deepak Tyagi, the present accused/applicant also may be granted regular bail.

(3.) The copies of orders dtd. 27/3/2025 and 14/5/2025 whereby accused Asif Khan and Deepak Tyagi were granted regular bail are respectively Annexure A-5 and A-6 to the bail application.