RAJVEER SINGH Vs. STATE GOVT OF NCT DELHI

JUDGEMENT

(1.) By way of these four bail applications filed under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ["BNSS"], the petitioners seek regular bail in connection with FIR No. 533/2025, dtd. 18/12/2025, registered at Police Station Maidan Garhi, for the offences punishable under Ss. 109(1)/115(2)/3(5) of the Bharatiya Nyaya Sanhita, 2023 ["BNS"].

(2.) As all four bail applications arise out of the same FIR, they are disposed of by a common order.

(3.) Notice was issued in these applications on 30/1/2026 and 2/2/2026. The prosecution has filed status reports dtd. 6/2/2026 in each of the cases.