SAHIL WAJID Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) Petition under Sec. 528 read with Sec. 480 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter referred to as 'B.N.S.S.')/Sec. 482 read with Sec. 439 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.) has been filed on behalf of the Petitioner for Quashing of Order dtd. 6/5/2025 whereby the Learned ASJ-07, Saket Courts (South-East) granted Bail to the Respondents in FIR No. 127/2024 dtd. 11/4/2024 under Ss. 328/381 of the Indian Penal Code, 1860 (hereinafter referred to as 'IPC') registered at Police Station Sarita Vihar and all the proceedings emanating therefrom.

(2.) The brief facts are that on 11/4/2024, a Complaint was made by the Petitioner at Police Station Sarita Vihar on the allegation that Respondent No. 2, Ms. Sujata Rao who was working as the house-help in the family of the Petitioner, committed theft of jewellery worth more than Rs.10,00,000.00from their house in late 2023. She was under suspicion initially but she abruptly left for her native place. She returned in September, 2023 on coming to know that the Petitioner's family were searching for house-help to take care of the Petitioner's aged father, suffering from Parkinson's disease.

(3.) During the second stint of service in October-November, 2023, Petitioner's aged parents repeatedly fell unwell under mysterious circumstances whilst at home. They had to be rushed to hospital at different points of time in October, 2023.