HIMANSHU NAYAK Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 561/2024 of PS Anand Parbat for offence under Sec. 109(1)/3(5) BNS.

(2.) Broadly speaking, the allegation against the accused/applicant is that he along with co-accused Himanshu @ Rawan helped the main accused Deepak in causing dagger injury to the complainant de facto. As per prosecution case, the accused/applicant and the other co-accused caught hold of the victim, after which the main accused Deepak inflicted dagger injury on the back of the victim. Fortunately, the victim survived.

(3.) Learned counsel for accused/applicant submits that the accused/applicant is a young man of 20 years of age and is in jail since 10/9/2025 and no purpose would be served by keeping him in jail any further. It is also argued that co-accused Himanshu @ Rawan, who has been ascribed role similar to the present accused/applicant has already been released on bail.