WARIS ALI Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) The accused/applicant seeks regular bail in case FIR No. 357/2024 of PS Chitranjan Park for offence under Sec. 309(6)/310(2)/311/317(3)/209/ 61(2)/3(5) BNS and Sec. 25/27 Arms Act.

(2.) Learned counsel for accused/applicant seeks bail mainly on parity with the co-accused persons, two of whom have already been granted bail by way of detailed orders Annexures P-7 and P-8 to the bail application. Besides that, even the trial court has granted bail to yet another co-accused Farid Ali vide order dtd. 9/2/2026 and copy thereof has been shown.

(3.) Learned prosecutor assisted by IO/SI Narender Singh does not dispute that the role ascribed to the present accused/applicant is similar to that ascribed to the remaining three accused persons namely Laiq Ahmed and Suphiyan Ali as well as Farid.