Anticipatory bail denied for grievous assault on vital body parts causing life-threatening injuries.

The applicant, a minor, sought anticipatory bail regarding Crime No. 263/2026 registered at Police Station Civil Lines, Bilaspur.

According to the prosecution, on February 20, 2026, the applicant and co-accused (Vedant Gupta and Arnav @ Yug Mishra) confronted the victim, Aditya Pratap, and his friend near Lakhiram Auditorium.

The accused allegedly abused and assaulted the victims with hands, fists, and a knife.

The victims sustained stab injuries to vital areas, specifically the neck and chest.

While the applicant contended that the injuries were not life-threatening, the medical query report classified the injuries to Aditya Pratap as "dangerous to life".

Whether the applicant is entitled to the grant of anticipatory bail under Section 482 of the BNSS, 2023, despite the gravity of the allegations and the medical evidence regarding the nature of the injuries.

Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, which provides the discretionary power to the High Court to grant anticipatory bail to individuals apprehending arrest.

The substantive charges were registered under the Bharatiya Nyaya Sanhita (BNS), 2023, specifically Section 109 (Attempt to murder), Section 296 (Obscene acts/utterances), Section 351(3) (Criminal intimidation), Section 115(2) (Voluntarily causing hurt), and Section 3(5) (Acts done by several persons in furtherance of common intention).

The Court observed that the applicant was specifically named in the FIR as having used a knife to inflict wounds on the victims' neck and chest.

the Court relied on the MLC and the medical query report, which explicitly stated that the injuries to Aditya Pratap were indeed dangerous to life.

The Court reasoned that the seriousness of the offense, the violent manner in which it was executed (targeting vital organs), and the fact that the investigation was still in progress militated against the grant of discretionary relief.

The Court held that given the gravity of the offense and the potential threat to the life of the victim, the applicant was not entitled to protection from arrest.

The application filed by XYZ (Minor) in connection with Crime No. 263/2026 was dismissed.