Anticipatory bail granted after considering the parties’ adult relationship and delayed complaint.

The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 449/2026, registered under Section 69 of the Bharatiya Nyaya Sanhita, 2023.

The complainant alleged that the applicant had established a physical relationship with her on 15 March 2026 on a promise of marriage, then stopped communicating and refused to marry her. She lodged the report on 19 August 2026.

The applicant contended that both parties were adults, had been in a relationship, and that the report was delayed; he also relied on his government employment and lack of criminal antecedents.

The State opposed bail, citing a prima facie allegation of a false promise of marriage.

Whether the applicant was entitled to anticipatory bail in connection with the offence alleged under Section 69 of the BNS.

The application was considered under Section 482 of the BNSS, which provides for directions for grant of bail to a person apprehending arrest.

The alleged offence was registered under Section 69 of the BNS.

The Court’s order does not cite any precedent or set out a further legal test; it states that the application was assessed on the facts and circumstances, the nature of the allegation, and the parties’ submissions.

The Court considered that the applicant and the complainant were adults and had been in a relationship, that the alleged incident occurred approximately five months before the report was lodged, and that the applicant was a government servant with no stated likelihood of absconding.

On those circumstances, and without expressing any view on the merits, the Court found it appropriate to grant anticipatory bail.

The applicant was also directed to cooperate with interrogation, refrain from influencing persons acquainted with the facts or prejudicing a fair trial, and attend court on each date fixed until disposal of the trial.