Anticipatory bail granted considering the applicant’s prompt counter-FIR and absence of criminal antecedents.

The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 80/2026, registered at Police Station Kharora for offences under Sections 296, 115(2), 351(2), 324(2), 74 and 3(5) of the Bharatiya Nyaya Sanhita, 2023.

The prosecution alleged that the applicant and others abused and assaulted members of a wedding party; the State also alleged damage to nearby vehicles.

The applicant contended that the case was a counterblast to an earlier report he had lodged concerning an assault on his family, registered as Crime No. 76/2026, and that he had no criminal antecedents.

The State confirmed that no criminal antecedents were recorded.

Whether the applicant was entitled to anticipatory bail in Crime No. 80/2026

Whether the circumstances—including the applicant’s earlier report and absence of criminal antecedents—supported granting anticipatory bail despite the allegations against him

Section 482 of the Bharatiya Nagrik Suraksha Sanhita, 2023 empowers the Court to grant anticipatory bail.

The Court considered the facts and circumstances, the nature of the allegations, the parties’ submissions, the applicant’s earlier report, and the absence of criminal antecedents in deciding whether to grant that relief.

No precedent was cited.

The Court noted that the applicant had lodged a report shortly after the incident and that there was no criminal antecedent against him.

Having considered these circumstances alongside the allegations and submissions, the Court found it appropriate to grant anticipatory bail, without expressing any view on the merits.

The applicant must cooperate with interrogation, refrain from influencing persons acquainted with the case or prejudicing a fair trial, and attend each trial-court hearing until disposal of the case.