Anticipatory bail granted to accused allegedly threatening to expose cooperative-bank irregularities.

The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 262/2026, registered under Sections 108 and 3(5) of the Bharatiya Nyaya Sanhita, 2023.

The prosecution alleged that the applicant threatened the deceased during a phone call on 25 December 2025, and that the deceased was found hanging the next day.

The applicant denied the allegation and submitted that the deceased’s suicide was connected to a co-accused’s failure to return ₹52,00,000; the State opposed bail but confirmed that the applicant had no other criminal antecedents.

Whether the applicant should be granted anticipatory bail in connection with the alleged offence under Sections 108 and 3(5) of the BNS

The application was made under Section 482 of the BNSS, 2023, which provides for anticipatory bail. The alleged offences were under Sections 108 and 3(5) of the BNS, 2023.

The Court stated no specific precedent or further legal test; it determined the application having regard to the facts and circumstances, the nature of the allegations, and the parties’ submissions.

Having considered the circumstances and the nature of the allegations, the Court found it appropriate to grant anticipatory bail without expressing any opinion on the merits.

It imposed conditions requiring the applicant to remain available for interrogation, refrain from influencing persons acquainted with the case or prejudicing a fair trial, and attend court on each date fixed.

The Court directed that, in the event of arrest in the specified crime, the applicant be released on anticipatory bail upon furnishing a personal bond of ₹25,000 with one surety for the like amount, subject to the stated conditions.