BAIL GRANTED: Applicant receives regular bail in an assault case, citing 11 months in custody and no criminal antecedents.

This is the first bail application filed by the applicant, Veer Singh @ Veeriya, under Section 483 of the Bharatiya Nagarik Suraksha Sanhita 2023, seeking regular bail in connection with Crime No. 212 of 2025 registered at Police Station- Bajna, District- Ratlam (M.P.).

The applicant is accused of offenses punishable under Sections 191(3), 103(1), and 190 of the BNS, 2023, and has been in judicial custody since April 23, 2025, for approximately 11 months.

The incident, as reported by Dharji to the Police Station - Bajna on April 22, 2024, involved the applicant and 13 other individuals confronting Dharji's father, Megji, in a field around 11:30 PM regarding a love affair between Bhawna and Dharji's son.

Dharji alleged that his father stated the girl was pursuing his son, after which some accused assaulted Megji with a knife, others with wooden sticks, and Bhawna and Rakesh used stones.

The applicant, along with Bantu and Poona, allegedly assaulted Megji with kick and fist blows.

Dharji fled and upon returning with others, found his father dead.

The police were informed, and an FIR was registered against 15 accused under the aforementioned sections.

The applicant's counsel argued that he was falsely implicated, that it was a case of false over-implication involving all relatives due to a dispute over a love affair leading to a physical scuffle, and that no weapon was recovered from the applicant.

The defense further submitted that the final report had been submitted, but the trial had not yet commenced, and the applicant has a clean past, family roots, property, employment, and no history of evading the law, assuring cooperation in the trial.

The State opposed the bail on the ground of the gravity of the offense but conceded that no criminal antecedents were reported against the applicant, who is a 50-year-old agriculturist.

1. Whether the applicant, Veer Singh @ Veeriya, should be granted regular bail given the allegations of his involvement in the alleged offense, the duration of his custody, and the stage of the proceedings.

The court primarily applied Section 483 of the Bharatiya Nagarik Suraksha Sanhita 2023, which pertains to the grant of regular bail.

The judgment also mentioned Sections 191(3), 103(1), and 190 of the BNS, 2023, as the offenses for which the applicant was charged.

The court implicitly considered the principles guiding bail applications, such as the gravity of the offense, the applicant's criminal antecedents, the likelihood of abscondence or tampering with evidence, the duration of incarceration, and the stage of the trial.

Further, the court referred to Section 309 of Cr.P.C./346 of Bharatiya Nagarik Suraksha Sanhita, 2023, regarding the examination of witnesses in attendance during trial, as a condition for bail.

The court considered the applicant's argument of false implication and over-implication, noting that the contentions advanced by the applicant had prima facie merit and could not be dismissed as manifestly baseless.

The veracity of the prosecution's case and the applicant's complicity would be considered during the trial after evidence is presented.

The court observed that the applicant had been in custody for approximately 11 months since April 23, 2025, and the trial had not yet commenced.

Crucially, the court noted that despite the gravity of the alleged offense, the State fairly stated that no criminal antecedents were reported against the applicant, who is a 50-year-old agriculturist with family responsibilities.

The court found no possibility of the applicant fleeing from justice or any likelihood of recidivism, tampering with evidence, or influencing witnesses, especially given his socio-economic status and lack of criminal history.

Therefore, the court concluded that there appeared to be no compelling reason to continue the applicant's incarceration.

The applicant, Veer Singh @ Veeriya, shall be released on bail upon furnishing a personal bond in the sum of Rs. 50,000/- with one surety of the same amount to the satisfaction of the Trial Court.

The bail is subject to standard conditions, including appearing in court, not committing similar offenses, not inducing/threatening witnesses, not tampering with evidence, and ensuring compliance with Section 309 of Cr.P.C./346 of Bharatiya Nagarik Suraksha Sanhita, 2023, regarding witness examination.

This order remains effective until the end of the trial, with the Trial Court retaining the right to cancel bail in case of a breach of conditions.