BAIL GRANTED: Applicant with no criminal antecedents and chargesheet filed is entitled to bail.

The applicant, Danish Khan, was arrested in connection with FIR No. 0296/2025 by Police Station Kotwali, Korba, for the offence punishable under Section 420 of the Indian Penal Code, 1860.

The prosecution's case is that in October 2022, the complainant, Manoj Kumar Yadav, alleged that Danish Khan demanded Rs. 1,75,000/- for a job as a computer operator.

The complainant paid Rs. 1,70,000/- in cash and Rs. 5,000/- via PAYTM through Ramesh Kaushik.

The applicant allegedly misled the complainant for two years.

An FIR was registered on April 25, 2025, and a chargesheet was filed on December 19, 2025.

The applicant has been in jail since December 11, 2025.

Whether the applicant, Danish Khan, should be granted regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, for the alleged offence under Section 420 of the Indian Penal Code, 1860.

The court considered the general principles governing the grant of regular bail, which include the facts and circumstances of the case, the nature of allegations, the period of detention, the filing of the chargesheet, the absence of criminal antecedents, and the likely time for trial conclusion.

The application was filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS).

Conditions for bail, including ensuring the applicant's presence and preventing misuse of liberty, are also implicitly drawn from BNSS.

The court considered the applicant's argument that he was falsely implicated, that no seizure was made, and that there was no substantial material to prove the amount was given for a job.

The court also noted that the applicant is 46 years old, works as a driver, and is the sole earning member of his family.

Importantly, the chargesheet had been filed, the applicant had been in custody since December 11, 2025, and he had no criminal antecedents.

Given that the trial was likely to take time to conclude, these factors collectively weighed in favor of granting bail.

The court directed that the Applicant-Danish Khan be released on bail for the offence punishable under Section 420 of the Indian Penal Code, 1860, upon furnishing a personal bond with two sureties in the like sum to the satisfaction of the concerned court.

This was subject to conditions including not seeking adjournments, remaining present at trial, and adhering to provisions of the BNSS regarding appearance.