BAIL GRANTED: Charge sheet filed and judicial custody prolonged justify regular bail despite prior antecedents.

The applicant, Yogesh Pahadi, was arrested in connection with Crime No. 458/2025 registered at Police Station Abhanpur, District Raipur (C.G.), for offenses under Sections 296, 351(2), 115(2) of the Bhartiya Nagarik Suraksha Sanhita (BNS) and Sections 25 and 27 of the Arms Act.

The prosecution alleged that the applicant threatened to kill and physically assaulted the complainant with abusive and filthy words, causing injuries to the complainant's head, neck, and left leg.

The applicant has been in judicial custody since December 14, 2025, and the charge-sheet has been filed.

The State noted that the applicant has four previous criminal antecedents.

1. Whether the applicant, Yogesh Pahadi, should be granted regular bail given the allegations, the period of judicial custody, the filing of the charge-sheet, and the likelihood of the trial taking considerable time.

The court considered the provisions of Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023, regarding the grant of regular bail.

The decision was predicated on established principles for bail considerations, including the nature and gravity of the allegations, the period of custody, the filing of the charge-sheet, the likelihood of delay in trial, and the absence of a flight risk or tampering with witnesses.

The court applied the general principles governing bail by considering the facts and circumstances of the case, including the nature and gravity of the allegations against the applicant.

Crucially, the court noted that the charge-sheet had already been submitted, and the applicant had been in judicial custody since December 14, 2025.

The court further acknowledged the likelihood that the conclusion of the trial would take a considerable amount of time.

Despite the State's objection regarding the applicant's four previous criminal antecedents, the court ultimately prioritized the duration of custody and the impending delay in the trial process.

The court deemed the injuries to be minor in nature as per the counsel for applicant.

The applicant is to be released on bail upon furnishing a personal bond with two local sureties in the like sum to the satisfaction of the concerned court.

This grant is subject to several conditions, including undertakings not to seek adjournments during evidence, to remain present in court, and not to misuse the liberty of bail.