Facts
On November 26, 2025, Ashish Singh Thakur reported to the Police Station Torwa that his house had been burglarized on November 24, 2025, while he was away for his father-in-law's death.
Source reference: p.2Gold and silver jewelry and ₹50,000/- cash were stolen.
Source reference: p.2A case was registered under Sections 331(4) and 305(A) of the Indian Penal Code.
Source reference: p.2The applicants, Shailesh Singh Chouhan and Kushal Pasi, were arrested in connection with the crime and have been in judicial custody since January 22, 2026.
Source reference: p.3A charge sheet has been filed.
Source reference: p.3The prosecution claims ₹5,000/- was seized from applicant No. 1 and ₹4,800/- from applicant No. 2.
Source reference: p.3Applicant No. 1 has one criminal antecedent, and applicant No. 2 has four criminal antecedents.
Source reference: p.3-4Issues
1. Whether the applicants are entitled to regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.
Source reference: p.1Law Applied
The court considered Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) for grant of regular bail, weighing the facts and circumstances of the case, the nature of allegations, the period of detention, and the likelihood of the trial taking time for conclusion.
Source reference: p.1, p.4Reasoning
The court considered the applicants' detention period since January 22, 2026, and acknowledged that a charge sheet had been filed.
Source reference: p.3-4It also noted that the trial would likely take a considerable amount of time to conclude.
Source reference: p.4Despite the State Counsel's opposition, citing the seizure of money from both applicants and their criminal antecedents, the court found these factors insufficient to deny bail given the prolonged detention and the expected delay in the trial.
Source reference: p.3-4The court's reasoning aligns with the principle that bail should generally be granted when the trial is likely to be protracted, provided there are no compelling reasons for continued detention.
Source reference: p.4Holding
The bail application is allowed.
Applicants, Shailesh Singh Chouhan and Kushal Pasi, involved in Crime No. 531/2025, are to be released on bail upon furnishing a personal bond with two sureties each, to the satisfaction of the concerned court.
Source reference: p.5The release is subject to several conditions, including not seeking adjournments during witness examination, ensuring presence in court, and not misusing the liberty of bail.
Source reference: p.5-6Original Court PDF
SHAILESH SINGH CHOUHANvsSTATE OF CHHATTISGARH
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