Bail granted considering no seizure, no criminal antecedents, and likely prolonged trial.

The complainant, Ashish Singh Thakur, reported to Police Station Torwa on November 26, 2025, that his house had been broken into between November 22-24, 2025, while he was away for his father-in-law's funeral.

Upon his return, he found the front door open, the cupboard broken, and gold and silver jewelry along with Rs. 50,000/- cash stolen.

Based on this, a case was registered under Sections 331(4), 305(A), and 238 of the B.N.S.

The applicant, Deepak Tandan, was subsequently arrested and has been in judicial custody since February 5, 2026.

A charge sheet has been filed in the case.

1. Whether the applicant, Deepak Tandan, is entitled to anticipatory bail in connection with Crime No. 531/2025 registered at Police Station Torwa, District-Bilaspur, (C.G.) for offenses punishable under Sections 331(4), 305(A), and 238 of the B.N.S.

The court applied the provisions of Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) for granting regular bail.

The court considered factors such as the nature of the allegations, the period of detention, the filing of the charge sheet, the absence of seizure from the applicant, and the lack of criminal antecedents.

The court considered various factors favoring the applicant for bail.

Specifically, it noted the nature of the allegations, the applicant's period of detention since February 5, 2026, the fact that the charge sheet had already been filed, and importantly, that no seizure of stolen articles had been made from the applicant.

Furthermore, the court emphasized that the applicant had no prior criminal antecedents.

Recognizing that the trial would likely take time to conclude, the court determined that the applicant was entitled to be released on bail.

The applicant was directed to provide a personal bond with two sureties and comply with specific conditions during the trial, including appearing in court and not seeking unnecessary adjournments.

The applicant, Deepak Tandan, was granted regular bail in connection with Crime No. 531/2025.

He was directed to furnish a personal bond with two sureties in the like sum to the satisfaction of the concerned court, subject to several conditions including appearing in court, not seeking adjournments without cause, and adherence to legal proceedings.