Bail granted despite criminal antecedents, subject to stringent surveillance and compliance conditions.

The applicant sought bail in connection with FIR No. 0371 of 2025, registered at Police Station Kotwali, Dehradun, for alleged offences under Sections 109, 352 and 61(2) of the Bharatiya Nyaya Sanhita, 2023 (BNS).

He argued that he had been falsely implicated, that the medical evidence did not identify a definite cause or weapon of injury, and that the injured person was intoxicated at the time of the incident.

The applicant stated that he had been in custody since 10 February 2025 and that he had been granted bail in his previous cases.

The State confirmed that the charge sheet had been filed and did not dispute his custody, but relied on his criminal antecedents and sought stringent conditions.

The judgment records the FIR date as 19 October 2025, which is later than the stated arrest date.

Whether the applicant should be released on bail while facing charges under Sections 109, 352 and 61(2) of the BNS.

Whether the applicant’s criminal antecedents warranted stringent conditions if bail were granted.

The Court considered the alleged offences under Sections 109, 352 and 61(2) of the BNS and exercised its discretion on the bail application.

It cited no precedent or specific statutory test governing that discretion; accordingly, no further legal rule can be attributed to the judgment.

The Court considered the applicant’s submissions concerning the uncertainty in the medical evidence, his custody, and his prior grants of bail, alongside the State’s position that the charge sheet had been filed and its concern about his criminal antecedents.

It found substance in the State’s concern and addressed it through conditions intended to secure the applicant’s attendance, restrict his travel, and facilitate police surveillance.

The Court granted bail without expressing an opinion on the merits.

The applicant was ordered to be released on a personal bond and two reliable sureties of like amount, to the satisfaction of the court concerned.

Conditions include attending every trial date without unnecessary adjournments, surrendering any passport within three days and not leaving India without prior permission, and providing his contact details—including his father’s—to the SHO of the nearest police station.

If the applicant engages in future criminal activity, the prosecution must inform the trial court so it may take steps to cancel bail.