Bail granted to student accused of court premises explosion citing lack of evidence and clean antecedents.

The applicant, a 19-year-old student, sought his first bail application following his arrest on March 17, 2026.

The prosecution alleged that on March 16, 2026, a "sutli bomb" was detonated in front of Court Room No. 1 at the Jabalpur District Court, disrupting judicial proceedings.

The Police Station Omti registered FIR Crime No. 153/2026 under Sections 125 (act endangering life or personal safety), 287 (negligent conduct with respect to explosive substance), 132 (assault or criminal force to deter public servant from discharge of his duty), and 3(5) (joint liability) of the Bharatiya Nagarik Suraksha Sanhita (BNSS).

The applicant was implicated based on self-incriminating statements and information provided by co-accused while in police custody.

Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, regarding the High Court's power to grant bail.

The principle that self-incriminating statements made to police and statements of co-accused in custody are generally inadmissible as substantive evidence.

Principles of proportionality regarding the incarceration of young students during trial and consideration of socio-economic status and lack of criminal recidivism.

The court observed that the prosecution’s case against the applicant rested primarily on custodial statements, which lack evidentiary value at this stage.

It noted the absence of ocular evidence (eye-witnesses), CCTV footage, or any incriminating material seized directly from the applicant.

While the State opposed bail due to the gravity of the offense, it conceded that the applicant had no prior criminal record.

The court reasoned that since the applicant is a student with established family roots and no history of evading the law, there was no significant risk of him fleeing justice or tampering with evidence.

The court further determined that the veracity of the prosecution's claims and the applicant's complicity are matters to be decided during the trial, and continued incarceration would cause undue hardship to a young student.

The holding is contingent upon several conditions, including regular court appearances, prohibition from committing similar offenses, and non-interference with witnesses or evidence.

The court clarified that these observations are limited to the bail application and do not reflect on the final merits of the trial.