Bail granted where applicant faced only verbal abuse allegations and lacked physical involvement in co-accused's knife attack.

The applicant, Munat Yadav, filed a First Bail Application seeking release from custody in connection with Crime No. 21/2026.

The prosecution alleged that the applicant and co-accused used abusive language and threatened to kill the injured, Tularam Sahu.

While the applicant was accused of verbal abuse and threats, the co-accused, Sahil Yadav, allegedly inflicted three knife wounds on the victim’s back and caused head injuries using a bangle (chuda).

The applicant was arrested on January 28, 2026, and remained in jail while the charge-sheet was subsequently filed.

1. Whether the applicant is entitled to regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, considering his specific role in the offense and the stage of the trial.

Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, governing the grant of regular bail.

The principle that bail should be considered based on the nature and gravity of the allegations, the specific role of the accused, and the likelihood of the trial's duration.

Procedural consequences for the abuse of liberty under Sections 209 and 269 of the Bharatiya Nyaya Sanhita (BNS) and Section 84 of the BNSS regarding proclamations for absconding persons.

The Court observed that the applicant's role was distinct from the co-accused who inflicted life-threatening physical injuries with a weapon.

The primary allegation against the applicant was limited to the use of abusive language and threats, with no evidence of physical assault attributed to him.

The court noted that the applicant was implicated solely based on a memorandum statement of a co-accused and had no prior criminal record.

Since the charge-sheet had already been filed and the trial was expected to take a considerable amount of time, the Court determined that continued incarceration was unnecessary, provided strict conditions were met to ensure his presence during trial proceedings.

The Court allowed the bail application, granting regular bail to Munat Yadav upon furnishing a personal bond with two sureties subject to conditions: the applicant must not seek unnecessary adjournments, must appear at all critical trial stages, and must comply with Section 351 of the BNSS.