Bail refused for attempt to murder involving grievous, life-threatening injuries caused by sharp-edged weapons.

The applicant, Dinesh @ Rinku Dhruw, was arrested on December 27, 2025, in connection with Crime No. 131/2025 registered at Police Station Gidhpuri

On October 17, 2025, an altercation arose between the complainant’s friend and a co-accused over the speeding of a motorcycle

When the complainant intervened, the applicant and others allegedly launched a fatal attack using a knife, causing injuries to the complainant’s back and head

The applicant sought regular bail, arguing that he was a 19-year-old sole breadwinner with no active criminal record, and that the investigation was complete with a charge-sheet filed on January 28, 2026

Whether the applicant is entitled to the grant of regular bail under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023, in light of the nature of the injuries and the allegations of a sharp-edged weapon attack

The Court applied Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, which replaces the provisions for regular bail

Substantively, the applicant was charged under Section 109 (Attempt to murder) and Section 3(5) (Joint liability/Common intention) of the Bhartiya Nyaya Sanhita (BNS)

The Court relied on the principle that the gravity of the offence, the nature of the weapon used, and the severity of the injuries sustained by the victim are primary considerations in bail adjudications

The Court scrutinized the Medico-Legal Case (MLC) report, which detailed two significant incised wounds: one over the lower border of the left scapula (10×2×1.5 cm) and another over the left parietal region (1×0.5×0.2 cm)

The Court noted that these injuries were caused by a sharp-edged weapon and were explicitly opined to be "dangerous to life"

The Court reasoned that the manner in which the offence was committed and the severity of the physical harm outweighed the applicant's mitigating circumstances regarding age and family responsibility at this stage

The application filed under Section 483 of the BNSS was dismissed accordingly