Bail rejected in mob violence case given the organized nature of offense and multiple injuries.

The four applicants filed a First Bail Application following their arrest in connection with Crime No. 31/2026.

The prosecution alleged that after a local individual, Aarif Khan, caused a disturbance and assaulted residents, the applicants and other villagers retaliated by surrounding the complainant's house, committing arson, and assaulting the complainant, his neighbors, and police personnel with weapons including knives, rods, and sticks.

The defense contended the applicants were falsely implicated and that the incident was a spontaneous reaction to Aarif Khan's provocations.

While 22 accused persons are in custody, 8 remain absconding.

The Court primarily applied Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) regarding the grant of regular bail.

The court's discretion was guided by established principles concerning the gravity of the offense, the organized nature of the crime, the involvement of multiple accused persons, the impact on public order (including injuries to police personnel), and the potential for absconding or tampering with evidence during an ongoing trial.

The Court analyzed the gravity of the situation, noting that the incident involved an organized attack by a large group of approximately 30 individuals.

Although the defense argued the incident was a reaction to external provocation, the Court focused on the severity of the violence, which resulted in 16 injured persons and injuries to police officers performing their duties.

The Court observed that despite 13 victims refusing medical exams, the statements of injured witnesses and investigative material prima facie established the applicants' involvement.

The fact that 8 co-accused remain absconding weighed against the applicants, as it reflected the "seriousness and organized nature of the offence".

Consequently, the Court found that the gravity of the charges outweighed the period of judicial custody served by the applicants since April 2026.

The Court held that the nature and gravity of the offense, coupled with the involvement of a large, partially absconding group, precluded the grant of bail at this stage.

The trial court was directed to proceed with and conclude the trial expeditiously.