Chhattisgarh HC Grants Bail To 20-Year-Old Accused In Assault And Scooty-Snatching Case, Citing No Stolen Property Recovered From Him And Filed Chargesheet

The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 187/2026, registered for alleged offences under Sections 309(6) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.

The prosecution alleged that the applicant and a co-accused assaulted the complainant and forcibly took a scooty and mobile phone.

The applicant submitted that he had been in custody since 28 April 2026, had no criminal antecedents, that no stolen property had been recovered from him, and that the charge-sheet had been filed.

The State opposed bail, relying on the seriousness of the allegations.

Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, empowers the Court to grant regular bail.

In exercising that power, the Court considered the circumstances of the case, the nature and gravity of the alleged offence, the period of custody, criminal antecedents, recovery of property, filing of the charge-sheet, and the likely duration of trial.

The alleged offences were under Sections 309(6) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.

No precedent was cited.

The Court acknowledged the seriousness of the allegations but weighed them against the applicant’s custody since 28 April 2026, absence of criminal antecedents, lack of recovery of stolen property from his possession, and the filing of the charge-sheet.

As the trial was likely to take time, the Court found these circumstances sufficient to grant bail without expressing any view on the merits.

Bail was subject to conditions prohibiting interference with witnesses or the fair trial and requiring the applicant to attend every hearing until the trial concludes.