Completed investigation and parity justified regular bail despite the accused’s criminal antecedents.

The petitioners, Accused Nos. 1–3 in S.C. No. 812/2026, sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, after their applications were rejected by the Sessions Court.

The case arose from an incident in which, according to the prosecution, Accused No. 2 assaulted two persons with a hockey stick and Accused Nos. 1–4 assaulted the injured informant, CW1, with a knife.

CW1 sustained seven injuries, including two certified as grievous.

The petitioners had been arrested between 25 and 28 March 2026; the investigation was complete and the charge sheet had been filed.

Accused No. 4 had already been granted bail.

The petitioners were aged between 20 and 23 and had criminal antecedents.

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

The Court’s decision reflects an assessment of the case circumstances, including the nature of the allegations and injuries, the status of the investigation, parity with a co-accused already granted bail, and the petitioners’ antecedents; it did not cite any precedent or set out a separate doctrinal test.

The Court considered the alleged armed assault and the petitioners’ criminal antecedents, but also noted that the injured victim had been discharged and was stable, that only two of the seven injuries were classified as grievous, and that the investigation was complete and the charge sheet filed.

It further took account of Accused No. 4’s grant of bail and the petitioners’ young ages.

On balance, the Court concluded that bail was warranted, subject to conditions addressing attendance, witness interference, further offending, travel, and periodic reporting to the police.

Conditions included a personal bond of ₹1,00,000 each with two sureties for the like sum; regular attendance at trial; no threat to or tampering with prosecution witnesses; no involvement in similar offences; no leaving the trial court’s jurisdiction without permission; and monthly attendance at the Byatarayanapura Police Station for one year.