Filing of charge-sheet and advanced age of accused justify grant of regular bail under Section 483 BNSS.

The applicant, a 60-year-old man, was arrested on December 25, 2025, in connection with an incident occurring on December 23, 2025

The prosecution alleged that the applicant inflicted a cut injury on the cheek of the injured, Suraj, using a weapon described as a "scapula"

The defense contended that the injury was accidental; specifically, that the applicant caught the injured and another individual stealing paddy from his home and threw a brick intended for his son, which mistakenly struck Suraj

The applicant was charged under Section 109(1) of the Bhartiya Nyaya Sanhita (BNS), 2023

Following the completion of the investigation, a charge-sheet was filed

Whether the applicant is entitled to the grant of regular bail under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023, based on his age, duration of custody, and the progress of the trial

The court primarily applied Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, which provides the High Court with discretionary power to grant regular bail to an accused in custody

It also considered the substantive provisions of Section 109(1) of the Bhartiya Nyaya Sanhita (BNS), 2023, regarding the attempt to commit murder

The court relied on general principles of bail jurisprudence, which balance the nature and gravity of the offense against the personal circumstances of the accused, such as age, criminal antecedents, and the likelihood of the trial's conclusion

The court balanced the gravity of the allegations against the specific circumstances of the applicant.

It noted that the applicant is 60 years old and has been incarcerated since December 25, 2025

A critical factor in the court's reasoning was the state's admission that the charge-sheet had already been filed and that the applicant had no previous criminal record

The court further observed that the trial was likely to take significant time to conclude

By linking the applicant’s advanced age, the completion of the investigation (filing of the charge-sheet), and the duration of his current detention, the court determined that the applicant met the criteria for release without compromising the trial process

It directed the applicant's release upon furnishing a personal bond with two sureties

The court imposed several conditions to ensure the integrity of the trial, including: (i) a prohibition on seeking unnecessary adjournments; (ii) mandatory presence on all trial dates under penalty of Section 269 of the BNS; (iii) potential initiation of proceedings under Section 209 of the BNS for misuse of liberty; and (iv) mandatory personal appearance for the framing of charges and recording of statements under Section 351 of the BNSS