Grant of Bail for Simple Injuries Where Charge Sheet is Filed and Parity is Established.

The applicant filed a First Bail Application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking regular bail following his arrest on December 1, 2025.

The prosecution alleged that on November 30, 2025, the applicant's associate assaulted a complainant with a knife while the applicant was present during a physical altercation near Nehru Chowk.

The applicant contended he was falsely implicated while attempting to settle a dispute and that a knife recovery was fabricated.

He further sought parity with a co-accused who was granted bail in January 2026.

1. Whether the applicant is entitled to the grant of regular bail considering the nature of the injuries, the duration of incarceration, and the principle of parity?

Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 (formerly Section 439 of the CrPC) regarding the High Court's power to grant bail.

Substantive charges were registered under Sections 109(1) (Punishment of abetment), 296 (Obscene acts and songs), 115(2) (Voluntarily causing hurt), 324(2) (Voluntarily causing grievous hurt by dangerous weapons), and 3(5) (Acts done by several persons in furtherance of common intention) of the Bhartiya Nyaya Sanhita (BNS), 2023, along with Sections 25 and 27 of the Arms Act.

The court also referenced the principle of parity based on the prior release of a co-accused in MCRC No. 641/2026.

The Court evaluated the gravity of the offence against the medical evidence (MLC), noting that the injuries sustained by the victim were "simple in nature".

It observed that the investigation was effectively complete as the charge-sheet had already been filed before the competent court.

The Court took into account that the applicant had been in custody since December 1, 2025, and that the trial was likely to be protracted.

The Court accepted the applicant’s plea for parity with the co-accused who had been previously granted bail.

The Court allowed the bail application and ordered the release of the applicant, B Sonu, upon furnishing a personal bond with two sureties, subject to strict conditions including a prohibition on seeking unnecessary adjournments, mandatory presence at trial under penalty of Section 269 of the BNS, and adherence to proceedings under Section 84 of the BNSS if the liberty is misused.