Grant of regular bail for simple injuries where charge-sheet is filed and criminal antecedents are explained.

The Applicant filed his first bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest on November 4, 2024

The prosecution alleged that the Applicant engaged in a dispute with the complainant over liquor money, subsequently assaulting the complainant with a weapon and fists and using "filthy language"

The complainant sustained simple injuries

The Applicant contended that he was falsely implicated based on a memorandum statement, that no incriminating articles were seized, and that his three prior criminal antecedents had been disposed of

The State opposed the bail, noting the filing of the charge-sheet and the Applicant's criminal history

1. Whether the Applicant is entitled to the grant of regular bail under Section 483 of the BNSS, 2023, considering the nature of the injuries and the current stage of proceedings

Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, regarding the grant of regular bail

Bharatiya Nyaya Sanhita (BNS), 2023, specifically Sections 119(1) (voluntarily causing hurt), 296 (obscenity), 351(2) (criminal intimidation), 115(2) (voluntarily causing hurt), and 118(1) (voluntarily causing grievous hurt by dangerous weapons), as well as Sections 25 and 27 of the Arms Act

The court considered the principle that the completion of the investigation (filing of charge-sheet) and the nature of injuries (simple) are significant factors in exercising judicial discretion for bail

the Court evaluated the circumstances, noting that while the allegations involved an assault with a weapon, the medical evidence indicated the complainant sustained only "simple injuries"

The Court found merit in the Applicant's argument that the investigation was complete, evidenced by the fact that the charge-sheet had already been filed

Regarding the Applicant's criminal history, the Court accepted the explanation provided in the covering memo stating the three previous cases were disposed of

Balancing the period of incarceration (since November 4, 2024) against the material available on record, the Court determined that continued detention was not warranted provided stringent conditions were imposed to ensure the Applicant's presence during trial

The holding was conditioned upon the Applicant’s mandatory appearance for case opening, framing of charges, and recording of statements under Section 351 of the BNSS, with a warning that failure to comply would result in proceedings under Sections 209 and 269 of the BNS