Man In Knife-Stabbing Case Gets Anticipatory Bail As Chhattisgarh HC Cites Co-Accused’s Bail, Complainant’s No-Objection And Lower Court’s Reliance On One Antecedent

The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 195/2026, registered at Police Station Chal, Raigarh, for alleged offences under Sections 115(2), 119(1), 126(2), 296, 3(5) and 351(3) of the Bharatiya Nyaya Sanhita, 2023.

The prosecution alleged that, on 6 August 2026, the complainant was abused, threatened and assaulted, including being stabbed in the stomach; it also alleged that a co-accused took ₹2,200 and deflated a truck tyre.

The applicant claimed false implication, relied on the complainant’s no-objection to bail and on anticipatory bail granted to co-accused persons. The trial court had rejected his application, taking account of one criminal antecedent.

The application was considered under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023, which provides for directions for grant of bail to a person apprehending arrest.

The Court also noted the alleged offences under Sections 115(2), 119(1), 126(2), 296, 3(5) and 351(3) of the Bharatiya Nyaya Sanhita, 2023.

No precedent or further legal test was cited in the order; the Court assessed the application on the facts and circumstances, including the nature of the allegations, the applicant’s antecedent, parity with co-accused, and the complainant’s no-objection.

The Court considered the nature of the allegations and noted that the trial court had rejected bail on the basis of one criminal antecedent.

It weighed that circumstance against the fact that co-accused persons had been granted bail and that the complainant had expressed no objection before the lower court. On that overall assessment, and without expressing any view on the merits, the Court found it appropriate to grant anticipatory bail.

The applicant must make himself available for interrogation when required, refrain from influencing persons acquainted with the case or otherwise prejudicing a fair trial, and appear before the trial court on every date fixed until the trial is disposed of.