Multiple live criminal antecedents, including similar offences, justify refusal of regular bail.

The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 264/2026, registered at Police Station Koni for alleged offences under Sections 309(4) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.

The prosecution alleged that four persons threatened a truck driver at gunpoint and stole diesel from his vehicle.

The applicant was arrested after co-accused allegedly implicated him in memorandum statements recorded during investigation of another crime.

The applicant submitted that the charge-sheet had been filed, he had been in custody since 27 May 2026, and trial would take considerable time.

The State opposed bail, citing five live criminal antecedents, including two of a similar nature from 2026.

Whether the applicant should be released on regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

Whether the applicant’s criminal antecedents, considered with the nature and gravity of the alleged offence, warranted refusal of bail.

Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, was the statutory basis for the application for regular bail.

The alleged offences were punishable under Sections 309(4) and 3(5) of the Bharatiya Nyaya Sanhita, 2023.

The Court assessed bail by considering the facts and circumstances, the nature and gravity of the offence, and the applicant’s criminal antecedents.

The Court considered the applicant’s submissions regarding the filed charge-sheet, time already spent in custody, and likely delay in trial.

However, it also considered the nature and gravity of the alleged offence and the State’s submission that the applicant had five live criminal antecedents, two involving similar conduct in 2026.

On that assessment, the Court was not persuaded to grant regular bail.