Numerous pending similar criminal antecedents justified denial of bail due to reoffending risk.

The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in five cases arising from alleged house-breakings and thefts registered at Police Station Baloda.

The prosecution alleged that stolen articles were recovered from him; charge-sheets had been filed in all five cases.

The applicant had been in custody since 4 May 2026.

He disclosed 14 criminal antecedents, stating that he had been acquitted in three; the State submitted that 11 similar antecedents remained pending.

1. Whether the applicant should be granted regular bail in the five pending cases, having regard to the allegations, recovery of property, custody and filing of charge-sheets.

2. Whether the applicant’s 11 pending criminal antecedents of a similar nature demonstrated a risk of repeat offending sufficient to refuse bail.

Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, provides the basis for the applications for regular bail.

In assessing criminal antecedents, the Court identified their relevance to the likelihood of compliance with bail conditions, the risk of committing further offences, and the possibility of evidence tampering, obstruction or witness intimidation.

The Court also relied on Deepak Yadav v. State of Uttar Pradesh & Another.

In assessing criminal antecedents, the Court identified their relevance to the likelihood of compliance with bail conditions, the risk of committing further offences, and the possibility of evidence tampering, obstruction or witness intimidation.

The applicant disclosed 14 criminal antecedents, stating that he had been acquitted in three; the State submitted that 11 similar antecedents remained pending.

Numerous pending similar criminal antecedents justified denial of bail due to reoffending risk.