Parity and a limited role as a peon justify grant of regular bail.

The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in Crime No. 07/2025, registered at Police Station Sakti for alleged offences under Sections 318(2), 318(4), 111(1), and 3(5) of the Bharatiya Nyaya Sanhita, 2023, and Sections 6 and 10 of the Chhattisgarh Protection of Depositors Interest Act, 2005.

The prosecution alleged that the applicant and others, associated with Flora Max Foundation, induced women to take bank loans and deposit the proceeds with the company in return for business goods and monthly payments; the company later closed its office, allegedly leaving a loss of Rs. 38,70,000.

The applicant maintained that she had worked only as a peon and had no role in the transactions.

She relied on parity, stating that five co-accused had been granted bail, and submitted that she had been in custody since 4 August 2026 and that trial would take time.

The State opposed bail but did not dispute that co-accused had been released.

1. Whether the applicant should be released on regular bail under Section 483 of the BNSS, having regard to her alleged role, parity with bailed co-accused, custody, and likely duration of trial.

Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, provides the basis for the High Court’s consideration of an application for regular bail.

In deciding the application, the Court considered the nature of the allegations, the role attributed to the applicant, parity with co-accused already released on bail, the period of custody