Parity with bailed co-accused and a filed charge-sheet support grant of regular bail.

The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case alleging offences under Sections 420, 467, 468, 471 and 120-B of the Indian Penal Code.

The prosecution alleged that she and others forged documents and medical records, manipulated official records, and fraudulently obtained ₹4,00,000 under a government assistance scheme for deaths caused by snake bite or poisonous-animal bite

Her earlier bail application had been rejected for want of prosecution

She relied on parity with co-accused who had received bail, her lack of criminal antecedents, her status as a woman, custody since 19 June 2026, and the filing of the charge-sheet

The State opposed bail, citing the seriousness of the allegations

Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, empowers the Court to grant regular bail

The alleged offences were under Sections 420, 467, 468, 471 and 120-B of the Indian Penal Code

In deciding bail, the Court considered the nature of the allegations, the material collected during investigation, parity with co-accused, the applicant’s personal circumstances and antecedents, the period of custody, and the stage and likely duration of trial

The order cites no specific precedent or further statutory test

The Court weighed the alleged scheme-related fraud against the fact that similarly situated co-accused had been granted bail, the applicant was a woman with no criminal antecedents, and she had been in custody since 19 June 2026

It also noted that the charge-sheet had been filed, the allegations remained to be tested at trial, and the trial was likely to take considerable time; continued pre-trial detention therefore would serve no fruitful purpose

The Court accordingly granted bail without expressing an opinion on the merits

Bail was subject to conditions prohibiting interference with witnesses or the fair and expeditious trial, and requiring her appearance on every date fixed by the trial Court until the trial’s disposal