Prior criminal antecedents and misuse of earlier bail justify refusing regular bail.

The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in a case registered under Sections 309(4) and 3(5) of the Bharatiya Nyaya Sanhita, 2023

The prosecution alleged that the applicant and three others robbed diesel from a parked trailer after threatening its driver with a firearm

The applicant argued that the case against him rested on a memorandum statement, that he had been in custody since 27 May 2026, and that trial would take time

The State opposed bail, relying on the alleged armed robbery, the applicant’s two criminal antecedents, and the rejection of bail applications by two co-accused

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

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

The Court also relied on Deepak Yadav v. State of Uttar Pradesh & Another, (2022) 8 SCC 559, which it cited in connection with the relevance of an accused’s previous antecedents to the bail determination

The order treated the applicant’s antecedents and alleged misuse of prior bail as relevant considerations in deciding whether to grant bail

The Court considered the nature and gravity of the alleged armed robbery, the applicant’s two criminal antecedents, and its conclusion that he was a habitual offender who had misused bail granted earlier

It also noted that bail had been refused to two similarly situated co-accused on the ground of their antecedents

In light of these circumstances and the cited decision in Deepak Yadav, the Court found the case unsuitable for release on regular bail