Prolonged custody beyond BNSS’s statutory trial period warrants bail where trial proceeds at a snail’s pace.

The petitioner sought bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”) in connection with Tamando P.S. Case No. 218 of 2024, corresponding to C.T. Case No. 514 of 2024, pending before the JMFC-I, Bhubaneswar.

She was charge-sheeted for offences under Sections 420, 467, 468 and 471 of the Indian Penal Code (“IPC”).

The allegation was that the petitioner had obtained ₹1,20,00,000 from the informant by falsely representing that two houses/flats would be sold and by entering into an agreement for sale of another flat.

The informant subsequently discovered that the petitioner had been arrested by the Economic Offences Wing in another cheating case and lodged the present FIR.

The petitioner had remained in custody since 26 July 2024.

Charges were framed on 5 May 2025, and the first date for evidence was fixed for 14 May 2025; however, the trial remained incomplete despite the expiry of the statutory period referred to under Section 480(6) of the BNSS.

The case was pending before a Magistrate competent to impose a maximum sentence of three years.

The Court exercised its bail jurisdiction under Section 483 of the BNSS.

It considered Section 480(6) of the BNSS, which provides the statutory framework concerning completion of trial within the prescribed period in Magistrate-triable cases and was treated as appearing more mandatory than discretionary, though not creating an absolute and unconditional right to bail.

The Court also relied on the first proviso to Section 480 of the BNSS, which permits special consideration for a woman accused.

The Court applied the constitutional guarantee of personal liberty and fair, expeditious procedure under Article 21, holding that indefinite incarceration merely on the expectation that the trial may conclude at some future date is impermissible.

The Court found that the petitioner had been in custody for more than two years, whereas the Magistrate before whom the trial was pending could impose a maximum sentence of only three years.

Although the trial had commenced with framing of charge, it had not concluded even after the statutory period contemplated by Section 480(6) of the BNSS, demonstrating substantial delay.

The Court treated the provision as strongly favouring timely completion of the trial, while recognising that it did not confer an automatic right to release.

Balancing the seriousness of the allegations against the prolonged pre-trial detention, the slow progress of the trial, the relatively limited sentencing jurisdiction of the trial court, the petitioner’s status as a woman, and the Article 21 concern against indefinite incarceration, the Court held that the petitioner had made out a case for bail.

The petitioner was directed to be released on bail upon furnishing a property surety of ₹5,00,000, free from encumbrance, in addition to a bail bond of ₹1,00,000 with two solvent sureties for the like amount, to the satisfaction of the trial court.

She was required to cooperate with the further trial and was prohibited from leaving India without prior permission of the trial court.

She was also directed to surrender her passport, if not already surrendered or seized, or to file an affidavit stating that she did not possess one.

The BLAPL was accordingly disposed of, and the order was directed to be communicated to the concerned court and jail authorities.