Regular bail granted after charge-sheet filing, considering clean antecedents and likely trial delay.

The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, in connection with Crime No. 244/2026, registered for offences under Sections 74, 75(1)(4), 296, 115(2) and 351(3) of the Bharatiya Nyaya Sanhita, 2023.

The prosecution alleged that the applicant made obscene remarks and gestures towards the victim, caught her hand and arm, and later called associates who assaulted a person who intervened.

The applicant claimed false implication, pointed to the absence of injuries in the victim’s medical report, and submitted that the charge-sheet had been filed, he had no criminal antecedents, and he had been in custody since 21 July 2026.

The State opposed bail on the basis of the allegations’ nature and gravity.

1. Whether the applicant should be released on regular bail, having regard to the allegations, the stage of the proceedings, and the circumstances relevant to bail.

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

The Court assessed the application by reference to the case circumstances, nature of the allegations, filing of the charge-sheet, period of custody, criminal antecedents, and likely time for conclusion of the trial.

The Court considered the allegations and the State’s objection, but also noted that the charge-sheet had been filed, the applicant had been in custody since 21 July 2026, he had no criminal antecedents, and the trial was likely to take considerable time.

On the cumulative circumstances, and without expressing any view on the merits, it found the applicant entitled to bail.

Bail was subject to conditions against influencing persons acquainted with the case, conduct prejudicial to a fair and expeditious trial, and failure to appear before the trial Court on each date until disposal of the trial.