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

The applicant was arrested in connection with Crime No. 385/2026 registered at Police Station DD Nagar, Raipur, for offences under Sections 306 and 3(5) of the Bharatiya Nyaya Sanhita, 2023. The prosecution alleged that the applicant, while working as an assistant at the complainant’s Satya Auto Parts shop, committed theft of spare parts and sold them to others with the assistance of co-accused persons, causing an alleged loss of approximately ₹12,000–₹15,000.

The applicant had been in judicial custody since 21 June 2026, had no criminal antecedents, and the charge-sheet had been filed before the competent court. This was his first application for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.

Whether the applicant should be released on regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, considering the nature of the allegations, the period of custody, filing of the charge-sheet, and absence of criminal antecedents.

Whether bail should be granted subject to conditions securing the applicant’s presence and preventing misuse of the liberty of bail.

The Court applied Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, governing the High Court’s power to grant regular bail.

In exercising this discretion, the Court considered the nature and gravity of the alleged offence, the period of detention, completion of investigation and filing of the charge-sheet, the applicant’s criminal antecedents, and the likely duration of the trial.

The Court found the applicant entitled to bail after considering the relevant circumstances: he had remained in custody since 21 June 2026, the charge-sheet had already been filed, he had no previous criminal antecedents, and the trial was likely to take considerable time. Although the State opposed the application, it primarily relied on the filing of the charge-sheet and did not present grounds sufficient to outweigh these factors.

The Court therefore exercised its discretion in favour of release, while imposing conditions intended to ensure the applicant’s attendance, prevent unnecessary adjournments, and safeguard the progress of the trial.

The applicant, Yuvraj Singh Sahu, was directed to be released on bail in Crime No. 385/2026 upon furnishing a personal bond and two sureties in the like amount to the satisfaction of the trial court. He was required not to seek adjournments when prosecution witnesses were present, to remain present on dates fixed by the trial court, and to appear personally at the opening of the case, framing of charge, and recording of his statement under Section 351 of the BNSS. The order further authorised appropriate proceedings in the event of absence, misuse of bail, or failure to appear pursuant to proclamation.