Facts
The applicant was arrested in connection with Crime No. 264/2026, registered at Police Station Nawagarh for an offence under Section 34(2) of the Chhattisgarh Excise Act, 1915.
Source reference: para. 1–4The prosecution alleged that police seized 13 bulk litres of country-made liquor from his house following information from an informer.
Source reference: para. 1–4The applicant had one previous criminal antecedent of a similar nature, which had been disposed of.
Source reference: para. 1–4He had been in custody since 22 August 2026, and sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS).
Source reference: para. 1–4Issues
Whether the applicant should be released on regular bail in the circumstances of the case, including the alleged seizure, his previous antecedent, and the expected duration of trial.
Source reference: para. 3–6Law Applied
Section 483 of the BNSS provides the basis for the High Court’s consideration of the application for regular bail.
Source reference: para. 1The alleged offence was under Section 34(2) of the Chhattisgarh Excise Act, 1915.
Source reference: para. 1In deciding bail, the Court considered the circumstances of the case, the nature and gravity of the allegations, the applicant’s antecedent, the period of custody, and the likely time for conclusion of trial.
Source reference: para. 6Reasoning
The Court weighed the alleged seizure of 13 litres of country-made liquor and the applicant’s similar antecedent against the fact that the antecedent had been disposed of, the applicant’s custody since 22 August 2026, and the likelihood that trial would take time to conclude.
Source reference: para. 6On that assessment, it found the applicant entitled to regular bail.
Source reference: para. 6Holding
The Court allowed the bail application.
It directed release upon execution of a personal bond of ₹50,000 with one surety for the like sum, to the satisfaction of the trial Court.
Source reference: para. 7The applicant must not influence or threaten persons acquainted with the case, must not prejudice a fair and expeditious trial, and must attend each hearing until trial concludes.
Source reference: para. 7The Court clarified that its observations were confined to the bail application and would not affect the trial Court’s decision on the merits.
Source reference: para. 8Acts & Sections Cited
1 provisions across 1 statute referred to in this judgment. Each provision opens on LawLens.
Bharatiya Nagarik Suraksha Sanhita, 20231
Original Court PDF
SATYANARAYAN BHAINAvsSTATE OF CHHATTISGARH
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