Regular bail granted for attempted murder as no internal injuries occurred and trial delay is likely.

The applicant filed a First Bail Application seeking regular bail following his arrest on November 1, 2025, in connection with Crime No. 265/2025

The prosecution alleged that on October 31, 2025, the applicant, while intoxicated, assaulted the complainant’s brother with a sharp-edged cutter with the intent to commit murder and subsequently fled the scene

The applicant contended he was falsely implicated, noting that the injured party was hospitalized for only one day, no internal damage was reported, the charge sheet had been filed, and he had no prior criminal record

1. Whether the applicant is entitled to regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, considering the nature of the injuries and his period of incarceration

Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, which governs the power of the High Court to grant bail

Section 109 of the Bharatiya Nyaya Sanhita (BNS), 2023 (Attempt to Murder)

The court's discretion was guided by the principles of judicial custody duration, the status of the investigation (filing of the charge sheet), the medical severity of injuries, and the absence of criminal antecedents

The court balanced the gravity of the allegations—assault with a sharp-edged weapon—against the mitigating factors presented by the applicant.

While the State and Objector argued that the intent to kill justified continued detention, the court observed that the victim’s injuries, though termed "grievous," did not result in internal damage and required only a single day of hospitalization

The court noted that the investigation was effectively complete as the charge sheet had been filed, and since the applicant had been in custody since November 2025 with no prior criminal history, further pretrial detention was unnecessary as the trial was expected to be prolonged

The bail is subject to several conditions, including a prohibition on seeking unnecessary adjournments, mandatory presence during trial proceedings, and a warning that misuse of liberty would lead to proceedings under Sections 84, 209, and 269 of the BNSS/BNS. The court further directed the trial court to endeavor to conclude the trial within six months