Regular bail granted to accused with no antecedents after most investigation was completed.

The petitions concerned Crime No. 130/2026, registered by Kyathanahalli Police for offences under Sections 109, 115(2), 118(1), 351(2), 352 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).

The complaint alleged that on 12 August 2026, after a dispute over a matchbox, the accused assaulted the informant and his friend with beer bottles.

The petitioners were arrested and remanded to judicial custody; their bail applications before the jurisdictional Sessions Court were rejected.

The wound certificates recorded four injuries for each victim, including one injury classified as grievous; both victims were discharged the same day.

The petitioners sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (“BNSS”).

1. Whether the petitioners should be enlarged on regular bail under Section 483 of the BNSS, having regard to the allegations, injuries, custody and stage of investigation.

2. Whether bail should be subject to conditions designed to secure the petitioners’ attendance and prevent interference with the investigation or prosecution witnesses.

The Court considered its power to grant regular bail under Section 483 of the BNSS.

The alleged offences were under Sections 109, 115(2), 118(1), 351(2), 352 and 3(5) of the BNS.

In exercising its bail discretion, the Court considered the nature and circumstances of the incident, the injuries, the petitioners’ criminal antecedents, their custody, the progress of the investigation and their undertaking to cooperate.

No judicial precedents were cited.

The Court treated the incident as arising from a quarrel over a petty issue, with no prior ill-will between the parties.

Although each victim had one injury classified as grievous, the victims were discharged on the day of admission, and the Court noted the nature of the recorded injuries.

It also considered that the petitioners had no criminal antecedents, were in custody, and that a major portion of the investigation was complete; they had undertaken to cooperate with the police.

On those circumstances, the Court found regular bail appropriate, subject to conditions.

Conditions included execution of a personal bond of Rs. 1,00,000 each with two sureties for the like sum, regular attendance before the Trial Court, non-interference with prosecution witnesses, no involvement in similar offences, restrictions on leaving the Trial Court’s jurisdiction without permission, and monthly attendance at the police station until the investigation was completed and the charge sheet filed.