Regular bail granted where accused allegedly pushed the deceased without intention or motive to kill.

The appellant was arrested on 17 August 2026 in Crime No. 117/2026 of Birur Police Station, registered for an offence under Section 105 of the Bharatiya Nyaya Sanhita, 2023 (BNS); the appeal also referred to Section 3(2)(v) of the SC/ST (Prevention of Atrocities) Act.

The prosecution allegation, as summarised by the High Court, was that the appellant pushed Thimmappa, who fell and died.

The Sessions Court rejected the appellant’s application for regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), and he appealed under Section 14A(2) of the SC/ST Act.

Whether the Sessions Court’s refusal of regular bail should be set aside and the appellant released on bail.

Whether the prosecution allegations, including the alleged push and resulting death, warranted continued detention pending investigation and trial.

The appeal was brought under Section 14A(2) of the SC/ST Act, challenging the rejection of a regular-bail application under Section 483 of the BNSS.

The alleged offences were under Section 105 of the BNS and Section 3(2)(v) of the SC/ST Act.

The judgment does not cite precedents or set out a detailed legal test for bail; it states that the appeal is allowed after considering the nature and gravity of the offence and the appellant’s prior antecedents, without expressing an opinion on the merits.

The Court noted that the allegation against the appellant was that he pushed the deceased, who then fell and died, and observed that the appellant had no intention or motive to kill him.

Having considered the nature and gravity of the offence and the appellant’s prior antecedents, the Court concluded that the appellant should be released on bail, expressly reserving the merits for later determination.

It directed the appellant’s release on a self-bond of ₹1,00,000 with one surety for the like sum, subject to the trial court’s satisfaction.

The appellant was also directed to assist the Investigating Officer and not to tamper with or threaten prosecution witnesses.