Regular bail granted where charge-sheet is filed, the accused has no antecedents, and trial will take considerable time.

On 5 July 2026, Mahadev Rao Uprikar, a Supervisor with Bharat Rail Auto Mission Company, lodged a report alleging that an unknown person had stolen ₹7,000 from the company’s cabin and damaged company property worth approximately ₹1,00,000.

An FIR was registered at Police Station Dipka, District Korba, for offences under Sections 305(a), 331(4), 324(5) and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (“BNS”).

During investigation, Suban Rohidas was arrested in connection with the offence and remained in custody from 5 July 2026.

The applicant contended that he had been implicated solely on the memorandum of a co-accused, that no stolen property or money had been recovered from him, and that he had no criminal antecedents.

The State opposed the application but submitted that the charge-sheet had already been filed.

The Court exercised its jurisdiction under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, which empowers the High Court to grant regular bail to a person accused of an offence and in custody.

The alleged offences were under Sections 305(a), 331(4), 324(5) and 3(5) of the BNS.

In determining bail, the Court considered the nature and gravity of the allegations, the applicant’s criminal antecedents, the period of custody, the filing of the charge-sheet, and the likely duration of the trial.

The Court also imposed conditions intended to secure the applicant’s presence and prevent misuse of the liberty of bail.

The Court noted that the applicant had no criminal antecedents, had been in judicial custody since 5 July 2026, and that the charge-sheet had already been filed, reducing the immediate necessity for continued custodial detention.

It further considered that the trial was likely to take considerable time.

Although the allegations involved theft and damage to company property, the Court found the circumstances sufficient to grant bail, subject to safeguards requiring the applicant to attend the trial, avoid unnecessary adjournments when witnesses were present, and appear personally at key stages including opening of the case, framing of charge, and recording of his statement.

The release was subject to conditions concerning attendance, non-seeking of adjournments when witnesses were present, personal appearance at specified stages, and consequences for misuse of bail or failure to appear pursuant to proclamation.

A certified copy of the order was directed to be sent to the trial Court for compliance.