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Judgment
This is the first bail application filed under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the applicants who have been arrested in connection with Crime No. 83/2026 registered at Police Station Premnagar, District Surajpur (C.G.), for the offence punishable under Sections 109(1), 351(3), 115(2), 296, 3(5) of BNS.
Case of the prosecution, in brief, is that Fatte Narayan Yadav, Molram Yadav and Ramnarayan Yadav were assaulted by the present applicants on account of land dispute on 09.07.2026 at around 1:30 pm at village Chandannagar. On complaint of Fatte Narayan Yadav an FIR was registered for offences as stated above.
Learned counsel for the applicants submits that according to medical report, injuries sustained by injured persons are simple in nature, charge-sheet has already been filed and applicants are in jail since 10.07.2026, thus, he would pray to allow this application.
On the other hand, learned counsel for the State would oppose the bail application. He would submit that the present applicants with common intention assaulted Fatte Narayan Yadav, Molram Yadav and Ramnarayan Yadav using wooden club. He would submit that this application deserves to be rejected.
I have heard learned counsel appearing for the parties and perused the case diary.
Having considered the facts and circumstances of the case, the nature of allegations leveled against the applicants, the fact that the injuries sustained by the injured persons are simple in nature, the charge-sheet has already been filed and the applicants are in jail since 10.07.2026, I am inclined to allow this application.
Accordingly, the regular bail application is allowed and it is directed that in the event of the applicants executing a personal bond for a sum of Rs.50,000/- each with one surety in the like sum to the satisfaction of the concerned trial Court, they shall be released on bail on the following conditions:-
they shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such fact to the Court;
they shall not act in any manner which will be prejudicial to fair and expeditious trial, &
they shall appear before the trial Court on each and every date given to him by the said Court till disposal of the trial.