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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 applicant who has been arrested in connection with Crime No. 107/2026 registered at Police Station : Chakarbhata, District : Bilaspur (C.G.) for the offence punishable under Sections 305(A) and 331(4) of Bhartiya Nyaya Sanhita, 2023.
The prosecution story in brief is that complainant Rajendra Suryavanshi lodged an FIR on 19.02.2026 against unknown persons alleging theft of cutter machine, drill machine, vibrator and bore cable. On the basis of complainant, police registered offence and arrested the present applicant during the course of investigation on 04.05.2026.
Learned counsel for the applicant submits that charge-sheet has been filed and applicant is in jail since 04.05.2026. He further submits that submits that applicant has 03 criminal antecedents of similar nature and 02 cases have been disposed and all such antecedents have been duly explained in Part-D (Criminal Antecedents) of the present bail application. He also submits that conclusion of the trial may take some time, therefore, he prays for grant of regular bail to the present applicant.
On the other hand, the learned State counsel opposes the bail application of the present applicant and submits that stolen bore cable was recovered from the applicant which shows his involvement in the afore-stated offence and applicant has 01 live criminal antecedent of similar nature, therefore, he is not entitled for grant of regular bail.
I have heard learned counsel for the parties and perused the case diary.
Admittedly, stolen article has been recovered from the possession of applicant and he has three criminal antecedents of similar nature, of which two cases stand disposed of, while one case remains pending. However, considering the fact that applicant is in jail since 04.05.2026 and the trial is likely to take sometime for its conclusion, I am of the opinion that the applicant is entitled to be released on bail in this case.
It is directed that in the event of the applicant executing a personal bond for a sum of Rs. 50,000/- to the satisfaction of the concerned trial Court, he shall be released on bail on the following conditions:-
he shall make himself available for interrogation by the police officer as and when required;
(b)he 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; and
he shall not act in any manner which will be prejudicial to a fair and expeditious trial.
The observation made hereinabove is for the purpose of deciding this bail application only, the learned trial Court shall decide the case on its own merits.