[Cites 3, Cited by 0]
Allahabad High Court
Niraj Bediya vs State Of U.P. on 15 April, 2026
HIGH COURT OF JUDICATURE AT ALLAHABAD
Neutral Citation No. - 2026:AHC:82214
HIGH COURT OF JUDICATURE AT ALLAHABAD
CRIMINAL MISC. BAIL APPLICATION No. - 10812 of 2026
Niraj Bediya
.....Applicant(s)
Versus
State of U.P.
.....Opposite Party(s)
Counsel for Applicant(s)
:
Baikunth Nath Singh, Santosh Kumar Singh
Counsel for Opposite Party(s)
:
G.A.
Court No. - 68
HON'BLE ASHUTOSH SRIVASTAVA, J.
Heard Shri Manish Kumar Singh under the authority of Shri Baikunth Nath Singh, learned counsel for the applicant, Shri Punit Kumar Singh, learned AGA for the State-respondents and perused the record.
This bail application under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023 has been moved on behalf of accused-applicant, Niraj Bediya, seeking enlargement on bail in Case Crime No. 41 of 2025, under Sections 303 (2), 317 (2), 317 (4), 318 (4), 338, 336 (3), of the Bharatiya Nyaya Sanhita, 2023, Police Station Kotwali Orai, District Jalaun, during the pendency of the trial before the Court below.
Learned counsel for the applicant argued that the accused-applicant is innocent. He has been falsely implicated in this very case crime number and is languishing in jail since 28.1.2025. Learned counsel for the applicant submits that charge sheet in this case has already been filed and charges against the applicant was ordered to be framed on 21.3.2025, but till date, trial has not been concluded. Learned counsel has invited the attention of the court to Section 437(6) Cr.P.C. corresponding Section 480(6) of the BNSS to submit that where a case is triable by magistrate and the trial of a person accused of any non-bailable offence is not concluded within a period of 60 days from the first date fixed for taking evidence in the case, such person is liable to be admitted to bail if he has been in custody during the whole of the said period, unless for reasons to be recorded in writing the Magistrate otherwise directs. It is thus argued that in the case at hand since the trial has not been concluded within 60 days from the first date fixed for taking evidence as is borne out from the order sheet the applicant stands entitled to the benefit of Section 437(6) Cr.P.C./480(6) BNSS. Applicant has 11 cases of criminal antecedent, which have sufficiently been explained and there is no likelihood of his fleeing from course of justice or tampering with evidence in case of release on bail. Hence, bail has been prayed for.
Per contra, learned AGA has vehemently opposed the bail plea. Learned AGA, however, could not dispute the submissions of learned counsel for the applicant that the applicant stands entitled to the benefit of Section 437(6) Cr.P.C/480(6) BNSS.
I, have heard the learned counsel for the parties and have given my anxious consideration to the submissions advanced. Section 437(6) Cr.P.C./480(6) BNSS read as under:-
"437. When bail may be taken in case of non-bailable offence. -
....................
(6) If, in any case triable by a Magistrate, the trial of a person accused of any non-bailable offence is not concluded within a period of sixty days from the first date fixed for taking evidence in the case, such person shall, if he is in custody during the whole of the said period, be released on bail, to the satisfaction of the Magistrate, unless for reasons to be recorded in writing, the Magistrate otherwise directs."
The provision of sub-section (6) of Section 437 Cr.P.C./480 of BNSS can certainly be said to have been inserted with an intention to speed up the trial without unnecessarily detaining a person as an under trial prisoner for a prolonged time. The stage contemplated under this sub Section i.e. 437(6) is after filing of charge sheet and framing of charge when trial commences and the accused prefers an application after lapse of 60 days from the first date fixed for taking evidence. The provision Section 437(6) Cr.P.C. came to be interpreted by the Apex Court recently in the case of Subhelal @ Sushil Sahu Vs. The State of Chhattisgarh reported in 2025 LiveLaw (SC) 223 where their Lordships in Para 17 and 18 of the judgment observed as under:-
17. This Court is of a considered view that applications under Section 437 (6) have to be given a liberal approach and it would be a sound and judicious exercise of discretion in favour of the accused by the Court concerned more particularly where there is no chance of tampering of evidence e.g. where the case depends on documentary evidence Criminal Appeal No.818/2025@SLP (Crl.) No.1314/2025 10 which is already collected; where there is no fault on part of the accused in causing of delay; where there are no chances of any abscondence by the accused; where there is little scope for conclusion of trial in near future; where the period for which accused has been in jail is substantial in comparison to the sentence prescribed for the offence for which he is tried. Normal parameters for deciding bail application would also be relevant while deciding application under Section 437(6) of the Code, but not with that rigour as they might have been at the time of application for regular bail.
18. Differently put, where there is absence of positive factors going against the accused showing possibility of prejudice to prosecution or accused being responsible for delay in trial, application under Section 437(6) has to be dealt with liberal hands to protect individual liberty as envisaged under the Constitution of India and sought to be Criminal Appeal No.818/2025@SLP (Crl.) No.1314/2025 11 protected by insertion of sub-section (6) to Section 437 of the Code by the legislature.
Considering the ratio of the decision of the Apex Court referred to above and taking note of the observations made therein, all the above facts and circumstances, the nature of accusations, severity of the punishment in the case of conviction and nature of supporting evidence, reasonable apprehension of tampering with the witness and prima-facie case, but without commenting on merit of case the Court is of the opinion that, a case for bail is made out.
Accordingly, the bail application is allowed.
Let the accused-applicant, Niraj Bediya, involved in above mentioned case crime number be released on bail, on his executing a personal bond and two reliable sureties each, in the like amount to the satisfaction of the court concerned, subject to the following conditions:
1. The applicant will not tamper with the evidence.
2. The applicant will not indulge in any criminal activity.
3. The applicant will not pressurize/intimidate the prosecution witnesses and co-operate in the trial.
4. The applicant will appear regularly on each and every date fixed by the trial court, unless his personal appearance is exempted through counsel by the court concerned.
In the event of breach of any of the aforesaid conditions, the court below will be at liberty to proceed to cancel his bail.
(Ashutosh Srivastava,J.)
April 15, 2026
Ravi Prakash
