Chattisgarh High Court
Arpit Dewangan vs State Of Chhattisgarh on 26 February, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
2026:CGHC:10045
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 1977 of 2026
Arpit Dewangan S/o Shri Gopichand Dewangan Aged About 27 Years R/o
Ward No. 38, House No. 28, Durga Chowk, P.S. Basantpur, District
Rajnandgaon Chhattisgarh
... Applicant
versus
State Of Chhattisgarh Through Station House Officer, Police Station
Dongargarh, District - Rajnandgaon (C.G.)
---- Non-applicant
For Applicant : Mr. Jai Kumar Dewangan, and
Ms. Dimple Dewangan, Advocates.
For Non-applicant/State : Ms. Vaishali Mahilong, Dy. G.A.
Hon'ble Shri Ramesh Sinha, Chief Justice
Order on Board
26.02.2026
1.The applicant has preferred this First Bail Application under Section Digitally RAJSHEKHAR signed by SONI RAJSHEKHAR SONI 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail, as he has been arrested in connection with Crime No. 570/2025, registered at Police Station - Dongargarh, District - Rajnandgaon (C.G.) for the offence punishable under Sections 318(4) and 319(2) of the BNS.
2. The case of the prosecution, is that the complainant has made complaint to the concerned Police Station that the accused persons have sanctioned KCC loan amount of Rs. 34 Lacs from ICICI Bank Branch Dongargarh in the name of the complainant and thereafter, the applicant has paid 14 Lacs of KCC Sanctioned Loan amount to the 2 Union Bank and thereafter, the applicant has withdrawn 4 Lacs of the complainant from the bank for payment of the loan but the same has not been done by the applicant. On the basis of the complaint, the FIR was registered and the applicant was arrested. Hence, this application.
3. It is argued by the learned counsel for the applicant that the applicant is innocent and has been falsely implicated in this case and there are 3 criminal antecedents registered against the applicant. It is further submitted that the charge-sheet has been filed in this case. The applicant is in jail since 24.11.2025 and trial is likely to take quite long time for its conclusion, therefore, he prays for grant of bail.
4. On the other hand, the learned State counsel opposes the bail application and submits that there are 3 criminal antecedents registered against the applicant, the charge-sheet has been filed in this case, and the applicant is not entitled for grant of bail.
5. I have heard learned counsel for the parties and perused all of the documents available on record.
6. Taking into consideration the facts and circumstances of the case, nature and gravity of allegation levelled against the applicant and the fact that there are 3 criminal antecedents registered against the applicant, charge-sheet has been filed against the applicant, the applicant is in jail since 24.11.2025 and conclusion of the trial is likely to take some time, I am inclined to allow this application.
7. Let applicant, Arpit Dewangan, involved in Crime No. 570/2025, registered at Police Station - Dongargarh, District - Rajnandgaon 3 (C.G.) for the offence punishable under Sections 318(4) and 319(2) of the BNS, be released on bail on his furnishing a personal bond with two sureties in the like sum to the satisfaction of the court concerned with the following conditions:-
(i) The applicant shall file an undertaking to the effect that he shall not seek any adjournment on the dates fixed for evidence when the witnesses are present in court. In case of default of this condition, it shall be open for the trial court to treat it as abuse of liberty of bail and pass orders in accordance with law.
(ii) The applicant shall remain present before the trial court on each date fixed, either personally or through his counsel. In case of his absence, without sufficient cause, the trial court may proceed against him under Section 269 of Bharatiya Nyaya Sanhita.
(iii) In case, the applicant misuses the liberty of bail during trial and in order to secure his presence, proclamation under Section 84 of BNSS. is issued and the applicant fails to appear before the court on the date fixed in such proclamation, then, the trial court shall initiate proceedings against him, in accordance with law, under Section 209 of the Bharatiya Nyaya Sanhita.
(iv) The applicant shall remain present, in person, before the trial court on the dates fixed for (i) opening of the case, (ii) framing of charge and (iii) recording of statement under Section 351 of BNSS. If in the opinion of the trial court absence of the applicant is deliberate or without sufficient cause, then it shall be open for the trial court to treat such default as abuse of liberty of bail and proceed against him in accordance with law.
8. Office is directed to send a certified copy of this order to the trial Court concerned for necessary information and compliance forthwith.
Sd/-
(Ramesh Sinha) Chief Justice Rajshekhar