Chattisgarh High Court
Yogendra Sahu vs State Of Chhattisgarh on 20 March, 2026
1
Digitally
signed by
BHOLA
BHOLA NATH
NATH KHATAI
Date:
KHATAI 2026.03.23
10:47:24
+0530
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
CRA No. 641 of 2026
Yogendra Sahu S/o Shri Yashwant Kumar Sahu Aged About 23 Years
R/o Village Sakreli, Police Station And Tahsil - Baradwar, Distt. Sakti
Chhattisgarh
... Appellant
versus
State Of Chhattisgarh Through District Magistrate, Sakti Distt. Sakti
Chhattisgarh
... Respondent
For Appellant : Mr. Vivek Kumar Shrivastava, Advocate For Respondent/State : Ms. Laxmin Kashyap, P.L. For Objector : Mr. Sachin Nidhi, Advocate Hon'ble Shri Justice Sanjay Kumar Jaiswal Order On Board 20.03.2026
1. The mother of the deceased appeared in person before this Court today and raised objection in granting bail to the appellant.
2. This appeal under Section 14-A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short "the SC/ST Act") has been preferred by the appellant against the order dated 27.02.2026 passed by the Special Judge, SC & ST (PA) Act, District Janjgir-Champa (C.G.) 2 whereby the bail application under Section 483 of BNSS filed by the appellant in respect of Crime No.91/2026 registered at Police Station Sakti, District Sakti (CG) for the offence punishable under Sections 108 of BNS and Sections 3 (2)(v) & 3(1)(s) of the SC/ST Act has been rejected.
3. As per the prosecution case, the appellant repeatedly harassed deceased Disha Maravi, using caste-based slurs and pressuring her for physical relations. Due to this, Disha Maravi, having no other option, committed suicide by pouring turpentine oil and setting herself on fire inside room No.105 of the Shivam Hotel. The bail application filed by the appellant was rejected by the trial Court vide impugned order dated 27.02.2026 leading to the filing of this appeal for grant of bail.
4. Learned Counsel appearing for the appellant submits that the appellant is innocent and he has been falsely implicated in the case merely on the basis of suspicion. He submits that when the deceased attempted to commit suicide by pouring turpentine oil and setting herself on fire, the appellant tried to save her and during this process he also suffered burn injury to the extent of 20-30% for which he was admitted in Balaji Hospital, Mova, Raipur. He has also filed the medical documents and the photos of his burning injuries. He further submits that the appellant is in jail since 24.02.2026, charge sheet has not been filed and there is no likelihood of the trial to be concluded at the earliest. Therefore, considering all these facts, bail ought to be granted to the appellant.
5. On the other hand, learned counsel appearing for the State and the Objector oppose the said prayer and submit that considering the nature of offence, the appellant is not eligible for grant of bail. Hence, the appeal should be dismissed.
6. Heard learned counsel appearing for the parties and perused the case diary.
37. Taking into consideration the entire facts and circumstances of the case, particularly the nature and gravity of offence and the material collected and available on record against the appellant and also considering the fact that charge sheet has not been filed and the appellant has been discharged from the hospital, this Court does not find any error or illegality in the impugned order passed by the trial Court.
8. Accordingly, the present appeal stands dismissed.
9. Office is directed to send a certified copy of this order to the trial Court concerned for necessary information.
Sd/-
(Sanjay Kumar Jaiswal) JUDGE Khatai