Dilip Kumar Sharma vs State Of Chhattisgarh
2025 Latest Caselaw 3432 Chatt

Chattisgarh High Court

Dilip Kumar Sharma vs State Of Chhattisgarh on 26 August, 2025

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                  HIGH COURT OF CHHATTISGARH AT BILASPUR

                                    CRA No. 591 of 2023

                     Dilip Kumar Sharma Versus State of Chhattisgarh
                                          Order Sheet


            26/08/2025         Mr. Chandresh Shrivastava, learned counsel for
                         the appellant.

                               Mr. Atanu Ghosh, learned Deputy Government
                         Advocate as well as Mr. Jitendra Shrivastava, learned
                         Government          Advocate,   appearing    for    the
                         respondent/State.

Heard on I.A. No. 03/2023, which is an application for releasing the documents and properties withheld in the instant case.

Learned counsel for the appellant submits that Learned counsel for the appellant submits that the properties seized in the present case, namely cash of Rs. 80,720/- (being government imprest/construction advance), Fixed Deposit of Rs. 1,15,000/- deposited with the permission of the Trial Court, gold and silver ornaments (152 gms and 192 gms), original sale deed of house and land at Khurud (24,000 sq. ft., Khasra No. RAHUL DEWANGAN

Digitally signed by RAHUL DEWANGAN

596/19-20), vehicle documents and registration certificates of Car No. CG-04-HQ-0214, Scooty No. CG- 07-H-2237, Activa Nos. CG-07-AB-8769 and CG-19- ZE-1386, Vehicle No. CG-07-AG-1941, along with passbooks and cheque books of different banks in the names of family members, and insurance policy bond No. 386474110, have no nexus with the offence in question. The learned Trial Court itself, in paras 133, 137, 149-151, 154, 216, 228 and 229 of the judgment, has observed that these items do not constitute disproportionate assets, yet they are still kept under seizure without reason. He also submits that the appellant is on bail. Hence, the appellant prays that all the aforesaid properties be released in his favour in the interest of justice.

For due consideration, no new ground for releasing the documents and properties, accordingly I.A. No. 03/2023 is rejected.

Let the matter be listed after 08 weeks before the appropriate Bench for final hearing.

Sd/-

(Ramesh Sinha) Chief Justice

Rahul Dewangan