Kishan vs State Of Chhattisgarh
2026 Latest Caselaw 1483 Chatt

Chattisgarh High Court

Kishan vs State Of Chhattisgarh on 9 April, 2026

Author: Ramesh Sinha

Bench: Ramesh Sinha

                                                                      1




VAISHALI
LUCKY                                                                                  2026:CGHC:16447
NAGARIA
Digitally signed by
VAISHALI LUCKY
                                                                                                     NAFR
NAGARIA
Date: 2026.04.09

                                       HIGH COURT OF CHHATTISGARH AT BILASPUR
18:02:58 +0530




                                                      MCRCA No. 521 of 2026
                           •   Kishan S/o Rajendra Aged About 25 Years Caste- Basor R/o Ward
                               No.9,   Ghutri       Dafai   Shivpur       Churcha   P.S.   Churcha   Tahsil   -
                               Baikunthpur District- Koriya (C.G.)
                                                                                              ... Applciant(s)
                                                                versus
                           •   State of Chhattisgarh Through The Police Station Churcha District-
                               Koriya Chhattisgarh,
                                                                                            ... Respondent(s)

(Cause title is taken from Case Information System)

For Applicant(s) : Mr. Shivendra Deshmukh, Advocate For Respondent(s) : Mr. Shailendra Sharma, Panel Lawyer

Hon'ble Shri Ramesh Sinha, Chief Justice Order on Board

09/04/2026

1. This first anticipatory bail application under Section 482 of the

Bhartiya Nagarik Suraksha Sanhita, 2023 has been filed by the

applicant, who is apprehending his arrest in connection with Crime

No.201/2025 registered at Police Station - Churcha, District: Koriya,

C.G. for the offence punishable under Sections 331(4), 305(e), 310(2)

of Bhartiya Nyay Sanhita, 2023.

2. Case of the prosecution, in brief, is that on 14.10.2025 complainant

and his co-workers went to their work place, the 56 label pump,

during their night duty. At that moment they heard the sound of

something being cut. The complainant and his co-workers went to

the scene and saw thus him. That about 10-12 persons were seen

with their face and mouth covered, who where holding sickles and

sticks. Those persons threatened the complainant and his colleagues

and made them sit at one place and in collusion, cut about 450

meters of cable wire with sickles and cutter and took it away, Guards

Jitendra Yadav and Sunil Barla informed that the applicant was

taken to Charcha East mine by applicant/accused Nitesh and other

co-accused Sunil Panika, Mangal alias Golu, Purushottam, Mohit,

Ayodhya, Sameer, Rajkumar, Kishan, Kabira, Shamsher, Suman

Panika and Suresh Panika it was alleged that they entered the mine

and cut and took awary the copper cable wire.

3. Learned counsel for the applicant submitted applicant is innocent

and has falsely been implicated in the present case. It is further

contended that there is no material on record to substantiate the

allegation against the present applicant. He further contended that

three co-accused persons, namely Purushottam @ Golar Basor,

Suresh Kumar Panika and Ayodhya Basor have preferred regular bail

application bearing MCRC No.1174/2026, MCRC No.1792 of 2026

and MCRC No.1473 of 2026 which were allowed by the common

order of this court on 12.03.2026 and other co-accused has already

been granted regular bail by this Court, therefore, he submits that

the present applicant is also entitled to be released on anticipatory

bail on the ground of parity.

4. On the other hand, learned State counsel, appearing for the non -

applicant/State, opposes the prayer for grant of anticipatory bail to

the applicant and submits that applicant has one criminal

antecedent bearing crime No.99 of 2024 for offence under Sections

458, 380, 332, 186, 153, 120-B, 395, 397 of the IPC and Section 25,

27 of Arms Act and 135 of Electricity Act. He could not disputed the

fact that three co-accused persons, namely Purushottam @ Golar

Basor, Suresh Kumar Panika and Ayodhya Basor have preferred

regular bail application bearing MCRC No.1174/2026, MCRC

No.1792 of 2026 and MCRC No.1473 of 2026 which were allowed by

the common order of this court on 12.03.2026 and other co-accused

has already been granted regular bail by this Court.

5. I have heard learned counsel for the parties and perused the

materials available on record.

6. Considering the facts & circumstances of the case, submission of

learned counsel for the parties, materials available on record,

considering the fact that applicant has one criminal antecedent and

co-accused persons have been granted regular bail does not, by itself,

constitute a valid ground for granting anticipatory bail to the present

applicant, therefore, this Court is of the opinion that it is not a fit

case to enlarge the applicant on regular bail.

7. Accordingly, this bail application of applicant - Kishan, involved in

Crime No.201/2025 registered at Police Station - Churcha, District:

Koriya, C.G. for the offence punishable under Sections 331(4), 305(e),

310(2) of Bhartiya Nyay Sanhita, 2023, is rejected at this stage.

8. Needless to say that the trial Court concerned is at liberty to proceed

and conclude the trial expeditiously.

9. 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 Vaishali