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Chattisgarh High Court
Pradyuman Mishra vs State Of Chhattisgarh on 10 April, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
2026:CGHC:16635
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 3246 of 2026
Pradyuman Mishra S/o Sunil Mishra Aged About 24 Years R/o Ward No.4
Tifra Road, Gokul Nagar, Ghuru Police Station Sakri, District- Bilaspur (C.G.)
...Applicant
versus
State Of Chhattisgarh Through Station House Officer, Sirgitti, District-
Bilaspur (C.G.) ... Non-applicant
For Applicant : Mr. Shubham Tripathi, Advocate.
For Non-applicant/State : Ms. Monika Thakur, Panel Lawyer.
VAIBHAV
SINGH
Digitally signed
by VAIBHAV
SINGH
Date: 2026.04.10
Hon'ble Shri Ramesh Sinha, Chief Justice
16:06:46 +0530
Order on Board
10.04.2026
1.
The applicant has preferred this First Bail Application under Section
483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of
regular bail, as he has been arrested in connection with Crime
No.110/2026, registered at Police Station - Sirgitti, District- Bilaspur
(C.G.) for the offence punishable under Section 299, 196(1), 353(C) of
the BNS.
2. The prosecution story in brief is that the applicant through his
Instagram profile ID /pradumn307, is making derogatory comments
and posting objectionable posts about the Prophet, targeting Islam
and the Muslim community. This is hurting religious sentiments and
creating a threat of disturbing social peace. Based on the Complainant
report, the accused was traced, taken into custody, duly arrested, and
sent to Jail.
3. Learned counsel for the applicant submits that the present applicant
has been falsely implicated in the case. He further submits that in the
present case under political influence of the complainant, despite the
fact that the applicant has not committed the alleged offence and had
no intention whatsoever to hurt the religious sentiments of any
community. It is further submitted that no notice under Section 41(4)
was served upon the applicant. The applicant is the sole bread earner
of his family and the entire family is dependent upon him for their
livelihood. The applicant is a permanent resident of the address
mentioned in the cause title and, therefore, there is no likelihood of his
absconding or tampering with the prosecution witnesses or the
investigation. The applicant is ready and willing to abide by all such
terms and conditions as may be imposed by this Hon'ble Court while
granting bail.
4. On the other hand learned State counsel opposes the bail application
of the present applicant and submits that the charge-sheet has been
filed in the present case.
5. I have heard learned counsel for the parties and perused the case-
diary.
6. Considering the facts and circumstances of the case, the nature of
allegations, the fact that the applicant has no criminal antecedents,
that the charge-sheet has not yet been filed and that the applicant has
remained in judicial jail since 21.02.2026, and that the conclusion of
the trial is likely to take some time, this Court is inclined to grant
regular bail to the applicant. Accordingly, the bail application is
allowed.
7. Let applicant, Pradyuman Mishra, involved in Crime No.110/2026,
registered at Police Station - Sirgitti, District- Bilaspur (C.G.) for the
offence punishable under Section 299, 196(1), 353(C) of the BNS, be
released on bail on furnishing personal bond with two local 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
her 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 him 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 provide a certified copy of this order to the trial
Court concerned for necessary information and compliance forthwith.
Sd/-
(Ramesh Sinha)
Chief Justice
vaibhav
