Sampat Kumar Sahu vs State Of Chhattisgarh
2026 Latest Caselaw 1986 Chatt

Citation : 2026 Latest Caselaw 1986 Chatt
Judgement Date : 22 April, 2026

[Cites 0, Cited by 0]

Chattisgarh High Court

Sampat Kumar Sahu vs State Of Chhattisgarh on 22 April, 2026

Author: Ramesh Sinha

Bench: Ramesh Sinha

                                                             1




                                                                                  2026:CGHC:18430
                                                                                            NAFR

                                   HIGH COURT OF CHHATTISGARH AT BILASPUR


                                                MCRCA No. 599 of 2026

                      Sampat Kumar Sahu S/o Jugutram Sahu Aged About 40 Years R/o Sirpur,
                      Road Kasdol, Tahsil Kasdol , District- Balodabazar- Bhatapara (C.G.)
                                                                                        ... Applicant


                                                          versus


                      State Of Chhattisgarh Through The Station House Officer, Police Of Police
                      Station Kasdol , District- Balodabazar- Bhatapara (C.G.)       ... Respondent

For Applicant : Mr. Satya Prakash Verma, Advocate. VAIBHAV SINGH For Non-applicant/State : Ms. Anusha Naik, Dy. G.A.

Hon'ble Mr. Ramesh Sinha, Chief Justice

Order on Board

22.04.2026

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.378/2025

registered at Police Station - Kasdol, District - Baloda Bazar Bhatapara

(C.G.) for the offences punishable under Sections 316(5), 318(4),

318(3), 3(5) and Section 111 of the BNS 2023.

2. The prosecution story, in brief is that on 01-06-2025, the complainant

made written complaint Gopal Prasad Dewangan before the concerned

police Station and stated that the main accused of this case namely

Ram Narayan Sahu and other co-accused persons have taken the

money from the complainant as Rs.40,82,000/- for the share market

and assured that the said amount will be doubled, but neither the actual

amount nor the doubled amount has been return to the complainant,

therefore the crime as mentioned above has been registered and filed

the charge sheet before the concerned Court. The copy of the FIR is

being filed and marked as Annexure A-3 for kind perusal.

3. Learned counsel for the applicant submits that the applicant is innocent

and has not committed any offence as alleged by the police, and has

been falsely implicated in the present case. It is further submitted that

the applicant had earlier filed an anticipatory bail application before the

learned Sessions Court, Balodabazar on 24.02.2026, which was listed

for arguments on 25.02.2026 along with the case diary, wherein an

explanation memo issued by the Inspector of Police Station Kasdol

clearly stated that no crime was registered against the present

applicant at the said police station; in view of the said explanation, the

anticipatory bail application was not pressed on that day. It is also

submitted that the applicant has not acted in the manner as alleged by

the prosecution. In fact, the applicant himself is a victim, as he had

deposited an amount of Rs.56,60,000/- with the main accused, Ram

Narayan Sahu, after availing a loan from a finance company, and has

also lodged a complaint before the Superintendent of Police on

29.09.2025. It is further submitted that the applicant has not committed

any offence as alleged and has not taken any amount from the

complainant. The custodial interrogation of the applicant is neither

necessary nor justified, and his arrest would cause irreparable loss to

his career and social reputation. The applicant, therefore, humbly prays

for grant of relief and craves leave of this Hon'ble Court to raise

additional grounds at the time of hearing.

4. On the other hand, learned State counsel opposed the anticipatory bail

application of the applicant.

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

diary.

6. Considering the facts and circumstances of the case, the submissions

advanced by learned counsel for the parties, the nature of the dispute,

and the material available on record, and in view of the fact that the

similarly situated co-accused, namely Dharanidhar Patel has already

been granted anticipatory bail by this Hon'ble High Court in MCRCA

No. 527 of 2026 vide order dated 09.04.2026, this Court finds that the

present applicant is entitled to the benefit of parity. Therefore, without

making any further comment on the merits of the case, this Court

deems it appropriate to grant anticipatory bail to the applicant.

7. Accordingly, the instant MCRCA is allowed and it is directed that in the

event of arrest of the applicant - Sampat Kumar Sahu, on executing a

personal bond and one local surety in the like sum to the satisfaction of

the arresting Officer, he shall be released on bail on the following

conditions:-

(a) he shall not directly or indirectly make any inducement, threat or promise to any person acquainted with the facts of the case so as to

dissuade him from disclosing such fact to the Court.

(b) he shall not act in any manner which will be prejudicial to fair and expeditious trial.

(c) he shall appear before the trial Court on each and every date given to him by the said Court till disposal of the trial.

(d) the applicant and the surety shall submit a copy of his adhaar card along with a coloured postcard full size photo having printed the adhaar number on it, which shall be verified by the trial Court.