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Chattisgarh High Court
Indrajeet vs State Of Chhattisgarh on 27 February, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
2026:CGHC:10316
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 1904 of 2026
Indrajeet S/o Kamleshwar Aged About 23 Years R/o Nilja Aadiwasipara,
Thana- Kharora, District Raipur (C.G.)
... Applicant
versus
State of Chhattisgarh Through Police Station Kharora, District Raipur (C.G.)
... Non-applicant
For Applicant : Mr. Krishna Kumar Khatri, Advocate.
For Non-applicant/State : Mr. Shubham Bajpai, Panel Lawyer.
Hon'ble Shri Ramesh Sinha, Chief Justice
Order on Board
27.02.2026
1.
The applicant has preferred this First Bail Application under Section 483
of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail,
Digitally
signed by
as he has been arrested in connection with Crime No. 770/2025,
ABHISHEK
ABHISHEK SHRIVAS
SHRIVAS Date:
2026.02.28
registered at Aarakshi Kendra : Kharora, Raipur, District Raipur (C.G.)
10:40:37
+0530
for the offence punishable under Sections 333, 296, 351(3), 115(2),
117(2) and 191(2) of the Bhartiya Nyaya Sanhita, 2023.
2. The brief prosecution story is that after conducting investigation against
the accused, the prosecution found a prima facie case of assault
committed by the accused. Accordingly, Police Station Kharora, District
Raipur (C.G.), registered Crime No. 770/2025 against the
applicant/accused for the offences punishable under Sections 333, 296,
351(3), 115(2), 117(2), and 191(2) of the Bharatiya Nyaya Sanhita
(BNS). After registering the case, the police collected evidence and
continued the investigation against him. The applicant was arrested and
produced before the Court of the learned Judicial Magistrate First Class
(JMFC), Raipur, District Raipur (C.G.). The matter is triable by the Court
of learned JMFC, Tilda.
3. Learned counsel for the applicant submits that the present applicant is an
innocent person who has been falsely implicated in the present case. He
also submits that the injuries sustained by the injured are simple in
nature, the present applicant has no criminal antecedents, and he has
been in jail since 16.11.2025, conclusion of the trial may take some time,
therefore, he prays for grant of regular bail to the applicant.
4. On the other hand learned State counsel opposes the bail application of
the present applicant and submits that the charge-sheet has been
submitted before the competent Court in the present case.
5. I have heard learned counsel for the parties and perused the case diary.
6. Considering the case's facts and circumstances, the nature and gravity of
the offense, and further the fact that injury received by the injured person
found to be simple in nature and further, the charge-sheet has already
been submitted before the competent Court in the present case and the
applicant is in jail since 16.11.2025, conclusion of the trial is likely to take
sometime, therefore, I am of the opinion that the applicant is entitled to be
released on bail in this case.
7. Let the applicant - Indrajeet, involved in Crime No. 770/2025, registered
at Aarakshi Kendra : Kharora, Raipur, District Raipur (C.G.) for the
offence punishable under Sections 333, 296, 351(3), 115(2), 117(2) and
191(2) of the Bhartiya Nyaya Sanhita, 2023, be released on bail on his
furnishing a personal bond with two 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 his
counsel. In case of his absence, without sufficient cause,
the trial court may proceed against his under Section 269
of Bharatiya Nyaya Sanhita.
(iii) In case, the applicant misuses the liberty of bail during
trial and in order to secure his 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 his, 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 send a certified copy of this order to the trial Court
concerned for necessary information and compliance forthwith.
- Sd/-
(Ramesh Sinha)
Chief Justice
Abhishek
