Sahil Chandravanshi vs State Of Chhattisgarh
2026 Latest Caselaw 159 Chatt

Citation : 2026 Latest Caselaw 159 Chatt
Judgement Date : 27 February, 2026

[Cites 0, Cited by 0]

Chattisgarh High Court

Sahil Chandravanshi vs State Of Chhattisgarh on 27 February, 2026

Author: Ramesh Sinha

Bench: Ramesh Sinha

                                                              1




                                                                             2026:CGHC:10295


                                                                                            NAFR

                                HIGH COURT OF CHHATTISGARH AT BILASPUR

         Digitally
         signed by
         GOURI                                   MCRCA No. 330 of 2026
GOURI    MUDALIAR
MUDALIAR Date:
         2026.02.27
         19:30:16
                      Sahil Chandravanshi S/o Late Vinod Chandravanshi Aged About 24 Years
         +0530
                      R/o Village - Kosmanda, Out Post - Dashrangpur, Police Station - Pipariya,
                      District - Kabirdham, Chhattisgarh.
                                                                                      ... Applicant


                                                            versus


                      State Of Chhattisgarh Through - Station House Officer, Police Station -
                      Mahila Thana Kawardha, District - Kabirdham, Chhattisgarh.
                                                                                  ... Respondent

For Applicant : Shri Chandrikaditya Pandey, Advocate.

                      For                  :   Shri Shailendra Sharma, PL.
                      Respondent/State


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

                      27/02/2026

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.01/2026

registered at Police Station - Mahila Thana, Kawardha, District -

Kabirdham (C.G.) for the offence punishable under Section 69 of

Bharatiya Nyaya Sanhita.

2. Case of the prosecution, in brief, is that the prosecutrix/victim submitted

a written complaint at the Police Station Mahila Thana Kawardha

stating that there was prior acquaintance between the victim and the

accused. It is alleged that as their friendship grew, the accused/present

applicant expressed his desire to marry her and on 15.05.2025, for the

first time, he took her to his friend's rented house and forcibly

established physical relations with her. It is further alleged that

thereafter, by coaxing and misleading her, the present applicant

continued to commit rape repeatedly. It is further alleged that on

28.08.2025, the present applicant got an affidavit of marriage

(yaaddashtnama) executed and kept her in a rented house. In the

meantime, the victim became pregnant, whereupon the accused forced

her to undergo abortion twice and got the pregnancies terminated. It is

further alleged that when the victim suspected on the applicant,

demanded the original copy of the marriage certificate, which was

refused to provide and also refused to marry her and it is further

alleged that on 14.11.2025, the present applicant went to anywhere

without informing the complainant/prosecutrix and leaving her alone in

the rental house. It is further alleged that the on 23.11.2025, the

victim/prosecutrix reached at the house of the present applicant

situated at Village - Kosmanda but the family members of the applicant

told her to go back then she called the police vehicle Dial 112. It is

alleged that the present applicant has refused to marry, left her alone

and thus committed offence of rape on the false pretext of marriage.

On the basis of aforesaid written complaint, Police Station Mahila

Thana Kawardha, District Kabirdham (C.G.) registered first information

report bearing Crime No. 01/2026 against the present applicant for the

offence punishable under Section 69 of Bharatiya Nyaya Sanhita, 2023

and investigation was initiated. Charge-sheet has not been filed and

matter is being investigated by the police of Police Station Mahila

Thana Kawardha, District - Kabirdham (C.G.).

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

and has been falsely implicated. He would submit that the applicant

and the prosecutrix were in a consensual relationship for about two

years and solemnized their marriage on 28.08.2025 in the presence of

a deity, executing a notarized marriage affidavit. They thereafter lived

together as husband and wife in a rented house at Kawardha, with the

applicant bearing household expenses. He submits that the prosecutrix

became pregnant but, despite his objection, terminated the pregnancy

on her own by consuming contraceptive pills obtained from an

acquaintance, which led to disputes between them. In November 2025,

the applicant went to Raipur due to his mother's illness and his

grandmother's death. During this period, the prosecutrix allegedly

visited his village, quarreled with his family, and later threatened to

lodge a false case, though the FIR was filed only on 27.01.2026 after

considerable delay. He would submit that the applicant has no criminal

antecedents and undertakes to cooperate with the investigation,

therefore, he submits that the present applicant is entitled to be

released on anticipatory bail.

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

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

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, perused the statement of the

prosecutrix aged 21 years under Section 183 BNSS, considering the

fact that the applicant and the prosecutrix came in contact through

Instagram in the year 2024, they were having love affair and they

developed consensual relationship and also considering the fact that

investigation and trial are likely to take some time, without commenting

anything on the merits of the case, I am inclined to grant anticipatory

bail to the present applicant.

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

event of arrest of the applicant - Sahil Chandravanshi, on executing a

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

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

conditions:-

(a) The applicant 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) The applicant shall not act in any manner which will be

prejudicial to fair and expeditious trial.

(c) The applicant 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.