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Chattisgarh High Court
Suraj Kumar Rangari vs State Of Chhattisgarh on 25 February, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
2026:CGHC:9858
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 1051 of 2026
Shyamu Yadav S/o Milan Yadav Aged About 38 Years (Wrongly Mentioned
Syaamu Yadav), R/o Village - Dhaur, Police Station - Utai, District - Durg
(C.G.)
--- Applicant
versus
State Of Chhattisgarh Through - Station House Officer, Police Station -
Balod, District - Balod (C.G.)
--- Non-applicant
Along with
MCRC No. 1907 of 2026
Suraj Kumar Rangari S/o Dilip Kumar Aged About 20 Years R/o Ward No. 13,
Dallirajhara, Distt - Balod, Chhattisgarh.
---Applicant
Versus
State Of Chhattisgarh Through Police Station Balod, District - Balod,
Chhattisgarh.
---- Non-applicant
Digitally
RAJSHEKHAR signed by
For Applicant : Mr. Sudhanshu Kumar Singh, Advocate.
SONI RAJSHEKHAR
SONI
For Non-applicant/State : Ms. Anusha Naik, Dy. Govt. Advocate.
Hon'ble Shri Ramesh Sinha, Chief Justice
Order on Board
25.02.2026
1.
This is the first bail application filed under Section 483 of the Bharatiya
Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') for grant of regular
bail to the applicants who have been arrested in connection with Crime
No.527/2025 registered at Police Station Balod, District Balod (C.G.)
for the offence punishable under Sections 326(G), 3(5), 111, 61(2) and
238 of the BNS.
2. Case of the prosecution, in brief, is that complainant Devendra Sahu
has lodged report before police station that he is the president of
Hamraj party and he owns a Brezza Car bearing registration no. CG-
24-W-7166 for which there is parking beside his home where he
parked the vehicle and as usual on dated 01/12/2025 at about 06:30
pm he parked his vehicle in the garage and entered into his home then
his wife has told him that 2 unknown person have visit his home and
asking about the complainant and at about 06:45pm when the
complainant was at home at that time two unknown person came to
his home and 1 unknown person stood in motorcycle far from 50 feet
and called him and asked whether he is the president of Hamraj party
and a journalist and when he answered in yes then they stated that
there is illegal liquor is being selling in their area and they want to
publish it in the news paper and also want to raise voice through the
organization and then complainant has advised them to brought the
complain in written and thereafter they left and at about 09:00 pm
when the complainant was watching Television with his family, he
heard the unusual sound from the outside of his home and when his
wife came out from home, she saw that there is fire in his garage and
his car was burning and thereafter complainant has called his neighbor
and upon the complain of the complainant the police has lodged the
case. Hence, this application.
3. Learned counsel for the applicants submits that the applicants are
innocent and have been falsely implicated in this case. He would
submit that the main accused person namely Ashwani Kumar
Dadsena is said to have been enlarged on bail by this court in MCRC
No. 811 of 2026 on 22.01.2026, and on the same ground another co-
accused namely Abhishek Choure has been granted bail by this Court
vide order dated 02.02.2026 passed in MCRC No.1069/2026. He
would submit that the applicants are in jail since 07.12.2025 and
conclusion of trial will take some time, therefore, he prays for grant of
ball to the applicants.
4. On the other hand, learned State Counsel opposes the bail application
but she does not dispute the fact that main accused person namely
Ashwani Kumar Dadsena has been enlarged on bail by this court in
MCRC No. 811 of 2026 on 22/01/2026. She would submit that in the
order granting ball to the main accused person namely Ashwani
Kumar Dadsena in the submission of the State it has been
inadvertently mentioned that charge sheet has been filed but charge
sheet has not been filed. She would submit that the applicants have
one criminal antecedent, and he is not entitled for grant of bail.
5. I have heard learned counsel for the parties and perused all of the
documents available on record.
6. Taking into consideration the facts and circumstances of the case,
submission of learned counsel for the parties, further the fact that main
accused person namely Ashwani Kumar Dadsena has been enlarged
on bail by this court in MCRC No. 811 of 2026 on 22.01.2026, and on
the same ground another co-accused namely Abhishek Choure has
been granted bail by this Court vide order dated 02.02.2026 passed in
MCRC No.1069/2026, and in the said order granting bail to the main
accused Ashwani Kumar Dadsena, in the submission of the State it
has been inadvertently mentioned that charge sheet has been filed but
charge sheet has not been filed, period of detention of the applicants
since 07.12.2025, applicants have one criminal antecedent in which
they are on bail and also considering the fact that trial is likely to take
some time for its conclusion, therefore this Court is of the view that the
applicants are entitled to be released on bail in this case.
7. Let applicants, Shyamu Yadav and Suraj Kumar Rangari, involved in
Crime No.527/2025 registered at Police Station Balod, District Balod
(C.G.) for the offence punishable under Sections 326(G), 3(5), 111,
61(2) and 238 of the BNS, 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 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 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 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 send a certified copy of this order to the trial Court
concerned for necessary information and compliance forthwith.
Sd/-
(Ramesh Sinha)
Chief Justice
Rajshekhar
