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Chattisgarh High Court
Ramnarayan Banjare vs State Of Chhattisgarh on 25 February, 2026
1
2026:CGHC:9881
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 1426 of 2026
Ramnarayan Banjare S/o Bhaluram Banjare Aged About 55 Years R/o
Village Giraud, P.S. Dharshiwa, District Raipur, Chhattisgarh.
... Applicant
versus
State Of Chhattisgarh Through Police Station Civil Line, Bilaspur,
Chhattisgarh.
... Respondent(s)
For Applicant : Mr. Anchal Kumar Matre, Advocate
For Respondent(s) : Dr. Surendra Kumar Dewangan, Panel Lawyer
Hon'ble Shri Justice Arvind Kumar Verma
Order on Board
25/02/2026
1. This is the first bail application filed under Section 483 of the
BNSS, 2023 for grant of regular bail to the applicant who has
been arrested on 17.10.2025 in connection with Crime No.
1107/25, registered at Police Station- Civil Line, District- Bilaspur
(C.G.) for the offence punishable under Sections 74, 351(2), 3(5)
of BNS, 2023 and u/s 7 and 8 of POCSO Act, 2012.
2. The prosecution story, in brief, is that the applicant who is the
husband of the complainant who were married on 19.04.2024, has
allegedly along with his three friends went to the house of the
complainant on 22.09.2025 at 11:00 PM and committed assault
and intimidated the whole family and threatened them to death.
On 23.09.2025, an FIR was lodged wherein the complainant also
made allegation that the applicant has fondled the intimate body
parts of her minor daughter on earlier occasions in the month of
June, 2025. The FIR was registered.
3. Learned counsel for the applicant contended that the applicant is
innocent and has been falsely implicated in the alleged
commission of offence, because the applicant has not played any
part in the aforesaid criminal case. There is huge delay in lodging
the FIR which has also been not explained. As per the knowledge
of the applicant, the complainant had also earlier tried to implicate
her earlier husband in similar way. The investigation is complete
and charge sheet has been presented before learned trial court.
There is no chance of tampering evidence or influencing any
material witnesses. The applicant is languishing in jail since
27.10.2025.
4. Learned State Counsel raised objection to the contentions of the
counsel for the applicant.
5. I have heard learned counsel for the parties and perused the case
diary.
6. Taking into consideration the facts and circumstances of the case,
nature and allegations, submission of the counsel for the parties,
particularly, the fact that there is a dispute relating to money
between the complainant who is the wife of the present applicant
and present applicant who is step father of the victim. It is also
pertinent to mention here that as per Annexure A/4, the applicant
lodged a complaint against the victim at Police Station AJK on
18.08.2025. As per Annexure A/5, the applicant had made a
written complaint on 05.06.2024 at police station Mahila Thana,
Raipur regarding harassment which were being made by the
complainant as well as regarding extra marital affairs with some
other persons. It is also pertinent to mention here that the other
co-accused persons have been enlarged on bail by this Court in
MCRC No. 9931/2025 dated 17.12.2025 and MCRC No.
10162/2025 dated 21.01.2026. The applicant has no criminal
antecedents, further the conclusion of the trial may take some
more time, therefore, looking to the entire facts and circumstances
of the case, particularly, the role of the present applicant, this
Court is of the view that the applicant is entitled to be released on
bail in this case.
7. Let the applicant- Ramnarayan Banjare, involved in Crime No.
1107/25 registered at Police Station- Civil Line, District- Bilaspur
(C.G.), for the aforesaid offences be released on bail on his
furnishing a bail bond of Rs. 10,000/- with one surety 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 them under Section 269 of
Bhartiya Nyay Sanhita, 2023
(iii) In case, the applicant misuses the liberty of
bail during trial and in order to secure their
presence, proclamation under Section 84 of
BNSS, is issued and the applicant fail to appear
before the court on the date fixed in such
proclamation, then, the trial court shall initiate
proceedings against them, in accordance with
law, under Section 209 of Bhartiya Nyaya
Sanhita, 2023.
(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 BNSS.
If in the opinion of the trial court absence of the
applicants 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 them in accordance with law.
(v) The applicant shall not threaten the
complainant as well as the victim.
(vi) The accused shall remain present, in
person, on first Sunday of every month before the
Civil Lines Police Station, Bilaspur, C.G. between
10:00 A.M. to 12:00 Noon.
8. Office is directed to send a certified copy of this order to the trial
Court for necessary information and compliance forthwith.
Sd/-
(Arvind Kumar Verma)
JUDGE
Madhurima
