[Cites 5, Cited by 0]
Chattisgarh High Court
In Re. Designated Courts For Mps/Mlas vs State Of Chhattisgarh on 26 February, 2026
1
HIGH COURT OF CHHATTISGARH AT BILASPUR
WPC No. 1509 of 2022
In Re. Designated Courts For MPs/MLAs
Versus
State of Chhattisgarh & Others
Order Sheet
26/02/2026 Dr. N.K.Shukla, learned Senior Advocate assisted by Ms. Riddhi Gupta,
appears as Amicus Curiae, Mr. Vivek Sharma, learned Advocate General assisted
by Mr. Shashank Thakur, Additional Advocate General for the State/respondents.
Pursuant to the order dated 30.01.2026 passed by this Court, the Registrar
(Judicial) of this Court has submitted the current status report of the respective
trials, which are stated to be pending. The details are as under:
Updated Status Report of pending MPs/MLAs cases for the Month of
January, 2026
Name of Name of the Case No. Party Name Sections Status
Sr.
District Court Report
received
from the
concern
Court
1 Balodabazar 3rd ADJ Criminal State Vs Section Fixed for
Balodabazar case Kishore 153(A), 28.02.2026
No.2818/2 Navrandge & 505(1).
024 and Ors. (Devendra 153(1)(B),
39/2025 Yadav (MLA) 505(1) (C),
109,120(B),1
47, 148, 186,
353,332
333,307,
435, 436,
341, 427 IPC
& 3,, 4 PDPP
Act,
2 Janjgir- CJM Criminal State of C.G. Section 147, vfHk;kstu
Champa Janjgiir case No. Vs. 294,452,323,
lk{; gsrq
116/2025 Vedprakash U/s 149,427
Sahu & + 7 IPC
others,
accused
Baleshwar
Sahu
CJM Criminal State of C.G. Section vfHk;kstu
Janjgiir case No. Vs. Baleshwar 329(4),296,3
lk{; gsrq
1558/2025 Sahu 51(2),115(2)
B. NS
CJM, Criminal State of C.G. Section vkjksi iwoZ
Janjgir case No. Vs. Gautam 420,647,
rdZ gsrq
34/2026 Rathore & anr, . 468,471, 34
accused IPC
Baleshwar
Sahu
3 Kabirdham CJM, Kawardha Criminal State of C.G. 147, 148, For the
(Kawardha) Case No. Vs. Ashok 149, 109, evidence
135/2022 Kumar Sahu & 353, 332, date
Ors. 153(A), 186, 06/02/2026
188, 295,
427, 120(B),
144, 152,
440, 452,
455, 295(K)
IPC & 3
Prevention of
Damage
Property Act
CJM, Kawardha 1592/2025 State of C.G. U/s 147, 186, For the
(Old No. Vs. Vijay 353, 447 IPC evidence
456/2021 Sharma & Ors. & 3 date
(Vijay Sharma - Prevention of 17/02/2026
Sitting MLA) Damage
Property Act
st
4 Raipur 1. 1 District & Special State Vs. 420,467,, Fixed for
Additional Session Case Arunpati 648, 471, 13.02.2026
Judge Raipur No.01/202 Tripathi & 120 B IPC
4 Others (Sitting and U/S 7 &
MLA Kawasi 12
Lakma) Prevention of
corruption
Act 1988,
amendment
Act 2018
2. Special Judge ED ED Vs. 3, 4 Fixed for
(Prevention of 03/2023 1. Devendra Prevention of 07.02.2026
Money laundering Singh Yadav Money
Act ) Raipur (Sitting) Laundering
2. Chandradev Act, 2002
Prasad Roy
(Former)
3. Special Judge ED ED Vs Kawashi 3, 4 Fixed for
(Prevention of 05/2024 Lakhma Prevention of 06.02.2026
Money laundering Money
Act ) Raipur Laundering
Act, 2002
st
4. 1 Civil Judge Criminal State of 341,147, Fixed for
Upper Class /Chief Case No. Chhattisgarh IPC 10.02.2026
Judicial Magistrate 666/2025 Vs. Damrudhar
Gariyaband (C.G.) Pujari and
other (Ex MLA)
st
5. 1 Civil Judge Criminal State of 341,147, Fixed for
upper Class /Chief Case No. Chhattisgarh IPC 10.02.2026
Judicial Magistrate 667/2025 Vs.. Govardhan
Gariyaban(C.G.) Manjhi and
other (Ex MLA)
6. J.M.F.C. Rajim, Criminal State of 186, 147, Fixed for
Gariyaband, Case Chhattisgarh 149, 341 IPC 16/03/2026
Raipur 391/2024 Vs. Rohit Sahu
and other
7. CJM Raipur 22283/ State of 147, 188, Fixed for
2013 Chhattisgarh 353, 332, 04/02/2026
Vs.Sanjeev 186(149) IPC
Shukla and
other(Devendra
Yadav)
5 Rajnandgaon 1. Principal District Special C.G. State Vs. 420, 406, ekuuh;
& Sessions Judge, Case Md. Khalid and 467, 468 IPC
NRrhlx<+
Rajnandgaon CGPDI others. Section 10
mPp
No.. 1. Madhusudan CGPDI Act,
04/2020 Yadav (Ex. MP) U;k;ky; ls
WPCR No.
164/2021 esa
ikfjr vkns'k
fnukad 08-
03-2021 ds
vkns'kkuqlkj
LFkfxr
2. Principal District Special C.G. State Vs. 420, 406, ekuuh;
& Sessions Judge, Case Md. Khalid and 467, 468,
NRrhlx<+
Rajnandgaon CGPDI others. IPC Section
mPp
No.. 1. Madhusudan 10 CGPDI
05/2020 Yadav (Ex. MP) Act, U;k;ky; ls
WPCR No.
174/2021 esa
ikfjr vkns'k
fnukad 09-
03-2021 ds
vkns'kkuqlkj
LFkfxr
3. Principal Special C.G. State Vs. 420, 406, ekuuh;
District & Sessions Case Md. Khalid and 467, 468,
NRrhlx<+
Judge, CGPDI others. IPC Section
mPp
Rajnandgaon No.. 1. Madhusudan 10 CGPDI
05/2021 Yadav (Ex. MP) Act, U;k;ky; ls
WPCR No.
172/2021 esa
ikfjr vkns'k
fnukad 09-
03-2021 ds
vkns'kkuqlkj
LFkfxr
4. Principal Special C.G. State Vs. 420, 406, rdZ gsrq
District & Sessions Case Md. Khalid and 467, 468,
Judge, CGPDI others. IPC Section
Rajnandgaon No..04/202 1. Madhusudan 10 CGPDI
1 Yadav (Ex. MP) Act,
5. Principal Special C.G. State Vs. 420, 406, rdZ gsrq
District & Sessions Case Md. Khalid and 467, 468,
Judge, CGPDI others. IPC Section
Rajnandgaon No.. 1. Madhusudan 10 CGPDI
02/2021 Yadav (Ex. MP) Act,
6. Principal District Special C.G. State Vs. 420, 406, rdZ gsrq
& Sessions Judge, Case Junied and 467, 468,
Rajnandgaon CGPDI No. others. IPC Section
06/2021 1. Madhusudan 10 CGPDI
Yadav (Ex. MP) Act,
The State/respondent(s) has moved an application being IA No. 1/2026,
seeking leave for withdrawal from prosecution in respect of Criminal Case No.
1592/2025, titled as State of Chhattisgarh v. Vijay Sharma & 10 Others, arising out
of Crime No. 137/2019, which is pending before the learned Chief Judicial
Magistrate, Kabirdham (Kawardha).
Mr. Vivek Sharma, learned Advocate General submits that a copy of the said
application alongwith the accompanying documents have already been supplied to
the learned Amicus Curiae.
Dr. Shukla, learned Senior Advocate appearing as Amicus Curaie submits
that Mr. Arjit Tiwari, Advocate, who normally assists him in this case, is unwell and
not present today and as such, he prays that this matter may be taken up on some
other day for hearing on IA No. 1/2026.
A PUD dated 13.06.2025 has been sent by the learned Judicial Magistrate
First Class, Gariyaband, to the Registrar (Judicial) in respect of withdrawal from
prosecution in Criminal Case No. 391/2024, parties being State v. Rohit Sahu &
Others. There are yet another two PUDs, both dated 30.01.2026 sent by learned 1 st
Civil Judge Senior Division / Chief Judicial Magistrate, Gariyaband, with respect to
withdrawal from prosecution in Criminal Case No. 666/2025, parties being State v.
Damrudhar Pujari etc. and Criminal Case No. 667/2025, parties being State v.
Govardhan Manjhi & Others.
Let the matter be listed again immediately after Holi holidays on which
date, the updated status report shall be placed before this Court by the Registrar
(Judicial).
In the meantime, the State/respondents may go through the above PUDs and
inform this Court as to whether the State has filed or proposes to file any application
before this Court seeking leave for withdrawal of the prosecution against the
accused therein.
The Registrar (Judicial) is directed to send a copy of this order to the
concerned trial Courts for necessary information and compliance, forthwith. He
shall also serve a copy of the above PUDs to the learned Advocate General for
information and necessary action, if any.
Sd/- Sd/-
(Ravindra Kumar Agrawal) (Ramesh Sinha)
JUDGE CHIEF JUSTICE
Manpreet/Amit
AMIT
KUMAR
DUBEY
