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Chattisgarh High Court
Aayush Ratnakar vs State Of Chhattisgarh on 27 March, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
2026:CGHC:14478
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 2845 of 2026
Aayush Ratnakar S/o Ganga Prasad Ratnakar Aged About 22 Years R/o
Quarter No. C.H. 44 Subhash Block S.E.C.L. Korba, District Korba,
Chhattisgarh.
... Applicant
versus
State Of Chhattisgarh Through P.S. O.P. - Manikpur, P.S. Kotwali Korba,
District - Korba, Chhattisgarh.
---- Non-applicant
For Applicant : Mr. Akash Sahu, Advocate.
For Non-applicant/State : Ms. Smriti Shrivastava, Panel Lawyer.
Hon'ble Shri Ramesh Sinha, Chief Justice
Order on Board
27.03.2026
1.
The applicant has preferred this First Bail Application under Section
483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of
RAJSHEKHAR
SONI
regular bail, as he has been arrested in connection with Crime No.
RAJSHEKHAR 918/2025, registered at O.P. - Manikpur, Police Station - Kotwali,
Korba, District - Korba (C.G.) for the offence punishable under
Sections 309(6) and 3(5) of the BNS.
2. The case of the prosecution, is that on 21.12.2025 at about 2:30AM in
the morning, the complainant was going from Dadarkhurd then the
applicant along with co accused came at the place of incident from
their Scorpio bearing registration no. CG 12 BQ 1355 and assaulted
the complainant and snatched his gold chain weight about 20 22 grams
and cash of Rs.75,000 and fled away from the spot. Thereafter, the
report was lodged and the present applicant and co accused was
arrested. Hence, this application.
3. It is argued by the learned counsel for the applicant that the applicant is
innocent and has been falsely implicated in this case and the charge-
sheet has been filed in this case and there is one criminal antecedent
of the applicant. The applicant is said to have assaulted the injured and
snatched his golden chain and as per the MLC report, the injuries
sustained to the injured are simple in nature. The applicant is in jail
since 22.12.2025 and trial is likely to take quite long time for its
conclusion, therefore, he prays for grant of bail.
4. On the other hand, the learned State counsel opposes the bail
application and submits that the charge-sheet has been filed in this
case and there is one criminal antecedent of the applicant. It is further
submitted that the applicant is said to have assaulted the injured and
snatched his golden chain due to which he has sustained some injuries
on his person, therefore, 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,
nature and gravity of allegation levelled against the applicant and the
fact that the charge-sheet has been filed in this case and there is one
criminal antecedent of the applicant, further the applicant is said to
have assaulted the injured with knife and as per the MLC report, the
injuries sustained to the injured are simple in nature, the applicant is in
jail since 22.12.2025 and conclusion of the trial is likely to take some
time, I am inclined to allow this application.
7. Let applicant, Aayush Ratnakar, involved in Crime No. 918/2025,
registered at O.P. - Manikpur, Police Station - Kotwali, Korba, District -
Korba (C.G.) for the offence punishable under Sections 309(6) and 3(5)
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
