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Chattisgarh High Court
Pushplata Goswami vs State Of Chhattisgarh on 12 March, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
2026:CGHC:11964
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 2328 of 2026
Pushplata Goswami W/o Vijay Puri Goswami Aged About 53 Years R/o
Karan Nagar, Near Ruchi Riya Sadi Centre, Changorabhata, Dindayal
Digitally
Upadhyaya Nagar, Raipur, District Raipur, Chhattisgarh. (Wrongly
AKHILESH signed by
KUMAR AKHILESH
Mentioned As D.D. Nagar In The Cause Title Of The Impugned Order)
DEWANGAN KUMAR
DEWANGAN
... Applicant(s)
versus
State Of Chhattisgarh Through Station House Officer, Police Station
Dindayal Upadhyaya Nagar, Raipur, District Raipur, Chhattisgarh.
... Respondent(s)
For Applicant(s) : Ms. Aditi Singhvi, Advocate.
For Respondent(s) : Ms. Ritika Verma, Panel Lawyer.
Hon'ble Mr. Ramesh Sinha, Chief Justice
Order on Board
12/03/2026
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 applicant who has been arrested in
connection with Crime No. 497/2025 registered at Police Station
Dindayal Upadhyaya Nagar, Raipur, District Raipur (C.G.) for the
offence punishable under Sections 80, 3(5) of Bharatiya Nyaya
Sanhita (for short 'BNS').
2. Case of the prosecution, in brief, is that on 21.10.2025 the
deceased, who was the daughter-in-law of the present applicant,
allegedly committed suicide by hanging in her matrimonial house.
It is alleged that prior to her death she uploaded a video on her
mobile phone alleging that the applicant along with other co-
accused persons used to harass her for dowry. The deceased had
married the son of the applicant on 16.01.2025, and on the basis
of the said allegations the present FIR has been registered.
Hence, the bail application.
3. Learned counsel for the applicant submits that the applicant has
not committed any offence and he has been falsely implicated in
offence in question. She further submits that present applicant is
the mother-in-law of the deceased and the marriage of applicant's
son, namely, Purvendra Puri Goswami was solemnized with the
deceased on 16.01.2025, husband of the deceased, who is son of
the present applicant is already in jail since 24.10.2025 in the
present case, the applicant has no criminal antecedent, charge-
sheet has been filed and the trial is likely to take some time for its
conclusion. Therefore, she prays for grant of bail to the applicant.
4. On the other hand, learned State Counsel opposes the bail
application and submits that the charge-sheet has been filed in
the present case. She further submits that being the mother-in-law
of the deceased, along with other co-accused persons, used to
subject the deceased to cruelty and harassment in connection
with demand of dowry after her marriage with the son of the
applicant on 16.01.2025. She also submits that due to the
continuous harassment and ill-treatment meted out to her in the
matrimonial house, the deceased was mentally disturbed and
ultimately committed suicide by hanging on 21.10.2025. She later
submits that prior to her death the deceased had uploaded a
video on her mobile phone in which she blamed the applicant and
other family members for harassing her for dowry, on the basis of
which the present case has been registered against the applicant.
Therefore, the applicant is not entitled for grant of bail.
5. I have heard learned counsel appearing for the parties and
perused the case diary.
6. Taking into consideration the facts and circumstances of the case,
nature and gravity of offence, period of detention of the applicant
since 24.10.2025, the fact that though the applicant allegedly
being mother-in-law of the deceased along with other co-accused
persons, allegedly subjected the deceased to cruelty and
harassment in connection with demand of dowry after her
marriage with the applicant's son and due to such harassment the
deceased committed suicide by hanging on 21.10.2025, and prior
to her death she uploaded a video on her mobile phone blaming
the applicant and other family members for the same, but
considering the fact that husband of the deceased, namely,
Purvendra Puri Goswami is already in jail, further considering the
fact that no suicidal note has been found and no eye witness of
the incident account except the said video, moreover, the
applicant has no criminal antecedent and charge-sheet has been
filed, this Court is of the view that the applicant is entitled to be
released on bail in this case.
7. Accordingly, the application is allowed.
8. Let the Applicant-Pushplata Goswami, involved in Crime No.
497/2025 registered at Police Station Dindayal Upadhyaya Nagar,
Raipur, District Raipur (C.G.) for the offence punishable under
Sections 80, 3(5) of 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 she 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 her counsel. In case of her absence,
without sufficient cause, the trial court may proceed
against her under Section 269 of Bharatiya Nyaya
Sanhita.
(iii) In case, the applicant misuses the liberty of bail
during trial and in order to secure her 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 her, 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 her in accordance with law.
9. Office is directed to send a certified copy of this order to the trial
Court for necessary information and compliance.
Sd/-
(Ramesh Sinha)
CHIEF JUSTICE
Akhil
