Jyoti Norge vs State Of Chhattisgarh
2026 Latest Caselaw 401 Chatt

Citation : 2026 Latest Caselaw 401 Chatt
Judgement Date : 12 March, 2026

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Chattisgarh High Court

Jyoti Norge vs State Of Chhattisgarh on 12 March, 2026

Author: Ramesh Sinha

Bench: Ramesh Sinha

                                                              1




                                                                                     2026:CGHC:11910
                                                                                            NAFR

                                  HIGH COURT OF CHHATTISGARH AT BILASPUR


                                                 MCRCA No. 258 of 2026

                   1 - Jyoti Norge W/o Bhupendra Norge Aged About 33 Years R/o Village-
                   Rogde,       Police     Station-   Akaltara,   Distt-   Janjgir    Champa   (C.G.)
                   2 - Satyaprakash Nirmalkar S/o Mahendra Kumar Nirmalkar Aged About 32
                   Years R/o Village- Nariyara, Police Station- Mulmula, Distt.- Janjgir Champa
VAIBHAV
SINGH
                   (C.G.)                                                               ... Applicants
Digitally signed
by VAIBHAV
SINGH
Date:
2026.03.12
17:59:45 +0530




                                                           versus


                   State Of Chhattisgarh Through- Station House Officer, Police Station-
                   Mulmula, Distt.- Janjgir-Champa (C.G.)                              ... Respondent

For Applicant : Ms. Raveena Tandon, Advocate.

For Non-applicant/State : Ms. Sameeksha Gupta, Panel Lawyer.

Hon'ble Mr. Ramesh Sinha, Chief Justice Order on Board

12.03.2026

1. This first anticipatory bail application under Section 482 of the Bhartiya

Nagarik Suraksha Sanhita, 2023 has been filed by the applicant, who

are apprehending their arrest in connection with Crime No.400/2025

registered at Police Station - Mulmula, District.- Janjgir-Champa (C.G.)

for the offences punishable under Sections 318(4) & 3(5) of the BNS.

2. The prosecution story in brief is that, on 23.12.2025, the complainant

lodged a writtencomplaint at police station Mulmula, Dist- Janjgir

Champa alleging that the complainant met applicant Jyoti Norge, owner

of Balaji Enterprises and applicant Satyaprakash Nirmalkar and the

applicants convinced the complainant to get service at Vardha Power

Plant and against which they demanded 10,000/-. The complainant lent

his wife's ornaments and collected 10,000/- and handed over the same

to the hand of Jyoti at the house of the complainant. The applicants

took 5000/- from Harishankar Kewat, 10000/- from Charansingh

Suryavanshi, 20000/- from Nilesh Kumar, 20000/- from Loman Singh

Dahariya. The applicants committed cheating on several people to avail

service at JSW Power Plant Nariyara. The police registered F.I.R

against the applicants under section 318(4), 3(5) of B.N.S.

3. Learned counsel for the applicants submits that the applicant are

innocent and has been falsely implicated in the aforesaid case. The

applicants are farmers whose lands were acquired by the State of

Chhattisgarh for the construction of the K.S.K. Power Plant, which was

subsequently renamed as JSW Power Plant. The applicants, along with

several other affected farmers, have been protesting for the last three

years demanding proper compensation, rehabilitation, employment

opportunities in the power plant, and promotion of agricultural activities.

The applicants have been playing a leading role in these protests and

have submitted several demand letters and representations to the

management of the JSW Power Plant as well as to the Sub-Divisional

Officer (Revenue), Janjgir, and the Collector, Janjgir-Champa (C.G.).

The applicants had also filed written complaints on 25.07.2024 and

07.10.2024 against the officers of the JSW Power Plant for abusing,

harassing, and threatening the farmers, and further lodged a complaint

on 10.11.2025 against the Station House Officer of Police Station

Akaltara for threatening the applicants to discontinue the protest. In the

present case, the prosecution has alleged that the applicants collected

money from the complainants on the pretext of providing employment

at the JSW Power Plant; however, no material evidence has been

collected to substantiate any such transaction. Moreover, the

complainants are already working as helpers at the JSW Power Plant

under various contractors, and the applicants are the sole

breadwinners of their respective families; therefore, their arrest would

cause severe hardship to their families.

4. On the other hand, learned State counsel opposes the anticipatory bail

application.

5. I have heard learned counsel for the parties and perused the case

diary.

6. Considering the facts and circumstances of the case, the submissions

of the learned counsel for the parties, the nature of the dispute, and the

material available in the case diary, this Court, without expressing any

opinion on the merits, I am inclined to grant anticipatory bail to the

present applicants.

7. Accordingly, the instant MCRCA is allowed and it is directed that in the

event of arrest of the applicants - Jyoti Norge & Satyaprakash

Nirmalkar, on executing a personal bond and one local surety each in

the like sum to the satisfaction of the arresting Officer, he shall be

released on bail on the following conditions:-

(a) they shall not directly or indirectly make any

inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such fact to the Court.

(b) they shall not act in any manner which will be prejudicial to fair and expeditious trial.

(c) they shall appear before the trial Court on each and every date given to him by the said Court till disposal of the trial.

(d) the applicants and the surety shall submit a copy of his adhaar card along with a coloured postcard full size photo having printed the adhaar number on it, which shall be verified by the trial Court.