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Chattisgarh High Court
Surendra Verma vs State Of Chhattisgarh on 18 March, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
2026:CGHC:12970
KUNAL
DEWANGAN
NAFR
Digitally
signed by
KUNAL HIGH COURT OF CHHATTISGARH AT BILASPUR
DEWANGAN
MCRCA No. 418 of 2026
1 - Surendra Verma S/o Venkateshwar Verma Aged About 29 Years R/o
Graam- Raaikheda Thana Kharora Dist- Raipur (C.G.)
2 - Hemant Verma S/o Venkateshwar Verma Aged About 35 Years R/o
Graam- Raaikheda Thana- Kharora Dist- Raipur (C.G.)
3 - Bhojram Dheewar S/o Umendra Dheewar Aged About 30 Years R/o
Gramm- Raaikheda Thana- Kharora Dist- Raipur (C.G.)
4 - Udit Naraayan S/o Bisahu Ram Dheewar Aged About 28 Years R/o
Graam- Raaikheda Thana- Kharora Dist- Raipur (C.G.) (Wrongly
Mentioned As Ujeet Narayan In F.I.R.)
5 - Mukesh Verma S/o Dhannalal Verma Aged About 38 Years R/o
Graam- Raaikheda Thana- Kharora Dist- Raipur (C.G.) (Wrongly
Mentioned As Maneesh Verma In F.I.R.)
... Applicant(s)
versus
State Of Chhattisgarh Through Station House Officer (S.H.O.) Police
Station - Kharora Dist- Raipur (C.G.)
---- Non-applicant(s)
For Applicants :Mr. Shalvin Sharma, Advocate.
For Non-applicant/State :Mr. Sourabh Sahu, Panel Lawyer.
2
Hon'ble Mr. Ramesh Sinha, Chief Justice
Order on Board
18.03.2026
1.
This first anticipatory bail application under Section 482 of the
Bhartiya Nagarik Suraksha Sahinta, 2023 has been filed by the
applicant, who is apprehending his arrest in connection with Crime
No. 73/2026 registered at Police Station - Kharora, District-
Raipur (C.G.) for the offence punishable under Sections 191(3),
332(b), 296, 351(2), 115(2), 324(5), 309(4), 309(6) of B.N.S.
2. The prosecution's case, in brief, is that the complainant, Pappu
Purena Satnami, submitted a written report at Police Station
Kharora stating that he is a resident of Village and Post Beldarsivni,
Police Station and Tehsil Kharora, District Raipur (C.G.), and
operates a family restaurant named "Mohini Mogra" at Village
Chicholi, Police Station and Tehsil Kharora, District Raipur. On
23.01.2026, on the occasion of Basant Panchami, a fair (Madai
Mela) and a night cultural program were organized at Village
Raikheda. On the same night, between approximately 2:00 a.m. and
2:30 a.m., the Sarpanch of Gram Panchayat Raikheda, Dinesh
Verma, along with his brother Surendra Verma, Hemant Verma,
Deputy Sarpanch Bhojram Dheewar, Ujit Narayan, Manish Verma,
and about 25-30 other associates, allegedly came to his family
restaurant at Chicholi. They abused the manager Kamleshwar
Bandhe and Tarun Ghritlahare in filthy language, forcibly opened
the door and entered the premises. It is alleged that they took Rs.
24,000/- in cash from the cash counter (galla) along with two mobile
phones (Vivo and Oppo) and kept them in their jeans pockets. Their
associates allegedly vandalized the shop. When Tarun Ghritlahare
objected and stated that he would inform the owner, Deputy
Sarpanch Bhojram Dheewar allegedly caught his collar and
assaulted him. It is further alleged that the CCTV camera system,
including the DVD cable and television installed near the cash
counter in the store room, was broken by Sarpanch Dinesh Verma
and his brother Hemant Verma using sticks and iron rods. Tarun
Ghritlahare and Kamleshwar Bandhe allegedly fled from the back
door to save themselves. The accused persons allegedly damaged
all articles in the restaurant and six motorcycles belonging to the
workers using rods and crowbars, causing extensive damage. The
prosecution story further states that at about 3:25 a.m., Tarun
Ghritlahare informed the complainant about the incident through
Devendra Yadav (mechanic). The complainant immediately went to
Police Station Kharora at about 3:30 a.m. and informed the Station
House Officer, who allegedly advised him not to return to the
restaurant that night as the Sarpanch and others had just left and
police personnel had been deployed there. At about 4:00 a.m.,
Devendra Yadav, Tarun Ghritlahare, and Kamleshwar Bandhe
allegedly saw the accused again vandalizing the restaurant in the
presence of police personnel, causing damage amounting to
approximately Rs. 6,50,000/- (Rupees Six Lakhs Fifty Thousand).
On the basis of the said report of the complainant, Pappu Purena
Satnami, lodged a report for offences punishable under the relevant
provisions of the Bharatiya Nyaya Sanhita (BNS).
3. Learned counsel for the applicants submits that the applicants are
innocent and have been falsely implicated in the present case on
vague and baseless allegations arising out of political rivalry. It is
contended that the FIR has been lodged after an unexplained
delay of about 10 days and the names of the applicants have
been subsequently introduced, despite the fact that the CCTV
footage, which is the primary piece of evidence, does not
demonstrate their presence at the alleged place of occurrence,
and no injury report (MLC) has been produced. It is further
submitted that the main accused, Dinesh Verma, has already
been granted anticipatory bail by this Court in MCRCA No.
339/2026 vide order dated 02.03.2026 and the complainant
himself has filed a no objection affidavit stating that the dispute
has been amicably settled between the parties. It is also argued
that the applicants have no criminal antecedents therefore, he
prays for grant of anticipatory bail to the applicants on the ground
of parity.
4. On the other hand, learned State counsel opposes the prayer for
grant of anticipatory bail and submits that the allegations against
the applicants are serious in nature, involving offences of theft,
assault and vandalism causing substantial loss. It is contended
that considering the gravity of the offence and the manner in
which the incident has been committed along with other co-
accused persons, the applicants are not entitled to the benefit of
anticipatory bail. Accordingly, it is prayed that the application be
rejected.
5. I have heard learned counsel for the parties and perused the
case diary.
6. Considering the facts & circumstances of the case, submissions
made by the learned counsel for the parties and nature of dispute
and material available in case diary and further the fact that
similarly situated co-accused, who is the main accused namely,
Dinesh Verma, has already been granted anticipatory bail by this
Court in MCRCA No. 339/2026, vide order dated 02.03.2026 and
the case of the applicants are better than the case of co-accused,
as such, without further commenting anything on merits, I am
inclined to grant anticipatory bail to the applicants on the basis of
parity.
7. Accordingly, the instant MCRCA is allowed and it is directed that
in the event of arrest of the applicants- Surendra Verma, Hemant
Verma, Bhojram Dheewar, Udit Naraayan and Mukesh Verma,
on executing a personal bond and one surety each in the like sum
to the satisfaction of the arresting Officer, they 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 them 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 them by the said Court till
disposal of the trial.
(d) the applicants and the surety shall submit a copy of
their 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.
(e) They shall not involve themselves in any offence of
similar nature in future.
Sd/-
Sd/-
(Ramesh Sinha)
Chief Justice
Kunal
