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Gajendra Kumar Sahu vs State Of Chhattisgarh
2026 Latest Caselaw 745 Chatt

Citation : 2026 Latest Caselaw 745 Chatt
Judgement Date : 19 March, 2026

[Cites 0, Cited by 0]

Chattisgarh High Court

Gajendra Kumar Sahu vs State Of Chhattisgarh on 19 March, 2026

Author: Ramesh Sinha
Bench: Ramesh Sinha
                                                 1




                                                                2026:CGHC:13176
                                                                                  NAFR

                      HIGH COURT OF CHHATTISGARH AT BILASPUR

                                    MCRC No. 2594 of 2026
            Gajendra Kumar Sahu S/o Rajesh Kumar Sahu Aged About 31 Years R/o
            Village   Kusumkasa,      Police   Station   Dallirajhara     District-   Balod
            Chhattisgarh.
                                                                             ... Applicant
                                               versus
            State of Chhattisgarh Through Officer - In Charge Police Station City
            Kotwali Dhamtari District- Dhamtari Chhattisgarh.
                                                                        ... Non-Applicant
            For Applicant               : Mr. Sanjeev Kumar Sahu, Advocate
            For Non-Applicant/State     : Mr. Shubham Bajpai, Panel Lawyer

                            Hon'ble Mr. Ramesh Sinha, Chief Justice
                                         Order on Board
            19.03.2026

            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. 327/2025 registered at Police Station-

City Kotwali, District- Dhamtari, (C.G.) for the offence punishable

under Sections 204(2), 319(2), 331(3), 61(2), 3(5) of the Bharatiya

Nyaya Sanhita, 2023.

RAHUL DEWANGAN 2. Case of the prosecution, in brief, is that the incident occurred on Digitally signed by 17.11.2025 at about 11:30 PM, wherein it is alleged that the present RAHUL DEWANGAN

applicant along with other co-accused persons committed cheating

by entering the house of the complainant under the pretext that a

sum of Rs. 200 crores of black money was kept therein. It is alleged

that the applicant and other co-accused persons, posing as fake

officials of the Income Tax Department, conducted a raid at the

complainant's residence and, upon allegedly finding the said

amount, took it away and fled from the spot in two to three vehicles.

Thereafter, the complainant lodged a written report at Police Station

City Kotwali, Dhamtari, on the basis of which FIR bearing Crime No.

327/2025 was registered for offences punishable under Sections

204(2), 319(2), 331(3), 61(2), and 3(5) of the BNS, 2023, against

the present applicant and other co-accused persons, and the

applicant was subsequently arrested. Hence, this 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. He further submits that similarly situated co-accused

persons, namely, Jitendra Baghel, Sanjay Kumar Ramteke and

Vivek @ Vicky Korsewada have already been granted bail by this

Court vide orders dated 10.03.2026, 13.03.2026 and 16.03.2026 in

MCRC Nos. 2228/2026, 2353/2026 and 2458/2026 respectively.

He also submits that the applicant has no previous criminal

antecedents, and he is in jail since 16.12.2025, the charge-sheet

has been filed and the trial is likely to take some time for its

conclusion. Therefore, he prays for grant of bail to the applicant on

the ground of parity.

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

application of the applicant and submits that the charge-sheet has

been filed before the competent Court, but could not dispute the fact

that co-accused person has already been granted bail by this Court

and the case of the present applicant is identical to that of the co-

accused.

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 16.12.2025, the fact that though the present applicant and

other co-accused were committed that said crime, but other co-

accused persons, namely, Jitendra Baghel, Sanjay Kumar Ramteke

and Vivek @ Vicky Korsewada have already been granted bail by

this Court vide orders dated 10.03.2026, 13.03.2026 and

16.03.2026 in MCRC Nos. 2228/2026, 2353/2026 and 2458/2026

respectively, and the case of present applicant is identical to that of

the co-accused persons, further the applicant has no previous

criminal antecedents, the charge-sheet has been filed in the present

case, this Court is of the view that the applicant is entitled to be

released on bail in this case on the ground of parity.

7. Accordingly, the bail application of the applicant is allowed. Let the

Applicant - Gajendra Kumar Sahu, involved in Crime No.

327/2025 registered at Police Station- City Kotwali, District-

Dhamtari, (C.G.) for the offence punishable under Sections 204(2),

319(2), 331(3), 61(2), 3(5) of the Bharatiya Nyaya Sanhita, 2023,

be released on bail on furnishing 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 provide a certified copy of this order to the trial

Court concerned for necessary information and compliance

forthwith.

Sd/-

(Ramesh Sinha) Chief Justice

Rahul Dewangan

 
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