Sushil Singh vs State Of Chhattisgarh
2026 Latest Caselaw 831 Chatt

Chattisgarh High Court

Sushil Singh vs State Of Chhattisgarh on 20 March, 2026

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          SOURABH
SOURABH   PATEL
PATEL     Date:
          2026.03.20
          17:01:01
          +0530




                                                                1




                                                                               2026:CGHC:13520
                                                                                                   NAFR
                                   HIGH COURT OF CHHATTISGARH AT BILASPUR
                                                    CRMP No. 727 of 2026


                       1 - Sushil Singh S/o Sahdev Singh, Aged About 35 Years, Caste-
                       Gond,   R/o      Village-    Champajhar       Patna   District-    Koriya      (C.G.)
                       (Complainant).
                                                                                           ... Petitioner
                                                              versus


                       1 - State Of Chhattisgarh Through- Station House Officer Police
                       Station Patna District- Koriya (C.G.).
                                                                                         ... Respondent

For Petitioner : Mr. Barun Kumar Mishra, Advocate.

For State : Mr. Akhilesh Kumar, G.A.

Hon'ble Shri Justice Sanjay Kumar Jaiswal Order on Board 20/03/2026

1. This petition is filed under Section 528 of the BNSS, 2023,

seeking an appropriate direction to the learned trial Court to

expeditiously conclude the proceedings filed by the

petitioner/complainant under Section 175(3) of the BNSS for

offences punishable under Sections 7, 108, 115(2), 351, 199 of

the BNS, Section 75 of the Juvenile Justice Act, 2015, and

Sections 3(2)(v) and 4(1) of the SC/ST Act, which is pending

(unregistered) before the learned Chief Judicial Magistrate,

Baikunthpur, District Koriya (C.G.).

2. Learned counsel for the petitioner submits that the petitioner's

application under Section 175(3) of BNSS is pending before the

Chief Judicial Magistrate, Baikunthpur, District Koriya (C.G.)

since 22.01.2025. As per the trial Court's order-sheet dated

01.09.2025, the police report has also been received; however,

there is a delay in the disposal of the case by the trial Court,

therefore, an appropriate direction may be issued by this Court.

3. I have heard learned Counsel appearing for the Petitioner and

perused the documents annexed with the petition including the

order sheets of the Trial Court.

4. Considering the overall material on record and the limited

prayer made in this petition, without commenting on the merits

of the case, the Trial Court is directed to make all endeavours to

expedite and conclude the proceedings filed by the

petitioner/complainant under Section 175(3) of the BNSS,

preferably within two months from the date of receipt of a copy

of this order.

5. With the above observations/direction, this petition stands

finally dispose off at the admission stage itself.

6. Office is directed to send a certified copy of this order to the trial

Court concerned for necessary information and compliance

forthwith. Sd/-

(Sanjay Kumar Jaiswal) Judge Sourabh P.