Nitish Banjare @ Chintu vs State Of Chhattisgarh
2026 Latest Caselaw 835 Chatt

Chattisgarh High Court

Nitish Banjare @ Chintu vs State Of Chhattisgarh on 20 March, 2026

         Digitally
         signed by
         SOURABH
SOURABH PATEL
PATEL   Date:
         2026.03.20
         16:01:20
         +0530




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                           HIGH COURT OF CHHATTISGARH AT BILASPUR
                                                CRA No. 210 of 2026

                      1 - Nitish Banjare @ Chintu S/o Santosh Banjare, Aged About 20 Years,
                      R/o Near Old Water Tank, Gogaon, P.S. Gudhiyari, District Raipur C.G.
                                                                                    ... Appellant
                                                       versus

                      1 - State Of Chhattisgarh Through Station House Officer, Police Station
                      Gudhiyari, Raipur, District Raipur C.G.
                                                                                 ... Respondent

Order Sheet

20/03/2026 Mr. C.R. Sahu Advocate for the Appellant.

Mr. Anish Tiwari, Dy.G.A. for the State/respondent.

Heard on admission.

Admit.

Also heard on I.A. No. 01/2026, application under Section 430 of BNSS for suspension of sentence and grant of bail.

By the impugned judgment dated 21.11.2025 passed by learned Additional Sessions Judge, Raipur (C.G.) in Sessions Case No. 152/2022, the appellant has been convicted and sentenced as under:-

Conviction Sentence

U/s 307 of IPC R.I. for 10 years and fine of Rs.

(two times)        1,000/-, in default of payment
                   of    fine    amount      S.I.    for    03
                   months (two times).

Learned counsel for the appellant submits that the appellant is innocent and has been falsely implicated. The prosecution has failed to prove its case beyond reasonable doubt. It is further submitted that the appellant was a neighbor of the injured persons and there was a previous dispute between them; hence, he has been falsely implicated in the crime in question. The maximum sentence imposed upon the appellant is RI for 10 years, out of which he has already served about 2 years, 3 months, and 13 days. The disposal of this appeal is likely to take considerable time, therefore, it is prayed that the jail sentence of the appellant may be suspended till the final disposal of the appeal and the appellant may be released on bail.

On the other hand, learned State counsel opposes the bail application.

I have heard learned counsel appearing for the parties.

Considering the entire facts and circumstances of the case, particularly the nature and gravity of the offence and the material available on record against the appellant, this Court is not inclined to grant bail to the appellant.

Accordingly, I.A. No. 01/2026 is rejected.

List this case for final hearing after 08 weeks.

Sd/-

(Sanjay Kumar Jaiswal) Judge

Sourabh P.