SINKU SINGH THAKUR vs STATE OF CHHATTISGARH

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CGHC010331582026 2026:CGHC:38880
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 8168 of 2026
Sinku Singh Thakur S/o Late Mithilesh Singh Thakur Aged About 32 Years
VAIBHAV
SINGH
R/o Devnagar, Koni, Tahsil And District- Bilaspur (C.G.) ...Applicant

Digitally signed by
VAIBHAV SINGH
Date: 2026.09.02
16:41:10 +0530
versus
State Of Chhattisgarh Through Station House Officer, Police Station- Koni,
District- Bilaspur, (C.G.) ... Non-applicant
For Applicant : Ms. Anjali Pradhan, Advocate.
For Non-applicant/State : Mr. Sumit Singh, Dy. A.G.
Hon'ble Shri Ramesh Sinha , Chief Justice
Order on Board
02.09.2026
1. This is the first bail application filed under Section 483 of the Bhartiya
Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the
applicant who has been arrested in connection with Crime No.
314/2026 registered at Police Station – Koni, District Bilaspur (C.G.)
for the offence punishable under Sections 318,338,336,340 & 3(5) of
the BNS.
2. Case of the prosecution in brief, is that the complainant, namely

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Sukalu Ram Thakur, Naib Nazir Grade-II, posted in the office of the
Tahsildar, Bilaspur, submitted a written report before Police Station
Koni, District Bilaspur (C.G.), alleging that the present applicant, Vijay
Jangde, in connivance with other persons, deliberately concealed the
actual cause of death and, by adopting fraudulent means, dishonestly
obtained financial assistance of Rs.4,00,000/- under the Government's
Snakebite/Poisonous Animal Bite Death Assistance Scheme, thereby
causing wrongful loss to the State exchequer and corresponding
wrongful gain to themselves. On the basis of the said complaint, and
upon finding a prima facie case, Police Station Koni registered FIR
No.314/2026 for the offences punishable under Sections 318, 338,
336, 340 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (B.N.S.).
Hence, the present application.
3. Learned counsel for the applicant submits that the applicant is
innocent and has been falsely implicated in the alleged crime. It is
submitted that the allegations against the applicant are false and
fabricated, as he neither received any amount nor derived any benefit
therefrom, nor played any role in connection with the alleged offence.
The applicant has been implicated merely on the basis of suspicion,
without there being any sufficient reason or substantive material
available on record. It is further submitted that there is no
documentary or other evidence to establish that the applicant received
or misappropriated the alleged amount, and the prosecution has not
produced any material regarding the alleged transaction. Learned
counsel further submits co-accused persons had already granted
regular bail by this Court in MCRC No. 7500 of 2026 vide order dated

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20.08.2026 and that the applicant has been in custody since
19.06.2026, therefore, learned counsel for the applicant prays for
grant of regular bail.
4. On the other hand, learned State Counsel opposes the bail application
of the present applicant and submits that the charge-sheet has
already been filed before the competent Court.
5. I have heard learned counsel for the parties and perused the case
diary.
6. Taking into consideration the facts and circumstances of the case, the
nature and gravity of the allegations levelled against the present
applicant, the fact that the co-accused, namely Dharmendra Yadav,
has already been granted bail by this Court in M.C.RC. No. 7500 of
2026 vide order dated 20.08.2026, and that the case of the present
applicant stands on the same footing, and further considering that the
charge-sheet has already been filed before the competent Court, that
the applicant has no criminal antecedents, has been in judicial
custody since 19.06.2026, and that the conclusion of the trial is likely
to take considerable time, this Court is of the considered view that the
applicant is entitled to be released on bail. Accordingly, the bail
application is allowed.
Let applicant, Sinku Singh Thakur , involved in Crime No. 314/2026
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registered at Police Station – Koni, District Bilaspur (C.G.) for the
offence punishable under Sections 318,338,336,340 & 3(5) of the
BNS, be released on bail on furnishing personal bond with two local
sureties in the like sum to the satisfaction of the court concerned with
the following conditions:-

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(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.
Office is directed to provide a certified copy of this order to the trial
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Court concerned for necessary information and compliance forthwith.
Sd/-
(Ramesh Sinha)
Chief Justice
vaibhav