BEER SINGH SALAME vs STATE OF CHHATTISGARH

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CGHC010255002026 2026:CGHC:38674
NAFR
VAIBHAV
SINGH
HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally signed by
VAIBHAV SINGH
Date: 2026.09.01
16:07:04 +0530
MCRC No. 6311 of 2026
Beer Singh Salame Son Of Narottam Salame, Aged About 23 Years
Resident Of Village Paddatola, Police Station Gotatola, District- Mohla
Manpur, Ambagarh Chowki (C.G.) (Description Of Applicant Mentioned As
Per Charge Sheet) ...Applicant

versus
State Of Chhattisgarh Through The Station House Officer, Police Of Police
Station Mangchuva, District- Balod (C.G.) ... Non-applicant

For Applicant : Mr. Jitendra Gupta, Advocate.
For Non-applicant/State : Ms. Anusha Naik, Dy. G.A.
Hon'ble Shri Ramesh Sinha , Chief Justice
Order on Board
01.09.2026
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.
08/2026, registered at Police Station - Mangchuva, District - Balod
(C.G.) for the offence punishable under Sections 105, 110 of the BNS
and Sections 184, 185, 3/181, 66/192 & 5/180 of the M.V. Act.

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2. The prosecution case, in brief, is that on 22.03.2026, the present
applicant was driving a Pick-Up vehicle bearing Registration No. CG-
08/BD-2258, in which several persons were travelling. It is alleged that
the applicant drove the said vehicle in a rash and negligent manner
and, while driving, the vehicle overturned on the way, resulting in the
death of two persons on the spot, while several other persons
sustained multiple and grievous injuries. The injured persons were
thereafter shifted to the hospital for medical treatment. Accordingly,
the aforesaid offence was registered against the applicant and
investigation was taken up.
3. Learned counsel for the applicant submits that the applicant is
innocent and has been falsely implicated in the present case. It is
submitted that the applicant did not act in the manner alleged by the
prosecution and that the incident occurred accidentally and was not
the result of any deliberate or negligent act on his part. Learned
counsel further submits that the deceased, injured persons and other
passengers were returning from Village Paddatola after attending a
“Chhatti” programme and that all the passengers were known to the
applicant and had voluntarily boarded the vehicle with their own
consent. It is further submitted that the applicant is in custody since
02.05.2026, the charge-sheet has already been filed and the trial is
likely to take considerable time for its conclusion. Therefore,
considering the period of incarceration already undergone by the
applicant and the facts and circumstances of the case, learned
counsel prays that the applicant may kindly be enlarged on regular
bail.

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4. On the other hand learned State counsel opposes the bail application
of the present applicant and submits that the charge-sheet has been
filed in the present case.
5. I have heard learned counsel for the parties and perused the case-
diary.
6. Considering the facts and circumstances of the case, the nature and
gravity of the allegations levelled against the present applicant, the
fact that the charge-sheet has already been filed before the competent
Court, that the applicant has no criminal antecedents, and that the
applicant has been in judicial custody since 02.05.2026, coupled with
the fact that the conclusion of the trial is likely to take some time, this
Court is of the considered view that the applicant is entitled to be
released on bail in the present case.
7. Let applicant, Beer Singh Salame , involved in Crime No. 08/2026,
registered at Police Station - Mangchuva, District - Balod (C.G.) for
the offence punishable under Sections 105, 110 of the BNS and
Sections 184, 185, 3/181, 66/192 & 5/180 of the M.V. Act, 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:-
(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.

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(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
vaibhav