MADHU MAHANT vs STATE OF CHHATTISGARH

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CGHC010331482026 2026:CGHC:38376
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRCA No.1420 of 2026
Madhu Mahant W/o Kamlesh Das Mahant Aged About 29 Years
R/o Village Devri, Tahsil Dipka, Distt. Korba, Chhattisgarh.
... Applicant
versus
State Of Chhattisgarh Through Police Of Police Station Banki
Mongra, Distt. Korba, Chhattisgarh. ... Non-Applicant
For Applicant : None.
For Non-applicant/State : Mr. Sangharsh Pandey, G.A.
Hon'ble Mr. Ramesh Sinha, Chief Justice
Order on Board
31.08.2026
1. This anticipatory bail application under Section 482 of the
Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed by
the Applicant who is apprehending her arrest in connection
SISTLA
with Crime No.150/2026 registered at Police Station – Banki
NEELIMA
VISHNU
PRIYA
Digitally signed by
SISTLA NEELIMA
VISHNU PRIYA
Date: 2026.09.01
11:35:58 +0530

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Mongra, District Korba (C.G.) for the offences punishable
under Sections 318(4) and 3(5) of BNS.
2. As per the case of prosecution, the victim had earlier lodged
an FIR against Sahil Kumar Mahant at Police Station Darri on
15.05.2026. It is alleged that thereafter, co-accused Ravindra
Mohan Baghel, took Rs.1,50,000/- from the complainant on
the pretext of helping his son in getting him out of the said
case, out of which Rs.30,000/- was subsequently returned,
while the remaining amount of Rs.1,20,000/- has not been
returned. The case diary further reflects that the bank
statement collected during investigation shows a deposit of
Rs.50,000/- in the account of the present Applicant. Based
on these allegations, the offences as mentioned above have
been registered against the present Applicant. Hence, this
application.
3. The Applicant has contended in the application that the
allegations levelled against her are false and motivated by
personal enmity and that there is no direct or cogent evidence
connecting her with the alleged offence. It is submitted in the
application that the Applicant is not named in the FIR and no
prima facie case is made out against her for the offences
punishable under Sections 318(4) and 3(5) of the Bharatiya
Nyaya Sanhita, 2023. It is further submitted therein that co-

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accused Ravindra Mohan Baghel has already been granted
bail by the learned Sessions Court, Katghora, the Applicant is
lady aged about 29 years, has no criminal antecedents and
the trial is likely to take considerable time for its conclusion,
therefore, she may be granted anticipatory bail.
4. Per contra, learned State Counsel opposes the bail
application and submits that there are no previous criminal
antecedents against the present Applicant.
5. Considering the grounds raised in the application, the
material available in the case diary, the nature of allegations,
the fact that the Applicant is a lady aged about 29 years, is
not named in the FIR, has no previous criminal antecedents
and co-accused Ravindra Mohan Baghel has already been
granted bail by the learned Sessions Court, Katghora and
further considering that the trial is likely to take considerable
time for its conclusion, without further commenting anything
on the merits of the case, this Court is of the considered
opinion that it is a fit case to extend the benefit of anticipatory
bail to the Applicant.
6. Accordingly, the instant MCRCA is allowed and it is directed
that in the event of arrest of the Applicant – Madhu Mahant
on executing a personal bond with one surety in the like sum

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to the satisfaction of the arresting Officer, she shall be
released on bail on the following conditions:-
(a) The Applicant/s shall not directly or indirectly
make any inducement, threat or promise to any
person acquainted with the facts of the case so as
to dissuade him/her/them from disclosing such
fact to the Court.
(b) The Applicant/s shall not act in any manner
which will be prejudicial to fair and expeditious
trial.
(c) The Applicant/s shall appear before the trial
Court on each and every date given to
him/her/them by the said Court till disposal of the
trial.
(d)The Applicant/s and the surety shall submit a
copy of his/her/their adhaar card along with a
colored postcard full size photo having printed the
adhaar number on it, which shall be verified by
the trial Court.
(e)The Applicant/s shall not involve
himself/herself/themselves in any offence of
similar nature in future.

Sd/-
(Ramesh Sinha)
CHIEF JUSTICE
Priya