D. IGNESH RAO vs STATE OF CHHATTISGARH

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CGHC010331412026 2026:CGHC:38825
NAFR
KUNAL
DEWANGAN
HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally
signed by
KUNAL
DEWANGAN
MCRC No. 8120 of 2026
D. Ignesh Rao S/o D. Niranjan Rao Aged About 19 Years Resident Of Jal
Vihar Colony, Near Sulabh, P.S. Telibandha, District- Raipur,
Chhattisgarh,
... Applicant(s)
versus
State Of Chhattisgarh Through- Station House Officer, Police Station
Khamhardih, District- Raipur (C.G.)
... Non-Applicant(s)
For Applicant : Mr. Rekhraj Baghel, Advocate.
For Non-Applicant/State : Ms. Anusha Naik, Dy. Govt. Advocate.
Hon'ble Shri Ramesh Sinha , Chief Justice
Order on Board
02.09.2026
1. The applicant has preferred this First Bail Application under Section
483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of
regular bail, as he has been arrested in connection with Crime No.
176/2026, registered at Police Station Khamhardih, District Raipur
(C.G.) for the offences punishable under Sections 331(4), 305,
317(2) and 3(5) of the Bhartiya Nyaya Sanhita, 2023.
2. The prosecution story, in brief, is that the complainant lodged a
report at the concerned Police Station alleging that unknown

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persons had entered his house and committed theft of gold and
silver ornaments as well as cash. On the basis of the said report,
the aforesaid crime was registered against unknown persons for the
offences punishable under Sections 331(4), 305, 317(2) and 3(5) of
the BNS. During the course of investigation, the present applicant
was implicated in the case on the basis of the memorandum
statement of the accused persons. Accordingly, aforesaid crime has
been registered against him.
3. Learned counsel for the applicant submits that the applicant is
innocent and has been falsely implicated in the present case. He
further submits that the applicant has been implicated merely on the
basis of the memorandum statement of the accused persons and
that no sufficient material has been collected by the prosecution to
establish the involvement of the applicant in the alleged offence. It is
further submitted that no stolen article was recovered from the
possession of the applicant and in the present case charge-sheet
has been filed before the competent Court and the applicant has no
criminal antecedent and the conclusion of the trial is likely to take
some time for its conclusion therefore, he prays for grant of bail.
4. On the other hand, learned State Counsel, appearing for the
State/non-applicant, opposes the prayer for grant of bail and
submits that during the course of investigation, two silver coins
have been seized from the possession of the present applicant.
However, she fairly submits that the applicant has no criminal
antecedents but the manner in which the crime has been

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committed, the applicant is not entitled to be released on bail.
5. I have heard learned counsel for the parties and perused the case
diary as well as the material available on record.
6. Taking into consideration the facts and circumstances of the case,
nature and gravity of the offences levelled against the applicant, the
period of detention of the applicant since 11.06.2026 and further
considering that the applicant has no criminal antecedents and also
considering the seizure of two silver coins from the possession of
the applicant, thus without further commenting anything on the
merits of the case and considering that the trial is likely to take
some time for its conclusion, I am inclined to grant regular bail to the
present applicant.
7. Accordingly, the bail application of the applicant is allowed .
8. Let applicant, D. Ignesh Rao , involved in Crime No. 176/2026,
registered at Police Station Khamhardih, District Raipur (C.G.) for
the offences punishable under Sections 331(4), 305, 317(2) and
3(5) of the Bhartiya Nyaya Sanhita, 2023., be released on bail on
his furnishing a personal bond with two 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

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