MANOJ KUMAR SIDAR vs STATE OF CHHATTISGARH

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CGHC010410932026 2026:CGHC:45107
NAFR
Digitally
signed by
RAVI
SHANKAR
MANDAVI
RAVI
SHANKAR
MANDAVI
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRCA No. 1761 of 2026
Manoj Kumar Sidar S/o Labhoram Sidar Aged About 53 Years R/o
Village Gare P.S. and Tehsil Tamnar, Distt- Raigarh (C.G.)
... Applicant
versus
State Of Chhattisgarh Through Station House Officer, (S.H.O.) P.S.
Tamnar, Distt- Raigarh (C.G.)
... Respondent
(Cause title is taken from CIS)
For Applicant : Mr. Ashutosh Biswas, Advocate
For State/Respondent : Mr. Sumit Singh, Dy. A.G.
Hon’ble Shri Justice Parth Prateem Sahu
Order on Board
26/10/2026
1. Applicant has preferred second bail application filed under Section
482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short
‘BNSS’) for grant of anticipatory bail to the applicant who is
apprehending his arrest in connection with Crime No. 303/2025
registered at Police Station - Tamnar, District – Raigarh (C.G.)

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under Sections 126(2), 296, 351(2), 109(1), 191(2), 191(3), 190,
132, 121(1) and 49 of B.N.S.
2. As per the case of the prosecution, the villagers of 14 coal mining
affected villages had been protesting and allegedly blocking the
road at CHP Chowk, Libra in opposition to a public hearing
scheduled on 08.12.2025. Despite repeated directions by the
administration and police authorities to remove the blockade and
maintain peace, on 27.12.2025 a large mob of about 300–400
persons allegedly continued the unlawful blockade and obstructed
movement of public vehicles. It is alleged that when police and
administrative officers reached the spot to restore law and order,
the protesters, including the present applicant along with other co-
accused persons, became aggressive, surrounded the police
force, abused them in filthy language and attacked them with
sticks, stones and other weapons with an intention to kill. The
prosecution further alleges that the applicant and co-accused
persons assaulted Inspector, Kamla Pusam Thakur, woman Head
Constable, Pramila Mahant, Sub-Inspector, Deepika Nirmalkar
and other police personnel by dragging and beating them, causing
injuries to them, and also damaged and set fire to a government
police vehicle.
3. Learned counsel for applicant submits that applicant is innocent
and he has been falsely implicated in this case. Applicant has not
committed any offence as alleged. He submits that applicant
along with other persons were protesting, in which some unknown

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persons may have become violent in which police personnel may
have suffered injuries, however, applicant has not committed any
act so as to assault by which police personnel would have
suffered injuries. He contended that from one incident, four crime
is registered. After rejection of bail application, one of the co-
accused Rupesh Patel has filed SLP (CRL) No. 9742 of 2026 in
which Hon’ble Supreme Court has extended the benefit of
anticipatory bail vide its order dated 27.07.2026, copy of which is
enclosed along this bail application. He also submits that
allegation against applicant is similar to that of co-accused
Rupesh Patel. Hence, it is prayed that applicant may also be
extended the benefit of anticipatory bail.
4. Learned State counsel opposes the submission of learned
counsel for applicant. He submits that four police personnel
suffered injuries by the act of applicant and other co-accused
persons. Upon asking he submits that there is no specific
allegation against applicant of assault. He submits that in
statement of Kamla Kausam, Station House Officer, it has come
that at the time of public hearing, applicant was present and
participated in commission of crime.
5. I have heard learned counsel for parties and perused the
documents placed on record.
6. Taking into consideration the facts and circumstances of the case,
the nature of allegation, submission made by learned counsel for
respective parties and further considering the fact that Hon’ble

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Supreme Court has extended the benefit of anticipatory bail to
one co-accused Rupesh Patel taking into consideration of four
crime registered pertaining to the same incident, without
commenting anything on merits of the case, I am inclined to
release the applicant on anticipatory bail.
7. Accordingly, the anticipatory bail application is allowed and it is
directed that in the event of arrest of applicant in connection with
the aforementioned crime number, he shall be released on
anticipatory bail by the Officer arresting him on his executing a
personal bond in the sum of ₹25,000/- with one surety in the like
sum to the satisfaction of the concerned arresting Officer.
Applicant shall also abide by the following conditions:
(i) that the applicant shall make himself available for
interrogation before the Investigation Officer as
and when required;
(ii) that the applicant 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 from disclosing such facts to the Court or to any
police officer;
(iii) that the applicant shall not act, in any manner, which
will be prejudicial to fair and expeditious trial; and
(iv) that the applicant shall appear before the trial Court on
each and every date given to him by the said Court till
disposal of the trial.
Certified copy as per rules.
Sd/-
(Parth Prateem Sahu)
JUDGE
Ravi Mandavi