SAROJ JANGDE vs STATE OF CHHATTISGARH

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CGHC010334692026 2026:CGHC:38578
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 8013 of 2026
Saroj Jangde S/o Dauva Jangde Aged About 44 Years R/o Village Kevtara,
P.S. Pachpedi, Distt. Bilaspur, Chhattisgarh.
... Applicant(s)
Digitally
signed by
AKHILESH
KUMAR
DEWANGAN
AKHILESH
KUMAR
DEWANGAN
versus
State Of Chhattisgarh Through Station House Officer, P.S. Pachpedi, Distt.
Bilaspur, Chhattisgarh.
... Respondent(s)
For Applicant(s) : Mr. Chandrikaditya Pandey, Advocate.
For Respondent(s) : Mr. Saumya Rai, Deputy Government Advocate.
Hon'ble Mr. Ramesh Sinha, Chief Justice
Order on Board
01.09.2026
This is the second bail application filed under Section 483 of the
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Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular
bail to the applicant who has been arrested in connection with
Crime No. 144/2026 registered at Police Station Pachpedi, Distt.
Bilaspur, (C.G.) for the offence punishable under Sections 109,
296, 351(3), 115(2), 190, 191(2), 191(3) of BNS.

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Case of the prosecution, in brief, is that on 17.05.2026 at about
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12:30 p.m., while the complainant Prabhakar Marshal, along with
Nimesh Rai and Dileshwari Marshal, was proceeding on a
motorcycle for announcing the Dashgatra programme of his elder
aunt, co-accused Badal Jangde allegedly came from the opposite
direction riding his motorcycle rashly and negligently and collided
with their motorcycle. When the complainant objected to his
manner of driving, Badal Jangde allegedly abused and assaulted
him with a belt, whereafter other accused persons arrived at the
spot and allegedly abused and assaulted the complainant and
Nimesh Rai with lathis, sticks, an iron object, bricks and other
weapons, causing injuries to them. Nimesh Rai sustained injuries
to his head, ear, lip and face and was treated at SIMS Hospital,
Bilaspur and Mekahara Hospital, Raipur. During investigation, the
involvement of the accused persons was allegedly disclosed
through the memorandum statements of Badal Jangde and Saroj
Jangde, pursuant to which one belt was seized from accused
Saroj Jangde. The accused persons were arrested on 19.05.2026
and sent to judicial custody. The prosecution alleges that the
accused persons, in furtherance of their common intention and
with an intention to cause death, assaulted the victims and
caused serious injuries. Hence, the bail application.
Learned counsel for the applicant submits that the first bail
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application of the applicant was rejected by this Court on merits
vide order dated 13.08.2026, therefore this second bail

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application is filed on the ground that six of the identically situated
co-accused persons, namely, Vicky Jangde, Dinesh Patel, Tulsi
Jangde, Itwari jangde, Lalit Jangde and Shailendra Jangde have
already been granted bail by this Court vide common order dated
10.08.2026 in MCRC Nos.6134 of 2026, 6984 of 2026 and 7005
of 2026, charge-sheet has already been filed in the present case
and the applicant is in jail since 19.05.2026, hence, he prays for
releasing the applicant on regular bail.
On the other hand, learned State counsel opposes the bail
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application and submits that the allegation against the applicant
Saroj Jangde is that he, along with the other co-accused persons,
allegedly abused and assaulted the complainant and Nimesh Rai
with a belt and other weapons in furtherance of their common
intention, causing injuries of a serious nature, particularly to
Nimesh Rai, who sustained injuries on his head, ear, lip and face
and was hospitalized. One belt was also allegedly seized from
the present applicant. Therefore, the applicant is not entitled for
grant of bail.
5. I have heard learned counsel for the parties and perused the
case diary.
From perusal of the records, it transpires that this is the second
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bail application of the applicant and first bail application of the
applicant was rejected by this Court vide order dated 13.08.2026
in MCRC No. 6978 of 2026 on the ground that the injured Nimesh
Rai had sustained a fracture of the parietal bone, which was

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grievous in nature and dangerous to life, and the applicant was
attributed a specific overt act in the assault, wherein the injured
was assaulted with belts, bricks and other articles. So far as the
co-accused persons, who have been granted bail by this Court,
are concerned, they were granted bail on the ground that they
had assaulted the injured with hands and fists, whereas the
present applicant is alleged to have assaulted the injured with a
belt. Thus, the case of the present applicant is distinguishable
from that of the said co-accused persons. As such, this Court is of
the opinion that it is not a fit case to enlarge the applicant on
regular bail.
Accordingly, the second bail application of the applicant- Saroj
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Jangde, involved in Crime No. 144/2026 registered at Police
Station Pachpedi, Distt. Bilaspur, (C.G.) for the offence
punishable under Sections 109, 296, 351(3), 115(2), 190, 191(2),
191(3) of BNS, is rejected .
Needless to say that the trial Court concerned is at liberty to
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proceed and conclude the trial expeditiously.
Office is directed to provide a certified copy of this order to the
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trial Court concerned for necessary information and compliance.
- Sd/-
(Ramesh Sinha)
CHIEF JUSTICE
Akhil