RUPESH KUMAR PATRE vs STATE OF CHHATTISGARH

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CGHC010338582026 2026:CGHC:38860
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No.8149 of 2026
1 - Rupesh Kumar Patre S/o Late Narayan Patre Aged About 20 Years
R/o Village Pendritalab, P.S. -Lalpur, District -Mungeli (C.G.)
Applicant (s)
versus
1 - State Of Chhattisgarh Through Police Station- Lalpur, District
Mungeli (C.G.)
Respondent(s)
For Applicant (s) : Mr. Ankit Singh, Advocate
For Respondent(s) : Mr. Jitendra Shrivastava, GA
Hon'ble Mr. Ramesh Sinha, Chief Justice
Order on Board
02.09.2026
1. This is the third bail application filed under Section 483 of
Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail
to the applicant, who has been arrested in connection with Crime
No.07/2026, registered at Police Station Lalpur, District Mungeli
(C.G.) for the offence punishable under Sections 109 (1), 296
Digitally
signed
by R
NIRALA
read with Section 3 (5) of BNS.

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2. The first bail application of the applicant was dismissed on merits
vide order dated 29.04.2026 in MCRC No.3902/2026 and
thereafter the second bail application was also dismissed on
merits vide order dated 02.07.2026 in MCRC No.5848/2026.
3. The case of the prosecution, in brief, is that on 15.01.2026, the
complainant, namely Rakesh Kurre, lodged a written complaint at
Police Station Lalpur, District Mungeli (C.G.). He stated that his
brother, Suaraj Kurre, along with his friends, had gone to the
premises of the High School at Village Barampur to participate in
a program organized on the occasion of Guru Ghasidas Jayanti.
During the course of the event, they went to a nearby pan shop,
where a dispute was ongoing between the shopkeeper and the
present applicant. When the complainant's brother attempted to
intervene in the matter, the applicant, along with other co-
accused persons (who are juveniles), allegedly assaulted him
with a knife, causing serious injuries. Based on the said written
complaint, an registered. The injured person was medically
examined, and the applicant was subsequently arrested by the
concerned prosecution authorities. Hence this bail application
4. Learned counsel for the applicant submits that the applicant is
innocent and has been falsely implicated in crime in question. He
further submitted that the co-accused who are juvenile has
already been granted bail by the learned Trial Court and the
applicant is in jail since 15.01.2026 i.e. for more than 7 months.

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He further submitted that 7 prosecution witnesses out of 19 have
been examined till date and only PW-1 injured Suraj Kumar Kurre
and PW-2 brother of injured Rakesh Kurre only have supported
the prosecution case whereas the other prosecution witnesses
have not supported the prosecution case, therefore, he prays that
the applicant be released on regular bail.
5. On the other hand, learned State counsel opposes the bail
application of the applicant and submits that the previous bail
applications of the applicant were dismissed on merits and the
injured and his brother have supported the prosecution case in
their examination, therefore, the applicant is not entitled to be
released on bail.
6. I have heard learned counsel for the parties and perused all the
documents available on record.
7. Considering the facts and circumstances of the case, nature and
gravity of the allegations and the fact that the first bail application
of the applicant was dismissed on merits by this Court vide order
dated 29.04.2026 passed in MCRC No.3902/2026 and thereafter
the second bail application of the applicant was also dismissed
on merits vide order dated 02.07.2026 in MCRC No.5848/2026
and further taking into consideration the specific allegation
against the applicant that he caused injuries to the injured/victim
by using a knife and the victim and his brother have supported
the prosecution case, as is evident from their deposition sheet

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annexed with the bail application, therefore, I am not inclined to
entertain this repeat bail application.
8. Accordingly, the instant bail application of the applicant Rupesh
Kumar Patre , involved in Crime No.07/2026, registered at Police
Station Lalpur, District Mungeli (C.G.) for the offence punishable
under Sections 109 (1), 296 read with Section 3 (5) of BNS, is
rejected .
Sd/-
(Ramesh Sinha)
Chief Justice
Nirala