ARUN SALVE vs STATE OF CHHATTISGARH

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CGHC010322802026 2026:CGHC:38629
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No.8077 of 2026
Arun Salve S/o Chandrakant Salve Aged About 40 Years Present
Address Subhash Ward Bhatapara, P. S. Bhatapara City, District
Balodabazar Bhatapara, C. G. ... Applicant
versus
State Of Chhattisgarh Through Station House Officer, Police
Station Bhatapara (City) District Balodbazar Bhatapara, C. G.
... Non-applicant
_____________________________________________________
For Applicant :Ms. Prachi Singh, Advocate.
For Non-applicant/State :Ms. Smriti Shrivastava, PL.
Hon'ble Shri Ramesh Sinha , Chief Justice
Order on Board
01.09.2026
st
1. The Applicant has preferred this 1 Bail Application under
Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023
SISTLA
NEELIMA
VISHNU
PRIYA
for grant of regular bail, as he has been arrested in
Digitally signed by
SISTLA NEELIMA
VISHNU PRIYA
Date: 2026.09.01
15:43:55 +0530

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connection with Crime No.172/2026 registered at Police
Station – Bhatapara (City), District Balodabazar Bhatapara
(C.G.), for the offence under Sections 305(A), 331(4) and 3(5)
of BNS.
2.
The prosecution case, in brief, is that on 16.05.2026, the
complainant locked his house and went to Raipur along with
his family for the treatment of his wife. On 21.05.2026, his
house was found locked from outside but the main gate lock
was broken and upon inspection, the locks of the upper floor
and almirah were found forcibly removed and household
articles were found scattered. Gold and silver ornaments and
cash of about Rs.20,000/- were found missing. Accordingly, a
case was registered for house-breaking and theft. During
investigation, on the basis of secret information, the present
Applicant and co-accused Sanjay Khare were apprehended
from Bilaspur while allegedly attempting to sell the stolen
ornaments. During interrogation, they allegedly admitted their
involvement and pursuant to their memorandum statements,
stolen gold and silver ornaments and cash amounting to
Rs.11,200/- were recovered from the Applicant and further
ornaments and cash amounting to Rs.12,220/- were
recovered from co-accused Sanjay Khare, with the total value
of the seized property being approximately Rs.5,78,935/-

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Accordingly, the offences as mentioned above were
registered against the Applicant. Hence this application.
3. Learned Counsel for the Applicant submits that the Applicant
is innocent and has been falsely implicated in the present
case. It is submitted that the Applicant has been implicated
mainly on the basis of the alleged memorandum statement of
the co-accused and that the alleged recovery has been made
pursuant to the Applicant's memorandum statement, the
evidentiary value of which is a matter of trial. It is further
submitted that the investigation is complete and charge-sheet
has been filed, the Applicant is in custody since 01.06.2026
and the trial is likely to take considerable time for its
conclusion, therefore, he may be released on bail.
4. Contrarily, learned State Counsel opposes the bail application
and submits that the Applicant has two criminal antecedents,
including one case under the NDPS Act and another under
the Excise Act. It is further submitted that certain gold and
silver ornaments and cash of Rs.11,000/- are alleged to have
been seized at the instance of the Applicant.
5. I have heard learned counsel for the parties and perused the
case diary.
6. Considering the submissions advanced by learned Counsel
for the parties, the material available in the case diary,

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particularly the fact that the alleged recovery has been made
pursuant to the memorandum statement of the Applicant, he
is in custody since 01.06.2026 and the trial is likely to take
considerable time, without further commenting anything on
the merits of the case, this Court is of the considered opinion
that it is a fit case to allow the application. Accordingly, the
bail application is allowed.
7. Let Applicant- Arun Salve involved in Crime No.172/2026
registered at Police Station – Bhatapara (City), District
Balodabazar Bhatapara (C.G.), for the offence under
Sections 305(A), 331(4) and 3(5) of BNS 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/she 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 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/her
counsel. In case of his/her absence,
without sufficient cause, the trial court may
proceed against him/her under Section
269 of Bharatiya Nyaya Sanhita.
(iii) In case, the applicant misuses the
liberty of bail during trial and in order to

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secure his/her 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/her, 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/her
in accordance with law.
8. 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
Priya