PUSHU KUMAR SAHU vs STATE OF CHHATTISGARH

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CGHC010377122026 2026:CGHC:44708
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 9236 of 2026
Pushu Kumar Sahu S/o Mangalram Sahu Aged About 26 Years R/o
Lakholi Baiga Para, Ward No. 36, P.S. Rajnandgaon, Distt. Rajnandgaon,
Chhattisgarh.
... Applicant(s)
versus
State Of Chhattisgarh Through S.H.O. P.S. Basantpur Police Thana,
Rajnandgaon, Distt. Rajnandgaon, Chhattisgarh.
... Non-Applicant(s)
For Applicant : Mr. Ankush Soni, Advocate through V.C.
along with Mr. Anjanya Sharma, Adv.
For Non-Applicant/State : Mr. Sourabh Sahu, Panel Lawyer
Hon'ble Mr. Rakesh Mohan Pandey, Judge
Order on Board
15/10/2026
1. The applicant has preferred this first bail application under Section
483 of the Bharatiya Nagarik Suraksha Sanitarian, 2023, for grant
of regular bail, as he has been arrested in connection with Crime
No. 324/2026 registered at Police Station Basantpur, District
Rajnandgaon (C.G.), for the offences punishable under Sections
309(4), 311 and 3(5) of the Bharatiya Nyaya Sanhita, 2023.
2. The prosecution story, in brief, is that on 14.07.2026, the

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complainant was returning on his motorcycle after purchasing a
school bag from Vishal Mega Mart, Rajnandgaon and visiting a
liquor outlet. On the way, three persons arrived on a motorcycle,
and one of them, namely co-accused Dheeraj Barekar, requested a
lift up to a place before the flyover. The complainant allowed him to
sit on his motorcycle. When the complainant stopped his motorcycle
near the flyover, all three persons allegedly, in furtherance of their
common intention, threatened him by brandishing a knife and
robbed him of approximately Rs. 1,800/- and his mobile phone. It is
further alleged that, with the intention to kill him, they inflicted an
injury on his left leg with a sharp-edged weapon. On the basis of the
complaint, the aforesaid crime was registered and during the course
of investigation, the applicant was arrested.
3. Learned counsel for the applicant would submit that the applicant is
innocent and has been falsely implicated in the present case. He
would further submit that no alleged stolen mobile phone, knife or
cash has been recovered from the applicant. He would also submit
that similarly situated co-accused Dheeraj Barekar has been
granted bail by this Court in MCRC No. 8100 of 2026, vide order
dated 21.09.2026 and the case of the applicant is similar to that of
co-accused. Therefore, on the ground of parity, the applicant is also
entitled to be released on bail.
4. On the other hand, learned State counsel would oppose the prayer
for grant of bail and submit that the applicant, along with the co-
accused persons, was involved in robbing the complainant of Rs.

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1,800/-, which indicates his active participation in the commission of
the alleged offence. He would further submit that, though the
applicant has no criminal antecedents but considering the
seriousness and gravity of the offence, he is not entitled to be
released on regular bail.
5. I have heard learned counsel appearing for the parties and perused
the case diary.
6. Having considered the facts and circumstances of the case, nature
and gravity of the allegations and particularly the fact that similarly
situated co-accused Dheeraj Barekar has been granted bail by this
Court in MCRC No. 8100 of 2026, vide order dated 21.09.2026,
coupled with the submission that no alleged stolen mobile phone,
knife or cash has been recovered from the applicant and that he has
no criminal antecedents, this Court is of the considered opinion that
the applicant is entitled to be released on bail on the ground of
parity.
7. Accordingly, the bail application of the applicant is allowed . It is
directed that in the event of the applicant executing a personal bond
for a sum of Rs.50,000/- with one surety in the like sum to the
satisfaction of the concerned trial Court, he shall be released on bail
on the following conditions:-
(i) he 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 from disclosing such fact to the Court;

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(ii) he shall not act in any manner which will be
prejudicial to fair and expeditious trial, &
(iii) he shall appear before the trial Court on each and
every date given to him by the said Court till disposal
of the trial.
- S/- Sd/-
(Rakesh Mohan Pandey)
Judge
Kunal