BHARAT BHARDWAJ vs STATE OF CHHATTISGARH

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CGHC010338682026 2026:CGHC:38841
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No.8144 of 2026
1 - Bharat Bhardwaj Son Of Ahivaran Bhardwaj, Aged About 32 Years
Resident Of Village Ward No.11, Bazarpara, Police Station And Tahsil
Saraipali, District Mahasamund (C.G.),
Applicant (s)
versus
1 - State Of Chhattisgarh Through The Station House Officer, Police Of
Police Station Saraipali, District Mahasamund (C.G.)
Respondent(s)
For Applicant (s) : Mr. Anil Gulati, Advocate
For Respondent (s) : Ms. Smriti Shrivastava, PL
Hon'ble Mr. Ramesh Sinha, Chief Justice
Order on Board
02.09.2026
1. This is the first 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.214/2026, registered at Police Station Saraipali, District
Mahasamund (C.G.) for the offence punishable under Section 34
Digitally
signed
by R
NIRALA
(2) of Excise Act.

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2. The case of the prosecution, in brief, is that on 26.06.2026 on the
basis of a secret information by the informant, the Police seized
26 bulk litres of country made liquor from the possession of the
applicant, thereafter a case was registered against the accused
and he was arrested.
3. Learned counsel for the applicant submits that the applicant is
innocent and has been falsely implicated in crime in question. He
further submitted that false seizure memo has been prepared by
the Police in order to rope the applicant in a false case. He
further submitted that the applicant is in jail since 26.06.2026, he
has one criminal antecedent, charge sheet has been filed and
trial is likely to take quite long time for its conclusion, therefore,
he prays that the applicant be released on regular bail.
4. On the other hand, learned State counsel opposes the bail
application of the applicant and submits that the applicant has
one criminal antecedent, as such he is not entitled to be released
on bail.
5. I have heard learned counsel for the parties and perused all the
documents available on record.
6. Taking into consideration the facts and circumstances of the
case, nature of allegation and further considering that the
applicant is in jail since 26.06.2026, charge sheet has already
been filed and conclusion of the trial is likely to take some time,

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therefore, without commenting anything on the merits of the
case, I am inclined to allow this application.
7. Accordingly, the instant bail application of the applicant is
allowed.
8. Let the Applicant – Bharat Bhardwaj , involved in Crime
No.214/2026, registered at Police Station Saraipali, District
Mahasamund (C.G.) for the offence punishable under Section 34
(2) of Excise Act, be released on bail on his furnishing a personal
bond with two local 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 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 counsel. In case of his absence,
without sufficient cause, the trial court may proceed
against him/her under Section 269 of Bharatiya
Nyaya Sanhita.
(iii) In case, the applicant misuse the liberty of bail
during trial and in order to 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 his/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)

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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.”
9. Office is directed to provide a certified copy of this order to the
trial Court concerned for necessary information and compliance
forthwith.
Sd/-
(Ramesh Sinha)
Chief Justice
Nirala