RAJ SENDRE vs STATE OF CHHATTISGARH

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NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 2461 of 2026
Raj Sendre S/o Jeetu Sendre Aged About 26 Years R/o Ward No.
08, Near Budhwari Bazar, P.S. Tilda Nevra, District- Raipur (C.G.)
(Details As Per Annexure A/2) ... Applicant
versus
State Of Chhattisgarh Through Station House Officer, (S.H.O.),
P.S. Tilda Nevra District- Raipur (C.G.) ... Non-applicant
_____________________________________________________
For Applicant :Mr. Honey Sharma, Advocate.
For Non-applicant/State :Ms. Palak Dwivedi, PL.
Hon'ble Shri Ramesh Sinha , Chief Justice
Order on Board
16.03.2026
nd
1. The Applicant has preferred this 2 Bail Application under
Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023
for grant of regular bail, as he has been arrested in
connection with Crime No.195/2025 registered at Police

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Station Tilda Nevra, District Raipur (C.G.), for the offence
under Sections 109, 296, 115(2), 351(2) and 3(5) of BNS,
2023 as also under Sections 25 & 27 of Arms Act. Earlier
application was rejected on merits vide order dated
27.10.2025 passed in M.Cr.C No.8454/2025.
2.
The prosecution story, in brief, is that on 11.05.2025 at about
7:30 PM near Nevra Liquor Shop, Tilda Nevra, the present
Applicant along with co-accused Vikrant Lahore and Sameer
Shravan allegedly assaulted Hamid Ali and inflicted knife
injuries on his stomach with an intention to commit murder.
Consequently, a case has been registered against the
present Applicant as mentioned above. Hence, this
application.
3. Learned counsel for the Applicant submits that the Applicant
is innocent and has been falsely implicated in the present
case. He further submits that out of 16 witnesses, only 4
have been examined so far and the injured witness has not
supported the case of the prosecution, has turned hostile and
has also denied the participation of the present Applicant in
the alleged crime. He lastly submits that the Applicant is in
judicial custody since 13.05.2025 and the trial is likely to take
considerable time for its conclusion; therefore, considering his
period of detention, he may be enlarged on regular bail.

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4. Per contra, learned State Counsel opposes the bail
application.
5. Considering the nature of allegations and the material
available in the case diary, further considering that the injured
witness has not supported the case of the prosecution, has
turned hostile and has also denied the participation of the
present Applicant, the pre-trial detention and this is second
bail application, without further commenting anything on the
merits of the case, this Court is of the opinion that it is a fit
case to allow the application for bail. Accordingly, the bail
application is allowed.
6. Let Applicant- Raj Sendre involved in Crime No.195/2025
registered at Police Station Tilda Nevra, District Raipur
(C.G.), for the offence under Sections 109, 296, 115(2),
351(2) and 3(5) of BNS, 2023 as also under Sections 25 & 27
of Arms Act 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 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

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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 under Section
269 of Bharatiya Nyaya Sanhita.
(iii) In case, the applicant misuses the liberty of
bail during trial and in order to secure his
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, 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 in accordance with law.
7. 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