VIJAY SIDARA vs STATE OF CHHATTISGARH

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CGHC010341362026 2026:CGHC:39106
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRCA No. 1458 of 2026
Vijay Sidara S/o Late Hariram Sidara Aged About 40 Years R/o
Maharani Vidyalaya Dayalband P.S. City Kotwali, District- Bilaspur
(C.G.)
... Applicant
versus
State Of Chhattisgarh Through- Station House Officer P.S. City Kotwali,
Bilaspur, District- Bilaspur (C.G.)
... Non-Applicant

For Applicant : Mr. Shakti Raj Sinha, Advocate.
For Non-applicant : Ms. Anusha Naik, Deputy GA.
Hon'ble Shri Ravindra Kumar Agrawal, Judge
Order on Board
03/09/2026
1. This first anticipatory bail application under Section 482 of the
Bhartiya Nagarik Suraksha Sanhita, 2023 has been filed by the
applicant, who is apprehending his arrest in connection with
Crime No.275/2026 registered at Police Station City Kotwali,
Digitally
signed by
KRISHNA
KUMAR
BARVE
Date:
2026.09.05
11:46:56
+0530
KRISHNA
KUMAR
BARVE

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Bilaspur District Bilaspur, (C.G.) for the offence punishable under
Sections 318 (4) & 3 (5) of the BNS.
2. The prosecution story, in brief, is that complainant Sarvesh Kumar
Kashyap intended to sell his Glanza car bearing registration No.
CG-04-MT-0027 for ₹5,11,000/- for meeting the medical expenses
of his mother. On 07.09.2025, the complainant was taken to
Raipur by present applicant, who introduced him to co-accused
Sanjay Mahananda as the purchaser. A sale agreement was
executed for ₹5,11,000/-, pursuant to which the complainant
delivered the vehicle to Sanjay Mahananda. However, the
complainant was paid only ₹60,000/- and the remaining amount of
₹4,51,000/- was not paid despite repeated demands, and the
accused persons allegedly evaded and threatened the
complainant. Thus, the allegation is that the complainant was
cheated by the applicant and co- accused in respect of the sale
consideration of his vehicle. Hence, the present anticipatory bail
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 there is no direct allegation of having received or
retained the alleged sale consideration of ₹4,51,000/- against him.
The vehicle in question, which is the subject matter of the alleged
transaction, has already been recovered and the complainant has
obtained the same on Supurdnama on 02.07.2026. Therefore, the
vehicle is no longer required to remain in the custody of the

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prosecution and no further recovery is required from the applicant.
The applicant has cooperated with the investigation and there is
no likelihood of his absconding or tampering with the prosecution
evidence. The material witnesses and their statements/evidence
can be duly considered during trial. Hence, it is prayed that the
applicant may be granted anticipatory bail.
4. On the other hand, learned counsel appearing for the non-
applicant/State opposes the anticipatory bail application.
5. I have heard learned counsel for the parties and perused the case
diary.
6. Considering the submissions made by learned counsel for the
parties, the nature of allegations levelled against the applicant, the
material available on record, the fact that the vehicle in question,
which is the subject matter of the alleged transaction, has already
been recovered and the complainant has obtained the same on
Supurdnama on 02.07.2026, without commenting anything on the
merits of the case, this Court is of the considered opinion that the
applicant deserves to be enlarged on anticipatory bail.
7. Accordingly, the instant MCRCA is allowed and it is directed that
in the event of arrest of the applicant – Vijay Sidara, he shall be
released on anticipatory bail on his furnishing a personal bond in
the sum of Rs.50,000/- with one surety to the satisfaction of the
Arresting Officer, subject to the following conditions:-
(a) The applicant shall not directly or indirectly make any

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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.
(b) The applicant shall not act in any manner which will
be prejudicial to fair and expeditious trial.
(c) The applicant shall appear before the trial Court on
each and every date given to him by the said Court till
disposal of the trial.
(d) The applicant and the surety shall submit a copy of
his adhaar card along with a coloured postcard full size
photo having printed the adhaar number on it, which
shall be verified by the trial Court.
(e) The applicant shall not involve himself in any offence
of similar nature in future.
Sd/-
(Ravindra Kumar Agrawal)
Judge
Barve