TEJESHWAR SAHU vs STATE OF CHHATTISGARH

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CGHC010439032026
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 10664 of 2026
Tejeshwar Sahu S/o Bhagvat Ram Sahu Aged About 25 Years R/o.
Village Vicharpur P.S. Thelkadih Tahsil Kahiragarh District Khairagarh-
Chhuikhadan-Gandai (C.G.)
... Applicant(s)
versus
State Of Chhattisgarh Through Police Chowki Mohara P.S. Dongargarh
District Rajnandgaon (C.G.)
... Non-Applicant(s)
For Applicant : Mr. F.S. Khare, Advocate.
For Non-Applicant/State : Mr. Keshav Gupta, Govt. Advocate.
Hon'ble Mr. Rakesh Mohan Pandey, Judge
Order on Board
05/11/2026
This is the first bail application filed by the applicant under Section
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483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of
regular bail, as he has been arrested in connection with Crime No.
537/2026 registered at Police Station Dongargarh, District
Rajnandgaon (C.G.), for the offences punishable under Sections
34(2), 36, 49-A and 59-A of the Chhattisgarh Excise Act and
Sections 111, 338, 336(3), 340(2), 238, 61(2) and 3(5) of the

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Bharatiya Nyaya Sanhita, 2023
As per the prosecution story, on 11.09.2026, acting upon secret
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information regarding illegal storage of English liquor at a
farmhouse situated at Village Mohara, the police conducted a
search and allegedly seized 89.46 bulk litres of English liquor
along with a large quantity of empty bottles, stickers, labels and
other packaging materials from the possession of co-accused.
During investigation, the name of the present applicant surfaced
on the basis of the statements of co-accused persons. Based
upon such, aforesaid offences were registered against the
applicant.
Learned counsel for the applicant would submit that the applicant
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is innocent and has been falsely implicated in the present case.
He would further submit that no incriminating article has been
seized from the possession of the applicant and his alleged
involvement is based merely on the statements of co-accused
persons. He would also submit that similarly situated co-accused
Puran Verma has already been granted regular bail by this Court
in MCRC No. 10057/2026 vide order dated 27.10.2026 and the
case of the present applicant stands on a better footing. The
applicant has no criminal antecedents, is in jail since 18.09.2026
and the conclusion of the trial is likely to take considerable time.
Therefore, he prays for grant of bail to the applicant.
4. On the other hand, learned State counsel would oppose the

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prayer for grant of bail and submit that the charge-sheet has
already been filed before the competent Court. He would further
submit that, looking to the huge quantity of liquor and other
articles seized in the present case, as well as the nature and
manner in which the alleged offence has been committed, the
applicant is not entitled to be released on bail.
5. I have heard learned counsel for the parties and perused the case
diary.
6. Having considered the facts and circumstances of the case,
nature and gravity of allegations, the role attributed to the
applicant, the fact that no incriminating article has been seized
from his possession and further considering that similarly situated
co-accused Puran Verma has already been granted regular bail
by this Court in MCRC No. 10057/2026 vide order dated
27.10.2026, the applicant has no criminal antecedents, charge-
sheet has already been filed before the competent Court, the
applicant is in jail since 18.09.2026 and the conclusion of the trial
is likely to take some time, this Court is of the considered opinion
that the applicant is entitled to be released on bail.
Accordingly, the bail application of the applicant is allowed . It is
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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:-

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(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;
(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