DEVVRAT vs STATE OF CHHATTISGARH

Digitally
signed by
AJINKYA
PANSARE
Date:
2026.10.16
18:06:39
+0530
1

CGHC010391512026 2026:CGHC:44925
NAFR

HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 9371 of 2026
1 - Devvrat S/o Umesh Singh Aged About 18 Years R/o Village Mahant
P.S. Nawagarh, Distt. Janjgir Champa, Chhattisgarh.
--- Applicant
versus
1 - State Of Chhattisgarh Through The Station House Officer, P.S.
Nawagarh, Distt. Janjgir Champa, Chhattisgarh.
--- Non-applicant
WITH
MCRC No. 9384 of 2026
1 - Shreyansh Singh S/o Vijendra Singh Aged About 18 Years R/o
Village Mahant P.S. Nawagarh, District Janjgir-Champa Chhattisgarh
2 - Hemant Kashyap S/o Deepak Kashayap Aged About 18 Years R/o
Village Mahant P.S. Nawagarh, District Janjgir-Champa Chhattisgarh
--- Applicants
Versus
1 - State Of Chhattisgarh Through The Station House Officer, Police
Station Nawagarh, District Janjgir-Champa Chhattisgarh
--- Non-applicant
For Applicants : Mr. Samir Singh, Advocate
(in MCRC/9371/2026)
Mr. U.K.S. Chandel, Advocate
(in MCRC/9384/2026)
For Non-Applicant : Ms. Ritika Verma, P.L.

2
Hon’ble Shri Justice Rakesh Mohan Pandey
Order on Board
16.10.2026
These are the first bail applications filed under Section 483 of the
1.
Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail
to the applicants who have been arrested in connection with
Crime No. 259/2026 registered at Police Station Nawagarh,
District : Janjgir-Champa (C.G.), for the offence punishable under
Sections 296, 115(2), 109 and 324 of BNS, 2023.
The case of the prosecution, in brief, is that on 15.08.2026, the
2.
present applicants, along with a juvenile, assaulted the
complainant Rahil and Siddhant with an iron rod, a wooden club,
a metal bangle. Following the registration of the FIR, the
applicants were arrested on 20.08.2026.
Learned counsel appearing for the respective applicants submits
3.
that the charge-sheet has been filed and, according to the MLC
reports, the injuries sustained by the injured persons were not
life-threatening in nature. They further submit that applicant
Hemant has no criminal antecedents, whereas applicant
Shreyansh has one criminal antecedent that has been disposed
of, and applicant Devvrat has two criminal antecedents, out of
which one remains pending. They also submit that the applicants
have been in jail since 20.08.2026 and that the conclusion of the
trial is likely to take quite a long time; therefore, they pray for the

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grant of regular bail to the applicants.
On the other hand, learned counsel for the State opposes the bail
4.
applications and submits that the complainant, Rahil, sustained a
head injury and two of the three applicants have criminal
antecedents; therefore, they are not entitled to the grant of bail.
I have heard learned counsel appearing for the parties and
5.
perused the case diary.
6. It is alleged that the present applicants, while acting in
furtherance of a common intention, assaulted the complainant,
Rahil, and Siddhant with an iron rod, a wooden club, and a metal
bangle. However, the MLC report does not disclose any life-
threatening injuries. Furthermore, applicant Hemant has no
criminal antecedents, whereas applicant Shreyansh has one
criminal antecedent that has been disposed of, and applicant
Devvrat has two criminal antecedents, out of which one remains
pending. All such antecedents have been duly explained in the
present bail applications.
7. Taking into consideration the aforesaid discussion coupled with
the fact that the charge-sheet has been filed before the
competent Court and applicants are in jail since 20.08.2026,
conclusion of the trial may take some more time, this Court is of
the view that the applicants are entitled to be released on bail in
this case.

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It is directed that in the event of the applicants executing a
8.
personal bond for a sum of Rs. 50,000/- to the satisfaction of the
concerned trial Court, they shall be released on bail on the
following conditions:-
(a) they shall make themselves available for
interrogation by the police officer as and when
required;
(b)they 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; and
(c) they shall not act in any manner which will be
prejudicial to a fair and expeditious trial.
The observation made hereinabove is for the purpose of
deciding this bail application only, the learned trial Court shall
decide the case on its own merits.
- Sd/-
(Rakesh Mohan Pandey)
JUDGE
A j i n k y a