TIKABAI SAHU vs STATE OF CHHATTISGARH

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CGHC010434102026
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 10650 of 2026
Tikabai Sahu W/o (Wrongly Mentioned As D/o) Bhagatram Sahu, Aged
About 50 Years R/o Village - Navrangpur, P.S. Saraipali District -
Mahasamund C.G.
... Applicant(s)
versus
State Of Chhattisgarh Through Station House Officer, Excise Circle
Saraipali, District - Mahasamund C.G.

... Non-Applicant(s)
For Applicant : Mr. Kishore Narayan, Advocate.
For Non-Applicant/State : Ms. Monika Thakur, Panel Lawyer
Hon'ble Mr. Rakesh Mohan Pandey, Judge
Order on Board
05/11/2026
1. The applicant has preferred this First Bail Application under
Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023
for grant of regular bail, as she has been arrested in
connection with Crime No. 133/2026, registered at Police
Station : Excise Circle, Saraipali, District- Mahasamund (C.G.)

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for the offence punishable under Section 34(2) of the C.G.
Excise Act.
2. The case of the prosecution, in brief, is that the Police of Police
Station, Excise Circle Saraipali, District- Mahasamund (C.G.),
received a secret information from the informant and on the
basis of the said information conducted raid and have seized
11 bulk liters of handmade Mahua liquor from the possession
of the applicant. Thereafter, Police has registered an offence
punishable under Section 34(2) of the C.G. Excise Act against
the present applicant.
3. Learned counsel for the applicant submits that the applicant
has falsely been implicated in this case and that the alleged
liquor was not seized from the exclusive possession of the
applicant. He further submits that, in the present case, the
charge-sheet has been filed before the competent Court and
further the applicant has no criminal antecedent. The
applicant is in jail since 14.09.2026 and the conclusion of the
trial is likely to take considerable time. Therefore, he prays for
grant of regular bail to the applicant.
4. On the other hand, the learned State counsel opposes the
prayer for grant of bail to the applicant and submits that in

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the present case, charge-sheet has been filed before the
competent Court and the applicant has no criminal
antecedent but the quantity of liquor seized i.e.11 bulk liters
of handmade Mahua liquor from the possession of the
present applicant, she is not entitled for grant of bail.
5. I have heard learned counsel for the parties and perused the
case-diary.
6. Taking into consideration the facts and circumstances of the
case, nature and gravity of allegations alleged against the
applicant, the applicant has no criminal antecedent, the fact
that the charge-sheet has been filed before the competent
Court, the period of incarceration since 14.09.2026 and the
fact that the conclusion of the trial is likely to take some time,
I am inclined to grant regular bail to the applicant
7. Accordingly, the bail application of the applicant is allowed . It
is 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, she
shall be released on bail on the following conditions:-
(i) she shall not directly or indirectly make any
inducement, threat or promise to any person

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acquainted with the facts of the case so as to
dissuade her from disclosing such fact to the
Court;
(ii) she shall not act in any manner which will be
prejudicial to fair and expeditious trial, &
(iii) she shall appear before the trial Court on
each and every date given to her by the said
Court till disposal of the trial.
dorthwith.
- S/- Sd/-
(Rakesh Mohan Pandey)
Judge
Kunal