DHANENDRA SAHU vs STATE OF CHHATTISGARH

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CGHC010334362026 2026:CGHC:38829
NAFR
KUNAL
DEWANGAN
HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally
signed by
KUNAL
DEWANGAN
MCRC No. 8115 of 2026
Dhanendra Sahu S/o Vijay Sahu Aged About 25 Years R/o Pahadi Chowk
Near Jainam Jewelers Gudhiyari Raipur, Police Station Gudhiyari,
District- Raipur, (C.G.)
... Applicant(s)
versus
State Of Chhattisgarh Through Station House Officer, Police Station-
Kotwali Rajnandgaon, District- Rajnandgaon, (C.G.)
... Non-applicant(s)
For Applicant : Mr. Ali Afzaal Mirza, Advocate
For Non-applicant/State : Mr. Jitendra Shrivastava, Govt. Advocate.
Hon'ble Mr. Ramesh Sinha, Chief Justice
Order on Board
02.09.2026
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 he has been arrested in connection with Crime No.
199/2025, registered at Police Station Rajnandgaon Kotwali,
District Rajnandgaon (C.G.) for the offence punishable under
Sections 109(1), 296, 351(2) and 3(5) of the Bhartiya Nyaya
Sanhita, 2023.
2. The prosecution story, in brief, is that on 28.04.2025, an FIR was

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registered at Police Station Rajnandgaon Kotwali against unknown
persons on the report of the complainant Pushpendra Pal. It is
alleged that the injured Rakesh Pal, who was working as a driver,
was travelling with his trailer when, near Parrinala Dargah, G.E.
Road, three persons came on a white-coloured scooty and signalled
him to stop his vehicle. It is alleged that after the injured stopped the
vehicle and came outside, the said persons abused him in filthy
language, threatened to kill him and assaulted him with a knife. In
the course of the assault, the injured allegedly sustained multiple
injuries on different parts of his body, including his buttock, sacral
region, left thigh and left middle finger. It is further alleged that upon
the injured raising an alarm, the police personnel deployed on duty
near the Dargah came to his rescue and took him to the Medical
College Hospital, Pendri, for treatment. During investigation, the
persons apprehended in connection with Crime No. 82/2025 were
interrogated and their memorandum statements were recorded,
pursuant to which the involvement of the present applicant along
with other accused persons came to light. During investigation, a
scooty bearing registration No. CG 04 LC 6468 and cash amount of
Rs.350/- were seized from the possession of the present applicant.
After completion of investigation, charge-sheet has been filed
before the competent Court.
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 the FIR was initially registered against unknown
persons and no Test Identification Parade was conducted during

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investigation. It is further submitted that, although the prosecution
alleges assault by means of a knife, no knife has been seized from
the possession of the present applicant. He further submits that two
other accused persons involved in the case are juveniles and their
cases are being dealt with separately before the competent
Juvenile Court. It is also submitted that the applicant has one
criminal antecedent, which has been duly explained in the bail
application in Part-D relating to criminal antecedents. He further
submits that as per the MLC report the injured has received simple
injuries. So far as the status of the trial is concerned, learned
counsel submits that charges were framed against the applicant on
02.08.2025 and out of 10 prosecution witnesses cited by the
prosecution, 04 prosecution witnesses have already been
examined. It is submitted that the matter is still at the stage of
prosecution evidence and the trial is being delayed due to the non-
appearance of witnesses despite issuance of summons on several
occasions. The applicant has been in custody since 29.04.2025 and
the trial is likely to take some time for its conclusion therefore, he
prays for grant of bail.
4. On the other hand, learned State counsel opposes the prayer for
grant of bail and submits that the present applicant is the main
accused who allegedly assaulted the injured Rakesh Pal with a
knife. He further submits that, as per the MLC report, the injured
sustained multiple incised wounds, including: (i) an incised wound
over the left upper outer buttock measuring approximately 4 cm × 2
cm × 2 cm. (ii) an incised wound over the sacral region measuring

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approximately 0.5 cm × 0.5 cm × 0.5 cm. (iii) an incised wound over
the left thigh measuring approximately 4 cm × 2 cm × 2 cm. (iv)
another incised wound over the left thigh measuring approximately
3 cm × 1 cm × 2 cm and (v) an incised wound over the left middle
finger measuring approximately 1 cm × 0.5 cm × 0.5 cm. He further
submits that the injuries sustained by the injured are grievous in
nature and the allegations against the present applicant are serious.
It is also submitted that the applicant has one criminal antecedent.
Therefore, looking to the gravity of the allegations, the manner in
which the injured was allegedly assaulted and the nature of injuries
sustained by him, the applicant is not entitled to be released on bail.
5. I have heard learned counsel for the parties and perused the case
diary as well as the material available on record.
6. Taking into consideration the facts and circumstances of the case,
nature and gravity of the allegations levelled against the applicant,
the specific allegation that the present applicant is the main
accused who assaulted the injured with a knife and further
considering the nature and location of the multiple incised wounds
sustained by the injured, which, as per the medical material
available on record, are grievous in nature, this Court is not inclined
to accept the contention of the applicant at this stage. So far as the
status of the trial is concerned, out of 10 prosecution witnesses
cited by the prosecution, 04 prosecution witnesses have already
been examined. Thus, the trial is progressing and is presently at the
stage of prosecution evidence. Further considering that the
applicant has one criminal antecedent, which has been explained in

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the bail application, and looking to the seriousness of the
allegations and the prima facie material available against the
applicant, I am not inclined to grant regular bail to the present
applicant.
7. Accordingly, the bail application of the applicant namely-
Dhanendra Sahu involved in Crime No. 199/2025, registered at
Police Station Rajnandgaon Kotwali, District Rajnandgaon (C.G.)
for the offence punishable under Sections 109(1), 296, 351(2) and
3(5) of the Bhartiya Nyaya Sanhita, 2023., is rejected .
8. However, this Court hopes and trust that the trial Court shall make
an earnest endeavour to conclude the trial in accordance with law
as expeditiously as possible, within a period of six months from the
receipt of a certified copy of this order, if there is no legal
impediment.
9. Office is directed to send a certified copy of this order to the trial
Court concerned for necessary information.
Sd/-
(Ramesh Sinha)
Chief Justice
Kunal