YUVRAJ PATEL vs STATE OF CHHATTISGARH

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CGHC010329842026 2026:CGHC:38371
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 8003 of 2026
Yuvraj Patel S/o Omprakash Patel Aged About 30 Years R/o Village -
Shehgaon, Thana- Nandini, Distt.- Durg (C.G.)
... Applicant
versus
State of Chhattisgarh Through Station House Officer P.S.- Nandini Nagar,
Distt.- Durg (C.G.)
... Non-applicant
: Mr. Adarsh Rajput, Advocate.
For Applicant
For Non-Applicant/State : Ms. Palak Dwivedi, Panel Lawyer.
Hon'ble Mr. Ramesh Sinha, Chief Justice
Digitally
signed by
ABHISHEK
SHRIVAS
Date:
2026.09.01
11:12:23
+0530
ABHISHEK
SHRIVAS
Order on Board
31.08.2026
1. This is the First bail application filed under Section 483 of the Bhartiya
Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the applicant
who has been arrested in connection with Crime No. 206/2026 registered
at Police Station – Nandini Nagar, District – Durg (C.G.), for the offence
punishable under Section 80(2) of the Bhartiya Nyaya Sanhita, 2023.
2. As per the prosecution case that on the basis of the Marg Intimation and,
thereafter, upon a written application, the FIR was registered alleging
that the deceased, namely Smt. Kiran Patel, immolated herself by
pouring diesel on herself at around 8:00 A.M. on 07.04.2026, allegedly
due to cruelty and harassment at the hands of her husband and in-laws in

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connection with a demand for dowry. It is further mentioned in the Marg
Intimation that the deceased was suffering from mental illness.
3. Learned counsel for the applicant submits that the applicant has been
falsely implicated in the present case and is innocent of the alleged
offence. He submits that prior to the unfortunate incident, no report was
ever lodged alleging any demand for dowry against the present applicant
or alleging any harassment on his part. The father of the deceased
levelled such allegations only after the unfortunate demise of the
deceased on 07.04.2026, which appears to be an emotional reaction to
the loss of his daughter. He submits that the deceased, Smt. Kiran Patel,
was unfortunately suffering from mental illness even prior to her marriage
and had been undergoing treatment for the same. The said fact was not
disclosed to the present applicant at the time of marriage. However, after
the illness came to light following the marriage, the present applicant took
due care of the deceased and continued her medical treatment. The
medical records pertaining to her earlier treatment were handed over to
the present applicant by the father of the deceased, and thereafter, her
treatment was continued by the present applicant and his family. The
treatment records demonstrate the care and concern extended towards
the deceased by her matrimonial family. It is pertinent to mention that the
marriage was solemnized on 10.02.2023, and thereafter, the present
applicant and his family members continuously took care of the
deceased. During the period of her mental illness, the deceased gave
birth to a child, namely Anant, who is presently around two years old. Due
to the deceased’s condition, the child was primarily looked after and
brought up by the present applicant and his mother. Even at present, the
care and upbringing of Anant are being undertaken by the present
applicant and his mother. The child is closely attached to the present

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applicant and is in need of his father’s care and affection. He submits that
the post-mortem examination was conducted in the presence of the
brother of the deceased, and the father and mother of the deceased were
also present during the inquest proceedings. However, at that stage, no
allegation of dowry demand or harassment was levelled by any of them. It
was only after the final rites and rituals of the deceased had been
performed by the present applicant, first at Banaras and thereafter at
their native village, that the father of the deceased started levelling
allegations against the applicant and his family members. He submits
that the allegation regarding demand of money for payment of the truck
instalments is clearly an afterthought. The father of the present applicant,
namely Om Prakash Patel, is the owner of the truck, which was
purchased on 07.06.2019, much prior to the marriage of the deceased
and the present applicant. The instalments towards the said vehicle loan
were regularly paid to the financing bank. The said statement
demonstrates that the instalments were regularly paid and that the loan
account was closed upon payment of the final instalment dated
05.01.2025. Thus, the allegation that money was demanded for payment
of the truck instalments is an afterthought, raised only with a view to
create a ground for registration of the present criminal case. He also
submits that the father of the deceased had earlier filed WP (Cr.) No.
322/2026, seeking a fair investigation and for bringing the investigation to
its logical conclusion. The said petition was dismissed by this Hon’ble
Court on the ground that the police were already conducting the
investigation. He submits that the other three co-accused, namely Toran
Patel, Om Prakash Patel and Shakun Bai Patel, have also been
implicated in the present case. Out of them, co-accused Shakun Bai
Patel and Toran Patel have been granted anticipatory bail by this Court in

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MCRCA No. 1093/2026 and MCRCA No. 2107/2026, respectively,
whereas co-accused Om Prakash Patel has been granted regular bail by
the learned District and Sessions Judge (F.T.C.), Durg (C.G.), in B.A. No.
1151/2026. He submits that the present applicant has no criminal
antecedents and he is in jail since 19.07.2026, conclusion of the trial may
take some time, therefore, he prays for grant of regular bail to the
applicant.
4. On the other hand, learned State Counsel opposes the bail application
and submits that, as per the prosecution case, the deceased, namely
Smt. Kiran Patel, immolated herself by pouring diesel on herself at about
8:00 A.M. on 07.04.2026, allegedly due to cruelty and harassment by her
husband and in-laws in connection with a demand for dowry. She further
submits that, as per the Marg Intimation, the deceased was suffering
from mental illness. It is also submitted that, during the post-mortem
examination, antemortem injuries were found on the body of the
deceased, which require consideration in the light of the allegations made
by the prosecution. Therefore, considering the nature and gravity of the
allegations, the bail application deserves to be rejected.
5. I have heard learned counsel appearing for the parties and perused the
case diary.
6. Considering the nature and gravity of the allegations, the fact that the
deceased died by self-immolation allegedly on account of cruelty and
harassment in connection with a demand for dowry, coupled with the fact
that ante-mortem injuries were also found on her body, this Court is of the
considered opinion that the applicant does not deserve to be enlarged on
bail at this stage.
7. Accordingly, the bail application of the applicant – Yuvraj Patel , involved
in Crime No. 206/2026 registered at Police Station – Nandini Nagar,

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District – Durg (C.G.), for the offence punishable under Section 80(2) of
the Bhartiya Nyaya Sanhita, 2023, is rejected.
8. Office is directed to send a certified copy of this order to the trial Court
concerned for necessary information and compliance forthwith.
Sd/-
(Ramesh Sinha)
Chief Justice
Abhishek