LAVISH KUMAR DHIRHE vs STATE OF CHHATTISGARH

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CGHC010326212026 2026:CGHC:38406
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRCA No. 1422 of 2026
Lavish Kumar Dhirhe S/o Ajay Kumar Dhirhe Aged About 26 Years
Caste Satnami, R/o Village Dongiya, Tahsil Adbhar, District- Sakti (C.G.)
... Applicant
versus
State Of Chhattisgarh Through Police Chowki Sakrra, Police Station
Malkharauda, District- Sakti (C.G.)
... Non-Applicant
For Applicant : Shri Deepak Kumar Singh, Advocate.
For Non-Applicant : Miss Palak Dwivedi, PL.
Hon'ble Shri Ramesh Sinha , Chief Justice
Order on Board
31/08/2026
1. The applicant has preferred this application under Section 482
of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short
‘BNSS’), for grant of anticipatory bail, apprehending his arrest in
connection with Crime No.280/2026, registered at Police Station
: Police Chowki Sakrra, PS Malkharauda, District Sakti (C.G.)
for alleged commission of offence punishable under Sections 74
Digitally
signed by
KRISHNA
KUMAR
BARVE
Date:
2026.09.01
19:03:49
+0530
KRISHNA
KUMAR
BARVE

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and 329 (3) of the Bharatiya Nyaya Sanhita, 2023 (for short
‘BNS’).
2. As per the case of the prosecution, the complainant/victim has
lodged oral report before the Police Chowki Sakrra, Police
Station Malkharauda, District Sakti (C.G.) that on 25.07.2026 at
about 12 noon, she was standing in the veranda of her house
and at that time, the applicant, who is the younger son of her
brother-in-law Ajay Prasad Dhirhe, came inside the house and
held her left hand and threw her on the bed kept in the veranda
with the intention of insulting her. When she shouted, then the
applicant ran away from the house. On the basis of the
aforementioned oral report of the victim the concerned Police
has registered aforesaid offence against applicant. Hence, the
bail application.
3. Learned counsel for the applicant submits that the applicant is
innocent and has falsely been implicated in the present case.
He further submits that the First Information Report has been
lodged after 3 days of the incident. The victim is a 35-year-old
married woman. The victim has lodged a false report against
the applicant due to family dispute. The complainant and
applicant are family members and the victim is the real aunt of
the applicant. The joint ancestral land partition dispute is going
on between the families of the victim and families of the

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applicant. Hence he prays to enlarge the applicant on
anticipatory bail.
4. On the other hand, learned State counsel opposed the prayer
for grant of anticipatory bail and submitted that the victim is the
real aunt of the applicant. In her statement recorded under
Section 183 of the BNSS, the victim has stated that the
applicant used to say that he used to see the victim from the
roof while sleeping and the applicant also said that he wishes to
do something with her and while saying so, he has thrown her
on the cot, on which she raised hue and cry and her daughter
has also seen the incident. She has further stated that the
applicant is keeping evil eye on her daughter also. Therefore,
the anticipatory bail application of the applicant deserves to be
rejected.
5. I have heard learned counsel for the parties and perused the
case diary.
6. Taking into consideration the nature of allegation made against
the present applicant that the applicant has thrown the victim on
the cot while saying that he wishes to do something with her
and the victim is the real aunt of the applicant and also
considering the statement of the victim recorded under Section
183 of the BNSS, I am not inclined to grant anticipatory bail to
the applicant.

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7. Accordingly, the anticipatory bail application of the applicant -
Lavish Kumar Dhirhe , involved in Crime No.280/2026,
registered at Police Station : Police Chowki Sakrra, PS
Malkharauda, District Sakti (C.G.) for alleged commission of
offence punishable under Sections 74 and 329 (3) of the BNS,
is rejected .
Sd/-
Sd/-
(Ramesh Sinha)
Chief Justice
Barve