PARAG PATEL vs STATE OF CHHATTISGARH

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CGHC010261012026 2026:CGHC:38676
NAFR
VAIBHAV
SINGH
HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally signed by
VAIBHAV SINGH
Date: 2026.09.01
16:07:04 +0530
MCRC No. 6230 of 2026
Parag Patel S/o- Bhopal Patel Aged About 27 Years R/o- Panchdhar, Thana
And Tehsil Sahiya, District- Sarangarh (C.G.) Present Address- In Front Of
Urmila Hospital, Nahar Road, Bhatagaon, Thana Purani Basti, District-
Raipur (C.G.) ...Applicant

versus
State Of Chhattisgarh Through Police Station - D.D. Nagar, District- Raipur
(C.G.) ... Non-applicant

For Applicant : Mr. Awadh Tripathi, Advocate.
For Non-applicant/State : Ms. Sameeksha Gupta, Panel Lawyer.
Hon'ble Shri Ramesh Sinha , Chief Justice
Order on Board
01.09.2026
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.
335/2026, registered at Police Station : D.D. Nagar, District - Raipur
(C.G.) for the offence punishable under Sections 69,296,115(2) &
351(3) of the BNS.

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2. The case of the prosecution, in brief, that the applicant/victim filed a
written complaint at DD Nagar police station, Raipur district,
Chhattisgarh and lodged a report to the effect that she and Parag
Patel, resident of Raigarh, bearing numbers 7389793161,
9399109290, knew each other for oneyear, were in a love relationship
through conversation for the last seven months, he promised to marry
her for seven months, told her to tell at home that everything was a lie,
after doing so, on 2 March 2026, for the first time, he had physical
relations with her at his home in front of Omkar Homes Om Hospital
and after that, when she talked about taking the matter further, he
beat her till she became unconscious, and when she talked about
leaving him, he beat her till she got injured on the head, forcibly tied
her hands and legs in his room and threatened for dire consequences
and also trying to make her fell from the terrace of the building and
accordingly on the pretext of marriage committed such offence.
3. Learned counsel for the applicant submits that the allegations levelled
against the applicant are false and frivolous and that no prima facie
offence of cheating or any other alleged offence is made out against
him. It is submitted that the applicant and the victim, both being
residents of Raigarh/Sarangarh District, came into contact through
Instagram about a year ago, thereafter developed friendship and a
consensual love relationship, and had been residing together since
March, 2026. The applicant never deceived the victim on the promise
of marriage, nor did he ever refuse to marry her, and there was no
discussion regarding marriage between them. It is further submitted
that the victim voluntarily entered into the relationship and continued

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to cohabit with the applicant without making any complaint to her
family or the police. Learned counsel further submits that due to
differences between the applicant and the victim regarding his
communication with other girls in connection with his work at NGO
Muskan Foundation, an altercation took place, whereafter the victim
threatened to send the applicant to jail and subsequently lodged a
false complaint against him. It is also submitted that the conduct of the
parties and the documents on record, including bills and payments
made by the applicant towards an AC installed at the victim's
residence, clothes, cosmetics and medical treatment, demonstrate the
nature of their relationship and the applicant's care towards the victim.
It is further submitted that the statement of the victim under Section
183 of the BNSS has already been recorded and, being a major lady,
she herself has stated regarding her long-standing relationship with
the applicant and that she was taken to the hospital after being
assaulted by her brother. Thus, the allegations against the applicant
are false, omnibus in nature and do not prima facie establish the
alleged offences. The applicant is a permanent resident of the address
mentioned in the cause title, there is no likelihood of his absconding or
tampering with the prosecution evidence or witnesses, and he is ready
to abide by all the terms and conditions imposed by this Hon'ble
Court; hence, he may kindly be enlarged on bail.
4. On the other hand learned State counsel State opposed the bail
application of the present applicant and submits that the present
applicant on the pretext of marriage established physical relationship
with the victim, therefore, he is not entitled for grant of regular bail.

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5. I have heard learned counsel for the parties and perused the case
diary.
6. Considering the facts and circumstances of the case, the nature of the
allegations levelled against the applicant, and the material available
on record, including the FIR and the statements recorded under
Section 183 of the BNSS, which prima facie indicate that the victim,
being a major, was in a consensual relationship with the applicant,
during which a physical relationship was established and thereafter
the relationship could not materialize, leading to the lodging of the
present FIR, and further taking into account that the applicant has
been in custody since 27.05.2026 and that the trial is likely to take
considerable time to conclude, this Court is of the considered opinion
that the applicant is entitled to be released on bail in the present case.
7. Let applicant - Parag Patel , involved in Crime No. 335/2026,
registered at Police Station : D.D. Nagar, District - Raipur (C.G.) for
the offence punishable under Sections 69,296,115(2) & 351(3) of the
BNS, be released on bail on furnishing personal bond with two local
sureties in the like sum to the satisfaction of the Court concerned with
the following conditions:-
(i) The applicant shall file an undertaking to the effect
that he shall not seek any adjournment on the dates
fixed for evidence when the witnesses are present in
court. In case of default of this condition, it shall be
open for the trial court to treat it as abuse of liberty of
bail and pass orders in accordance with law.
(ii) The applicant shall remain present before the trial
court on each date fixed, either personally or through
his counsel. In case of his absence, without sufficient
cause, the trial court may proceed against his under
Section 269 of Bharatiya Nyaya Sanhita.
(iii) In case, the applicant misuses the liberty of bail

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during trial and in order to secure his presence,
proclamation under Section 84 of BNSS. is issued and
the applicant fails to appear before the court on the
date fixed in such proclamation, then, the trial court
shall initiate proceedings against him, in accordance
with law, under Section 209 of the Bharatiya Nyaya
Sanhita.
(iv) The applicant shall remain present, in person,
before the trial court on the dates fixed for (i) opening
of the case, (ii) framing of charge and (iii) recording of
statement under Section 351 of BNSS. If in the opinion
of the trial court absence of the applicant is deliberate
or without sufficient cause, then it shall be open for the
trial court to treat such default as abuse of liberty of bail
and proceed against him in accordance with law.
8. Office is directed to provide a certified copy of this order to the trial
Court concerned for necessary information and compliance forthwith.
Sd/-
(Ramesh Sinha)
Chief Justice
Vaibhav