PARAS VERMA vs STATE OF CHHATTISGARH

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CGHC010337102026 2026:CGHC:38891
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRCA No.1436 of 2026
Paras Verma S/o Gopal Ram Verma Aged About 21 Years R/o
Village Mudpar, P.S., Tahsil And Distt. Bemetara, Chhattisgarh.
... Applicant
versus
State Of Chhattisgarh Through The Station House Officer, Police
Of Police Bemetara, Distt. Bemetara, Chhattisgarh.
... Non-Applicant
For Applicant : Mr. Raghavendra Pradhan,
Advocate.
For Non-applicant/State : Ms. Anusha Naik, Dy. G.A.
Hon'ble Mr. Ramesh Sinha, Chief Justice
Order on Board
02.09.2026
1. This anticipatory bail application under Section 482 of the
Bharatiya Nagarik Suraksha Sanhita, 2023 has been filed by
the Applicant who is apprehending his arrest in connection
with Crime No.446/2026 registered at Police Station –
SISTLA
NEELIMA
VISHNU
PRIYA
Bemetara, District Bemetara (C.G.) for the offences
punishable under Sections 64(1), 64(2)(m) and 351(3) of
BNS.
Digitally signed by
SISTLA NEELIMA
VISHNU PRIYA
Date: 2026.09.02
17:36:26 +0530

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2. The brief facts of the prosecution case are that the victim had
known the Applicant/accused since 2017, when both were
studying at Government High School. It is alleged that about
two years prior to the report, the Applicant expressed his love
for her and promised to marry her. On the said assurance, he
allegedly took the victim to his house and established
physical relations with her. Thereafter, he allegedly continued
to establish physical relations with her on several occasions
on the assurance of marriage. It is further alleged that when
the victim asked the Applicant to marry her, he refused and
threatened to kill her family members if she disclosed the
matter to anyone. Based on these allegations, the offences
as mentioned above have been registered against the
present Applicant. Hence, this application.
3. Learned Counsel for the Applicant submits that the Applicant
is innocent and has been falsely implicated in the present
case. He submits that the material collected during
investigation does not disclose a prima facie case against the
Applicant. It is further submitted that the victim is a major and
married woman and was a consenting party, as she
voluntarily accompanied the Applicant and remained with him
for a considerable period without any resistance. He further
submits that there is an unexplained delay in lodging the FIR,

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which casts doubt on the prosecution version and the trial is
likely to take considerable time for its conclusion, therefore,
he may be granted anticipatory bail.
4. Per contra, learned State Counsel opposes the anticipatory
bail application and submits that in her statement, the victim
has specifically stated that she has known the Applicant since
her school days and that, on 20.09.2024, the Applicant
established physical relations with her for the first time at his
house situated at Village Pikri by assuring her of marriage
and thereafter continued to establish physical relations with
her on several occasions. It is further submitted that on
17.05.2026, the Applicant again established physical relations
with the victim at Bor Badi, Mudpar Bypass Road and
thereafter, refused to marry her and threatened to kill her if
she disclosed the matter to anyone. It is submitted that thus,
the statement of the victim prima facie discloses serious
allegations against the Applicant and therefore, he is not
entitled to the benefit of anticipatory bail.
5. Considering the submissions advanced by learned Counsel
for the parties, the material available in the case diary, the
nature of allegations, the fact that the victim is a major and
married woman, the alleged relationship continued for a
considerable period, there is delay in lodging the FIR and the

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trial is likely to take considerable time for its conclusion,
without further commenting upon the merits of the case, this
Court is of the considered opinion that it is a fit case to grant
anticipatory bail to the Applicant.
6. Accordingly, the instant MCRCA is allowed and it is directed
that in the event of arrest of the Applicant – Paras Verma on
executing a personal bond with one surety in the like sum to
the satisfaction of the arresting Officer, he shall be released
on bail on the following conditions:-
(a) The Applicant/s shall not directly or indirectly
make any inducement, threat or promise to any
person acquainted with the facts of the case so as
to dissuade him/her/them from disclosing such
fact to the Court.
(b) The Applicant/s shall not act in any manner
which will be prejudicial to fair and expeditious
trial.
(c) The Applicant/s shall appear before the trial
Court on each and every date given to
him/her/them by the said Court till disposal of the
trial.
(d)The Applicant/s and the surety shall submit a
copy of his/her/their adhaar card along with a
colored postcard full size photo having printed the
adhaar number on it, which shall be verified by
the trial Court.
(e)The Applicant/s shall not involve
himself/herself/themselves in any offence of
similar nature in future.
Sd/-
(Ramesh Sinha)
CHIEF JUSTICE
Priya