HCMONTHLY CASE LAW ARCHIVE
Read 68 LawLens analyses of Chhattisgarh High Court judgments published in February 2026, covering key rulings, legal principles and case law.
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![Mandatory Consideration of Daily Wage Employees' Regularization Claims Following Ten Years of Continuous Service.. Rahul Kumar Agrawal & Others v. State of Chhattisgarh & Others [2026:CGHC:9208]. Chhattisgarh High Court. LawLens](/stories/thumbnails/mandatory-consideration-of-daily-wage-employees-regularization-claims-following-ten-years--f8b43ac23c424fbf8b982c37e3445220.webp)
The seven petitioners are daily wage employees of Hemchand Yadav Vishwavidyalaya (Respondent No. 3), serving in Class-III and Class-IV capacities for durations ranging from 8 to 10 years.
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![Absorbed Panchayat Teachers are ineligible for Kramonnati Vetanman benefits applicable to regular School Education Department employees.. Gaind Lal Kosre & Others v. State of Chhattisgarh & Others [2026:CGHC:9268]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absorbed-panchayat-teachers-are-ineligible-for-kramonnati-vetanman-benefits-applicable-to--2473a6610fa54020a76ae5372f643a7d.webp)
The 37 petitioners, originally appointed as Shikshakarmis (Assistant Teachers, Teachers, and Lecturers) by Janpad Panchayats under the Panchayat Department, were later absorbed into the School Education Department of...
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![Entitlement to revised pay scales is governed by specific government circulars and cannot be claimed retrospectively.. Rakesh Verma v. Municipal Corporation Bilaspur & Others [2026:CGHC:9362]. Chhattisgarh High Court. LawLens](/stories/thumbnails/entitlement-to-revised-pay-scales-is-governed-by-specific-government-circulars-and-cannot--2e09d097bd0d43849342f9d8807062f5.webp)
The petitioner was appointed as a Conductor in 1978 with the Madhya Pradesh State Road Transport Corporation.
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![Writ petition challenging SARFAESI Act proceedings is not maintainable due to availability of alternative statutory remedy.. Chandrahas Sao & Ors. v. The Authorised Officer, Bank of India & Ors. [2026:CGHC:9333]. Chhattisgarh High Court. LawLens](/stories/thumbnails/writ-petition-challenging-sarfaesi-act-proceedings-is-not-maintainable-due-to-availability-8fb0a6a34f234017ba77f3dc9a4615b1.webp)
The petitioners challenged an e-Auction notice (ID 227607) issued by the Bank of India under the SARFAESI Act, 2002
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The Petitioner, a proprietorship firm, was awarded four contracts via the GeM portal by the Water Resources Department, Chhattisgarh, for works in District Bemetara.
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The Petitioner participated in a 2022 tender issued by Respondent No. 3 (Nagar Palika Nigam Bilaspur) for land allotment.
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![Objections regarding execution of decree and property inclusion must be raised before Executing Court under Section 47 CPC.. Pushpkant v. Uddhav Khamhari & Ors. [2026:CGHC:9210]. Chhattisgarh High Court. LawLens](/stories/thumbnails/objections-regarding-execution-of-decree-and-property-inclusion-must-be-raised-before-exec-013cde1313a341469216b728757ed0df.webp)
The Petitioner (Judgment Debtor) filed a writ petition seeking to quash an order dated 26.05.2022 passed by the Naib Tahsildar, Pithoura.
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![Systemic malpractice and procedural irregularities in examinations justify cancellation of selection process despite absence of direct evidence.. Anand Sagar Bisi & Others v. State of Chhattisgarh & Others [WA No. 135 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/systemic-malpractice-and-procedural-irregularities-in-examinations-justify-cancellation-of-beedae0f4fe74b4686e682f3f875c9da.webp)
The appellants, serving Patwaris with over five years of experience, participated in a departmental examination (2023–2024) for promotion to Revenue Inspector.
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![Absence of Specific Pleading Regarding Lack of Transportation Facilities Precludes Challenge to Physically Disabled Employee’s Transfer. Ramesh Kumar Ghosle v. State of Chhattisgarh and others [2026:CGHC:9197-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absence-of-specific-pleading-regarding-lack-of-transportation-facilities-precludes-challen-a95c34e0fe9b48209dce23f17ae054aa.webp)
The appellant, an Assistant Veterinary Field Officer (AVFO) with a 50% permanent physical disability, was transferred from Mungeli District to Jashpur District via an order dated 08.01.2025.
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![Absence of valid lease renders occupants unauthorized; Railways has no statutory obligation to rehabilitate commercial encroachers.. Dula Ram Wadhwani v. South East Central Railway & Others [WA No. 172 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absence-of-valid-lease-renders-occupants-unauthorized-railways-has-no-statutory-obligation-1022cd1dc63247ad8b0f21f9a1c442ee.webp)
The appellant, Dula Ram Wadhwani, operated a business (Sona Sweets) on railway land in Bilaspur.
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![Occupants without a valid, subsisting, and registered lease are unauthorized encroachers with no vested right to rehabilitation.. Subhash Chandra Agrawal v. South East Central Railway & Others [WA No. 173 of 2026 (2026:CGHC:9199-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/occupants-without-a-valid-subsisting-and-registered-lease-are-unauthorized-encroachers-wit-0f9bd7df9e38464fb8551c004e5eb357.webp)
The appellant, an occupant of premises at Marwadi Hotel, Budhwari Bazar, Bilaspur, challenged the order dated 15.01.2026 passed by a learned Single Judge in WPC No. 6490/2024.
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![Punishment order failing to specify reduction period or increment status as per regulations is statutory non-compliance and unsustainable.. Chhattisgarh Gramin Bank & Others v. Gopal Prasad Jaiswal (through LRs) [WA No. 174 of 2026 (2026:CGHC:9200-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/punishment-order-failing-to-specify-reduction-period-or-increment-status-as-per-regulation-c23746e740e84fc39e59ff98dd49c478.webp)
The deceased employee, Gopal Prasad Jaiswal, served as a Branch Manager and was suspended on 17.04.2010 pending inquiry.
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![### Absence of Cogent Explanation for Inordinate Delay Warrants Dismissal of Writ Appeal Without Merits Examination. Union of India & Ors. v. Yaadram Yadav [2026:CGHC:9201-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absence-of-cogent-explanation-for-inordinate-delay-warrants-dismissal-of-writ-appeal-witho-47b9dd6ee8e34f0b92d6b793ab445d0d.webp)
The Appellants (Union of India and CRPF officials) filed a writ appeal challenging the order dated 07.08.2025 passed by a learned Single Judge in WPS No. 10854/2019, which had allowed the writ petition filed by the Re...
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![### Absence of Subsisting Lease Agreement Renders Occupants Encroachers Subject to Eviction Without Rehabilitation Rights. Yash Ajmani v. Union of India & Others [2026:CGHC:9434-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absence-of-subsisting-lease-agreement-renders-occupants-encroachers-subject-to-eviction-wi-31e0710532c34060bc17e299eabb8600.webp)
The appellant, owner of Mulk Raj Hotel located on Railway land near Bilaspur Railway Station, challenged an order dated 15.01.2026 passed by a Single Judge in WPC No. 5096 of 2024.
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The Appellants (State of Chhattisgarh) filed a Writ Appeal challenging the order passed by a learned Single Judge on 20.02.2025 in WPS No. 6410 of 2016.
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![Absence of Plausible Explanation for Administrative Procedures Precludes Condonation of Delay for State Authorities.. State of Chhattisgarh & Others v. Om Prakash Verma [WA No. 178 of 2026 (2026:CGHC:9436-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absence-of-plausible-explanation-for-administrative-procedures-precludes-condonation-of-de-0351a4c37fac43f9a91bef228eed20e2.webp)
The State of Chhattisgarh (Appellants) filed a writ appeal challenging the order dated 09.07.2025 passed by a Single Judge in WPS No. 7887 of 2018.
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![Condonation of delay is an exception, not a right, available to government departments without sufficient cause.. State of Chhattisgarh & Anr. v. Vikas Mishra & Anr. [WA No. 179 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/condonation-of-delay-is-an-exception-not-a-right-available-to-government-departments-witho-3b4cab080a6244dda9b47b12b598622d.webp)
The State of Chhattisgarh (Appellants) challenged a Single Judge order dated 28.03.2025, which directed the consideration of Respondent No. 1’s absorption/regularization in service.
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The applicant, Ramsingh Kashyap, sought anticipatory bail apprehending arrest in connection with Crime No. 402/2025.
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![Anticipatory bail denied for POS operator accused of fraudulently activating SIM cards using customer identity documents.. Sunil Kumar Kashyap v. State of Chhattisgarh [MCRCA No. 291 of 2026 (2026:CGHC:9254)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-denied-for-pos-operator-accused-of-fraudulently-activating-sim-cards-usi-c088ac8e0bd84a44849d4615ecd9ac1a.webp)
The applicant, Sunil Kumar Kashyap, an authorized Point of Sale (POS) operator for Sunil Mobile, was accused of fraudulently activating 16 mobile SIM connections using the personal identification documents of customer...
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![Bail granted in cyber fraud case despite criminal antecedents as charge-sheet was filed.. Ranjeet Singh @ Ranjeet Singh v. State of Chhattisgarh [MCRC No. 27 of 2026 (2026:CGHC:9321)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-in-cyber-fraud-case-despite-criminal-antecedents-as-charge-sheet-was-filed-2851b3b7158c4892aa80c48b573c5209.webp)
The applicant filed a First Bail Application seeking regular bail after being arrested on November 13, 2025, in connection with Crime No. 322/2025.
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![Grant of bail for cyber fraud involving misuse of bank accounts despite previous criminal antecedents.. Ranjeet Singh @ Ranjeet Singh v. State of Chhattisgarh [2026:CGHC:9323]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-cyber-fraud-involving-misuse-of-bank-accounts-despite-previous-criminal--7ee5fdd4f8fe40148c2b1e5c460f32de.webp)
The applicant filed a First Bail Application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS).
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![Acquittal in prior antecedents and prolonged incarceration justify regular bail despite repeat excise offenses.. Nandkishore Verma v. State of Chhattisgarh [2026:CGHC:9284]. Chhattisgarh High Court. LawLens](/stories/thumbnails/acquittal-in-prior-antecedents-and-prolonged-incarceration-justify-regular-bail-despite-re-57f30c33696d4b3a80b411787c14ac89.webp)
The applicant, Nandkishore Verma, filed a second bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking regular bail.
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![Grant of bail on ground of parity where accused was implicated solely on memorandum statements.. Ranjeet Singh @ Ranjeet Singh v. State of Chhattisgarh [2026:CGHC:9321]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-on-ground-of-parity-where-accused-was-implicated-solely-on-memorandum-statem-2c89565ba33a4163a03ab2f34e93567a.webp)
The applicant filed a first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
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![Bail granted to NDPS applicants possessing intermediate quantity of Ganja with no prior criminal antecedents.. Sufiyan Khan v. State of Chhattisgarh (MCRC No. 10087 of 2025) and Santosh Padal v. State of Chhattisgarh (MCRC No. 356 of 2026) [2026:CGHC:9309]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-to-ndps-applicants-possessing-intermediate-quantity-of-ganja-with-no-prior-cr-3ca0509d9828449793e627cc02e9b164.webp)
The applicants were arrested on July 3, 2025, in connection with Crime No. 724/2025 at Police Station Khamtarai.
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![### Grant of Bail to Medicine Store Operator Implicated Solely Based on Co-Accused Memorandum Statement Without Recovery.. Jami Raju v. State of Chhattisgarh [2026:CGHC:9301]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-to-medicine-store-operator-implicated-solely-based-on-co-accused-memorandum--1b496147692d4bc0b9671261022d74a1.webp)
The applicant, Jami Raju, a medical store operator, was arrested on October 13, 2025, in connection with Crime No. 357/2025 for allegedly supplying narcotic substances
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![Bail granted to jeweler implicated solely on co-accused's memorandum statement in cheating case.. Kanhaiya Lal Soni v. State of Chhattisgarh [2026:CGHC:9299]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-to-jeweler-implicated-solely-on-co-accused-s-memorandum-statement-in-cheating-dd127bf543be4f0eb9f2c5661f54c0df.webp)
The applicant, a jeweler by profession, sought regular bail after being arrested on January 4, 2026, in connection with Crime No. 99/2024
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![Bail granted to jeweler implicated solely on co-accused's memorandum statement for purchasing allegedly stolen property.. Kanhaiya Lal Soni v. State of Chhattisgarh [MCRC No. 585 of 2026 (2026:CGHC:9300)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-to-jeweler-implicated-solely-on-co-accused-s-memorandum-statement-for-purchas-36c5a2f3b9484f61961a0e694adc4c23.webp)
The applicant, Kanhaiya Lal Soni, a jeweler by profession, was arrested on January 4, 2026, in connection with Crime No. 1527/2025.
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![Grant of bail for possession of illicit liquor where charge-sheet is filed and applicants lack criminal antecedents.. Dharmendra Kumar & Anr. v. State of Chhattisgarh [MCRC No. 624 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-possession-of-illicit-liquor-where-charge-sheet-is-filed-and-applicants--efecf28f3dd74ae09f8714bc732049ed.webp)
The applicants, Dharmendra Kumar and Mahendra Kumar, were arrested on 21/12/2025 in connection with Crime No. 523/2025 at Police Station Mahasamund.
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![Settlement of loan via OTS prior to FIR warrants grant of bail in alleged bank fraud.. Swapan Kumar Guchait v. State of Chhattisgarh [2026:CGHC:9296]. Chhattisgarh High Court. LawLens](/stories/thumbnails/settlement-of-loan-via-ots-prior-to-fir-warrants-grant-of-bail-in-alleged-bank-fraud-cdde95eb1bd44446a74bb0869b93df8c.webp)
The applicant, Swapan Kumar Guchait, filed his first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS).
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![Regular Bail Granted in Excise Matter Despite Criminal Antecedents Where Trial Conclusion is Likely to be Protractedly Delayed. Jaiprakash Rohidas @ Bhruu v. State of Chhattisgarh [2026:CGHC:9295]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-in-excise-matter-despite-criminal-antecedents-where-trial-conclusion--9db63b1b05b84dd2ba51f2238dee990d.webp)
The applicant was arrested on December 20, 2025, following a police raid at his backyard in village Podi, where 50 litres of handmade "kachi" Mahua liquor, valued at approximately Rs. 15,000, were seized.
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![Grant of bail for alleged sexual assault where medical evidence is absent and victim filed no objection.. Bhajju Singh v. State of Chhattisgarh [2026:CGHC:9294]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-alleged-sexual-assault-where-medical-evidence-is-absent-and-victim-filed-4b76c41120ad4b8e8829eecd1e2249a2.webp)
The applicant, Bhajju Singh, filed his first bail application following his arrest on October 14, 2025, in connection with Crime No. 346/2025.
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![Grant of bail for possession of intermediate quantity of Ganja where no criminal antecedents exist.. Shyam Tandi v. State of Chhattisgarh [2026:CGHC:9292]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-possession-of-intermediate-quantity-of-ganja-where-no-criminal-anteceden-a3d0c12581d64fea9493a557f129a84a.webp)
The applicant, Shyam Tandi, was arrested on June 19, 2025, following a police raid near Telghani Naka Chowk, Raipur
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![Grant of bail permitted upon second application where protracted trial and clean antecedents outweigh previous merits-based rejection.. Krishna Maitry v. State of Chhattisgarh [MCRC No. 1048 of 2026 (2026:CGHC:9291)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-permitted-upon-second-application-where-protracted-trial-and-clean-anteceden-fe63e7b1bc424b3f9b9c2da30ddfacbc.webp)
The applicant, Krishna Maitry, was arrested on 01/10/2024 in connection with Crime No. 261/2024 at Police Station Dabhra for allegedly assaulting one Lokeshwar Maitry
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![Grant of bail where the accused only facilitated travel and primary allegations target the main co-accused.. Thalesh Kumar @ Monu @ Pinglu v. State of Chhattisgarh [MCRC No. 1053 of 2026 (2026:CGHC:9288)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-where-the-accused-only-facilitated-travel-and-primary-allegations-target-the-d786865ed2c74966aa5ad51274976bb4.webp)
The applicant sought regular bail following his arrest on November 7, 2025, in connection with Crime No. 73/2025.
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![Grant of regular bail based on prolonged pre-trial detention and parity with similarly situated co-accused.. Nitish Kumar Yadav v. State of Chhattisgarh [2026:CGHC:9346]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-based-on-prolonged-pre-trial-detention-and-parity-with-similarly-sit-4b950357141c4fe999863bfa9532eedf.webp)
The Applicant filed a third bail application under Section 483 of the Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023, regarding his arrest on October 2, 2023, for a robbery at Axis Bank, Raigarh.
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![Bail granted for possession of non-commercial quantity of contraband where trial delay and lack of antecedents exist.. Nisha Bagga & Anr. v. State of Chhattisgarh [MCRC No. 1722 of 2026 (2026:CGHC:9293)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-for-possession-of-non-commercial-quantity-of-contraband-where-trial-delay-and-8f410d5373254bcdacf98ceead6f985f.webp)
The applicants (two sisters) were arrested on 19.06.2025 near Telghani Naka Chowk following a police tip.
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![Grant of bail on grounds of parity where charge-sheet is filed and criminal antecedents are explained.. Sarfuddin Khan @ Guddu v. State of Chhattisgarh [2026:CGHC:9217]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-on-grounds-of-parity-where-charge-sheet-is-filed-and-criminal-antecedents-ar-ec2be1a9b504419aae74b53364b5ee90.webp)
The applicant filed a first bail application seeking regular bail following his arrest on September 18, 2025, in connection with Crime No. 170/2024.
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![Regular bail granted for insurance fraud where charge-sheet is filed and trial conclusion is projected to be delayed.. Shubham Tiwari v. State of Chhattisgarh [MCRC No. 1828 of 2026 (2026:CGHC:9216)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-for-insurance-fraud-where-charge-sheet-is-filed-and-trial-conclusion--4f01a077350245bdbaeeea58f5a28884.webp)
The applicant, a Business Executive at Mahindra Finance, filed a First Bail Application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023
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![Regular bail granted based on parity and lack of criminal antecedents in employment fraud case.. Yogesh Dewangan v. State of Chhattisgarh [MCRC No. 1830 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-based-on-parity-and-lack-of-criminal-antecedents-in-employment-fraud--254d23c404bb4526b425ba0efa884f38.webp)
The applicant, Yogesh Dewangan, filed a first bail application seeking regular bail following his arrest on January 16, 2026.
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![Grant of bail for 15-liter liquor seizure despite previous disposed excise antecedents and charge-sheet filing.. Dorilal Khairwar v. State of Chhattisgarh [MCRC No. 1832 of 2026 (2026:CGHC:9265)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-15-liter-liquor-seizure-despite-previous-disposed-excise-antecedents-and-08a006c9d27245b58e5e245f723a5bcd.webp)
The applicant was arrested on January 15, 2026, following a police raid where 15 bulk liters of country-made liquor were allegedly seized from his backyard.
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![Bail denied in multi-crore economic offence involving organized conspiracy, manipulation of public procurement, and potential witness tampering.. Basant Kumar Kaushik v. State of Chhattisgarh [MCRC No. 1839 of 2026 (2026:CGHC:9326)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-denied-in-multi-crore-economic-offence-involving-organized-conspiracy-manipulation-of-9f19141e9a68439f929f31d2f28c0019.webp)
The applicant, a government official in the Directorate of Health Services/CGMSCL, filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.
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![Grant of Regular Bail on Grounds of Parity and Completion of Investigation for Organized Stolen Property Offence. Sarfuddin Khan @ Guddu v. State of Chhattisgarh [MCRC No. 1840 of 2026 (2026:CGHC:9264)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-on-grounds-of-parity-and-completion-of-investigation-for-organized-s-21ffcc9373fb4804ba25fef3cd4619c6.webp)
The applicant filed a First Bail Application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest on September 18, 2025, in connection with an organized crime involving houseb...
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![Grant of bail where injuries are non-life-threatening and the applicant has been acquitted of previous criminal antecedents.. Sagar Verma v. State of Chhattisgarh [2026:CGHC:9263]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-where-injuries-are-non-life-threatening-and-the-applicant-has-been-acquitted-fcea0774884141fb81bc2964a10e339e.webp)
The applicant, Sagar Verma, was arrested on November 21, 2025, in connection with Crime No. 384/2025 at P.S. Mandir Hasaud.
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![Inordinate delay in lodging FIR and absence of criminal antecedents warrant grant of regular bail.. Aslam Khan v. State of Chhattisgarh [MCRC No. 1847 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/inordinate-delay-in-lodging-fir-and-absence-of-criminal-antecedents-warrant-grant-of-regul-9df438205bd64920a22a78e089fb6f2e.webp)
The applicant filed a first bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking regular bail for offences under Sections 420, 467, 468, and 471 of the Indian Penal Code.
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![Grant of bail for intermediate quantity NDPS possession where applicant has no criminal antecedents and charge-sheet is filed.. Rajji Kaur v. State of Chhattisgarh [MCRC No. 1848 of 2026 (2026:CGHC:9261)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-intermediate-quantity-ndps-possession-where-applicant-has-no-criminal-an-7475310435de4db4a543904ebe7a0dd9.webp)
The applicant, Rajji Kaur, was arrested on 02.01.2026 after a police raid at a rented house in Jamul, Durg, conducted based on secret information.
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![Bail denied for possession of commercial quantity of contraband as rigorous provisions of NDPS Act apply.. Durgesh Kumar Sahu v. State of Chhattisgarh [2026:CGHC:9221]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-denied-for-possession-of-commercial-quantity-of-contraband-as-rigorous-provisions-of--35d05af6101840f18817ea45a85a1316.webp)
The applicant, Durgesh Kumar Sahu, was arrested on August 7, 2025, near Village Rehtikhol after police intercepted a KIA car (CG 10 BJ 5828) based on secret information.
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![Grant of bail for excise offense despite prior antecedents where investigation is complete and trial is protracted.. Pankaj Dahariya v. State of Chhattisgarh [2026:CGHC:9260]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-excise-offense-despite-prior-antecedents-where-investigation-is-complete-045b1f16f8d64add8c92a88d32441be0.webp)
The applicant was arrested on 07.12.2025 in connection with Crime No. 772/2025 at Police Station Bhatapara Gramin.
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![In NDPS commercial quantity cases, long incarceration alone is not a sufficient ground for granting bail.. Imran Malik v. State of Chhattisgarh [2026:CGHC:9259]. Chhattisgarh High Court. LawLens](/stories/thumbnails/in-ndps-commercial-quantity-cases-long-incarceration-alone-is-not-a-sufficient-ground-for--a30f6c2d48d74e1c8c5b9549c69f29fb.webp)
The applicant, a scrap dealer, filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023
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![Grant of bail for death of wild elephant caused by illegal electricity connection for domestic use.. Birendra v. State of Chhattisgarh [MCRC No. 1856 of 2026 (2026:CGHC:9258)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-death-of-wild-elephant-caused-by-illegal-electricity-connection-for-dome-43152ccb5eac4442bed549c838f5c053.webp)
The applicant, Birendra, was arrested on September 9, 2025, in connection with the death of a wild elephant.
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![Grant of bail for elephant electrocution death where illegal wire connection lacked specific hunting intent.. Rambaran v. State of Chhattisgarh [MCRC No. 1857 of 2026 (2026:CGHC:9324)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-elephant-electrocution-death-where-illegal-wire-connection-lacked-specif-c31cb3a428bc4614b411cefd2085aa6f.webp)
The applicant, Rambaran, filed a first bail application after being arrested on September 9, 2025, in connection with the death of a wild elephant.
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![Bail granted on parity for cattle preservation offenses as charge-sheet filed and co-accused already released.. Irfan Qureshi v. State of Chhattisgarh [MCRC No. 1859 of 2026 (2026:CGHC:9287)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-on-parity-for-cattle-preservation-offenses-as-charge-sheet-filed-and-co-accus-b49299f8f29843fdafda62b106e3b8bf.webp)
The applicant, Irfan Qureshi, was arrested on 22.01.2026 in connection with Crime No. 590/2025.
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![Bail Granted where Injuries although Grievous were Not Dangerous to Life and Charge-Sheet Filed.. Sunny Shrivas v. State of Chhattisgarh [MCRC No. 1863 of 2026 (2026:CGHC:9257)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-where-injuries-although-grievous-were-not-dangerous-to-life-and-charge-sheet--074c866dca074a03836f5664b87dda02.webp)
The applicant filed a First Bail Application seeking regular bail following his arrest on 26.08.2025 in connection with Crime No. 275/2025.
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![Permission to withdraw MCC granted with liberty to file fresh petition explaining non-appearance.. Chanchal Bai & Others v. Dwarika & Others [2026:CGHC:9450]. Chhattisgarh High Court. LawLens](/stories/thumbnails/permission-to-withdraw-mcc-granted-with-liberty-to-file-fresh-petition-explaining-non-appe-c2b332258ca743569744892eade9c212.webp)
The petitioners filed a Miscellaneous Civil Case (MCC) before the High Court of Chhattisgarh at Bilaspur.
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![Enhancement of motor accident compensation by adopting minimum wages for notional income assessment and awarding filial consortium.. Smt. Renu Devi v. Nirbhay Kumar Mehta & Others [MAC No. 1426 of 2024; 2026:CGHC:9330]. Chhattisgarh High Court. LawLens](/stories/thumbnails/enhancement-of-motor-accident-compensation-by-adopting-minimum-wages-for-notional-income-a-e191935600194a24a55c6bd939a40233.webp)
The Appellant, mother of the deceased (Shubham Kumar Soni, aged 27), filed a claim under Section 166 of the Motor Vehicles Act following a fatal accident on March 7, 2023.
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![Entitlement to loss of earning for premature discharge from service due to amputation-induced disability.. Ramtirath v. Hiralal Patel and Others [MAC No. 374 of 2022]. Chhattisgarh High Court. LawLens](/stories/thumbnails/entitlement-to-loss-of-earning-for-premature-discharge-from-service-due-to-amputation-indu-f29a4986772e4d2e841e29a7b38a1036.webp)
The appellant, a 59-year-old Deputy Manager (Production) at Prakash Industries Limited, was involved in a motor accident on April 2, 2018, when a trailer (CG-13-L-2049) driven negligently struck his motorcycle.
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![Notional income for motor accident claims must align with the prevailing minimum wage matrix for unskilled labor.. Devprasad Sai and Another v. Santu Ram Chouhan and Others [MAC No. 1374 of 2022 (2026:CGHC:9273)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/notional-income-for-motor-accident-claims-must-align-with-the-prevailing-minimum-wage-matr-0981a8ba45ed4d0fb0d7164b8a6d0d98.webp)
On May 28, 2019, Rajkumar Sai died due to injuries sustained in a motor vehicle accident involving a motorcycle (bearing registration No. CG-14-MH-2827) driven in a rash and negligent manner.
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![### Appellant Voluntarily Withdraws Appeal Under Instructions, Resulting in Summary Dismissal as Withdrawn. Sitabai @ Kumari Bai v. Vivek Singh & Others [2026:CGHC:9451]. Chhattisgarh High Court. LawLens](/stories/thumbnails/appellant-voluntarily-withdraws-appeal-under-instructions-resulting-in-summary-dismissal-a-b3f442a1d34648149c7cfd7362176305.webp)
The Appellant, Sitabai @ Kumari Bai (Defendant No. 1 in the original suit), filed a Miscellaneous Appeal before the High Court of Chhattisgarh at Bilaspur.
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![Paternal obligation to maintain minor child remains absolute despite mother’s financial independence or higher income.. Smt. Aradhana Reddy & Anr. v. P. Venkat Krishna Reddy [CRR No. 275 of 2026, 2026:CGHC:9325]. Chhattisgarh High Court. LawLens](/stories/thumbnails/paternal-obligation-to-maintain-minor-child-remains-absolute-despite-mother-s-financial-in-8e31ce7bb2534c3cb1bb4ddfa7cea68a.webp)
The applicant (wife) and respondent (husband) were married on 24.11.2017, and a daughter (applicant No. 2) was born from the wedlock.
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![Wife denied maintenance under Section 125(4) CrPC for desertion despite DNA report confirming child’s paternity.. Smt. Hulsi Sahu & Anr. v. Pitambar Sahu [CRR No. 277 of 2026 (2026:CGHC:9219)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/wife-denied-maintenance-under-section-125-4-crpc-for-desertion-despite-dna-report-confirmi-bf17cdefb72544de8c8563ae5c34cfdf.webp)
The Applicants (wife and minor daughter) challenged an order dated 15.12.2025 passed by the 1st Additional Principal Family Judge, Durg
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![Maintenance Awarded to Wife and Minor Son Cannot Be Challenged Once Relationship is Undisputed. Dinesh Kumar Swarnkar v. Smt. Vandana Swarnkar & Others [CRR No. 279 of 2026 (2026:CGHC:9218)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/maintenance-awarded-to-wife-and-minor-son-cannot-be-challenged-once-relationship-is-undisp-6f05b77401cb4f60b207ab492900a676.webp)
The applicant (husband) and respondent no. 1 (wife) were married on 30.06.2006.
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![Quashing of charge-sheet refused where allegations of sexual intercourse on false promise of marriage require trial.. Himanshu Sinha v. State of Chhattisgarh & Anr. [2026:CGHC:9194-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/quashing-of-charge-sheet-refused-where-allegations-of-sexual-intercourse-on-false-promise--d230fad6eacf4d749854882c27e1f789.webp)
The petitioner and the victim were postgraduate students who had been in a romantic relationship for two years.
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![Existence of prima facie material in charge-sheet precludes quashing of criminal proceedings under Section 482 CrPC.. Jeevan Prakash Kujur v. State of Chhattisgarh & Ors. [2026:CGHC:9195-DB (CRMP No. 557 of 2026)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/existence-of-prima-facie-material-in-charge-sheet-precludes-quashing-of-criminal-proceedin-5bd86e409ec0463c9436414e7d8b7884.webp)
The petitioner, a retired Sub-Inspector, was the Investigating Officer in a 2005 criminal case (Crime No. 203/2005) where he seized gold, diamonds, electronic items, and cash from one Amarnath Benerjee.
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![Government departments must show specific, plausible cause for delay; administrative procedural red-tape is not "sufficient cause.". State of Chhattisgarh v. Roshan Chauhan [2026:CGHC:9432-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/government-departments-must-show-specific-plausible-cause-for-delay-administrative-procedu-2871d1ff7fa94146a079ae969ce78caa.webp)
The State of Chhattisgarh sought leave to appeal against an acquittal order dated 19.03.2025 passed by the 1st Additional Sessions Judge (FTC), Bemetara, in a POCSO Act trial (Special Sessions Trial No. 19 of 2024).
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![Criminal proceedings under Section 498A IPC quashed upon voluntary settlement and reconciliation of parties.. Shekhar Gupta & Others v. State of Chhattisgarh & Another [2026:CGHC:9454-DB (CRMP No. 2513 of 2025)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/criminal-proceedings-under-section-498a-ipc-quashed-upon-voluntary-settlement-and-reconcil-3c7848e34f134cbb9d7b1e2481791d99.webp)
The petitioners (the husband and his relatives) filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking to quash FIR No. 0031/2024 registered at Police Station Mahila-Thana,...
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![Consent Precluding Offence of Rape Where Major Prosecutrix Remained with Accused Without Raising Alarm. Ramesh Kumar Paikara v. State of Chhattisgarh [CRA No. 772 of 2007 (2026:CGHC:9351)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/consent-precluding-offence-of-rape-where-major-prosecutrix-remained-with-accused-without-r-4147d86d54c14f748da22c0020844350.webp)
The Appellant was convicted by the Session Judge, Jashpur, on 22.05.2007 for offences under Sections 376(1), 447, 366, and 342 of the IPC
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![Administrative delays do not constitute "sufficient cause" for condoning delay in Section 37 arbitration appeals.. Chief Engineer, Public Works Department, National Highway Zone v. Bakulal & Ors. [2026:CGHC:9453]. Chhattisgarh High Court. LawLens](/stories/thumbnails/administrative-delays-do-not-constitute-sufficient-cause-for-condoning-delay-in-section-37-2d06e2cffa3c44a68498ed814e02f8de.webp)
The appellant (PWD) challenged an arbitral award dated 21.02.2023, wherein the Arbitrator remanded a land acquisition compensation matter back to the Competent Authority (CALA) instead of re-determining the compensati...
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![Liability for compensation remains with the owner when the offending vehicle is uninsured and negligence is established.. Lalit Behra v. Chandrapal Das Mahant & Others [2026:CGHC:9234]. Chhattisgarh High Court. LawLens](/stories/thumbnails/liability-for-compensation-remains-with-the-owner-when-the-offending-vehicle-is-uninsured--ae0e61a8ca79453dad9c37d789957e20.webp)
On April 23, 2018, Rakeshdas Mahant died after his motorcycle was struck by a tractor (bearing registration No. CG13-BJ-7405) driven by Ritesh Kumar Rathia.
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![Sole testimony of a credible sexual assault victim is sufficient for conviction without independent corroboration.. State of Chhattisgarh v. Philomina Kerketta & Ors. [2026:CGHC:9424-DB (ACQA No. 227 of 2018)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/sole-testimony-of-a-credible-sexual-assault-victim-is-sufficient-for-conviction-without-in-82b8e0ada2564e4cb31e75c5ab3edded.webp)
The State appealed an acquittal order dated 09.01.2017 passed by the Additional Sessions Judge, Baikunthpur.
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