HCMONTHLY CASE LAW ARCHIVE
Read 1076 LawLens analyses of Chhattisgarh High Court judgments published in March 2026, covering key rulings, legal principles and case law.
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The petitioners were initially appointed as Assistant Teachers and Teachers by Janpad Panchayats under the Panchayat Department
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The petitioners were engaged as Medical Lab Technicians on a contractual basis at the Late Lakhiram Agrawal Memorial Government Medical College, Raigarh, starting May 9, 2020, during the COVID-19 pandemic.
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The petitioner (plaintiff) filed a civil suit (Civil Suit No. 01-A/2025) seeking a declaration of title and permanent injunction regarding suit land Khasra No. 2936/1-A/1
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The Respondent (plaintiff) filed a civil suit for specific performance against the Petitioners (defendants) based on a contract dated 26.07.2022.
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The appellant-Insurance Company challenged the legality of an award dated 23.01.2019 passed by the Claims Tribunal, which granted compensation of Rs. 17,10,110 with 6% interest to the claimant (Respondent No. 1).
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The petitioner was appointed as Shiksha Karmi Grade III on 14.10.1998 and regularized on 03.07.2002.
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The Petitioner is the daughter of Late Shri Heera Singh Sanhara, who died in harness on July 7, 2020, while serving as a Headmaster in a Government Middle School
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The 39 petitioners are employees (primarily teachers) serving in various Government Primary and Middle Schools within the Kondagaon District of Chhattisgarh
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The petitioners applied for the post of Rural Health Coordinator following an advertisement dated 18.07.2016
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The forty-eight petitioners are agriculturists whose lands are situated adjacent to a stop dam constructed by NTPC Limited (Respondent No. 6)
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The State of Chhattisgarh filed an application for grant of leave to appeal against the judgment of acquittal dated 01.05.2024 passed in Special Case (POCSO) No. 10/2023
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The Appellants, consisting of a mother and her two minor sons, are joint registered owners of immovable property in Village Dabrabhath
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The State of Chhattisgarh filed an acquittal appeal under Section 378(1) of the Cr.P.C. challenging the judgment dated 27.06.2018 passed by the First Additional Sessions Judge, Durg.
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The petitioner’s father, N. Adi Narayan, died in harness on March 9, 2012, while serving as a Manager for the respondent-Bank
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The petitioner filed a complaint (Case No. 13/2018) in January 2018 before the Chhattisgarh Lok Ayog (Respondent No. 1) against an Accountant (Respondent No. 2) and an Assistant Director of Agriculture (Respondent No....
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The Petitioner, owner of a bus (CG05J/0152), entered into a lease agreement with Respondent No. 2 to operate his vehicle under permit No. 112/2005, which was valid until December 31, 2020.
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The petitioner was granted a Forest Rights Certificate (Annexure P-4) and a "Rin Pustika" for land bearing Khasra Nos. 92 and 07 (totaling 2.74 hectares) following an inquiry in Revenue Case No. 113/B-121/2014-15
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The case arises from a "coal levy scam" in Chhattisgarh, where a syndicate of state officials and private individuals allegedly extorted ₹25 per ton of coal by manually issuing transport permits instead of using an on...
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The Petitioner applied for the post of Lecturer (Mathematics) pursuant to an advertisement dated 09.03.2019 issued by the School Education Department.
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The petitioner, an Assistant Grade-II employee at the Local Election Office, Jagdalpur, was arrested in connection with Crime No. 61/2017 (offences under Sections 376, 493, and 506 of the IPC) and remained in judicial...
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The appellant/plaintiff filed a civil suit seeking a declaration that a sale deed dated 13.04.1977 was void and not binding, alongside reliefs for possession and permanent injunction
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The ten accused were public servants in the District Family Welfare and Health Department, Jagdalpur, between 1979 and 1985.
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The petitioners participated in a recruitment process conducted by CG-VYAPAM for the positions of Teacher and Assistant Teacher
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The petitioners, comprising 52 individuals in WPS No. 2249/2021 and 22 individuals in WPS No. 2554/2021, are employed as Lecturers (LB), Teachers (LB), and Assistant Teachers (LB) within the School Education Departmen...
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The Respondent, South Eastern Coalfields Limited (SECL), issued a Notice Inviting Tender (NIT) for the construction and maintenance of a Coal Handling Plant on a turnkey basis.
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On January 23, 2014, based on secret information, the Investigating Officer (IO) intercepted three individuals on a motorcycle near Sirsi Gobari Pool
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The appellant (plaintiff), a minor represented by his mother, filed a civil suit for declaration of title and permanent injunction regarding land at Village Tikathi
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The appeals arise from a motor accident involving a car (No. CG-10-P-3090) that resulted in the death of Mahaveer Netam
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The Petitioner, a Constable, was dismissed from service on 30.09.1993 following a Departmental Enquiry regarding unauthorized absence and the misappropriation of Rs. 40,000 seized during an illegal raid on a gambling...
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The petitioner was appointed as a Peon on May 23, 2008, at the Zila Panchayat, Rajnandgaon, under the Rashtriya Gramin Rojgar Guarantee Scheme on a contractual basis
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The petitioner applied for the post of Rozgar Sahayak and was initially listed as eligible
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Seventy petitioners, including Assistant Veterinary Field Officers and other staff within the Veterinary Services Department, filed a writ petition against the State of Chhattisgarh’s Animal Husbandry and Finance Depa...
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The petitioner served as Assistant Grade-III at the Industrial Training Institute (ITI), Bhilai, until his transfer to ITI Mohla in June 2009
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The petitioner, a student represented by his father, filed a writ of habeas corpus alleging that he was under illegal private detention by Respondent No. 6 (Dr. C.V. Raman University).
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The Petitioner No. 1, a manufacturer of hydraulic motors, challenged a limited tender process (Tender No. MW-451/25-26) issued by the Chhattisgarh State Power Generation Company Limited (CSPGCL) for the reconditioning...
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The petitioners, a group of GST-registered traders and manufacturers, are engaged in businesses such as cattle feed production, Gudakhu (tobacco product) manufacturing, and poultry feed, all of which utilize molasses...
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The petitioner, a Lecturer appointed in 1983 under the Scheduled Caste (SC) category, challenged an order dated 25.01.2020 passed by the High Power Certification Scrutiny Committee (HPC).
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The petitioners, BPL ration card holders and residents of Village Mohtara Kurmi, filed a writ petition seeking directions to the Respondent authorities to decide their objections regarding the mismanagement of a Publi...
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Eight petitioners, residents of Village Joor, Surajpur, filed a writ petition challenging eviction notices dated 09.09.2020 issued by the Gram Panchayat (Respondent No. 5)
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The 56 petitioners are residents of Village Awarbhatha, Dantewada, occupying land bearing Khasra No. 55/1, recorded as Government Nazul land
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The applicant was arrested on 24.04.2024 in connection with Crime No. 319 of 2024 for offences including murder (Section 302 IPC) and violations of the Arms Act.
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The applicant, Pramod Kumar Kenwat, was arrested on September 30, 2025, following a report lodged at Police Station Darri (Crime No. 224/2025).
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The applicant, a Store Manager at a Nike outlet in Bilaspur, was accused of involvement in the disappearance of goods worth approximately Rs. 9,81,505/-
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The applicant sought his first bail application following his arrest on August 23, 2025, in connection with an incident alleged to have occurred between November 6 and November 8, 2020.
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On the night of January 1, 2026, the complainant, Sudhir Kosle, was intercepted by the applicant (Jeet Deshlahare) and co-accused Ayush while walking to a shop.
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The litigation arises from a motor vehicle accident that occurred on July 10, 2015
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The appellant/claimant filed an appeal under Section 173 of the Motor Vehicles Act, 1988, challenging the award dated 22/11/2018 passed by the 1st Additional Motor Accident Claims Tribunal (MACT), Mahasamund, in Claim...
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The Applicant, a Railway Ticket Collector (TTE), was accused by the victim of making inappropriate physical contact, forcibly taking her mobile number, and making improper remarks while she was traveling on Train No....
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On April 24, 2017, the complainant/victim (PW-1) was waiting for a bus when the appellant and an accomplice offered her a lift on a motorcycle under false pretenses.
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The appellant was convicted by the First Additional Sessions Judge, Raigarh, in Sessions Case No. 140/2010 on 26.12.2017 for the offense of dacoity under Section 395 of the IPC.
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The victim, aged approximately 20 years, alleged that on 08.11.2003, while her parents were away, the appellant forcibly dragged her from her courtyard to a nearby field and committed rape.
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The incident occurred on October 12, 2003, in Village Dandan, following a dispute over an illegal electricity connection.
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On 13.08.2000, two Government Railway Police (GRP) constables, Parmanand Bhoi (PW-1) and Yogendra Singh (PW-2), intercepted members of a liquor mafia unloading illicit liquor near Charoda railway station
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On June 8, 2025, the deceased, Anju Prajapati, was taken to the residence of a retired nurse, Saroj Verma, for delivery assistance
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The applicant filed a first anticipatory bail application under Section 482 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, apprehending arrest for Crime No. 162/2026 registered at Police Station Tikrapara
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The appellant/complainant alleged that he advanced three loan installments to Respondent No. 1 totaling ₹50,000 (₹20,000, ₹15,000, and ₹15,000) for domestic purposes.
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On December 31, 2012, at approximately 8:00 PM, a head-on collision occurred between two motorcycles near Gayatri Hospital, involving the respondent and the injured party, Ramesh Kumar Markandey (P.W.3)
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The deceased, Annapurna, married Respondent No. 2 on November 17, 2009
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The petitioner applied for the post of Rozgar Sahayak and was initially declared eligible
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The appellant/complainant alleged he advanced three loan installments to Respondent No. 1 (totaling ₹50,000) for which the respondent issued three cheques dated November 6, 2011, November 21, 2011, and December 2, 2011
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On December 31, 2012, at approximately 8:00 PM, a motor accident occurred near Gayatri Hospital involving a motorcycle driven by the respondent (Registration No. CG/04/CE/2955) and the injured party, Ramesh Kumar Mark...
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The petitioners are GST-registered traders who deal in molasses—a by-product of the sugar industry—exclusively for non-intoxicant purposes such as the manufacture of cattle feed, poultry feed, and gudakhu (a tobacco p...
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The applicant was arrested on January 18, 2026, in connection with Crime No. 33/2026 following a police raid by the Tumdibod Outpost, District Rajnandgaon
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The applicant was arrested on January 14, 2026, in connection with Crime No. 12/2026 at Police Station Ganj, Raipur
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The applicant, a former Branch Manager at Axis Bank, Dongargarh, filed a first bail application following his arrest on August 3, 2025, for alleged financial fraud
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The applicant, Eltefak Khan, sought a First Bail Application following his arrest on 29.07.2025 in connection with Crime No. 143/2025
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The appellant was convicted by the First Additional Sessions Judge, Raigarh, in Sessions Case No. 140/2010 via judgment dated 26.12.2017.
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The Petitioner, a police constable, was removed from service on 30.09.1993 following a Departmental Enquiry into allegations of unauthorized absence and the misappropriation of Rs. 40,000 seized during an illegal gamb...
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The Petitioner No. 1, a company manufacturing hydraulic motors, challenged a limited tender process (Tender No. TN-366/25-26) issued by Respondent No. 1 (CSPGCL) for the reconditioning and testing of hydraulic motors
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The applicant sought his first anticipatory bail in connection with Crime No. 186/2025 involving alleged offenses under Sections 318(4), 336(2), 337, 338, and 3(5) of the Bhartiya Nyaya Sanhita (BNS), 2023.
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The applicant, Pramod Kumar Kenwat, was arrested on September 30, 2025, following a report lodged at Police Station Darri (Crime No. 224/2025).
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The prosecution alleges that between November 6 and November 8, 2020, the applicant, acting in conspiracy with co-accused persons, murdered the deceased, Bhukhal Rohidas, by administering poison and subsequently setti...
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The petitioner was appointed as an Assistant Revenue Inspector on a daily wage basis on March 9, 2005, at Nagar Panchayat, Bhatgaon
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The petitioner’s father, Lamuram Baiga, was a Peon who died in harness on 28.04.2021
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The petitioner’s father, a Sub-Inspector in the Agricultural Produce Market Committee, died in service on August 28, 2020
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The petitioner, a 21-year-old student represented by his father, filed a writ of habeas corpus alleging that he was under the illegal private detention of Respondent No. 6, Dr. C.V. Raman University.
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The petitioner, the 79-year-old father of convict Raju @ Devendra Choubey, challenged the rejection of his son's premature release
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The petitioner is the recorded owner of land bearing Khasra No. 374/4 (0.28 acres) in Village Karhi, District Sakti
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The Petitioner was awarded Contract No. GEMC-511687707936475 on 28.01.2025 for the supply of five Solitaire 86-inch Interactive Panels with CPUs to various government schools, totaling ₹49,97,500/-
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The appellant, belonging to the Scheduled Caste category, applied for the post of English Teacher (T-Cadre) following a March 2019 recruitment advertisement
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The Respondent No. 1, Smt. Meena Pal, was employed as a Peon in the Municipal Corporation, Bilaspur
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The Appellants (State of Chhattisgarh) challenged the Single Judge's order dated 09.12.2025, which allowed the Respondent’s writ petition.
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The Petitioner-wife filed a transfer petition seeking to transfer Civil Suit No. 58-A/2024 (a divorce proceeding initiated by the Respondent-husband) from the District Court, Sarangarh to the Family Court, Raipur
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The appellants (legal representatives of the original plaintiff, Gopal) challenged the concurrent judgments of the Trial Court and the First Appellate Court which dismissed their suit for confirmation of possession, p...
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The mother of a 15-year-old minor victim lodged a report alleging that her daughter became pregnant following a relationship with another minor.
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The applicant, an authorized signatory for M/s Om Kiran Ispat Udyog, filed for anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, apprehending arrest for alleged offenses under...
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The applicant, Sanjay Banjare, sought anticipatory bail regarding Crime No. 19/2026 registered at Police Outpost Baijalpur
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The applicant, the Manager of Aadivasi Sewa Sahakari Samiti Limited, sought anticipatory bail regarding Crime No. 88/2026 registered at Police Station Urga
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The applicant, a 42-year-old laborer, sought anticipatory bail regarding Crime No. 442/2025 registered at Police Station Pali for an offence under Section 69 of the Bhartiya Nyaya Sanhita (BNS)
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The matter arose from a complaint by the mother of a 15-year-old minor victim who became pregnant following an alleged sexual assault by one Aditya Verma.
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The applicant, a 25-year-old receptionist at Kumud Mohabe Hospital, sought regular bail following her arrest on January 13, 2026
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The case arose from a complaint by Pradeep Kumar Shukla, owner of "Aarohi Goods Transport," regarding the misappropriation of 12.050 metric tons of wire loaded from Mittal Industries, Durg, destined for Pune.
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On January 20, 2026, acting on a secret tip, the Pakhanjur Police searched the applicant's shop and allegedly seized 20.00 bulk liters of illicit country-made Mahua liquor stored in two jerricans.
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The applicant, a Director of Dhanlakshmi Infra and Agro Farming India Ltd, filed his first regular bail application under Section 483 of the Bhartiya Nagrik Suraksha Sanhita, 2023
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On April 22, 2025, police conducted a raid near Shivnath River based on a tip-off and recovered 76.69 grams of Heroin (Chitta) from three individuals
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The applicant filed a second bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023.
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The applicant, Lakhan Lal Sahu, was arrested on March 6, 2025, in connection with Crime No. 91/2025 for alleged housebreaking and theft
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The victim went missing on July 21, 2021, after leaving home to buy a notebook.
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On June 8, 2019, the deceased, Sama Diwakar, was allegedly forced by her husband (Appellant 1), father-in-law (Appellant 2), and mother-in-law (Appellant 3) to consume rat poison because she refused to sell liquor and...
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On August 24, 2017, a dispute regarding the unauthorized sale of paddy occurred between the appellant and his father (the deceased) at their residence
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The appellant was convicted by the District and Sessions Judge, Rajnandgaon, on 31.03.2005 for offences under Sections 376(1) and 506-B of the IPC.
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On October 12, 2003, the complainant, Horilal, attempted to cut a Babul tree in his courtyard to remove an illegal electricity connection used by Appellant No. 1 (Santram)
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On August 13, 2000, two constables (PW-1 and PW-2) of the Government Railway Police (GRP) intercepted an illicit liquor consignment at the railway departure yard
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On the night of August 27, 1986, armed individuals allegedly entered the house of the complainant, Ramdev, committing dacoity of jewellery, clothes, and cash
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The applicant, Neeraj Kumar Sahu, served as the Manager of a petrol pump owned by the complainant, Gagan Jaipuriya.
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On 09.02.2026, acting on a tip-off regarding the illegal and cruel transportation of cattle, police intercepted the applicant and three others in a forest route near village Salheghota Badkatal
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The applicants, Jhumuk Lal Sahu and Jageshwari Sahu (father-in-law and mother-in-law), sought regular bail following their arrest for the death of their daughter-in-law, Bhavna Sahu
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The applicant, Ajay Kumar Thakur, was arrested in connection with Crime No. 78/2025 for alleged participation in organized cyber fraud
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The applicant filed his first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) following his arrest on January 5, 2026, in connection with Crime No. 14/2026
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On January 7, 2026, police from Rajadevari Outpost intercepted the applicants near Village Bar based on an informer's tip
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The applicants, Vijay Puri Goswami (father-in-law) and Abhishek Puri Goswami (brother-in-law), were arrested on 24.10.2025 in connection with the suicide of the deceased, who was the daughter-in-law of Applicant No. 1.
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The applicant filed a second bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023, for offences under Sections 317(2), 317(4), 318(4), and 61(2)(A) of the Bhartiya Nyaya Sanhita (BNS), 2023.
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On May 28, 2025, the Assistant Sub-Inspector of P.S. Civil Lines, Raipur, allegedly recovered 10 kilograms of cannabis (Ganja) from the possession of the applicant
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The applicants were arrested on 17.12.2025 in connection with Crime No./P.O.R.No. 21614/13
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The applicant filed a First Bail Application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest for offences under Section 64(2)(F)(M) of the Bhartiya Nyaya Sanhita (BNS).
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The Appellant/Insurance Company filed two appeals under Section 173 of the Motor Vehicles Act, 1988, challenging the common award dated 02/11/2019 passed by the Upper Motor Accident Claims Tribunal, Mahasamund in Clai...
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The revisionists challenged an order dated 06.11.2025 passed by the Special Judge (NDPS), Raipur, in Special Criminal Case No. 187/2025
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The petitioners (the husband and his family members) filed a petition seeking the quashing of FIR No. 80 of 2025, registered at Police Station Mahila Thana, Durg.
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On September 23, 2020, Goldy Markam was allegedly murdered and Pratik Tamrakar was injured by the respondents using weapons including a tangia and knife
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The Petitioner/State sought leave to appeal against the judgment of acquittal dated October 6, 2025, passed by the First Additional Sessions Judge, FTC, Bemetara
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The petitioner, the lawful owner of agricultural land, had initially permitted the complainant (Respondent No. 2) to cultivate the land via a lease and Power of Attorney (PoA) in 2020-2021
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The petitioner (victim) filed an application under Section 378(4) of the Code of Criminal Procedure (CrPC) seeking leave to appeal against the judgment dated 01.02.2023 passed by the First Additional Sessions Judge (F...
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The Petitioner, a Police Constable with eight years of service, was subjected to a departmental enquiry following complaints lodged by his wife in 2018 alleging alcohol consumption, physical abuse, and outraging the m...
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The petitioner was appointed as Shikshakarmi Grade–III on September 16, 1998, and was regularized on June 6, 2002.
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The petitioners filed a review petition seeking to set aside the judgment dated 23.02.2026 passed in Second Appeal No. 204 of 2014, which had dismissed their appeal
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On May 5, 2025, police in Bhatapara received information regarding online gambling and IPL cricket betting.
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The petitioner (husband) and respondent no. 2 (wife) were married on December 28, 2021
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The Petitioner, an employee seeking regularization, challenged the legality of an order dated 11.10.2013 passed by the Central Administrative Tribunal (CAT), Jabalpur Bench, in Original Application No. 879/2011.
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The petitioners challenged the legality of an order dated 11.10.2013 passed by the Central Administrative Tribunal (CAT), Jabalpur Bench, which had refused their claim for regularization.
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The Petitioner was appointed as a teacher on June 30, 1986, under the erstwhile State of Madhya Pradesh
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The Petitioner, a Sub-Inspector, was subjected to a departmental enquiry for failing to comply with a judicial order from the Judicial Magistrate First Class, Jaijaipur, to submit a final report in a criminal case.
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The petitioners filed a writ petition (Criminal) seeking to quash an order dated 07.03.2026 passed by the Judicial Magistrate First Class (JMFC), Durg, in MJC Criminal Case No. 80 of 2026.
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The Petitioner, a registered proprietorship firm, was awarded a tender for the construction of a "Single Village Piped Water Supply Scheme" under the Jal Jeevan Mission in District Mungeli
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The Appellants, currently serving as Lecturers, challenged the order dated 24.11.2025 passed by a Single Judge in WPS No. 10277/2025, which dismissed their writ petition.
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The applicant, Shivnand Chauhan, was arrested on September 8, 2025, in connection with Crime No. 290/2025 involving an organized cyber fraud syndicate.
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The applicant sought a First Bail Application following his arrest in connection with Crime No. 442/2025 at Police Station Simga
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The applicants, Tikeshwar Yadu and Yogesh Yadu, filed a First Bail Application following their arrest in connection with Crime No. 90/2025
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The applicant filed a First Bail Application following his arrest in connection with Crime No. 92/2025, registered at Police Station G.R.P., Bilaspur.
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The applicant sought regular bail for offenses registered under Sections 457, 380, and 34 of the Indian Penal Code (IPC).
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On August 3, 2025, acting on secret information, police conducted a search at Kamla Vihar, Raipur, resulting in the seizure of 10.23 grams of heroin from Suvit Shrivastava and 402.64 grams of heroin from Lavjeet Singh.
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The Government of India introduced the "Hamar Lab Scheme" to provide free diagnostic services.
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The applicant filed a First Bail Application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) regarding his arrest in Crime No. 1123/2025.
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The applicant, Ashish Kumar Rath, Director of Soul Art of Finance Company Pvt. Ltd., was arrested on September 12, 2025, in connection with Crime No. 299/2025
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The petitioner is the widow of Late Ramkhilawan Sharma, a retired Patwari who stood retired on 15.07.1989.
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The petitioner, a Class-IV employee serving as a Process Server at the District and Sessions Court, Mungeli, challenged a recovery order issued by respondent authorities.
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The petitioners, serving as Assistant Teachers (Panchayat) for over 15 years, sought regularization and absorption as per State policy
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The applicant, Deepak Yadav, filed a First Bail Application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking regular bail following his arrest on November 28, 2025, in connection with...
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The applicant, Sunil Kumar Kushwaha, was arrested on January 1, 2026, following a raid by the Excise Circle Pratapur, District Surajpur.
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On November 3, 2025, three masked individuals trespassed into the complainant's residence, administered an electric shock to her husband, and robbed the family of gold and silver ornaments and ₹83,500 in cash at knife...
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On October 10, 2025, police received confidential information regarding the transportation of narcotic substances on a bus traveling toward Banaras.
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The applicants were arrested on January 30, 2026, following a police raid in the forest area of village Dhod, District Mahasamund.
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On January 5, 2026, police acting on a tip-off intercepted a vehicle traveling from Shivrinarayan to Bilaspur
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The applicant was arrested on 25.11.2025 in connection with Crime No. 386/2025 registered at Police Station Kondagaon for offenses under the NDPS Act
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The applicant, Priyanka Singh, sought regular bail under Section 483 of the BNSS after being arrested for an offence under Section 108 of the BNS (abetment of suicide).
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The applicant was arrested in connection with Crime No. 49/2025 at Police Station Bacheli for allegedly failing to deposit stock shortage amounts (Rs. 92,09,370/-) and liquor sale proceeds (Rs. 60,38,404/-) into the g...
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On 26.01.2026, acting on secret information, police intercepted the applicants on a motorcycle near Balsi culvert
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The applicant, Durjan Nishad, was arrested on January 24, 2026, after police at Saraipali Station received a tip regarding the illicit sale of liquor
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The applicants, Nasir Khan and Moin Khan, sought regular bail following their arrest on February 3, 2026, in connection with Crime No. 04/2026
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The complainant alleged that while returning home, he was intercepted by unknown individuals on a motorcycle who had covered their faces with towels
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On October 11, 2025, police intercepted a bus based on confidential information and recovered 2.100 kg of Ganja each from the individual bags of the applicant, Deepak Sharma, and co-accused Nitish Chandra, totaling 4....
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On August 10, 2025, a dispute arose in Village Bagrail regarding the repair of a government bore-well pump by the deceased, Sarvedas Mahant.
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The applicant was arrested following a police patrol based on informant information regarding the illegal possession of liquor for sale
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The applicant, Pradeep Soni, filed a second regular bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, following the rejection of his first bail application on merits on 29.08.2025
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The applicants filed their first bail application following their arrest for alleged forced religious conversion, abduction, and sexual harassment.
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The complainant, Gopal Prasad Dewangan, alleged that he and two others were induced to invest Rs. 40,82,000/- in share trading by several accused persons (Ramnarayan Sahu and others) on the promise of doubling the inv...
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The applicant filed a second bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, following the rejection of his first application on merits on 29.08.2025
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This Miscellaneous Civil Case (MCC) originated from an office reference based on a request letter (PUD) dated 16.01.2026 submitted by the Second Additional District Judge, Dhamtari.
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The petitioner (CBI) filed a Criminal Miscellaneous Petition under Section 378(3) of the CrPC, 1973, seeking leave to appeal against the trial court’s judgment dated 31.05.2007, which acquitted Respondent No. 1 (Amit...
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The appellant was convicted by the Third Additional Sessions Judge, Ambikapur, on 10.08.2007 for offences under Sections 376(1), 450, 342, and 323 of the IPC.
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The appellant challenged the judgment dated 07.03.2008 passed by the 11th Additional Session Judge (FTC), Durg, which convicted him under Sections 376 and 450 of the IPC
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Two contract agreements (Nos. 24/RC-4/CGRRDA and 25-RC/4/CGRRDA) were executed between the State of Chhattisgarh and Gilcon Project Service Ltd. on October 23, 2007
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The Appellant/Victim filed an appeal against the judgment dated 18.02.2025 passed by the First Additional Sessions Judge (F.T.C.), Bemetara, which acquitted Respondent No. 2 of charges under Sections 376(2)(n), 294, a...
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The State of Chhattisgarh filed an appeal under Section 378 of the Code of Criminal Procedure, 1973, challenging the judgment dated July 23, 2018, passed by the Judicial Magistrate First Class, Ambikapur
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The petitioners, claiming to belong to the "Bhattra" Scheduled Tribe (ST) community, secured government employment based on caste certificates issued in 1993
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The petitioner, a proprietorship firm registered as a Small Scale Unit and Micro Enterprise in Rajnandgaon, applied for industrial subsidies under the "Industrial Policy 2019-24" following an expansion of its modular...
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The Appellant (Plaintiff) filed a suit for declaration of ownership and permanent injunction regarding Khasra No. 609/1 (0.725 hectares) in Village Guma, alleging the land was ancestral property that came into his pos...
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The Appellant (son of the original plaintiff, Sidhwa Ram) filed a suit for possession and permanent injunction regarding 0.04 acres of land under Khasra No. 255/2
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The applicant, an employee of SMC Global Securities Limited, allegedly induced the complainant to invest in mutual funds and stocks with a promise of 5% monthly returns
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The applicant filed for anticipatory bail apprehending arrest for the offense of abetment of suicide under Section 108 of the Bharatiya Nyaya Sanhita (BNS), 2023
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The applicant, Shatrughan Kosare @ Lala, was arrested on January 6, 2026, in connection with Crime No. 07/2026 registered at Police Station Newai, District Durg.
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The Appellants (State of Chhattisgarh) filed a writ appeal challenging the order dated 10.12.2025 passed by a learned Single Judge in WPS No. 11497/2025
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The Appellants (State of Chhattisgarh) challenged the order dated 10.12.2025 passed by a Single Judge in WPS No. 11584/2025
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The Appellants (State of Chhattisgarh) challenged the order dated 10.12.2025 passed by a Single Judge in WPS No. 11811/2025.
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The appellants are the legal representatives of the deceased, Abdul Salam, who died in a motor vehicle accident on September 10, 2015, at Janjgir-Champa
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The Appellant/Insurance Company challenged the award dated 27.10.2018 passed by the Motor Accident Claims Tribunal, Balodabazar, in Claim Case No. 91/2017
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The appellant Insurance Company challenged the award dated 01.04.2019 passed by the Additional Motor Accident Claims Tribunal, Dhamtari, in Claim Case No. 34/2017.
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On February 6, 2017, several individuals (the claimants) were traveling in a bus (bearing registration No. CG 17 F 0314) to attend a wedding.
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The Plaintiff (Respondent No. 1) filed a suit for specific performance based on an alleged oral agreement to sale dated 01.09.2012 regarding land in Village Jamul
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The petitioner filed a petition under Section 528 of the Bhartiya Nagarik Suraksha Sanhita (BNSS) seeking to quash FIR No. 741/2024, the subsequent charge sheet, and the trial court's orders taking cognizance and fram...
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The incident occurred on the intervening night of 27-28 December 2017.
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On January 23, 2017, acting on an informer's tip, the City Kotwali Police, Dhamtari, conducted a search at the New Bus Stand.
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The Appellants (State of Chhattisgarh) filed a writ appeal challenging the order dated 10.12.2025 passed by a Single Judge in WPS No. 11229/2025
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On November 4, 2015, the deceased, Dharanidhar Pratap Singh, and his landlord, Dharamveer Nayak (PW-2), accidentally struck a parked scooter belonging to appellant Ravi Yadav with their motorcycle.
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The petitioners, working as a Ward Boy and Class-IV Labour respectively, challenged a promotion order dated 13.11.2020 issued by the Chief Medical and Health Officer (Respondent No. 5), whereby their juniors were prom...
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The Director of Health Services, Chhattisgarh, issued an advertisement on 17.08.2020 for the recruitment of 151 Staff Nurses/Staff Attendants across various divisions, including Bastar and Sarguja.
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The petitioner was convicted on January 29, 2011, for offences under Sections 302, 392, 120-B, and 201 of the IPC and sentenced to life imprisonment.
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The petitioner claims ownership of 48.19 square meters of land in Kawardha, District Kabirdham, which was gifted to him by his father and duly recorded in revenue records
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The Petitioner, a Salesman and In-charge of a Paddy Procurement Centre, purchased paddy under a state-formulated policy governed by a tripartite agreement.
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The petitioners, owners of land situated in Dongargarh, District Rajnandgaon, challenged the State's attempt to acquire their property
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The Appellants (State of Chhattisgarh) filed a Writ Appeal against the impugned order dated 25.08.2025
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The appellant, Rahul Kumar Devdas, filed a writ petition (WPS No. 6756/2021) which was dismissed by a learned Single Judge on September 8, 2025
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The suit property (Khasra Nos. 273 and 363, Village Boharpur) originally belonged to Ramcharan Rawat, who died in 1960–61
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The applicant, a 63-year-old bank employee, filed a first anticipatory bail application apprehending arrest for offences including cheating and forgery
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The applicant, a Special Assistant at Punjab National Bank (PNB), Raigarh, is accused of participating in a financial fraud involving the misappropriation of a retired government employee’s GPF investment of Rs. 5,00,000
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The applicant sought anticipatory bail regarding Crime No. 19/2026 registered at Police Station Marwahi for alleged illegal cattle transport and cruelty
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On November 13, 2025, acting on a tip-off, police apprehended the applicant at Patharri Ganesh Chowk, Korba
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The applicants filed a First Bail Application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking regular bail for offences under Section 318(4) of the Bharatiya Nyaya Sanhita, 2023 (BNS)...
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The complainant, Pradeep Kumar Khaparde, alleged he was defrauded of approximately ₹50,00,000/- by individuals claiming he had a parcel requiring customs clearances and currency conversion fees
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The applicant, a 19-year-old daily wage labourer, was arrested on 09.01.2026 in connection with Crime No. 360/2025 registered at Police Station Civil Lines, Raipur
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On January 28, 2026, police acting on a secret tip searched an open hut adjacent to the applicant’s residence in Raipur.
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The complainant, Ramesh Rajwade, sought compensation for a rain-damaged mud house at Jarhi Sub-Tahsil.
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The applicant was arrested on February 21, 2026, in connection with Crime No. 66/2026 registered at Police Station City Kotwali, Dhamtari.
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The applicant, a plastic scrap dealer, was arrested on January 26, 2026, in connection with Crime No. 103/2026 registered at Police Station Pulgaon, District Durg
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The applicant sought regular bail following his arrest on February 9, 2026, in connection with Crime No. 57/2026
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The police, acting on an informant's tip during patrolling, seized 9 bulk litres of country-made liquor from an open area
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The applicant was arrested in connection with Crime No. 90/2025 following a complaint dated February 6, 2025, regarding a motorcycle theft that occurred on February 3, 2025
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On September 10, 2025, police received secret information regarding a vehicle (CG 04 PT 8078) transporting cattle from Korba without adequate food or water
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The four applicants filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, after their first application (MCRC No. 9290/2025) was rejected on merits on 11.12.2025.
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On January 15, 2026, acting on secret information, the Amanaka Police seized 15.32 grams of Heroin from the applicant and 9.95 grams from a co-accused
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The applicant was arrested on January 12, 2026, following a police raid conducted by the Chhura Police Station.
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On November 15, 2025, acting on a tip-off, police intercepted the applicant, Khilawan Das Mahant, on a motorcycle in District Raigarh
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The police, acting on a tip, intercepted two individuals, Chandrashekhar Sahu and Tushar Sahu, and seized 15.700 kg of Ganja from their possession.
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The applicant was arrested on February 5, 2026, in connection with Crime No. 39/2026 at Police Station Gudhiyari, Raipur, for allegedly brandishing a knife in a public place
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On May 31, 2018, the applicant, a priest, entered the music school of the complainant, Sandeep Rao Jadhav, by scaling a wall while wearing a mask and carrying a brick
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The applicants, being the wife (Applicant No. 1) and minor daughter (Applicant No. 2) of the non-applicant, filed an application for maintenance under Section 144 of the Bharatiya Nagarik Suraksha Sanhita (B.N.S.S.).
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The applicant/wife filed an application under Section 144 of the B.N.S.S. (Bharatiya Nagarik Suraksha Sanhita) seeking maintenance from the respondent/husband.
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The applicant (wife) and respondent no. 2 (husband) were married on 15.02.2013
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The petitioner sought to quash the charges and criminal proceedings arising out of Crime No. 66/2022 registered at Police Station Navagarh for offences under Sections 409, 420, 384, 345, and 120-B of the IPC.
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On October 24, 2018, the deceased, Ramvilas Yadav, was found dead with a head injury on the Pangsuwa–Jhakkadpur Road
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The Prosecutrix (PW-1), a 30-year-old married woman employed as a school teacher, alleged that on 05/07/2019, while seeking assistance for school-related work, she visited the residence of the Appellant, a fellow teacher
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The appellant was convicted under Section 302 of the IPC for the murder of his wife, Jugmen, by the Sessions Judge, Surajpur.
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On September 9, 2019, the deceased, Ramesh Dhruve, was stabbed with a knife near a Ganesh Pandal in Village Kherjhiti
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The appellant was convicted by the Special Judge (N.D.P.S. Act), Durg, for the illegal possession of 1.100 kilograms of "Ganja" under Section 20(b)(ii)(B) of the NDPS Act, 1985.
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On July 28, 2017, police received secret information that two individuals disguised as sadhus were carrying contraband at the Charama Bus Stand
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The Applicant, a power sector company, was awarded a contract by the Respondent (a State Government undertaking) for the supply of ACSR Conductors via a Letter of Intent dated 16.08.2023
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The petitioner is the son of Late Ram Dhruw, a Head Constable who died in harness on March 21, 2022
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The applicant, Shabbir Khan, filed a second bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, following the rejection of his first bail application on merits on January 8, 2026.
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The applicant was arrested on August 26, 2025, following an investigation into "mule accounts" flagged by the Ministry of Government of India’s Coordination Portal
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On January 18, 2026, the Ratanpur police acted on secret information regarding the transportation of narcotics
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The applicant was arrested in connection with Crime No. 22/2026 at Police Station Azad Chowk, Raipur, for the alleged illegal possession of 6.300 bulk liters of country-made liquor and Rs. 300/- in cash.
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The applicant sought regular bail under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest on January 29, 2026, in connection with Crime No. 404/2025.
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On November 2, 2025, police recovered 3 kilograms of cannabis (ganja) from the possession of co-accused Aasha Soni.
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The applicant was arrested on July 4, 2025, in connection with Crime No. 208/2025 registered at Police Station Aamanaka.
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The appellant Insurance Company challenged the legality of an award dated 11.04.2019 passed by the 4th Additional Claims Tribunal, Raipur
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The applicant was charged under Section 376(2)(n) of the Indian Penal Code (IPC) and Section 6 of the Protection of Children from Sexual Offences (POCSO) Act.
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On November 11, 2020, the Directorate of Revenue Intelligence (DRI) received secret information regarding the illegal transportation of approximately 800 kg of Ganja in a container truck (CG 08 L 3166) traveling from...
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The petitioners are the recorded owners of land at Khasra No. 110/8, area 0.54 dismil, situated in village Sirgitti, Bilaspur
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The applicant, Ashish Tandan, sought anticipatory bail following the registration of FIR No. 1360/2025 for offences committed within court premises
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The applicant, Kishan Lal Banjare, was arrested on January 12, 2026, following a police raid in Lailunga, District Raigarh, where he was allegedly found in possession of 35 liters of illicit country-made mahua liquor...
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On January 12, 2026, based on secret information, police intercepted the applicant’s vehicle and subsequently searched his residence
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The applicant was arrested on January 7, 2026, in connection with Crime No. 10/2026 at Police Station Pachpedi, District Bilaspur
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The applicant was arrested on November 3, 2025, in connection with Crime No. 356/2025 registered at Police Station Amanaka, Raipur, for offenses under the NDPS Act
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The applicant was arrested on 03.11.2025 in connection with Crime No. 356/2025 by the Amanaka Police Station, Raipur
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The applicant filed a First Bail Application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) following his arrest on October 25, 2025, in connection with Crime No. 516/2025.
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The applicants were arrested on January 15, 2026, in connection with Crime No. 19/2026 at Police Station Torwa, District Bilaspur, for the alleged possession of 11.08 Kgs of Ganja
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The applicant sought regular bail following his arrest on December 16, 2025, in connection with Crime No. 1370/2025.
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The applicant, Semendra Yadav, was the driver of a "Hiwa" vehicle (Registration No. CG 04 LS 9146) involved in a fatal road accident with a motorcycle
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The applicant, Razaul Mustafa, was arrested in connection with Crime No. 611/2025 for allegedly cheating the complainant, Nutan Tamboli.
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The applicant, Mithlesh Patel (aged 22), was arrested on 15.11.2025 in connection with Crime No. 377/2025 registered at Police Station Purani Basti, Raipur.
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The applicant filed a first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest on 15.01.2026.
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The applicants, Santosh Kumar Sahu (Paddy Procurement Officer) and Shridhar Parihar (Computer Operator), were employed at the Paddy Purchase Centre, Jhagarhatta
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On the basis of secret information, police conducted a raid at the residence of co-accused Nandkumar Kurre, recovering liquor bottles, hologram stickers, and empty bottles used for preparing spurious liquor
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The complainant, Yogeshwar Kaushik, lodged an FIR alleging that on August 16, 2025, the applicant and three others assaulted Devendra Kaushik near a petrol pump in Bilaspur.
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The appellants (claimants), being the wife and children of the deceased Balsai Khalkho, challenged the award dated 27-09-2019 passed by the Motor Accident Claims Tribunal (MACT), Ambikapur.
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on 08.07.1998, a 12-year-old boy named Gangaram was killed when a jeep struck his bicycle
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The appellant/plaintiff, a resident of Tamil Nadu, filed a civil suit for declaration and permanent injunction regarding suit property in Durg, Chhattisgarh
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The dispute arose from a partnership arrangement in "The Colours Group," a real estate firm.
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On October 26, 2022, an altercation occurred between the appellant and the complainant, Lajpath Sonwani, at a village pond in Ghot
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The appellant was married to the complainant, Leela Bai (PW-1), in 2006. Following allegations of harassment, the complainant resided at her maternal home with their infant son.
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On December 22, 2005, the Appellant arrived at the State Bank of India, Akaltara branch, to deposit ₹50,000 into his father’s account and ₹1,51,000 into his uncle’s account
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On October 23, 2000, the respondent, Hiralal, was driving a truck (Registration No. CIL-5338) carrying several labourers near village Tanakhar
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The appellant insurance company challenged the award dated 14.11.2019 passed by the Second Additional Motor Accident Claims Tribunal, Bilaspur, in Claim Case No. 210/2019
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The Petitioner’s father, a Head Constable, died in harness on April 28, 2015
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The Petitioner, Mo. Sadiq, sought rectification of revenue entries for land (Khasra Nos. 493 and 528) originally belonging to his grandfather, claiming the name of one Tetri Bai was erroneously recorded during the Sur...
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The petitioners are the recorded Bhumiswami of land bearing Khasra No. 373/1, situated in Village Kusmi, District Balrampur-Ramanujganj
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The petitioners, legal heirs of original Patta (land title) holders, claim their ancestors were granted cultivable agricultural land in Village Dhanora, Durg, in 1976-77
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The applicant filed a first bail application following his arrest in connection with Crime No. 600/2025
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The Appellants (State of Chhattisgarh and its officials) preferred a writ appeal against an order dated July 2, 2025, passed by a Single Judge in WP(S) No. 1182/2018, which had allowed the writ petition filed by the R...
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The complainant alleged that while walking near village Pisegaon, three individuals assaulted one Durgesh Bandhe and forcibly robbed his mobile phone
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The applicant, an Assistant Statistical Officer in the Office of the Regional Deputy Commissioner of Land Records, Raipur, was arrested on 20.11.2025 in connection with Crime No. 64/2025
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The applicant sought regular bail following his arrest in connection with Crime No. 261/2025 for alleged offenses involving heroin (chitta) under the NDPS Act.
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The applicant, Rajesh Agrawal, was arrested on November 9, 2025, in connection with Crime No. 159/2025 registered at Police Station Balrampur.
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The Appellants (Plaintiffs), a proprietorship firm dealing in jewellery, filed a suit under Section 134 of the Trademarks Act, 1999, claiming exclusive rights to the trademark "NEERAJ" since 2016.
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The appellant’s father, a Circle Coordinator, died in harness on February 19, 2005.
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The applicant, a 51-year-old teacher, filed a first anticipatory bail application apprehending arrest in connection with Crime No. 655/2024
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The applicant filed a second anticipatory bail application apprehending arrest for offences under Section 106(1) of the Bhartiya Nyaya Sanhita (BNS) and Sections 135 and 138 of the Electricity Act.
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The applicant, Tejkumar, was arrested in connection with Crime No. 191/2025 registered at Police Station Sankara for the alleged possession of 120 bulk liters of handmade country liquor
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On November 23, 2025, police officials conducted a road blockade near D.K. College. Upon signaling a vehicle (bearing registration no. CG/22/AC/7587) to stop, the occupant abandoned the vehicle and fled the scene
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The applicant, Manish Das, aged 19, was arrested in connection with Crime No. 09/2026 for allegedly assaulting a complainant and his nephew with stones and a knife.
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The applicant, Sohan Sonkar, was arrested on January 10, 2026, in connection with an incident occurring on January 4, 2026, at a weekly market in Rajnandgaon.
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The applicant was arrested on January 4, 2026, in connection with Crime No. 04/2026 at Police Station Katghora, District Korba.
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The claimant, a 29-year-old truck driver, sustained an 86% permanent disability following a motor vehicle accident involving a truck (Reg. No. CG-04/ZC-5483)
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The Respondent filed a complaint before the Chhattisgarh Real Estate Regulatory Authority (RERA), Raipur, alleging that he executed an agreement on 16/05/2016 to purchase two commercial shops in the "White Symphony" p...
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The applicant (husband) filed a criminal revision petition challenging an order dated 26.11.2024 passed by the Family Court, Durg, which granted monthly maintenance of Rs. 3,000 to the non-applicant (wife)
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The Appellant filed an appeal under Section 14A(2) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (SC/ST Act) following his arrest in connection with Crime No. 11/2026.
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The appellants challenged the judgment dated 28.02.2023 passed by the First Additional Sessions Judge, Mungeli, convicting them for murder and related offenses
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The Applicant, a registered partnership firm, was declared the successful bidder for a contract involving the "Improvement of critical implantation of 130 nos in Durg–Nagpur Section," with a Letter of Acceptance issue...
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The Petitioner, a candidate belonging to the Scheduled Caste category, applied for the post of Lecturer (English) pursuant to an advertisement dated 09.03.2019 issued by the Directorate of Public Instruction.
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The petitioner, the biological father and natural guardian of minor child Master Fanish Sonkar, filed a writ of habeas corpus alleging that respondent nos. 4 and 5 forcibly abducted the child on 09.02.2026 during a me...
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The respondents were initially engaged as daily wage employees in the Public Works Department (PWD) prior to December 31, 1988
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The Plaintiffs (Respondents 1 and 2), being the wife and daughter of the late Basant Panika, filed a suit for declaration of title over ancestral land (Khasra No. 352, area 0.121 hect.) and to declare a sale deed date...
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The appellants (Vasudev and two others) filed a second appeal against the respondents (Dhanurjai and seventeen others) before the High Court of Chhattisgarh
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The applicant filed a first bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 (BNSS) following his arrest on February 13, 2026.
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The appellants (wife, minor son, and mother of the deceased, Jay Sonwani) filed an appeal under Section 173 of the Motor Vehicles Act, 1988, seeking enhancement of the compensation awarded by the 4th Additional Claims...
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The appellant insurance company challenged the award dated 13.09.2019 passed by the Fourth Additional Motor Accident Claims Tribunal (MACT), Raipur, in Claim Case No. 796/2015
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The Appellant/Plaintiff purchased land from Defendant No. 2 via a registered sale deed dated 16.12.2005
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The dispute involves a Joint Hindu Family business and properties originally belonging to five brothers: Dhanraj, Dwarkadas, Madanlal, Prakashchand, and Kishanlal
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The petitioner, a 65-year-old retired senior citizen, sought the quashing of FIR No. 176/2026 registered under Sections 296, 115(2), 351(3), and 85 of the Bharatiya Nyaya Sanhita (BNS), 2023, along with Section 25 of...
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The petitioners filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking the quashing of FIR No. 322 of 2022 registered at Police Station City Kotwali, Mungeli, for offences u...
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The petitioner originally lodged an FIR against several individuals (Respondents 2-7) alleging a fraudulent investment scheme under the name "Subh Nivesh Stock Trading Company," claiming he and his relatives were defr...
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On February 19, 2016, the Station House Officer of Police Station Pathriya received secret information regarding three individuals transporting Ganja by motorcycle
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On June 11, 2016, police intercepted the appellants on a motorcycle based on informant information
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On July 11, 2015, the Lakhanpur Police received secret information regarding the illegal transportation of cannabis (Ganja) by a male and female on a motorcycle.
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On July 12, 2015, the complainants (Dilpa, Kalam, Rajmati, and Ishwari Sahu) were weeding paddy in their field in Village Reevapar
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The Appellant/Insurance Company challenged an award dated 14/01/2020 passed by the Motor Accident Claims Tribunal, Baikunthpur, which granted Rs. 5,05,600/- to the claimants for the death of Rambai in a motor accident.
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The eight petitioners, residents of Villages Bhairotaal and Kuchena in District Korba, had their lands acquired for the construction of the Katghora-Hardibazar-Baloda-Akaltara Road under the Right to Fair Compensation...
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The Petitioner operates a licensed fruit and vegetable shop, "Adarsh Fruit Company," at Sanjay Complex, Raigarh.
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The petitioner, owner of a bus (Registration No. CG 14-MN-1092), applied to the Regional Transport Authority (RTA) for a change of timing for his permit on the route from Pathalgaon to Jashpur via Tamta and Kansabel
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The Respondent/Plaintiff filed a suit for eviction and arrears of rent against the Appellant/Defendant regarding a house on Khasra No. 182
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On June 7, 2025, police officials at Basantpur seized 90 bags of contraband (Doda) weighing 14 quintal 44 kg, valued at approximately ₹1,30,00,000/-, from a truck parked near an RTO Barrier.
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The claimant (Respondent No. 1) was a pillion rider on a motorcycle that collided with a stationary truck (CG-07-CA-8270)
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The Appellants (Plaintiffs), who are the son and step-son of the Respondent (Defendant), filed a civil suit for declaration and permanent injunction regarding a residential property.
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The petitioners filed a petition under Section 528 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking the quashing of FIR No. 15/2026 dated 05.02.2026.
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The Police Station City Kotwali, Balodabazar, conducted a raid on 29.04.2025, apprehending Hariram Verma for allegedly writing betting slips (Satta-Patti).
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The petitioner, serving as a Panchayat Secretary at Gram Panchayat Amlidih, challenged the transfer order dated 27.02.2026 (amended on 02.03.2026) which relocated him to Gram Panchayat Chhapora
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The forty-five petitioners have been working as Part-Time Sweepers under the Respondent Department (Health and Ayush) since 1992
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The Petitioner, a retired Inspector (Admn.), challenged a punishment order dated 14.02.2022 passed by the Inspector General of Police (IGP), Bilaspur, which withheld one increment for one year without cumulative effect
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The petitioner was convicted under Section 302 of the IPC for the murder of Priti Koshle by the 6th Addl. Sessions Judge, Bilaspur, on November 26, 2024
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The Petitioner, an alleged victim of rape, filed an FIR (No. 31/2026) on January 23, 2026, at Police Station Sakti against Respondent No. 6 under Sections 64(2)(m) and 351(2) of the Bharatiya Nyaya Sanhita (BNS), 2023.
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The applicant was arrested on 11.12.2025 in connection with Crime No. 186/2025 after police discovered an unattended Bolero vehicle, registered in the name of the applicant’s wife, containing 4 bottles of liquor and 1...
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The applicant, Chandrakant Sen, was arrested on December 18, 2025, following a police raid on the residence of co-accused Birbal Verma.
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The complainant reported the theft of a Pulsar motorcycle (Registration No. CG29AC/3839) occurring between the midnight of 16.09.2025 and 17.09.2025
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The complainant reported that his motorcycle (Pulsar, No. CG29AE/4257) was stolen during the night of 16.09.2025
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The applicant, Bhupendra Singh, filed his first bail application following his arrest on September 28, 2025.
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The applicant, a manager of a licensed liquor shop in Madhya Pradesh, was arrested on January 6, 2026, in connection with a raid conducted on December 17, 2025.
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On July 4, 2025, the injured party, Ved Prakash Sori, disconnected the electricity supply to the applicant’s residence due to unpaid bills
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The applicant sought a second regular bail application following the rejection of his first application on July 9, 2025
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The applicant was arrested on November 27, 2025, in connection with Crime No. 1401/2025 registered at Police Station Supela, Durg
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The applicant, an employee of a liquor shop, was implicated in Crime No. 130/2025 following an inspection on August 18, 2025, which revealed missing liquor stock valued at ₹47,45,189/-
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The applicant sought his first regular bail application following his arrest in connection with Crime No. 156/2025
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The applicants (a wife and her minor son) sought to challenge an order dated 03.01.2024 passed by the Second Additional Principal Judge, Family Court, Raipur, which granted maintenance only to the minor child and not...
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The Petitioner, a registered society, entered into an agreement on 31-05-1989 with the Special Area Development Authority (SADA) for the construction and maintenance of public toilets in Bhilai for a 30-year term
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The Petitioner, a Class ‘C’ contractor, was awarded a construction contract by the Public Works Department (PWD) for building projects related to the Chhattisgarh Madhyamik Shiksha Mandal (Respondent No. 3).
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The petitioner challenged an order dated March 6, 2025, passed by the Tahsildar, Ramanujnagar (Respondent No. 3), in a revenue case under Section 178 of the Chhattisgarh Land Revenue Code, 1959.
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The petitioner’s father owned land measuring 0.40 acre in Village Sahaspur, District Mungeli, which was acquired by the State under the Aapasi Sahmati Se Bhumi Kray Niti, 2016 (Mutual Consent Land Purchase Policy) for...
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The petitioner filed a review petition against a judgment dated 21-02-2019 passed in S.A. No. 129/2002, which had allowed the respondents' (plaintiffs') appeal and restored the trial court's decree
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The applicant filed for anticipatory bail regarding Crime No. 415/2024, involving allegations of bank fraud, identity theft, and forgery under Sections 419, 420, 467, 478, 471, 120(B), and 34 of the IPC
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The Applicants sought anticipatory bail regarding Crime No. 456/2022 involving allegations of criminal conspiracy, breach of trust, and cheating
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The applicants sought anticipatory bail concerning Crime No. 405/2022 registered for offences under Sections 120-B, 34, 406, 409, and 420 of the IPC
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The applicant, Amit Mishra, filed four separate first bail applications arising from four distinct crime numbers (Crime Nos. 472/2025, 493/2025, 571/2025, and 397/2025) registered at Police Stations Ambikapur and Gand...
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The applicant, a 59-year-old man, was arrested on December 16, 2025, following the discovery of a mutilated and decomposed leopard (Panthera pardus) carcass on December 14, 2025, in Protected Forest Compartment No. 29...
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The applicant was arrested on January 7, 2026, following a police raid at Dulna Tiraha, where he and a co-accused were apprehended.
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On January 7, 2026, following a secret tip, police conducted a raid at Dulna Tiraha and apprehended the applicant, Puroshottam Sahu, along with a co-accused
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The applicant, Nakeeb Khan, filed his first bail application following his arrest on June 22, 2025, in connection with Crime No. 316/2025 registered at Police Station Dongargarh.
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The applicant, Navdhesh Kumar Sahu, owner of "Sahu Mobile," was arrested on September 21, 2025, following a complaint by the Cyber Cell.
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The applicant filed a first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) following his arrest in connection with Crime No. 27/2025
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The applicant, a citizen of Nigeria holding a Republic of Ghana passport, was arrested on December 11, 2024, in connection with Crime No. 189/2024 for allegedly participating in an online matrimonial fraud
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The applicant sought regular bail following his arrest on November 12, 2025, in connection with Crime No. 92/2025.
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On January 11, 2026, the applicant was apprehended at Police Station Sirgitti, District Bilaspur, after 2.475 kg of Ganja was recovered from a plastic sack in his possession
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On December 10, 2025, a team from Bachpan Bachao Andolan and the Railway Child Helpline rescued six minor children from Train No. 12810 (Howrah to Mumbai).
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On January 9, 2026, acting on secret information, police conducted a search and allegedly seized 48 liters of Mahua liquor and 400 kilograms of Mahua Lahan from the joint possession of the applicants.
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On December 27, 2025, police conducted a raid at the applicants' residence in Raipur based on secret information, recovering 16.1 grams of heroin (chitta) from a drawer in Harpreet Kaur's possession
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The applicant, Samir Tandan, filed a first bail application following his arrest on February 18, 2026, in connection with Crime No. 04/2026
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The applicant, Rakesh Vishwakarma, was arrested on December 29, 2025, in connection with Crime No. 96/2025 registered at Police Station Singhora.
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On January 26, 2026, during a festival feast, an altercation occurred between the victim, Gaindu Ram Sonkar, and co-accused Khimesh Thakur over the use of abusive language.
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The applicant, Shravan Dhruw, was arrested in connection with Crime No. 327/2025 for allegedly being part of a group of 6–7 persons who impersonated Income Tax officials to conduct a raid at the residence of the compl...
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On November 17, 2025, the applicant, along with co-accused individuals, allegedly entered the complainant’s residence by posing as fake officials of the Income Tax Department.
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The applicant filed his first regular bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest on May 26, 2024.
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The applicant was arrested in connection with Crime No. 347/2026 following a raid by the Excise Circle Ambikapur, which resulted in the seizure of 135 bulk liters of foreign-made liquor from his possession
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The applicant, Manoj Soni, was arrested on December 8, 2025, in connection with Crime No. 410/2024 at Police Station Telibanda
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The appellant (plaintiff) filed a civil suit for a permanent injunction regarding a portion of Abadi land in Village Baloda, measuring 23 feet by 18.9 feet within Khasra No. 3484/1.
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The applicant (wife) and non-applicant (husband) were married according to Christian rites.
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The Petitioner was prosecuted under Section 83(2) of the Juvenile Justice (Care and Protection of Children) Act, 2015, and Section 201 of the IPC
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The petitioner, the legally wedded wife of the respondent, filed a complaint under Section 200 of the CrPC alleging that the respondent contracted a second marriage with one Kiran without her consent
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The petitioner’s father, Ramprasad, died while in service with the respondents on 24.09.2012
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On October 5, 2011, the applicant (complainant) withdrew ₹70,000 from a bank in Ambikapur.
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On February 4, 2016, police intercepted the appellant on a motorcycle following an informant’s tip
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On May 16, 2015, acting on a tip-off, an Excise Sub-Inspector (PW-03) intercepted the appellant at the Kudmura forest barrier.
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On April 21, 2022, three individuals allegedly looted a jewelry shop in Gondpara, Bilaspur, at gunpoint, stealing ornaments and cash
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The appellant, an Assistant Grade-III (Reader) in the office of the Sub-Divisional Officer (SDO) (Revenue), was accused of demanding a bribe of ₹1,500 (₹500 for himself and ₹1,000 for the SDO) from the complainant, Ri...
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The Petitioner, an Associate Professor at Pt. J.N.M. Medical College, Raipur, approached the High Court seeking a direction to the Respondents to include her name in the Gradation List of Associate Professors and cons...
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The petitioner, a Teacher (Panchayat), was directed to accommodate another school via an order dated 09.01.2014.
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The applicant, Pavan Lakda, sought his first regular bail following his arrest on December 29, 2025.
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The applicant sought regular bail following his arrest on December 29, 2025, in connection with Crime No. 181/2025.
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The applicant, a Computer Operator at the Paddy Procurement Centre, Singhanpuri, was arrested on 22.01.2026 in connection with Crime No. 09/2026 at Police Station Lalpur.
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On June 22, 2025, during a routine vehicle check, police intercepted a Bolero vehicle.
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The applicant was arrested on August 6, 2025, following a police search at an old bus stand where he was found in possession of a knife
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On 09.12.2025, the Abhanpur Police recovered 15.750 kg of ganja (cannabis) from the joint possession of the applicants and other co-accused persons
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The applicant filed a First Bail Application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest in Crime No. 199/2025
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The applicant, Umesh Sahu, filed his first bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest in connection with Crime No. 327/2025.
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On August 29, 2019, the appellant (complainant) was cultivating land with several laborers when the respondents allegedly arrived and contested his right to the property.
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The petitioners filed a claim case (No. 867 of 2023) before the 12th Additional Motor Accident Claims Tribunal, Raipur, seeking compensation for the death of their relative in a motor accident.
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The petitioners, landless laborers residing in Village Paloud, Raipur, for approximately 40 years, challenged eviction notices dated 30.01.2026 issued by the Nava Raipur Atal Nagar Development Authority (NRDA).
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The applicant filed a first bail application seeking regular bail for offenses punishable under Sections 115(2), 85, 64(2)(m), 138, 351(3), and 89 of the Bharatiya Nyaya Sanhita (BNS), 2023
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The applicant was arrested in connection with Crime No. 09/2026 at Police Station Komakhan for the alleged possession of 30 bulk liters of country-made mahua liquor
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The applicant was arrested in connection with Crime No. 531/2025 for allegedly issuing approximately 142 unauthorized SIM cards by misusing identity documents of various persons to meet sales targets.
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The complainant, Dhaniram Devangan, reported a house-breaking and theft of gold/silver ornaments and cash occurring on 07.11.2025
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The applicant, Jaspreet Kaur, sought regular bail following her arrest on 21.08.2025 in connection with Crime No. 183/2025.
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The applicant, Hirendra Kumar Sahu, along with his father (co-accused), allegedly induced the complainant to invest ₹2,00,51,000 in share market trading under the promise of doubling the investment
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The applicants (Ramwati, Arvind, and Arjun) were arrested in connection with Crime No. 146/2026 for the alleged possession of 150 liters of country Mahua liquor and 3200 Kgs of fermented raw Mahua flower, seized from...
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The victim, Khilawan Nishad, was allegedly assaulted by the applicant with an axe (tangiya) on 20.11.2025 after the victim purportedly used abusive language toward the applicant.
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The applicant filed her first regular bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) after being arrested on January 8, 2026, in connection with Crime No. 07/2026.
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The applicant, Uttara Kumar Sahu, sought regular bail after being arrested on January 5, 2026, in connection with Crime No. 553/2025
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On 01.11.2016, the complainant, Upen Sai, was allegedly assaulted by the appellant from behind using a tangi (axe) while returning from his agricultural field
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The applicant, a journalist, was accused of demanding ₹50,000 from the complainant (a society manager) on 28.10.2025 and 20.11.2025, allegedly threatening to obstruct the society’s operations if the sum was not paid
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The applicant sought anticipatory bail regarding Crime No. 0023/2026 registered at Police Station Deendayal Nagar, Raipur, for offences under Section 353(2) of the Bhartiya Nyaya Sanhita (BNS).
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The petitioner sought to quash FIR No. 28/2026, the charge-sheet, and the resulting criminal proceedings (Session Case No. 54/2026) pending before the Upper Session Judge (F.T.C.), Bilaspur.
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The petitioner filed a petition seeking to quash FIR No. 202/2025 and the resulting criminal proceedings (Criminal Case No. 11619/2025) pending before the Chief Judicial Magistrate, Ambikapur.
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On March 29, 2021, the appellant, Narayan Yadav, intercepted the 62-year-old victim, Jagua Yadav, over a land dispute and assaulted him with a bamboo stick, causing multiple injuries to his head and body
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The thirty-three petitioners, currently serving as Teachers, Assistant Teachers, and Headmasters in various government schools in District Janjgir-Champa, filed a writ petition seeking the implementation of the 2017 '...
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The thirty petitioners, serving as Head Masters and Assistant Teachers in various government primary schools in District Mahasamund, filed a writ petition seeking a mandamus to implement the 2017 Kramonnati (Time-boun...
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The petitioner was appointed as a Watchman at Aadivasi Kanya Aashram, Daldali, District Kabirdham, via an order dated 27.08.1998.
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The petitioner was convicted under Sections 366 and 376(d) of the Indian Penal Code (IPC) and sentenced to 20 years of rigorous imprisonment.
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The applicant sought anticipatory bail regarding Crime No. 293/2024 registered under Section 306 of the IPC for the abetment of suicide of Prabhat Nahak, an Assistant Teacher
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The applicant filed a first anticipatory bail application apprehending arrest in connection with Crime No. 43/2026 for offences under Section 69 of the Bhartiya Nyay Sanhita (BNS), 2023.
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The five applicants sought anticipatory bail regarding Crime No. 73/2026 involving offences under Sections 191(3), 332(b), 296, 351(2), 115(2), 324(5), 309(4), and 309(6) of the Bharatiya Nyaya Sanhita (BNS)
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The applicant, Gopal, was arrested on October 22, 2025, in connection with Crime No. 727/2025 registered at Police Station Kharora, Raipur.
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The applicant filed his first bail application following his arrest on July 24, 2025, in connection with Crime No. 493/2025.
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The applicant was arrested on 20.12.2025 in connection with Crime No. AD2212250057378B for allegedly committing offences under the Central Goods and Services Tax (CGST) Act, 2017.
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On December 8, 2025, police acting on secret information apprehended the applicant and a co-accused near a motorcycle on Bharewa Road.
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The applicant, Dinesh @ Rinku Dhruw, was arrested on December 27, 2025, in connection with Crime No. 131/2025 registered at Police Station Gidhpuri
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The applicant filed his first bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking regular bail in connection with Crime No. 574/2025
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The applicant filed his first bail application following his arrest in connection with Crime No. 321/2025 for alleged offences under Sections 126(2), 309(6), and 351(2) of the Bharatiya Nyaya Sanhita (BNS), 2023
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The applicant, a 25-year-old male, was arrested on July 16, 2025, in connection with an incident occurring on June 26, 2025
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The applicant was arrested on September 16, 2025, in connection with Crime No. 21/2025 at Police Station Madded, District Bijapur
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The applicant was arrested on 20.12.2025 in connection with Crime No. AD2212250057378B for allegedly issuing fake invoices totaling ₹8,57,15,507/- and fraudulently availing Input Tax Credit (ITC)
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The applicant, Kapil Ram, was arrested on 07.01.2026 in connection with Crime No. 03/2026 at Police Station Rajpur
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On August 28, 2025, a KTM 200 Duke motorcycle was reported stolen from Raipur
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest on January 9, 2026, in connection with an offense under Section 420 of the Indian Penal...
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On 23.12.2025, the complainant and several others were traveling to village Trishuli for a ceremony when the applicants allegedly chased their vehicle, assaulted the driver, and threatened the occupants
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The applicant sought regular bail following his arrest on October 16, 2025, in connection with an incident occurring on October 15, 2025.
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On January 1, 2026, at approximately 12:30 AM, the complainant, Suresh Yadav, alleged that the applicant, Rahul @ Bajrangi Sahu, approached him outside his house, used abusive language, threatened his life, and assaul...
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The applicants (wife and minor daughter) filed a revision against a Family Court order dated 24.11.2025
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The non-applicant (mother) filed an application under Section 125 of the Cr.P.C. seeking maintenance from the applicant (son).
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The petitioners were serving as Shiksha Karmi Grade-II after their promotions had been approved by the relevant authorities
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This matter is a suo motu writ petition monitored by the High Court regarding the progress of criminal trials involving sitting and former Members of Parliament (MPs) and Members of Legislative Assembly (MLAs)
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The Appellants (18 Teachers and Assistant Teachers) were originally appointed as Shiksha Karmi (Grade II and III) under the Panchayat Department between 2008 and 2013
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The Respondent/Plaintiff filed a suit in 1986 for declaration, mandatory injunction, and possession regarding land in Village Gaurela, alleging encroachments by the Appellant/Defendant
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The applicants, two brothers, sought anticipatory bail regarding an FIR registered for offences under Sections 318(4), 336(3), 338, and 3(5) of the Bhartiya Nyay Sanhita (BNS), 2023
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The applicant was arrested on 27.10.2025 in connection with Crime No. 124/2025 for allegedly committing rape
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On January 3, 2026, police conducted a search at the residence of the applicants in Village Baglota based on informant tips.
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The Petitioner, the registered owner of a truck (No. CG-04 JA-9821) attached to a rice mill, was implicated in a case involving irregularities in paddy transportation
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The deceased, Meera @ Rani, was married to the respondent for approximately seven to eight years
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The petitioners are widows of Police Constables who were killed during Naxalite operations.
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On November 10, 2025, police at Basna Station intercepted a vehicle (Registration No. UP 72 BT 3907) and seized 60 kilograms of illegal ganja.
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On December 2, 2015, the Applicant assaulted the complainant, Khagendra Patel, on the head with an axe while the latter was sitting in front of his house
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On April 12, 2016, at approximately 6:15 p.m., police officials raided a spot at village Tikarikhar based on an informer's tip regarding a group assembled to commit dacoity.
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The Petitioner, a Rural Health Organizer, challenged the order dated 22/05/2019 (Annexure P/1) issued by Respondent No. 5
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The petitioner, a Constable in the Chhattisgarh Armed Force, was terminated from service by Respondent No. 4 via an order dated 24.04.2015
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The applicant filed a first bail application after being arrested in connection with Crime No. 02/2026 for offenses under the Bharatiya Nyaya Sanhita (BNS).
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The applicant, Khevendra Das Manikpuri, was arrested on 24.01.2026 in connection with Crime No. 77/2025 for an alleged motorcycle theft occurring on 31.07.2025
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The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), following his arrest on January 24, 2026, for alleged offenses under Sections 296, 351(2), 64(2)(m), and 69 o...
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The Complainant, Michael Masih, an Electrical Fitter, alleged that the Appellant (since deceased), while posted as Personnel Manager at West Chirimiri Colliery, demanded an illegal gratification of ₹5,000 to process a...
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The petitioner, a Supervisor in the Department of Women and Child Development, challenged a transfer order dated 06.03.2026, which moved her from Seepat, District Bilaspur, to Baloda, District Janjgir-Champa
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The Petitioner, a retired Field Assistant from the Water Resources Division, Rajnandgaon, was initially engaged as a daily wage employee and subsequently regularized
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The Petitioners purchased Plot No. E-01 (251.35 sq. mt.) in Sector-1, Tikrapara, Raipur, via a registered sale deed dated 13.08.2015 from Respondent No. 5.
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The petitioner applied for a Rural Retail Outlet dealership on 02.09.2023 following an advertisement by Respondent No. 1.
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The petitioner, serving as Joint Director-cum-Superintendent at Dr. Bhimrao Ambedkar Memorial Hospital, Raipur, was involved in the procurement process for a PET CT Scan and Gamma Camera
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The State of Chhattisgarh (Appellants) challenged the order dated 10.12.2025 passed by a learned Single Judge in WPS No. 11457/2025.
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The Appellants (State of Chhattisgarh) filed a writ appeal challenging the order dated 07.08.2025 passed by a Single Judge in W.P.(S) No. 10147/2019.
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The eleven appellants, aspiring students for the B.Sc. Nursing course, challenged the order dated 21.01.2026 passed by a Single Judge of the High Court of Chhattisgarh, which dismissed their writ petition.
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On January 6, 2026, police conducted a raid in Vyapar Vihar, Bilaspur, based on a tip regarding online cricket gambling.
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The applicant was arrested on August 27, 2025, by the patrolling team of P.S. Chilhati following an informant's tip alleging the applicant was in possession of 15 liters of country-made liquor
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The police, acting on an informant's tip on 09.01.2026, raided the residence of co-accused Amar Yadu and recovered 8.28 bulk litres of liquor.
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The applicant was arrested on January 9, 2026, in connection with Crime No. 18/2026 for the illegal possession of liquor
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The applicant was arrested on 23.11.2025 in connection with Crime No. 1203/2025 registered at Police Station Khamtarai, Raipur
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On September 19, 2025, following a tip-off, police apprehended the applicant near Smriti Nagar Chowk, Durg
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The Appellant, the Executive Engineer of Chhattisgarh State Power Distribution Company Limited (CSPDCL), filed an appeal under the Employees’ Compensation Act challenging the orders dated 07.11.2025 and 25.08.2025 pas...
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The applicant, a 72-year-old farmer, was accused of setting fire to straw (narai) in his field on January 18, 2019.
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The applicant (wife) and the non-applicant (husband) solemnized their marriage on May 15, 2024, following a prior love affair and a criminal report lodged by the applicant under Sections 376 and 506 of the IPC
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The marriage between Applicant No. 1 and the Non-applicant was solemnized on April 15, 2016, and resulted in the birth of Applicant No. 2
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The petitioners, comprising the wife (Petitioner No. 1) and her natal family (Petitioners No. 2–5), sought the quashing of FIR No. 45/2025 and subsequent criminal proceedings initiated by the husband (Respondent No. 3)
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The applicant, Ajay Goswami, was arrested on 24.11.2025 in connection with Crime No. 423/2025 registered at Police Station Sakti
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On November 26, 2025, a Junior Engineer of CSPDCL reported the theft of L.T. AB cable wires valued at approximately ₹86,724 from the Akaltara Rural Distribution Center
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The applicant, Sanjay Devdas, was arrested on December 20, 2025, in connection with Crime No. 1020/2025 registered at Police Station Tikrapara, Raipur
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The complainant, Ganpatlal Lahre, filed an FIR on 24/11/2025 alleging that on 22/11/2025, unknown persons entered his sister’s house posing as excise officials
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On August 16, 2025, a Junior Engineer of the CSPDCL lodged an FIR alleging the theft of L.T. AB cable and transformer articles from the Akaltara Rural and Kotgarh Distribution Center, valued at approximately Rs. 1,50,...
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The applicant filed a first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking regular bail in connection with Crime No. 655/2025
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The applicant, Ravi Kumar Nishad, was arrested on January 9, 2026, following a police investigation into the illegal sale of "deshi masala romiyo" (illicit spiced country liquor).
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On 07.01.2026, acting on a tip-off, the police intercepted a motorcycle and seized 7.250 kg of Ganja from the possession of the applicants
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The applicant, Pradeep Deep, was arrested on October 31, 2025, in connection with Crime No. 568/2025 registered at Police Station Civil Lines, District Raipur
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The applicant, Ashif Khan, filed his first bail application following his arrest on December 24, 2025, in connection with Crime No. 655/2025
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The applicant was arrested in connection with Crime No. 616/2025 for allegedly cutting and removing approximately 770kg of LTAB cable from a 25 KVA transformer on 29.10.2025.
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The applicant was arrested on December 24, 2025, in connection with Crime No. 375/2025 at Police Station Akaltara.
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The applicant, Birbal Verma, was arrested on December 18, 2025, in connection with Crime No. 606/2025 at Police Station Dongargarh.
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The complainant, Prakash Rajput, alleged that on December 3, 2025, he was intercepted by the applicant and co-accused persons who demanded ₹10,000
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On September 30, 2025, the complainant, Raju Chauhan, was allegedly assaulted by the three applicants with a metal rod and fists while loading paddy into a truck
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The applicant was arrested on January 15, 2026, in connection with Crime No. 24/2026 for allegedly transporting 36 bulk litres of handmade desi plain liquor on a motorcycle
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The applicant, Yuwraj Sahu (the husband), was arrested on November 15, 2025, in connection with Crime No. 337/2025 for an offense under Section 80 of the Bharatiya Nyaya Sanhita (BNS), 2023.
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On February 2, 2025, the deceased, Varsha Kujur, committed suicide by hanging at her matrimonial home
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The victim, a woman hearing and speech impaired since birth, was alone at home on July 29, 2020, while her parents worked as agricultural laborers
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On January 4, 2016, acting on secret information, the police intercepted the appellant and seized 4 kg of illicit cannabis (ganja) from his possession
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The respondent, a Headmaster at Government Pre Middle School, Kodema, was accused of arriving at the school in an intoxicated state on July 20, 2019.
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The State of Chhattisgarh appealed against the judgment dated 27.07.2017, passed by the Additional Sessions Judge, Katghora, which acquitted the respondent of charges under Sections 302 and 201 of the IPC
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The applicant, a 28-year-old Point of Sales (POS) operator and distributor for a telecom company, was arrested on December 8, 2025, in connection with Crime No. 442/2025
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The applicant was arrested on December 30, 2025, in connection with Crime No. 1254/2025 registered at Police Station Khamtarai, Raipur.
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The applicant, Nagesh Kumar Dhara, was arrested on June 12, 2025, in connection with Crime No. 675/2025 registered at Police Station Supela
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The complainant was induced via Instagram by an individual posing as a coordinator for an OTC trading company to invest money through the "JA Bloc Pro App" software
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The applicant, a 20-year-old M.Sc. Botany student, was arrested on January 15, 2026, in connection with Crime No. 892/2025
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The applicant, a computer operator at a paddy collection center, was arrested on December 16, 2025, in connection with Crime No. 821/2025.
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The applicant, a 63-year-old owner of a computer typing shop, was arrested in connection with Crime No. 420/2025
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The applicant, Pradeep Kahar, sought regular bail after being arrested on 28.10.2025 in connection with Crime No. 596/2025
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On January 13, 2026, an explosion occurred involving a gas tank on a pickup vehicle (Registration No. CG 04 PZ 9485) on the National Highway
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The applicant was arrested on January 25, 2026, in connection with Crime No. 71/2026 registered at Police Station Balodabazar.
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The applicant was arrested on January 21, 2026, in connection with Crime No. 10/2026 for the alleged possession of 30 bulk liters of country-made Mahuwa liquor found at his residence
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The petitioners, holding Bachelor of Pharmacy (B. Pharm) or higher degrees and registered with the Pharmacy Council, challenged an advertisement dated 30.06.2025 issued by the Chhattisgarh Professional Examination Boa...
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The petitioner, Manisha Sarthi, filed a writ petition seeking police protection and a direction to restrain the police and private respondents from interfering in her personal liberty.
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On October 2, 2025, the petitioner and his nephew, Naresh Rathiya, witnessed a road accident involving a truck and two bikers
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The husband of the petitioner, Shiv Prasad Baiga, was employed as a Watchman in the Public Works Department (PWD) and died in harness on August 27, 2021
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The Petitioner, an engineering firm, participated in a tender invited by the Water Resources Department (Respondent No. 2) on 24.12.2025 for the reconstruction of the Bagod Anicut cum Lift Irrigation Scheme
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The petitioner, a construction firm, filed a writ petition seeking to quash termination orders dated 30.12.2025 and 11.02.2026 issued by the Executive Engineer (Respondent No. 7) regarding a contract agreement.
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Late Shri R.J. Agrawal, an Executive Engineer in the Water Resources Department, was suspended in October 1994 following allegations of financial irregularities
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The applicant, Suraj Durga, was arrested on February 1, 2025, following a police raid at Khamtarai, Raipur.
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On January 11, 2015, G.R.P. Dongargarh received secret information regarding a suspect carrying cannabis at Dongargarh Railway Station
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The appellant was convicted by the Trial Court under Section 376 of the Indian Penal Code (IPC) and sentenced to seven years of rigorous imprisonment
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The State appealed against the judgment dated July 18, 2017, passed by the Special Judge (Prevention of Corruption Act), Durg, which acquitted the four respondents of charges including criminal conspiracy, cheating, f...
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The petitioner is the daughter of Deepak Kumar Verma, a Revenue Inspector who died in harness on April 21, 2021.
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The petitioners originally held the post of Sahayak Gram Panchayat Adhikari, which was declared a dying cadre and re-classified into three categories, including Varishth Aantrik Lekha Parikshan Evam Kararopan Adhikari.
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Respondent No. 5 filed an application under Section 170-B of the Chhattisgarh Land Revenue Code, 1959, before the Sub-Divisional Officer (SDO) (Revenue), Udaipur, alleging that the Petitioner fraudulently recorded tri...
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In 2005, the State Government initiated land acquisition for the 'Saraipali Open Cast Project' of South Eastern Coalfields Limited (SECL).
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The applicant filed a first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) following his arrest in connection with Crime No. 137/2025 for alleged offenses under Sections 20(B...
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The applicant was arrested on February 18, 2025, in connection with Crime No. 44/2025 for allegedly acting as a "mule" bank account holder/facilitator in a cyber fraud scheme
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The applicant sought regular bail following his arrest on November 28, 2025, in connection with Crime No. 296/2025.
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The applicant, Akhilesh Kumar Pandey, filed a first bail application following his arrest on January 20, 2026, for alleged property fraud
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On May 1, 2025, the body of Laxman @ Raju Bhatt was discovered in a canal (Gadriya Nala) after he failed to return from a marriage ceremony.
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The parties are husband and wife whose marriage was dissolved by a decree of divorce granted by the Family Court, Sakti, on 15.12.2023.
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The deceased, Smt. Kunti Bai, married respondent Jagdeep Lonia approximately two years prior to her death on June 23, 2014
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The petitioners claimed ownership and possession of various parcels of land under Khasra numbers in Namnakala, Ambikapur
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The Applicant filed for anticipatory bail regarding Crime No. 93/2026, registered under Section 420/34 of the IPC at Police Station Civil Lines, Raipur
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The Applicants, comprising Directors and staff of Shubh Commercials (an authorized Isuzu dealership), sought anticipatory bail following the registration of Crime No. 74/2025
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The Applicant, a 64-year-old social worker, sought anticipatory bail regarding Crime No. 655/2024
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The Applicant filed an application for anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, apprehending arrest for offences under Sections 62(2)(m), 69, 296, and 351(2) of the B...
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The Applicant, a 63-year-old retired government employee, filed for anticipatory bail regarding Crime No. 759/2025 registered at Police Station Sarkanda, Bilaspur, for offences under Sections 420, 467, 468, 471, and 1...
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The applicant sought his first regular bail under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023, following his arrest for offences under Sections 21, 22, and 29 of the NDPS Act
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The applicant, Jashandeep Singh, sought regular bail following his arrest on August 30, 2025, in connection with Crime No. 190/2025
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The applicant was arrested on December 3, 2025, in connection with Crime No. 1102/2025 registered at Police Station Kota, District Bilaspur
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The applicant, Rajkamal Yadav, was arrested in connection with Crime No. 05/2026 at Police Station Mujgahan for allegedly brandishing a knife in a public space
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The applicant was arrested on 21.12.2025 in connection with Crime No. 339 of 2025 for allegedly possessing approximately 23 liters of hand-made country liquor (Mahua liquor)
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The applicant, a Collection Manager at Bharat Financial Inclusion Ltd., Pithora branch, was arrested on 30.11.2025 following a complaint alleging embezzlement of Rs. 3,19,034/- from investors.
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The applicant, Shubham Nirmalkar, was arrested on November 24, 2025, in connection with Crime No. 128/2025 for allegedly fraudulently obtaining the complainant's biometric details
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The complainant, Mahesh Kumar Sahu, reported a financial fraud involving ₹12,03,158/- after clicking a malicious APK link received via a WhatsApp group
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The prosecution alleged a large-scale cyber fraud involving 104 "mule" bank accounts at Utkarsh Small Finance Bank, Raipur, used to receive and transfer proceeds of crime
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On January 8, 2026, acting on informant intelligence, police conducted a raid in the Chhindauli forest village.
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On March 9, 2025, police acted on an informant's tip and seized 55 bottles of Onerex cough syrup (containing Codeine) from co-accused Athraw @ Soumy Singh and Yogesh Sahu in Bilaspur
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The applicants filed a criminal revision petition against an order dated January 3, 2024, passed by the Family Court, Dhamtari, which rejected applicant No. 1's (wife's) maintenance claim on the ground of living separ...
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On May 5, 2020, acting on a tip, Inspector Rajesh Jagat (PW-9) conducted a search in village Kediaama and seized 2 kg of Ganja from the appellant’s possession
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The five petitioners were appointed as daily wage employees (Cooks and Watermen) on Collector’s rates between 1992 and 1995 under the Scheduled Caste and Scheduled Tribe Welfare Department
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The Petitioner, a registered Paramedical X-Ray and Pathology Technician, has been working on a contractual basis under the Chief Medical and Health Officer (CMHO), Korba, since October 2017
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The petitioner applied for the post of Sanitary Inspector pursuant to an advertisement dated 16.12.2018
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The Petitioner (Bank of Baroda) initiated proceedings under the SARFAESI Act against Respondent No. 2 (Borrower) after her account was classified as a Non-Performing Asset (NPA)
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The Petitioner Bank initiated recovery proceedings under the SARFAESI Act, 2002, against the borrower (Respondent No. 2) after the loan account was classified as a Non-Performing Asset (NPA)
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The legal heirs of the original plaintiff, Kheman Bai, challenged the concurrent dismissal of her suit for declaration of title and partition of 4.10 acres of land situated in Village Mopka
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The appellant, a social worker and trade union president, filed a civil suit seeking compensation for damages resulting from alleged malicious prosecution.
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The applicant was arrested on December 21, 2025, in connection with Crime No. 525/2025 at Police Station Basna, District Mahasamund
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The applicants were arrested on November 18, 2025, in connection with Crime No. 486/2025 registered at Police Station Mahasamund
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The applicant was arrested on December 14, 2025, in connection with Crime No. 644/2025
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The applicant was arrested on December 31, 2025, following a search of his house and shop by the Excise Sub-Inspector, Circle Wadrafnagar, which resulted in the seizure of 38.07 liters of country-made and English liquor.
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The applicant was arrested on 18.12.2025 in connection with Crime No. 136/2025 following a raid by the Excise Circle Baikunthpur, which resulted in the seizure of 18 bulk liters of Mahua liquor from his possession
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The applicant, Dayanidhi Sav, was arrested on December 20, 2025, in connection with Crime No. 337/2025 registered at Police Station Pusour, District Raigarh
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The applicants were arrested on December 31, 2025, following a police raid in Village Sukhipali, District Mahasamund
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On October 8, 2025, the G.R.P. Police Station, Raigarh, received information regarding two individuals threatening passengers with sharp iron knives at the Raigarh Railway Yard.
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The complainant, Anand Shukla, alleged that the applicant, acting as the Director of "Soul Art of Finance Company Pvt. Ltd.," induced him to invest in Fixed Deposit Receipts (FDRs) by demanding 25% of a Rs. 50,00,000 sum
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The applicants were arrested on November 2, 2025, in connection with Crime No. 743 of 2025 for allegedly assaulting the complainant and his father with sticks following a dispute over "old matters" and land during Gov...
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The applicants sought regular bail for offenses involving the fraudulent issuance of SIM cards and opening of bank accounts using fake identities.
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The applicants were arrested on May 18, 2025, in connection with Crime No. 145/2025 registered at Police Station Rajim for an alleged mule bank account racket
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The applicant, acting as the Managing Director of Kavya Industries, was accused of cheating the complainant, Navin Jain, of ₹5,51,000/- by falsely promising to appoint him as a "Super Distributor" for an oil manufactu...
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The applicant, Devendra Sen, was arrested on November 25, 2025, in connection with Crime No. 152/2025 involving the alleged preparation of forged LIC deposit receipts
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The applicant was arrested on January 22, 2026, following a police raid at Shivrinarayan, District Janjgir-Champa, where 15 liters of Mahua liquor were allegedly recovered from his possession.
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On February 16, 2026, police received confidential information that a person was armed with a pistol near the CSEB Ground, Gudhiyari
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The applicant was arrested on December 10, 2025, following a written complaint by Yogesh Kumar Dewangan regarding an incident on November 20, 2025
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The applicant was arrested on 03.02.2026 following a police search near Sirsa Gate, Bhilai-3, where a 12-inch sharp-edged knife was recovered from his possession
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On July 14, 2025, the applicant allegedly arrived at the complainant’s shop on a motorcycle and threatened the victim, Iqbal Mohammad, over a prior dispute
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The applicant was arrested on February 18, 2026, following a police report that he was brandishing a sharp-edged iron knife and threatening passersby at Bajrang Chowk, Talapara
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The applicant was arrested on 25.10.2025 in connection with Crime No. 440/2025 for allegedly conspiring with co-accused persons to steal 18 quintals of rice and 8 quintals of gram from a Government Fair Price Shop in...
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On November 17, 2025, six to seven unidentified individuals entered the residence of the complainant, Dilip Rathore, falsely representing themselves as officers of the Income Tax Department
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The Applicant was arrested on May 13, 2025, in connection with Crime No. 195/2025 for allegedly assaulting the victim, Hamid Ali, with a knife on May 11, 2025.
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The petitioners were accused in FIR No. 166 of 2022 registered at Police Station Azad Chowk, Raipur, for offences under Sections 120B (criminal conspiracy) and 420 (cheating) of the Indian Penal Code (IPC)
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The petitioners (the husband and his father) sought the quashing of FIR No. 78/23, the subsequent charge-sheet (No. 64/23), and the criminal proceedings pending before the JMFC, Raipur
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The petitioners sought the quashing of a charge-sheet and an order of cognizance dated 14.07.2025 arising from FIR No. 129/2025
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The prosecutrix (Appellant) was married to Ashok Sen in 2013
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The State of Chhattisgarh sought leave to appeal an acquittal judgment dated 01.12.2021 in Special Sessions Case (POCSO Act) No. 238 of 2019, where the respondent was acquitted of offenses under Section 509, 354-D, 35...
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The Petitioner, M/s Maa Shakambari Steel Limited, filed a writ petition against an order dated January 20, 2023, passed by Respondent No.1 under Section 107(11) of the Chhattisgarh Goods & Services Tax Act, 2017, and...
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M/s Abhiyantri Enterprises Private Ltd. (Petitioner), an A-Class licensed EPC contractor, entered into a contract with Respondent No. 4 (M/s Nachiketa Power And Steel Pvt. Ltd.) for the design, supply, construction, e...
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The applicants, Sevakram Netam and Pawan Bariha, were arrested in connection with Crime No. 06/2026, registered at Police Station Bagbahara, District Mahasamund (C.G.), for offenses punishable under Section 34(2) of t...
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The applicant, Yogesh Pahadi, was arrested in connection with Crime No. 458/2025 registered at Police Station Abhanpur, District Raipur (C.G.), for offenses under Sections 296, 351(2), 115(2) of the Bhartiya Nagarik S...
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The applicant, Diwakar Avsariya, was arrested in connection with Crime No. 470/2025, registered at Police Station – Kasdol, District – Balodabazar-Bhatapara, for offenses punishable under Sections 318(4), 316(5), 318(...
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The complainant, Ashish Singh Thakur, reported to Police Station Torwa on November 26, 2025, that his house had been broken into between November 22-24, 2025, while he was away for his father-in-law's funeral.
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The applicant, Sarju Singh Sidar, was arrested in connection with Crime No. 332/2025 following a raid on his house on September 17, 2025, during which 10 bulk liters of handmade kachchi mahua liquor and 7 bottles of c...
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The applicant, Sanjay Kumar Ramteke, filed a first bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023, seeking regular bail in connection with Crime No. 327/2025.
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The applicant, Shekhar Putel, filed a first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail after being arrested in connection with Crime No. 399/2024.
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The applicant, Virendra Jatav, an Assistant Statistical Officer, was arrested in connection with Crime No. 64/2025 for offenses under Sections 7(C) of the Prevention of Corruption Act, 1988, and Sections 420, 467, 468...
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The applicant, Anurag Pal, filed a First Bail Application under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, concerning Crime No. 31/2025.
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The applicant, Amarpal Singh @ Ankur, filed a First Bail Application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking regular bail in connection with Crime No. 123/2025.
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On October 11, 2025, the victim, while alone at her rented accommodation in Sagarpali, reported that the two accused/applicants, Shiva Banjara and Ajay Yadav, forcibly entered her house, closed the door, used obscene...
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The applicant, Ramjee, aged 70, was arrested in connection with Crime No. 20657/12 for offenses under Sections 9 read with Section 2(16) A.B.C., 39(3) A.B.C., and Sections 44, 50(A), and 51 of the Vanya Prani Sanraksh...
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The appellant, Chola Mandalam M.S. General Insurance Company Limited, filed an appeal challenging a judgment and award passed by the Motor Accident Claims Tribunal.
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The claimant, Smt. Sangeeta Prajapati, filed an appeal for enhancement of compensation against the judgment and award passed by the learned 3rd Additional Motor Accident Claims Tribunal, Rajnandgaon, in Claim Case No....
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The appellants, comprising the widow, minor daughter, and father of the deceased Santosh Singh, filed an appeal for enhancement of compensation against an award dated April 29, 2023, by the II Additional Motor Acciden...
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On December 27, 2014, Paleshwar Karsh (deceased) was involved in an accident, where his motorcycle was hit by a truck bearing Registration No. CG-04-KE-0414, resulting in his death.
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On September 15, 2018, Ku. Sonam Sahu was returning home on a scooter when an offending tractor (registration No. CG-06-GC-7757), driven by appellant No. 1, negligently collided with her scooter from the rear, causing...
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The juvenile-applicant challenged the rejection of his bail application by the learned Additional Sessions Judge (FTC) Raipur in Cr.A No. 580/2025, which upheld the order of the Principal Magistrate Juvenile Justice B...
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The non-applicants (wife and two minor children) filed an application under Section 125 of the Criminal Procedure Code seeking maintenance of Rs. 20,000/- per month from the applicant (husband).
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The petitioner, Toman Das Sahu, sought to quash a charge-sheet (No. 573/25, dated 13.07.2025), FIR (No. 473/25, dated 25.04.2025) registered under Section 376(2)(n) of the IPC, an order taking cognizance (dated 08.12....
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The petitioner, Shriram, filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, seeking to quash FIR bearing Crime No. 415/2025, the subsequent charge-sheet (Challan No. 11/2026), and the...
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The victim (PW-2) lodged a report against Anuj Uikey and Pranjal Sharma alleging abduction, rape, and offenses under the SC/ST (Prevention of Atrocities) Act.
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The present second appeal challenged the judgment and decree dated 28.02.2017, issued by the Second Additional District Judge, Bilaspur, District Bilaspur (C.G.) in Civil Appeal No. 24-A/2016.
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The appellants (plaintiffs) filed a suit seeking a permanent injunction with respect to land at Khasra No. 678/2, measuring 0.23 acres, in Gram Mungeli, claiming ownership and possession through a family partition.
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The applicant, Kushagra Pradhan, is apprehending arrest in connection with Crime No. 44/2026, registered at Police Station Basna, District Mahasamund, for an offence punishable under Section 316(5) of the Bharatiya Ny...
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The applicant, Saroj Yadav, filed a first anticipatory bail application under Section 482 of the Bhartiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in connection with Crime No. 45/2026 registered at Police S...
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On January 4, 2026, the complainant lodged a report alleging that while he was returning from Village Naila to Village Munund, the applicants, Karan Chaurasiya and Kishan Chaurasiya, stopped him, demanded money for li...
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The applicant, Bhagauram Kewart, filed a first anticipatory bail application under Section 482 of the Bhartiya Nagarik Suraksha Sanhita, 2023, apprehending arrest in connection with Crime No. 854/2025.
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The complainant, Pradeep Kumar Prajapati, alleged that in January 2025, the applicant, Alam Shah, approached him claiming to work for Radha Swami Foundation and offered a 40% discount on vehicles.
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The complainant, mother of the prosecutrix, reported to the police on October 11, 2024, that her mentally ill daughter, who is under treatment by a psychologist, went missing after taking money for a carnival.
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The applicant, Krishna Gaikwad, was arrested in connection with Crime No. 462/2025, registered at Police Station – Supela, District – Durg (C.G.), for an offence punishable under Section 109(1) of the Bharatiya Nagari...
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The applicant, Shivraaj Yadav, filed a first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 ('BNSS').
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The applicant, Danish Khan, was arrested in connection with FIR No. 0296/2025 by Police Station Kotwali, Korba, for the offence punishable under Section 420 of the Indian Penal Code, 1860.
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The complainant, Prakash Yadav, reported that on the night of November 10, 2025, an unknown person stole Rs. 6000/-, two mobile phones, and a Mangalsutra worth Rs. 51,675/- from his house through an open window
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The applicant, Amit @ Aman Kotangale, filed a first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) for regular bail in connection with Crime No. 129/2025.
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On November 26, 2025, Ashish Singh Thakur reported to the Police Station Torwa that his house had been burglarized on November 24, 2025, while he was away for his father-in-law's death.
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The applicant, Yash Sontake, was arrested on December 27, 2025, in connection with Crime No. 527/2025 registered at Police Station - Mahasamund, District Mahasamund (C.G.), for offenses under Section 34(2) of the Exci...
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The applicant, Akash Yadav, filed a first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.
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The applicant, Bharat Bhardwaj, was arrested in connection with Crime No. 07/2026, registered at Police Station - Saraipali, District- Mahasamund (C.G.), for the offence punishable under Section 34(2) of the C.G. Exci...
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The applicant, Baratram Yadav, filed their first bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023, seeking regular bail after being arrested in connection with Crime No. 114/2025.
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The applicant, Abdul Sattar, was arrested in connection with Crime No. 32/2026 for an offence punishable under Section 3(7) of the Essential Commodities Act, 1955.
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The applicants, Abdul Sattar and Mohammad Yusuf, were arrested in connection with Crime No. 35/2026 registered at Police Station Mungeli, District Mungeli, Chhattisgarh, for offences punishable under Sections 318(4),...
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![Sentencing may be reduced to period undergone based on compromise despite non-compoundable nature of the offence.. Rajveer Singh Nagpul & Ors. v. State of Chhattisgarh [2026:CGHC:11621]. Chhattisgarh High Court. LawLens](/stories/thumbnails/sentencing-may-be-reduced-to-period-undergone-based-on-compromise-despite-non-compoundable-e4a1781654bf428b9961194953099cac.webp)
The Appellants were convicted by the Sessions Judge, Raigarh, in Case No. 33/2025 for an incident dated 07/12/2024.
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![Sentencing may be reduced to period undergone considering compromise between parties despite non-compoundable nature of offence.. Rajvir Singh Nagpul & Ors. v. State of Chhattisgarh [CR. A. No. 2536 of 2025 & 2587 of 2025 (2026:CGHC:11621)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/sentencing-may-be-reduced-to-period-undergone-considering-compromise-between-parties-despi-91ac7d0e02744c84ac57e9bdecf3450e.webp)
On December 7, 2024, at approximately 11:30 PM, the victims, Sahil Singh Rajput and Aman Singh Thakur, were warming themselves by a fire near the Raigarh Post Office.
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![Government departments must show "sufficient cause" and diligence to condone inordinate delays in filing appeals.. State of Chhattisgarh & Others v. Sandeep Mishra [WA No. 212 of 2026 (2026:CGHC:11781-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/government-departments-must-show-sufficient-cause-and-diligence-to-condone-inordinate-dela-2b72a896f9a54ebf8f6c4037b9e7f62e.webp)
The Appellants (State of Chhattisgarh) filed a writ appeal against the order dated 19.06.2025 passed by a learned Single Judge in W.P.(S) No. 4812 of 2015.
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The respondent, M/s. ACB India Ltd., operates a captive power plant in Chhattisgarh.
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![### Administrative Procedural Delays Do Not Constitute Sufficient Cause for Condoning Inordinate Delay by State Pathologies. State of Chhattisgarh & Others v. Udit Narayan Pandey [WA No. 215 of 2026 (2026:CGHC:11784-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/administrative-procedural-delays-do-not-constitute-sufficient-cause-for-condoning-inordina-e90b3231a04e418d97cff2ca69b8162f.webp)
The State of Chhattisgarh filed a writ appeal challenging an order passed by a learned Single Judge on 25.09.2024
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![Registered Will prevails over suspicious Will on plain paper with contradictory attesting witness testimony.. Budhaiya Ram (Dead) Through LRs v. Sonsai (Dead) Through LRs & Anr. [2026:CGHC:11587; SA No. 31 of 2020]. Chhattisgarh High Court. LawLens](/stories/thumbnails/registered-will-prevails-over-suspicious-will-on-plain-paper-with-contradictory-attesting--e6f474eeb0df42159cbd60f3872416c6.webp)
The Plaintiff (Sonsai) filed a suit for declaration of title and permanent injunction regarding property originally owned by one Butul.
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![### Regular Bail Granted Where Custodial Interrogation Concluded and Co-accused Enjoyed Anticipatory Bail Protection Summary of Principles: The Court granted regular bail to an accused charged with paddy misappropriation under the BNS, citing the completion of investigation with the filing of the charge-sheet, the prior grant of anticipatory bail to a co-accused, and the applicant's transfer from the place of occurrence prior to the alleged incident.. Girjashankar Bhoi v. State of Chhattisgarh [MCRC No. 351 of 2026 (2026:CGHC:11738)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-where-custodial-interrogation-concluded-and-co-accused-enjoyed-antici-0e61e1fe999f463985df6bcbbde43280.webp)
The applicant, a Computer Operator at the Singh Bahal paddy procurement center, was accused of involvement in the misappropriation of paddy during the Kharif year 2024-25.
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![Bail Granted for Possession of 60 Liters of Liquor Absent Prior Criminal Antecedents. Rajesh Kumar Gond v. State of Chhattisgarh [2026:CGHC:11734 (MCRC No. 393 of 2026)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-for-possession-of-60-liters-of-liquor-absent-prior-criminal-antecedents-9f1cd20d14fb4c7796165f57457ac96d.webp)
The applicant, Rajesh Kumar Gond, was arrested on December 26, 2025, following a police raid by the Bilaigarh Police Station based on informant intelligence.
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![Grant of bail for 65 liters of liquor seizure despite criminal antecedents and ongoing trial.. Raj Kumar Gond v. State of Chhattisgarh [2026:CGHC:11735]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-65-liters-of-liquor-seizure-despite-criminal-antecedents-and-ongoing-tri-d9c633d937cf45069f0bc47f0970f3f3.webp)
The applicant, Raj Kumar Gond, was arrested on 26.12.2025 in connection with Crime No. 311/2025 at Police Station Bilaigarh
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![Bail may be granted under Excise Act where charge-sheet is filed and accused has minimal criminal antecedents.. Yogesh Ratre v. State of Chhattisgarh [2026:CGHC:11731]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-may-be-granted-under-excise-act-where-charge-sheet-is-filed-and-accused-has-minimal-c-f23700724d24410d889e0d7a51af5bae.webp)
The applicant, Yogesh Ratre, was arrested on December 22, 2025, following a police raid based on secret information.
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![Grant of bail for robbery and assault where accused has no antecedents and charge-sheet is filed.. Deepanshu Kumar Rathore v. State of Chhattisgarh [2026:CGHC:11729]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-robbery-and-assault-where-accused-has-no-antecedents-and-charge-sheet-is-71a2891d2a564ab8ba1bc25ecfc311e2.webp)
The applicant filed a first bail application seeking regular bail following his arrest in connection with Crime No. 710/2025.
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![Grant of bail where married victim engaged in sexual relations on pretext of marriage.. Sonu Kumar Rai v. State of Chhattisgarh [MCRC No. 683 of 2026 (2026:CGHC:11728)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-where-married-victim-engaged-in-sexual-relations-on-pretext-of-marriage-f5be85c082004effac9a758a30c28a18.webp)
The applicant filed his first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
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![Grant of bail for excise offence where accused has served significant custody and trial is pending.. Santosh Kumar Patre v. State Of Chhattisgarh [2026:CGHC:11727]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-excise-offence-where-accused-has-served-significant-custody-and-trial-is-1b304601b6e64fc8abf7f245d6e8dfa7.webp)
The applicant was arrested on January 3, 2026, following a police raid in Village Gobaripat based on secret information regarding the possession of illicit liquor.
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![Grant of bail for intermediate quantity of contraband where no criminal antecedents exist and trial is pending.. Lavkush Berman @ Deepak v. State of Chhattisgarh [2026:CGHC:11726]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-intermediate-quantity-of-contraband-where-no-criminal-antecedents-exist--9920b517929a44f39cccb3f2d1dae866.webp)
The applicant was arrested on 31.10.2025 following a police raid by G.R.P. Raipur based on secret information.
2 MIN READ→
![Hostile testimony by prosecutrix warrants grant of regular bail in rape prosecution under BNS.. Avinash Kumar v. State of Chhattisgarh [2026:CGHC:11724]. Chhattisgarh High Court. LawLens](/stories/thumbnails/hostile-testimony-by-prosecutrix-warrants-grant-of-regular-bail-in-rape-prosecution-under--4b4ba68345f64513a4ce437895634681.webp)
The applicant, a tenant in the prosecutrix's house, was arrested on November 6, 2025, following a written complaint alleging that on November 3, 2025, he forcibly committed rape (Section 64 BNS) after luring her into...
2 MIN READ→
![Grant of Regular Bail for Fraud Allegations Where Co-Accused Secured Pre-Arrest Bail and Charge-Sheet is Filed.. Hemant Sahu v. State of Chhattisgarh [MCRC No. 816 of 2026 (2026:CGHC:11740)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-for-fraud-allegations-where-co-accused-secured-pre-arrest-bail-and-c-1f218cc1243f453791f46e066269b4c5.webp)
The applicant, Hemant Sahu, filed his first bail application following his arrest on December 23, 2025, in connection with Crime No. 94/2025.
2 MIN READ→
![Regular bail granted for substantial liquor seizure where recovery was from premises and not from the applicant's person.. Jitendra Kumar Sahu v. State of Chhattisgarh [2026:CGHC:11723 (MCRC No. 948 of 2026)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-for-substantial-liquor-seizure-where-recovery-was-from-premises-and-n-8b99088f6bd9494283625539db6814b6.webp)
The applicant sought regular bail following his arrest on November 16, 2025, in connection with Crime No. 103/2025.
2 MIN READ→
![Bail granted for paddy misappropriation where charge-sheet is filed and no criminal antecedents exist.. Buddhiwant Pradhan v. State of Chhattisgarh [MCRC No. 949 of 2026 (2026:CGHC:11739)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-for-paddy-misappropriation-where-charge-sheet-is-filed-and-no-criminal-antece-5e621dc789274679b70a6ca3f68b9c0a.webp)
The applicant, the Incharge of a paddy procurement center, was arrested on 23.12.2025 in connection with Crime No. 94/2025.
2 MIN READ→
![Denial of Bail for Cyber Fraud Involving Systematic Misuse of Bank Accounts and Large-Scale Monetary Transactions.. Gourav Rout v. State of Chhattisgarh [MCRC No. 1968 of 2026 (2026:CGHC:11694)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/denial-of-bail-for-cyber-fraud-involving-systematic-misuse-of-bank-accounts-and-large-scal-0a2eb45a21c84de286815f7fbac5da34.webp)
The applicant filed a first bail application seeking regular bail following his arrest in Crime No. 322/2025.
2 MIN READ→
![Grant of bail where rival parties amicably settle dispute and no criminal antecedents exist.. Rahul Yadav and Another v. State of Chhattisgarh [2026:CGHC:11481]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-where-rival-parties-amicably-settle-dispute-and-no-criminal-antecedents-exis-be185bf673ee478898ce57611e3e5c9a.webp)
The applicants filed their first bail application following their arrest on January 21, 2026, in connection with Crime No. 363/2025.
2 MIN READ→
![Grant of Regular Bail on Ground of Parity with Similarly Situated Co-Accused in Cyber Fraud Offence.. Devkumar Acharya v. State of Chhattisgarh [2026:CGHC:11480]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-on-ground-of-parity-with-similarly-situated-co-accused-in-cyber-frau-bf2b31a71da24a44865771507d284ef5.webp)
The applicant was arrested on 26.03.2025 in connection with Crime No. 79/2025 involving an organized inter-State cyber fraud.
2 MIN READ→
![Absence of Proximity and Mens Rea in Allegations of Harassment Negates Charge of Abetment of Suicide. Surendra Verma v. State of Chhattisgarh [2026:CGHC:11452]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absence-of-proximity-and-mens-rea-in-allegations-of-harassment-negates-charge-of-abetment--64bb8cfedc624b1f9a2be26f12478bbf.webp)
The applicant, Surendra Verma, filed a first bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest on September 23, 2025.
2 MIN READ→
![Grant of regular bail to female accused in financial fraud case parity with co-accused granted bail.. Smt. Aarti Jangde v. State of Chhattisgarh [2026:CGHC:11479]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-to-female-accused-in-financial-fraud-case-parity-with-co-accused-gra-7e490070b75e4f0e8d2c245d4f7c8f28.webp)
The applicant filed her first bail application seeking regular bail following her arrest on January 7, 2026.
2 MIN READ→
![Grant of bail on grounds of parity and completion of investigation despite criminal antecedents of the applicant.. Nilesh Gangotri v. State of Chhattisgarh [2026:CGHC:11478]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-on-grounds-of-parity-and-completion-of-investigation-despite-criminal-antece-d460eb69def446658fd9c6dc4ebbc4da.webp)
The applicant, Nilesh Gangotri, was arrested on 10.08.2025 in connection with Crime No. 338/2025 at Police Station Torwa, Bilaspur.
2 MIN READ→
![Grant of bail to co-accused by Supreme Court constitutes a valid ground for parity in second bail application.. Kajal Yadav v. State of Chhattisgarh [MCRC No. 2143 of 2026 (2026:CGHC:11477)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-to-co-accused-by-supreme-court-constitutes-a-valid-ground-for-parity-in-seco-0be4ba5bd7e042fbb143c5fc333c048c.webp)
The applicant, Kajal Yadav, was arrested on 13.05.2025 in connection with Crime No. 45/2025.
2 MIN READ→
![### Regular Bail Granted on Grounds of Parity Despite Pending Criminal Antecedents. Bhavesh Nishad v. State of Chhattisgarh [MCRC No. 2144 of 2026 (2026:CGHC:11476)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-on-grounds-of-parity-despite-pending-criminal-antecedents-b8a2a560d6ef473c97ee82d21241f1b2.webp)
The applicant, Bhavesh Nishad, sought regular bail following his arrest on September 20, 2025, in connection with Crime No. 456/2025.
2 MIN READ→
![Grant of bail based on prolonged incarceration and hostile testimony of the key prosecution witness.. Dwarika Sahu v. State of Chhattisgarh [2026:CGHC:11475]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-based-on-prolonged-incarceration-and-hostile-testimony-of-the-key-prosecutio-4d0f642b650c45dc97063ca8ca448c73.webp)
The applicant, Dwarika Sahu, filed a third bail application under Section 483 of the BNSS, 2023.
2 MIN READ→
![Hostile witnesses and parity lack merit for bail where applicant is a habitual NDPS offender.. Rahul Dhruv v. State of Chhattisgarh [2026:CGHC:11474]. Chhattisgarh High Court. LawLens](/stories/thumbnails/hostile-witnesses-and-parity-lack-merit-for-bail-where-applicant-is-a-habitual-ndps-offend-acc4304a064b4364a3333dae9fc66017.webp)
The applicant, Rahul Dhruv, was arrested on 28.08.2025 following a police raid near Circus Ground, Bhatapara, where 1.106 kg of ganja was seized from a co-accused (Suman Dhruv), and Rs. 500/- was recovered from the ap...
2 MIN READ→
![Grant of regular bail on the ground of parity to co-accused in matters of financial fraud.. Ganesh Prasad Tamboli v. State of Chhattisgarh [2026:CGHC:11472]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-on-the-ground-of-parity-to-co-accused-in-matters-of-financial-fraud-f6594bd90e87407496bb333058cd025a.webp)
The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) following his arrest on October 30, 2025.
2 MIN READ→
![Grant of bail on ground of parity where co-accused are released in Immoral Trafficking (Prevention) Act offenses.. Nandini Kumari @ Komal v. State of Chhattisgarh [2026:CGHC:11470]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-on-ground-of-parity-where-co-accused-are-released-in-immoral-trafficking-pre-e3ba087146284bf498af0cab71b8c95d.webp)
The applicant filed her first bail application following her arrest in connection with Crime No. 17/2025 at Police Station Mahila Thana Ambikapur
2 MIN READ→
![### Regular bail may be granted on grounds of parity and lack of criminal antecedents.. Veeru Yadav v. State of Chhattisgarh [MCRC No. 2164 of 2026 (2026:CGHC:11469)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-may-be-granted-on-grounds-of-parity-and-lack-of-criminal-antecedents-5ff315a703bf468bbd06c226cf8caac4.webp)
The Applicant, Veeru Yadav, sought regular bail after being arrested on September 19, 2025, in connection with Crime No. 456/2025.
2 MIN READ→
![Grant of regular bail on grounds of parity and prolonged trial for cheating involving job fraud.. Bhishma Narayan Sharma v. State of Chhattisgarh [MCRC No. 2170 of 2026 (2026:CGHC:11468)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-on-grounds-of-parity-and-prolonged-trial-for-cheating-involving-job--7fbfe6ffbf3e4058a42837fe80e6fe4b.webp)
The applicant, Bhishma Narayan Sharma, filed his first bail application following his arrest on 02.09.2024.
2 MIN READ→
![Seizure of Narcotic Syrup Above Commercial Quantity Precludes Grant of Bail Despite Family Medical Hardship.. Shashi Soni v. State of Chhattisgarh [MCRC No. 2173 of 2026 (2026:CGHC:11467)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/seizure-of-narcotic-syrup-above-commercial-quantity-precludes-grant-of-bail-despite-family-696f9f826dea4d9f8e4da0e131dea23d.webp)
The applicant, Shashi Soni, was arrested on 28.01.2025 in connection with Crime No. 0058/2025 at P.S. Ambikapur for possession of 41 units of WINGS RS Codeine Phosphate and Triprolidine Syrup (Total: 4,100 ml)
2 MIN READ→
![Grant of regular bail on the ground of parity despite six previous criminal antecedents.. Mo. Faijan v. State of Chhattisgarh [2026:CGHC:11466]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-on-the-ground-of-parity-despite-six-previous-criminal-antecedents-ca50ead98175444ea3f50a829520a6a1.webp)
The applicant, Mo. Faijan, filed a first bail application following his arrest on December 7, 2025, in connection with Crime No. 527/2025 at Police Station Balod
2 MIN READ→
![Grant of parity in bail for NDPS offence based on Supreme Court order and prolonged pretrial detention.. Khilawan Kumar Yadav v. State of Chhattisgarh [2026:CGHC:11465]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-parity-in-bail-for-ndps-offence-based-on-supreme-court-order-and-prolonged-pretri-76e2c9b884d649248dfa203ff2976716.webp)
On June 6, 2024, the applicant was traveling in a Tata Mini Truck (CG07-CM-2874) alongside co-accused Dinesh Dahariya and Shiv Kumar Tandan.
2 MIN READ→
![Grant of regular bail on ground of parity despite history of previous criminal antecedents.. Hasmukh Mahanand v. State of Chhattisgarh [MCRC No. 2182 of 2026 (2026:CGHC:11464)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-on-ground-of-parity-despite-history-of-previous-criminal-antecedents-b729ec4d556947febecc3b03057b9f56.webp)
The applicant sought regular bail following his arrest on December 7, 2025.
2 MIN READ→
![Grant of parity-based bail where charge-sheet is filed despite the applicant having four criminal antecedents.. Komal Sahu v. State of Chhattisgarh [2026:CGHC:11463]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-parity-based-bail-where-charge-sheet-is-filed-despite-the-applicant-having-four-c-7fb8df11647e4f089d9ec1c0cb710519.webp)
The applicant, Komal Sahu, was arrested on 19.11.2025 in connection with Crime No. 1068/2025 at Police Station Kota, Bilaspur.
2 MIN READ→
![Grant of Regular Bail on Grounds of Parity in Culpable Homicide Cases Involving Accidental Electrocution. Satyaparakash Ekka & Ors. v. State of Chhattisgarh [MCRC No. 2188 of 2026 (2026:CGHC:11462)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-on-grounds-of-parity-in-culpable-homicide-cases-involving-accidental-61f07b453c0c4cb0845ef080119644fb.webp)
On 12.10.2025, the deceased, Lalkumar Sahu, was electrocuted after his foot became entangled in a live wire illegally connected to an electric pole and laid around a field to kill wild boars.
2 MIN READ→
![Grant of Regular Bail on Ground of Parity and Completion of Investigation Despite Criminal Antecedents. Prem Sarthi v. State of Chhattisgarh [2026:CGHC:11461]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-on-ground-of-parity-and-completion-of-investigation-despite-criminal-5667973e128c4b04b0e2b93b793f21e1.webp)
The applicant, Prem Sarthi, filed his first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS).
2 MIN READ→
![Bail Granted on Grounds of Parity and Lack of Criminal Antecedents Under the BNSS and BNS.. Pratyush Banjare v. State of Chhattisgarh [MCRC No. 2196 of 2026; 2026:CGHC:11460]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-on-grounds-of-parity-and-lack-of-criminal-antecedents-under-the-bnss-and-bns-35fb92e0dad34d0aa83ca286708912bc.webp)
The applicant, Pratyush Banjare, filed a first bail application following his arrest on February 21, 2026.
2 MIN READ→
![Bail Denied for Seizure of Commercial Quantity of Psychotropic Cough Syrup Under NDPS Act.. Nandan Mishra v. State of Chhattisgarh [MCRC No. 2197 of 2026 (2026:CGHC:11459)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-denied-for-seizure-of-commercial-quantity-of-psychotropic-cough-syrup-under-ndps-act-78244c816a77454494cc4de8211e0af0.webp)
The applicant, Nandan Mishra, was apprehended on 25.08.2025 near Sondongari Pond following an informant’s tip regarding the illegal transportation of Tuscorex Cough Syrup.
2 MIN READ→
![In NDPS commercial quantity cases, long incarceration alone is insufficient ground for granting regular bail.. Subhash Rana v. State of Chhattisgarh [MCRC No. 2201 of 2026 (2026:CGHC:11458)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/in-ndps-commercial-quantity-cases-long-incarceration-alone-is-insufficient-ground-for-gran-d551c92512e9488681c5204bff3080b6.webp)
The applicant was arrested on 11.03.2024 following a police search based on secret information, which resulted in the seizure of 23 kilograms of ganja (a commercial quantity) from the applicant's vehicle
2 MIN READ→
![Hostile witnesses and medical grounds cannot override habitual criminality and past NDPS convictions in bail applications.. Jeevandas Manikpuri v. State of Chhattisgarh [2026:CGHC:11473]. Chhattisgarh High Court. LawLens](/stories/thumbnails/hostile-witnesses-and-medical-grounds-cannot-override-habitual-criminality-and-past-ndps-c-8fc0d0cca3d14be0be6da3dd56268950.webp)
The applicant was arrested on 28.08.2025 in connection with Crime No. 470/2025 for allegedly possessing Ganja.
2 MIN READ→
![Regular bail granted where co-accused were released and no criminal antecedents existed despite pending trial.. Gurudev Agariya v. State of Chhattisgarh [2026:CGHC:11457]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-where-co-accused-were-released-and-no-criminal-antecedents-existed-de-8c0b3a9610ed4fcab95c01cb7e0daccd.webp)
The applicant filed a First Bail Application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest in connection with Crime No. 67/2025.
2 MIN READ→
![Grant of bail on grounds of parity and prolonged pretrial detention in cyber-fraud mule account operations.. Sunil Walter v. State of Chhattisgarh [2026:CGHC:11485 (MCRC No. 2211 of 2026)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-on-grounds-of-parity-and-prolonged-pretrial-detention-in-cyber-fraud-mule-ac-04d0fbe5012341dd9f5c10b72a669f17.webp)
The applicant, Sunil Walter, was arrested in connection with Crime No. 79/2025 involving a cyber fraud scheme discovered via the Cyber Coordination Portal (I4C).
2 MIN READ→
![### Long incarceration in NDPS commercial quantity cases is not an absolute ground for bail.. Chudamani Yadav v. State of Chhattisgarh [MCRC No. 2213 of 2026 (2026:CGHC:11456)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/long-incarceration-in-ndps-commercial-quantity-cases-is-not-an-absolute-ground-for-bail-22c7e00d45c14fbebfac80282bfd2e4d.webp)
The applicant, Chudamani Yadav, filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023.
2 MIN READ→
The applicant filed a First Bail Application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking regular bail.
2 MIN READ→
![Bail granted on parity where co-accused is released and investigation is complete.. Shashibhushan Kumar Sinha Alias Munna Sinha v. State of Chhattisgarh [MCRC No. 2221 of 2026 (2026:CGHC:11453)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-on-parity-where-co-accused-is-released-and-investigation-is-complete-6af125c9c22340cbb9b4f48327bd6bf8.webp)
The applicant was arrested on 13.11.2025 in connection with Crime No. 322/2025 involving alleged cyber fraud.
2 MIN READ→
![Absence of direct evidence of abetment justifies bail in suicide case involving vague allegations of taunting.. Atibai Verma @ Ramkumari v. State of Chhattisgarh [MCRC No. 2225 of 2026 (2026:CGHC:11451)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absence-of-direct-evidence-of-abetment-justifies-bail-in-suicide-case-involving-vague-alle-acec1c94f7f24e0f85d6565932ce533d.webp)
The applicant, the mother-in-law of the deceased (Kavita Verma), sought regular bail following her arrest on 23.09.2025.
2 MIN READ→
![Grant of bail where accused is implicated solely via co-accused's memorandum statement without prior criminal record.. Jitendra Baghel v. State of Chhattisgarh [MCRC No. 2228 of 2026 (2026:CGHC:11449)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-where-accused-is-implicated-solely-via-co-accused-s-memorandum-statement-wit-02c735bc411b40c0ad0512317cff522f.webp)
On November 17, 2025, approximately 6-7 individuals allegedly entered the residence of complainant Dilip Rathore, impersonating Income Tax officers to conduct an unauthorized search without a warrant.
2 MIN READ→
![In NDPS commercial-quantity cases, long incarceration cannot by itself be a ground for grant of bail.. Shekhar Pal & Anr. v. State of Chhattisgarh [MCRC No. 2230 of 2026 (2026:CGHC:11484)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/in-ndps-commercial-quantity-cases-long-incarceration-cannot-by-itself-be-a-ground-for-gran-425eba5b3c5d4fab8db7882c60fb231e.webp)
The applicants were arrested in connection with Crime No. 310/2024 for allegedly transporting narcotic substances.
2 MIN READ→
![Grant of bail for possession of 9.8 kg cannabis as quantity falls below commercial threshold.. Aman @ Shubham Rajput v. State of Chhattisgarh [MCRC No. 2231 of 2026 (2026:CGHC:11448)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-possession-of-9-8-kg-cannabis-as-quantity-falls-below-commercial-thresho-d213a3a0d1ac4ab598f5cba70c231951.webp)
The applicant was arrested on November 16, 2025, in connection with Crime No. 111/2025 at P.S. Purur, District Balod.
2 MIN READ→
![Second bail application rejected as seized contraband exceeds commercial quantity despite prolonged detention and slow trial progress.. Godawari Kurre @ Ginni v. State of Chhattisgarh [2026:CGHC:11447]. Chhattisgarh High Court. LawLens](/stories/thumbnails/second-bail-application-rejected-as-seized-contraband-exceeds-commercial-quantity-despite--b908b5c5fc2b496896f11c9ae98255bf.webp)
The applicant filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023, following the rejection of her first application on 06.11.2025.
2 MIN READ→
![Grant of regular bail on grounds of parity where co-accused were previously enlarged on bail.. Ganesh Prasad Tamboli v. State of Chhattisgarh [MCRC No. 2241 of 2026 (2026:CGHC:11471)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-on-grounds-of-parity-where-co-accused-were-previously-enlarged-on-ba-1366e3164b2e44b3b777c7be3c6b7715.webp)
The applicant, Ganesh Prasad Tamboli, sought regular bail after being arrested in connection with Crime No. 154/2025.
2 MIN READ→
![Grant of bail where applicant only allegedly used hands and fists while co-accused used a weapon.. Vikas Sahu v. State of Chhattisgarh [MCRC No. 2242 of 2026 (2026:CGHC:11446)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-where-applicant-only-allegedly-used-hands-and-fists-while-co-accused-used-a--195f6b2766164d7396f2cf4da19749dc.webp)
The applicant, Vikas Sahu, filed his first bail application following his arrest on December 27, 2025, in connection with Crime No. 648/2025.
2 MIN READ→
![Grant of bail to accused with infant child where role is limited to memorandum statements of bailed co-accused.. Kanchan v. State of Chhattisgarh [MCRC No. 2244 of 2026 (2026:CGHC:11445)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-to-accused-with-infant-child-where-role-is-limited-to-memorandum-statements--3da72dbad486456d8bd3fd1434c64588.webp)
The applicant filed her first bail application following her arrest in connection with Crime No. 17/2025 at Police Station Mahila Thana, Ambikapur.
2 MIN READ→
![Grant of Bail for Sec. 69 BNS Offence Where Married Victim Engaged in Consensual Relationship.. Kishan Kumar Chauhan v. State of Chhattisgarh [2026:CGHC:11444]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-sec-69-bns-offence-where-married-victim-engaged-in-consensual-relationsh-b1a30c3a061e4a269473f4110737a925.webp)
The applicant filed his first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS).
2 MIN READ→
![Grant of Bail Where Charge-Sheet Is Filed and Trial Is Likely To Be Protracted. Santanu Dhivar v. State of Chhattisgarh [2026:CGHC:11443]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-where-charge-sheet-is-filed-and-trial-is-likely-to-be-protracted-023f82397431429698bdd8fd02cceeee.webp)
The applicant, Santanu Dhivar, was arrested on October 14, 2025, in connection with Crime No. 397/2025 at Police Station Urla, Raipur.
2 MIN READ→
![Regular bail granted to alleged mediator in jewelry theft case on grounds of parity and filing of charge-sheet.. Badal Das v. State of Chhattisgarh [MCRC No. 2252 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-to-alleged-mediator-in-jewelry-theft-case-on-grounds-of-parity-and-fi-a261ca6062d84338bab44ef2a375bcb6.webp)
The applicant, Badal Das, filed a first bail application seeking regular bail following his arrest on November 9, 2025, in connection with a burglary at a jewelry shop.
2 MIN READ→
![### Grant of Bail Where Dispute Appears Commercial and Charge Sheet Has Been Filed Brief Summary: The High Court of Chhattisgarh granted regular bail to an accused charged with cheating under the BNS 2023, observing that the dispute appeared commercial in nature, the charge sheet was already filed, and the accused had undergone significant custody.. Ahtash Ansari v. State of Chhattisgarh [MCRC No. 2254 of 2026 (2026:CGHC:11441)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-where-dispute-appears-commercial-and-charge-sheet-has-been-filed-brief-summa-7fb75cd94a1a4e8494f8c9ceb9a23477.webp)
The applicant, Ahtash Ansari, was arrested in connection with Crime No. 304/2025 at Police Station Jashpur for allegedly cheating a complainant.
2 MIN READ→
![Bail granted for intermediate quantity of contraband where charge-sheet is filed and trial delay is likely.. Birendra @ Bira Pardhi v. State of Chhattisgarh [MCRC No. 2259 of 2026 (2026:CGHC:11440)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-for-intermediate-quantity-of-contraband-where-charge-sheet-is-filed-and-trial-1ec8acc09ba547ffaafe0b9c2b92abbe.webp)
The applicant was arrested on 22.04.2025 near Shivnath River, Durg, after police acting on secret information allegedly recovered 14.44 grams of "Chitta (Heroin)" from his possession.
2 MIN READ→
![### Grant of Bail Based on Parity and Completion of Investigation in Essential Commodities Act Offenses. Aslam Khan v. State of Chhattisgarh [MCRC No. 2260 of 2026 (2026:CGHC:11439)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-based-on-parity-and-completion-of-investigation-in-essential-commodities-act-2d0783bbb61f45c0ad86487e0a5eeafb.webp)
The applicant, Aslam Khan, filed a first bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest on February 4, 2026
2 MIN READ→
![Bail denied for possession of commercial quantity of psychotropic substances where trial is nearing conclusion.. Rajnish Tiwari v. State of Chhattisgarh [2026:CGHC:11715]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-denied-for-possession-of-commercial-quantity-of-psychotropic-substances-where-trial-i-74ccff02601a4b5791734ed7a9dc9660.webp)
The applicant was arrested on November 26, 2023, following a police raid conducted by the Tatapani Police Outpost based on secret information.
2 MIN READ→
![Grant of bail for possessing 30 liters of illicit liquor as applicant lacks criminal antecedents.. Ram Gopal Kenwat v. State of Chhattisgarh [2026:CGHC:11718 (MCRC No. 2272 of 2026)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-possessing-30-liters-of-illicit-liquor-as-applicant-lacks-criminal-antec-7cd67a56766348dcb372c6ab89603960.webp)
The applicant was arrested on January 17, 2026, following a police raid based on secret information.
2 MIN READ→
![Protracted detention and examination of majority of prosecution witnesses justify bail despite criminal antecedents.. Omkar Singh Baghel v. State of Chhattisgarh [2026:CGHC:11710]. Chhattisgarh High Court. LawLens](/stories/thumbnails/protracted-detention-and-examination-of-majority-of-prosecution-witnesses-justify-bail-des-d240db2dc8d2419daa938ac753e353af.webp)
The applicant, Omkar Singh Baghel, was arrested on 22.02.2025 in connection with Crime No. 13/2025
2 MIN READ→
![Bail granted on ground of parity to accused allegedly providing bank accounts for cyber fraud transactions.. Abhishek Thakur @ Golu v. State of Chhattisgarh [2026:CGHC:11709]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-on-ground-of-parity-to-accused-allegedly-providing-bank-accounts-for-cyber-fr-c8800f976db4429b9d3b83f3f05c6c70.webp)
The applicant filed his first bail application following his arrest in connection with Crime No. 145/2025.
2 MIN READ→
![Grant of bail for extortion through digital blackmailing where charge-sheet is filed and trial is pending.. Arjun Sahu v. State of Chhattisgarh [2026:CGHC:11717]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-extortion-through-digital-blackmailing-where-charge-sheet-is-filed-and-t-4b74ad89fba9492a83e3af2f8554fb9f.webp)
The applicant sought regular bail following his arrest for allegedly attempting to extort ₹2,50,000 from a Patwari (complainant).
2 MIN READ→
![Grant of bail for mischief by fire where accused husband has no criminal antecedents and charge-sheet is filed.. Mahesh Gendre v. State of Chhattisgarh [2026:CGHC:11716]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-mischief-by-fire-where-accused-husband-has-no-criminal-antecedents-and-c-59f7b91d114f4d558b6ed525d6916646.webp)
The applicant and the complainant are husband and wife residing in the complainant's house.
2 MIN READ→
![Delayed Trial Progress and Long Incarceration Warrant Grant of Second Bail Application in Cheating Case. Swatantra Kaushal v. State of Chhattisgarh [2026:CGHC:11707]. Chhattisgarh High Court. LawLens](/stories/thumbnails/delayed-trial-progress-and-long-incarceration-warrant-grant-of-second-bail-application-in--7ecfd42e66ac46d48b35a86e6be65ec5.webp)
The applicant, Swatantra Kaushal, filed a second bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, in connection with Crime No. 219/2025.
2 MIN READ→
![Long Incarceration Alone Insufficient for Bail in NDPS Cases Involving Commercial Quantity of Contraband. Sunita Chhaba v. State of Chhattisgarh [2026:CGHC:11706 (MCRC No. 2299 of 2026)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/long-incarceration-alone-insufficient-for-bail-in-ndps-cases-involving-commercial-quantity-962dff718b5e4fbd97922feb1cbd50c7.webp)
The applicant was arrested on May 8, 2023, after police intercepted a vehicle in which she and a co-accused were traveling from Odisha to Raigarh.
2 MIN READ→
![Grant of bail for 50 liters of Mahua liquor seizure involving young first-time offenders in prolonged custody.. Karan Ajay & Anr. v. State of Chhattisgarh [2026:CGHC:11704]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-50-liters-of-mahua-liquor-seizure-involving-young-first-time-offenders-i-6185e2f3285a433294a41ba27bc466b9.webp)
On January 20, 2026, the applicants, Karan Ajay and Dinesh Sidar (both aged 19), were arrested by the Saraipali Police for allegedly transporting 50 bulk liters of handmade Mahua liquor on a motorcycle.
2 MIN READ→
![Habitual Offender Status and Multiple Pending Excise Act Cases Preclude Grant of Regular Bail.. Rambali Prasad v. State of Chhattisgarh [MCRC No. 2305 of 2026 (2026:CGHC:11705)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/habitual-offender-status-and-multiple-pending-excise-act-cases-preclude-grant-of-regular-b-efe74f88614f4b988af8380db9f144a0.webp)
The applicant, Rambali Prasad, was arrested on January 26, 2026, in connection with Crime No. 18/2026 at Police Station Bagbahra, District Mahasamund.
2 MIN READ→
![Grant of bail on grounds of parity and completion of investigation in financial fraud involving mule accounts.. Ankit Sharma v. State of Chhattisgarh [MCRC No. 2336 of 2026 (2026:CGHC:11959)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-on-grounds-of-parity-and-completion-of-investigation-in-financial-fraud-invo-e66f21f97c2946aea383d684d0a38eb6.webp)
The applicant, Ankit Sharma, was arrested on 22.07.2025 in connection with Crime No. 327/2025 at Police Station Gudhiyari, Raipur.
2 MIN READ→
![Inconsistencies in contemporaneous declaration, acceptance, and delivery of possession invalidate a claim of oral Hiba.. Smt. Rushda Bano & Anr. v. Shabbir Khan (Died) through LRs & Anr. [2026:CGHC:11530; FA No. 161 of 2010]. Chhattisgarh High Court. LawLens](/stories/thumbnails/inconsistencies-in-contemporaneous-declaration-acceptance-and-delivery-of-possession-inval-e37e279551a74caeb496a36d86e77b59.webp)
The Appellants (plaintiffs), daughters of Late Shamsher Khan from his second wife, filed a suit for declaration of title, possession, and injunction regarding House No. 41/340 in Raipur.
3 MIN READ→
![Absence of Fraudulent Intent Inception and Long-Term Consensual Relationship Negate Rape Charges on Pretext of Marriage.. Amlon Tirkey v. State Of Chhattisgarh & Anr. [2026:CGHC:11780-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absence-of-fraudulent-intent-inception-and-long-term-consensual-relationship-negate-rape-c-cbb2c4c0dc2949f2863df8ebd3f8f469.webp)
The applicant sought to quash an FIR (Crime No. 332/2025) and subsequent charge-sheet filed under Section 376(2)(n) of the Indian Penal Code (IPC).
2 MIN READ→
The Appellant, a shopkeeper, was convicted by the Special Judge (CBI) for conspiring with B.P. Rautre (a bank clerk) to defraud the Central Bank of India, Saraipali Branch.
2 MIN READ→
The Appellant, a housewife, was convicted by the Special Judge (CBI) for involvement in a criminal conspiracy with B.P. Rautre, a bank clerk at Central Bank of India.
2 MIN READ→
![Competent authority directed to decide representations for pay scale revision per Notification dated 14.10.1982.. Shiv Kumar Singh v. State of Chhattisgarh & Others [2026:CGHC:11328]. Chhattisgarh High Court. LawLens](/stories/thumbnails/competent-authority-directed-to-decide-representations-for-pay-scale-revision-per-notifica-b255db96d3c440989a2fbd22d2e2c98a.webp)
The petitioners are retired Field Assistants who were originally appointed as daily wage employees and subsequently regularized into service.
2 MIN READ→
![Directing consideration of representations for pay scale revision and pension based on 1982 Gazette Notification.. Shiv Kumar Singh v. State of Chhattisgarh & Others [2026:CGHC:11328]. Chhattisgarh High Court. LawLens](/stories/thumbnails/directing-consideration-of-representations-for-pay-scale-revision-and-pension-based-on-198-5ed743b229574cfc90d961d503cfa134.webp)
The petitioners are retired Field Assistants who previously served in the Public Health Engineering and Public Works Departments of Chhattisgarh.
2 MIN READ→
![Mandamus issued to District Education Officer for time-bound disposal of representations seeking seniority re-fixation from initial joining date.. Laxman Kumar Choudhary & Others v. State of Chhattisgarh & Others [2026:CGHC:11324]. Chhattisgarh High Court. LawLens](/stories/thumbnails/mandamus-issued-to-district-education-officer-for-time-bound-disposal-of-representations-s-3ff6760670a546889dadbed61204e6f9.webp)
The petitioners, working as Assistant Teachers (L.B.) in various Government Primary Schools in the Districts of Mahasamund and Gariyaband, filed a series of writ petitions seeking the re-fixation of their seniority in...
2 MIN READ→
![District Education Officers directed to decide pending representations for seniority re-fixation from initial date of appointment.. Laxman Kumar Choudhary v. State of Chhattisgarh & Others [2026:CGHC:11324]. Chhattisgarh High Court. LawLens](/stories/thumbnails/district-education-officers-directed-to-decide-pending-representations-for-seniority-re-fi-7ef7de7b23e64094b251bbd5f3206f9e.webp)
The petitioners, working as Assistant Teachers (L.B.) in various districts of Chhattisgarh, filed a batch of writ petitions seeking a mandamus to re-fix their seniority in the gradation list from their initial dates o...
2 MIN READ→
![Direction to consider representations for pay scale revision and pension based on 14.10.1982 Gazette Notification.. Shiv Kumar Singh & Others v. State of Chhattisgarh & Others [2026:CGHC:11328]. Chhattisgarh High Court. LawLens](/stories/thumbnails/direction-to-consider-representations-for-pay-scale-revision-and-pension-based-on-14-10-19-11ed02136f964b928fa9225946f6d535.webp)
The petitioners, including Shiv Kumar Singh, Ankalu Das Manikpuri, Rameshwar Singh Chandel, and Vipin Deshkar, are retired employees (Field Assistants) of the Public Health Engineering and Public Works Departments in...
2 MIN READ→
![District Education Officers must decide pending representations regarding seniority re-fixation from initial joining dates within stipulated timelines.. Laxman Kumar Choudhary & Others v. State of Chhattisgarh & Others [2026:CGHC:11324]. Chhattisgarh High Court. LawLens](/stories/thumbnails/district-education-officers-must-decide-pending-representations-regarding-seniority-re-fix-9c00e76d6c544e0988ea78029aadb64b.webp)
The petitioners are Assistant Teachers (L.B.) posted in various Government Primary Schools within the Districts of Mahasamund and Gariyaband, Chhattisgarh.
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![District Education Officer directed to decide pending representations regarding seniority re-fixation from initial joining date within four months.. Laxman Kumar Choudhary & Others v. State of Chhattisgarh & Others [2026:CGHC:11324]. Chhattisgarh High Court. LawLens](/stories/thumbnails/district-education-officer-directed-to-decide-pending-representations-regarding-seniority--cce6f2c333b640f99c10b8f220af81ed.webp)
The petitioners, working as Assistant Teachers (L.B.) in various Government Primary Schools across districts including Mahasamund and Gariyaband, filed a series of writ petitions seeking the re-fixation of their senio...
2 MIN READ→
![Entitlement to Revised Higher Pay Scales for Regularized Daily Wage Employees under Madhya Pradesh Gazette Notification 14.10.1982.. Shiv Kumar Singh v. State of Chhattisgarh & Others [2026:CGHC:11328]. Chhattisgarh High Court. LawLens](/stories/thumbnails/entitlement-to-revised-higher-pay-scales-for-regularized-daily-wage-employees-under-madhya-35eff0463d4c4975bf2dc36e3afa13f7.webp)
The petitioners are retired Field Assistants from the Public Health Engineering and Public Works Departments in Chhattisgarh.
2 MIN READ→
![District Education Officer directed to decide pending representations for seniority re-fixation from initial date of joining.. Laxman Kumar Choudhary & Others v. State of Chhattisgarh & Others [2026:CGHC:11324]. Chhattisgarh High Court. LawLens](/stories/thumbnails/district-education-officer-directed-to-decide-pending-representations-for-seniority-re-fix-cc71f93f1e324901abcc1ae636d745d9.webp)
The petitioners, working as Assistant Teachers (L.B.) in various Government Primary Schools across districts including Mahasamund and Gariyaband, filed a batch of writ petitions seeking the re-fixation of their senior...
2 MIN READ→
![### Temporary Employees Serving Over Ten Years Entitled to Consideration for Regularization Under 2008 Policy and Supreme Court Mandates. Madho Singh Thakur v. State of Chhattisgarh & Others [2026:CGHC:11611]. Chhattisgarh High Court. LawLens](/stories/thumbnails/temporary-employees-serving-over-ten-years-entitled-to-consideration-for-regularization-un-de5b5f41148a4a8ea0d48692483b3623.webp)
The petitioner was appointed as a daily wage employee in the Forest Department in 1997 and has served continuously for over 10 years.
2 MIN READ→
![Writ petition dismissed for want of prosecution following non-appearance and submission of relief already granted.. Ku. Batkamma Nagul & Others v. State of Chhattisgarh & Others [2026:CGHC:11373]. Chhattisgarh High Court. LawLens](/stories/thumbnails/writ-petition-dismissed-for-want-of-prosecution-following-non-appearance-and-submission-of-adefee55a25a47e19d9225779737e277.webp)
The petitioners (22 individuals from District Bijapur) filed a writ petition under Article 226 of the Constitution of India against the State of Chhattisgarh and police authorities.
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![Recovery Order Passed Without Inquiry or Opportunity of Hearing Violates Principles of Natural Justice and Is Untenable.. Kusum Rathore v. State of Chhattisgarh & Others [2026:CGHC:11377]. Chhattisgarh High Court. LawLens](/stories/thumbnails/recovery-order-passed-without-inquiry-or-opportunity-of-hearing-violates-principles-of-nat-d1f590b17a284eb0a59efe016d41a293.webp)
The petitioner, an Assistant Grade III (Dispatch Clerk) at Municipal Council Janjgir Naila, challenged an order dated 11/01/2019
2 MIN READ→
![Writ Petition Seeking Removal of Employee Appointed Under Rehabilitation Policy Dismissed for Delay, Laches, and Lack of Standing.. Om Kishore Patel v. State of Chhattisgarh & Others [WPS No. 2588 of 2019; 2026:CGHC:11577]. Chhattisgarh High Court. LawLens](/stories/thumbnails/writ-petition-seeking-removal-of-employee-appointed-under-rehabilitation-policy-dismissed--9fe0e0fb78484a5da45c890c3cf6a93f.webp)
The petitioner sought a writ of mandamus for the removal of Respondent No. 4 from the post of Assistant Grade–III.
2 MIN READ→
![### Nominee status and succession certificate for government dues do not qualify as legal heirship for compassionate appointment.. Rajani Dewangan v. State of Chhattisgarh & Others [2026:CGHC:11597]. Chhattisgarh High Court. LawLens](/stories/thumbnails/nominee-status-and-succession-certificate-for-government-dues-do-not-qualify-as-legal-heir-0f8b4a3c3f7b4a6dac74d453f44eb1f5.webp)
The petitioner, Rajani Dewangan, applied for compassionate appointment following the death of Mem Bai Dewangan on March 22, 2017, who was serving as a Peon at a Government Primary School
2 MIN READ→
![### Complainant may lead evidence of murder during trial if suicide investigation is contested.. Santosh Nisad v. State of Chhattisgarh & Ors. [2026:CGHC:11582-DB (WPCR No. 111 of 2026)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/complainant-may-lead-evidence-of-murder-during-trial-if-suicide-investigation-is-contested-0096bd6e766b47308d9ad5995a195c08.webp)
The petitioner, Santosh Nisad, filed a writ petition seeking an independent investigation (CID/CBI/SIT) into the death of his 18-year-old son, Suraj Nisad.
2 MIN READ→
![### Writ Petition for FIR Registration Dismissed Due to Availability of Alternative Remedy Under BNSS. Babita Giri v. Urban State Administration and Development & Others [2026:CGHC:11366-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/writ-petition-for-fir-registration-dismissed-due-to-availability-of-alternative-remedy-und-882db107d5814e32a9f8d192166e37c9.webp)
The petitioner, claiming to be a fourth-generation lawful occupant of land held under a registered lease (Patta) granted in 2003 under the Chhattisgarh Nagariya Kshetro Ke Bhoomihin Vyakti Adhiniyam, 1984, alleged tha...
2 MIN READ→
![Authorities must decide remission applications within a reasonable time to protect the statutory right to liberty.. Sundar v. State of Chhattisgarh & Others [2026:CGHC:11395-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/authorities-must-decide-remission-applications-within-a-reasonable-time-to-protect-the-sta-2a491edf23dc434f8d1fb068f69ec657.webp)
The petitioner, Sundar, was convicted and has undergone more than 16 years and 06 months of actual imprisonment (and over 21 years including remission).
2 MIN READ→
![Mandamus for Timely Disposal of Administrative Representations Regarding Unauthorized Land Use and Noise Pollution.. Manish Kumar Pandey & Ors. v. State of Chhattisgarh & Ors. [WPC No. 850 of 2026, 2026:CGHC:11296]. Chhattisgarh High Court. LawLens](/stories/thumbnails/mandamus-for-timely-disposal-of-administrative-representations-regarding-unauthorized-land-a6d32affc47043c8879eb5c89078d18c.webp)
The petitioners are residents of Indraprasth Duplex Phase-I, Raipur.
2 MIN READ→
![Rejection of Bid Due to Non-Compliance with Prescribed Integrity Pact Format Held Not Arbitrary. M/s Ashok Kejriwal v. State of Chhattisgarh & Others [2026:CGHC:11584-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/rejection-of-bid-due-to-non-compliance-with-prescribed-integrity-pact-format-held-not-arbi-b0bc7a534f524076831b98f76848be90.webp)
The Petitioner challenged the rejection of its technical bid regarding a tender (NIT No. 1910) for the construction of a District Panchayat Building.
2 MIN READ→
![Mandatory hearing and opportunity for amendment are essential prerequisites under Sections 71 and 80 for rejecting carriage permit applications.. Smt. Neha Sahu v. The Regional Transport Authority [2026:CGHC:11304; WPC No. 975 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/mandatory-hearing-and-opportunity-for-amendment-are-essential-prerequisites-under-sections-8e50bcf935134837b73fc6f69bdab858.webp)
The petitioner applied for a Permanent Stage Carriage Permit for the route Jarahagaon to Korba under Section 72 of the Motor Vehicles Act, 1988.
2 MIN READ→
![Writ jurisdiction under Article 226 cannot be invoked to adjudicate disputed questions of fact in contractual matters.. Amit Kumar Agrawal v. State of Chhattisgarh & Others [2026:CGHC:11391-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/writ-jurisdiction-under-article-226-cannot-be-invoked-to-adjudicate-disputed-questions-of--6c72a70189a44320b037c9cb4783190f.webp)
The Petitioner, a construction firm proprietor, was awarded a contract by Nagar Palika Parishad, Sakti, for a shopping complex near Purhena Talab via a work order dated 25.11.2019
2 MIN READ→
![### Liberty to seek compounding under Section 308A of Municipal Corporation Act bars immediate demolition of unauthorized structures.. Sapna Phillip v. State of Chhattisgarh & Ors. [2026:CGHC:11378]. Chhattisgarh High Court. LawLens](/stories/thumbnails/liberty-to-seek-compounding-under-section-308a-of-municipal-corporation-act-bars-immediate-585ea70a8d80487481212f0081919570.webp)
The Petitioner purchased land in District Raipur via a registered sale deed on 08.11.2024.
2 MIN READ→
![District Level Committees lack jurisdiction to cancel caste certificates; such power vests exclusively with High Power Certification Scrutiny Committees.. K. Rama Yashwant v. State of Chhattisgarh & Others, WPC No. 994 of 2026 [2026:CGHC:11407]. Chhattisgarh High Court. LawLens](/stories/thumbnails/district-level-committees-lack-jurisdiction-to-cancel-caste-certificates-such-power-vests--99ac36362f824692b21821d5525a844c.webp)
The petitioner, appointed as a Panchayat Teacher in 2002 under the Scheduled Tribe category, currently serves as a Principal in Sukma, Chhattisgarh.
2 MIN READ→
![Mandatory Opportunity of Hearing Required Before Rejecting Application for Permanent Stage Carriage Permit. Smt. Neha Sahu v. The Regional Transport Authority [WPC No. 999 of 2026 (2026:CGHC:11305)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/mandatory-opportunity-of-hearing-required-before-rejecting-application-for-permanent-stage-92081a517fa14dae98d3f9e6cf0434f4.webp)
The Petitioner applied for a Permanent Stage Carriage Permit for the Bilaspur to Korba route under Section 72 of the Motor Vehicles Act, 1988
2 MIN READ→
![### Concurrent findings on non-existence of landlord-tenant relationship are not subject to interference under Article 227.. Smt. Halima Begam v. Rafiq Ahmad & Ors. [2026:CGHC:11537-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/concurrent-findings-on-non-existence-of-landlord-tenant-relationship-are-not-subject-to-in-5c11532217e246cca734d3893bf1ff24.webp)
The petitioner filed an eviction and rent recovery petition under Section 12(2) of the Chhattisgarh Rent Control Act, 2011.
2 MIN READ→
![Courts cannot interfere in technical matters regarding canal alignment and infrastructure projects absent proven arbitrariness.. Gram Panchayat Mohgaon & Others v. State of Chhattisgarh & Others [WA No. 210 of 2026 (2026:CGHC:11581-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/courts-cannot-interfere-in-technical-matters-regarding-canal-alignment-and-infrastructure--1d04080cd56041c78066b36203c509a1.webp)
The Appellants (Gram Panchayat Mohgaon, its Sarpanch, and two residents) challenged the construction of a canal under the Rajeev Gandhi Sanwardhan Scheme (Samoda Diversion).
2 MIN READ→
![Wife’s convenience is the primary factor for transferring matrimonial proceedings under Section 24 of the CPC.. Smt. Anjali Chaturvedi v. Amit Pathak [2026:CGHC:11352]. Chhattisgarh High Court. LawLens](/stories/thumbnails/wife-s-convenience-is-the-primary-factor-for-transferring-matrimonial-proceedings-under-se-337cc3e4fc9046f8a5f3be5ebb777fa7.webp)
The petitioner (wife) and respondent (husband) were married on July 11, 2024.
2 MIN READ→
![Anticipatory bail granted on grounds of parity in illegal cattle transportation case involving buffaloes.. Emran Qureshi v. State Of Chhattisgarh [2026:CGHC:11438]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-on-grounds-of-parity-in-illegal-cattle-transportation-case-invol-a508b444c65b4a9ea2d45ea61246a861.webp)
On September 10, 2025, police intercepted a vehicle (CG-04 PT-8078) at NH-130, Belpara, allegedly transporting 17 cattle (13 buffaloes, 2 calves, and 2 dead buffaloes) in a cruel manner from Korba to Uttar Pradesh
2 MIN READ→
![Anticipatory bail granted on grounds of parity to employer following release of co-accused employees.. Suraj Shah v. State of Chhattisgarh [MCRCA No. 359 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-on-grounds-of-parity-to-employer-following-release-of-co-accused-2cab5e8661f54ed6904c88e34f4ed70e.webp)
During routine patrolling on October 1, 2025, police received information regarding the illegal storage and unauthorized sale of flammable liquids in a yard belonging to the applicant, Suraj Shah
2 MIN READ→
![Anticipatory bail granted to property broker on grounds of parity and amicable settlement between parties.. Rohit Dhritlahare v. State of Chhattisgarh [MCRCA No. 360 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-to-property-broker-on-grounds-of-parity-and-amicable-settlement--2622f40f7e9041d1ac22eb45107d09fd.webp)
The applicant sought anticipatory bail regarding Crime No. 20/2026 registered at P.S. Saraswati Nagar for alleged financial fraud.
2 MIN READ→
![Anticipatory bail granted in abetment of suicide case based on parity with co-accused.. Ramesh Paliwal & Anr. v. State of Chhattisgarh [2026:CGHC:11432]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-in-abetment-of-suicide-case-based-on-parity-with-co-accused-cd818d7561fb46629b99ad782f30a05c.webp)
The applicants filed a second anticipatory bail application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
2 MIN READ→
The applicants (father and son) allegedly used OLX to offer a vehicle (Reg No. OD-02-CE-5228) for sale to complainant Harpreet Singh.
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![Anticipatory bail granted on ground of parity where accused was implicated solely through co-accused's memorandum statement.. Zeeshan Qureshi v. State of Chhattisgarh [MCRCA No. 370 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-on-ground-of-parity-where-accused-was-implicated-solely-through--42f05114c63b4d2cbff779d06a2e896e.webp)
On September 10, 2025, police intercepted an Eicher vehicle (CG-04 PT-8078) at NH-130, Belpara, allegedly transporting 17 cattle (including buffaloes and calves) in a cruel manner toward Uttar Pradesh without document...
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![Anticipatory bail granted for obscene messaging where custodial interrogation is unnecessary and applicant lacks criminal antecedents.. Y. Abhishekh v. State of Chhattisgarh [2026:CGHC:11430]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-for-obscene-messaging-where-custodial-interrogation-is-unnecessa-cbc5bef6db614e24bb1768f4fd98fbcf.webp)
The applicant sought anticipatory bail regarding Crime No. 34/2026, where he was accused of sending obscene and objectionable messages to an 18-year-old victim’s mobile phone.
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![Anticipatory bail may be granted based on parity and extraordinary delay in lodging the FIR.. Praveen Tiwari v. State of Chhattisgarh [2026:CGHC:11429]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-may-be-granted-based-on-parity-and-extraordinary-delay-in-lodging-the-fi-1e2a133aa5cd431aa004ccc1794a2947.webp)
The applicant sought anticipatory bail regarding Crime No. 225/2022 registered at Police Station Civil Lines, Raipur, for offences under Sections 420 and 468 of the IPC
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![Anticipatory Bail Granted to Husband Following General and Vague Allegations of Matrimonial Discord and Dowry Harassment. Aman Rai v. State of Chhattisgarh [2026:CGHC:11702]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-to-husband-following-general-and-vague-allegations-of-matrimonia-eb4ee9f0b248478b9c78efc91a2fd921.webp)
The applicant, Aman Rai, sought anticipatory bail regarding Crime No. 09/2026 registered at Mahila Thana, District Durg, for offences under Sections 85 and 3(5) of the Bharatiya Nyaya Sanhita (BNS), 2023
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![Anticipatory bail granted where medical evidence of grievous injury remains inconclusive despite Section 118(2) BNS charges.. Chaitan Singh v. State Of Chhattisgarh [2026:CGHC:11701]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-where-medical-evidence-of-grievous-injury-remains-inconclusive-d-1ec06e2bc4cd4371abff603b7fa9cfa2.webp)
The applicant filed a first anticipatory bail application under Section 482 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, apprehending arrest in connection with Crime No. 467/2025.
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![Anticipatory bail granted where applicant’s name was missing from FIR and no incriminating material was seized.. Mahendra Kumar Manhar v. State of Chhattisgarh [MCRCA No. 378 of 2026 (2026:CGHC:11700)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-where-applicant-s-name-was-missing-from-fir-and-no-incriminating-3656fc3c6633473290818e3207d78ddd.webp)
The applicant sought anticipatory bail regarding Crime No. 99/2026 registered at Police Station Takhatpur
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![Absence of permanent disability or medical evidence of injury severity precludes enhancement of motor accident compensation.. Janak Das Vaishnav v. Sanjay Sahu & Ors. [2026:CGHC:11341]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absence-of-permanent-disability-or-medical-evidence-of-injury-severity-precludes-enhanceme-42cfd26a181d4e92951dffd66ccdb3b1.webp)
On May 31, 2023, the appellant/claimant was riding a motorcycle with his wife when they were struck by a truck (Truck No. CG-07-CE-9920).
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![### Claim Petitions Cannot be Dismissed for Limitation Violating Section 166(3) Pending Supreme Court Guidance. Branch Manager, Chola Mandalam M.S. General Insurance Company Limited v. Santra Devi & Others [2026:CGHC:11291 (MAC No. 1691 of 2024)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/claim-petitions-cannot-be-dismissed-for-limitation-violating-section-166-3-pending-supreme-1e20f898c88742448b9a7a22f09d7799.webp)
On May 20, 2022, Ramprakash Yadav died after his motorcycle was hit by a negligently driven Scorpio (CG-13-Z-5967).
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![Multiplier selection must strictly adhere to deceased's age documented in evidence, regardless of minor testimonial variations.. Smt. Jamotri Bai Chandravanshi & Others v. Dhanuwaram @ Girdhari & Another [2026:CGHC:11339]. Chhattisgarh High Court. LawLens](/stories/thumbnails/multiplier-selection-must-strictly-adhere-to-deceased-s-age-documented-in-evidence-regardl-5827375394f8403c8b0dce478d527276.webp)
On April 19, 2021, Geetaram Chandravanshi died from injuries sustained when a motorcycle (CG-28-K-7467), driven rashly and negligently, dashed into him.
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![Claimants are entitled to separate compensation for loss of consortium under conventional heads in motor accident claims.. Urmila Suryawanshi & Others v. Ashok Kumar Banwa & Others [MAC No. 1353 of 2023]. Chhattisgarh High Court. LawLens](/stories/thumbnails/claimants-are-entitled-to-separate-compensation-for-loss-of-consortium-under-conventional--512596fd4b134a07a5c247a586cd7d45.webp)
On January 28, 2021, the deceased, Hemsai Suryavanshi, was riding a motorcycle when he was struck by an offending vehicle (bearing registration No. CG-011-AY-1362) driven in a rash and negligent manner.
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![### Scope of Appellate Intervention and Liability in Employees’ Compensation Claims Finding of fact regarding employer-employee relationship cannot be interfered with absent perversity or lack of evidence.. Branch Manager, The National Insurance Company Limited v. Smt. Pramila Thakur & Anr. [2026:CGHC:11598; MAC No. 790 of 2022]. Chhattisgarh High Court. LawLens](/stories/thumbnails/scope-of-appellate-intervention-and-liability-in-employees-compensation-claims-finding-of--64ad6c68108742dbb47a2295ed0214a4.webp)
The respondent (claimant) filed a claim under Section 22 of the Employees’ Compensation Act, 1923, following the death of her son, Ravindra Thakur, in a vehicular accident on February 3, 2012.
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![Minimum wages for unskilled labor must guide assessment of notional income in motor accident claims.. Smt. Asha Masih & Anr. v. Dinesh Kumar & Ors. [2026:CGHC:11340]. Chhattisgarh High Court. LawLens](/stories/thumbnails/minimum-wages-for-unskilled-labor-must-guide-assessment-of-notional-income-in-motor-accide-2da6b05ce6054ade85fc0a73287f7d79.webp)
On March 25, 2018, Ashish Masih was riding a motorcycle when he was struck by a dumper (CG-07-DH-4579) driven rashly and negligently by Respondent No. 1
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![Litigant Should Not Suffer For Counsel’s Negligence Where Sufficient Cause For Non-Appearance Is Established. Chhatrapal Shrivas v. Rakesh Kumar Chandra & Anr. [MA No. 189 of 2025 (2026:CGHC:11351)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/litigant-should-not-suffer-for-counsel-s-negligence-where-sufficient-cause-for-non-appeara-b587f0f3aa3d4c33b5662a2ab5a00a00.webp)
The respondent/claimant filed a claim (Case No. 5/2021) following a motor vehicle accident on 11/07/2019 involving a motorcycle driven by respondent No. 2 and owned by the appellant.
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![Waiver of Statutory Period Under Section 13-B(2) for Dissolution of Marriage by Mutual Consent.. Shri Satish v. Smt. Namrata [2026:CGHC:11307-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/waiver-of-statutory-period-under-section-13-b-2-for-dissolution-of-marriage-by-mutual-cons-aba1d1769e1549c2b7b79037a371c5a6.webp)
The parties were married on 21/05/2006 as per Hindu customs.
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![Failure to prove attestation and testator's signature in accordance with Section 63(c) invalidates a registered Will.. Satyaprakash Saraf v. Smt. Asha Saraf & Others [2026:CGHC:11562-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/failure-to-prove-attestation-and-testator-s-signature-in-accordance-with-section-63-c-inva-0ff1095cbc064250a737310704b38aa5.webp)
The Appellant (Plaintiff) challenged a judgment of the Trial Court which dismissed his suit for a declaration that a registered Will dated 05/09/2007 [Ex.D-1] executed by his father, Khatanand, in favor of his sister-...
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![### Voluntary Desertion Without Sufficient Cause Disqualifies Wife from Claiming Maintenance Under Section 125(4) CrPC. Smt. Abhilasha Pandey v. Nemichand Pandey [CRR No. 344 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/voluntary-desertion-without-sufficient-cause-disqualifies-wife-from-claiming-maintenance-u-edd889126ae143be93eea2418a32f384.webp)
The applicant (wife) filed for maintenance under Section 125 Cr.P.C., claiming she was forced out of the matrimonial home and had no income, while the non-applicant (husband) earned approximately ₹3,00,000 per month.
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![Capability to earn does not disentitle a wife from claiming maintenance under Section 125 Cr.P.C.. Mukesh Kumar Verma v. Smt. Jyoti Verma [2026:CGHC:11427]. Chhattisgarh High Court. LawLens](/stories/thumbnails/capability-to-earn-does-not-disentitle-a-wife-from-claiming-maintenance-under-section-125--9deea8bb115a48108aadbaf777f4e136.webp)
The applicant (husband) and respondent (wife) married in 2018.
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![Educated wife’s earning capacity does not absolve husband of duty to pay maintenance absent proof of actual income.. Rajkamal Verma v. Smt. Bhupriya Verma @ Megha [CRR No. 350 of 2026; 2026:CGHC:11719]. Chhattisgarh High Court. LawLens](/stories/thumbnails/educated-wife-s-earning-capacity-does-not-absolve-husband-of-duty-to-pay-maintenance-absen-01aebb45c7ac46c9afe870f9ec4408ec.webp)
The applicant (husband) and respondent (wife) were married on June 13, 2023.
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![Wife leaving matrimonial home voluntarily without proving specific allegations of cruelty is not entitled to maintenance.. Smt. Sumitra Giri & Anr. v. Harkesh Giri [2026:CGHC:11721]. Chhattisgarh High Court. LawLens](/stories/thumbnails/wife-leaving-matrimonial-home-voluntarily-without-proving-specific-allegations-of-cruelty--10e9936cc4a54635a640e2fdbd0eb030.webp)
The applicants (wife and minor son) filed a revision against the Family Court, Ambikapur's order dated 21.01.2026.
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![Inordinate and unexplained delay cannot be condoned without establishing sufficient cause within the limitation period.. Smt. Hanita Mehar v. Sanjay Pathak [CRR No. 357 of 2026 (2026:CGHC:11720)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/inordinate-and-unexplained-delay-cannot-be-condoned-without-establishing-sufficient-cause--a48ac81814114d3d8c65d1b1c64b18b5.webp)
The applicant sought to challenge an order dated 26.07.2025 by filing a criminal revision petition before the High Court of Chhattisgarh.
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![Maintenance award is sustainable where Court reasonably balances husband's financial capacity against dependents' standard of living.. Charan Sevak Gupta v. Smt. Chandrakala Gupta and Others [2025:CGHC:27425 / 2026:CGHC:11564]. Chhattisgarh High Court. LawLens](/stories/thumbnails/maintenance-award-is-sustainable-where-court-reasonably-balances-husband-s-financial-capac-62ddf503bb4648aab3db189c286ec8f7.webp)
The applicant (husband) and non-applicant No. 1 (wife) were married on June 8, 2003, and have two daughters.
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![Absence of corroborative medical evidence and credible eyewitness testimony justifies acquittal in sexual assault cases.. State of Chhattisgarh v. Shahil Bhardwaj [2026:CGHC:11364-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absence-of-corroborative-medical-evidence-and-credible-eyewitness-testimony-justifies-acqu-9640878b4b9946eb96cce2d3843ea651.webp)
The State of Chhattisgarh sought leave to appeal against a judgment dated 29.11.2025, passed by the Additional Sessions Judge (POCSO), Raigarh, which acquitted the respondent of charges under Sections 65(1) and 351(2)...
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![### Quashing of Charge-Sheet Refused Where Evidence Requires Appreciation and Prima Facie Commission of Offence is Disclosed. Amit Kumar Tiwari v. State of Chhattisgarh & Ors. [CRMP No. 648 of 2026 (2026:CGHC:11367-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/quashing-of-charge-sheet-refused-where-evidence-requires-appreciation-and-prima-facie-comm-89c79658ae414b56a19ab1f5bbcd593f.webp)
The petitioner, Amit Kumar Tiwari, sought the quashing of FIR No. 260/2024 and a supplementary charge-sheet (No. 740/A/2024) filed against him under Sections 384, 389, 212, 201, and 34 of the IPC.
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![Inherent powers cannot be exercised to quash criminal proceedings involving disputed questions of fact and prima facie evidence.. Md. Junaid Chauhan @ Md. Junaidraza Chouhan v. State of Chhattisgarh & Anr. [2026:CGHC:11554-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/inherent-powers-cannot-be-exercised-to-quash-criminal-proceedings-involving-disputed-quest-cb2bce9737b840fcbe04a667ba407753.webp)
The petitioner filed a petition under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), seeking to quash FIR No. 78/2023 and the subsequent charge-sheet.
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![Existence of related civil disputes does not bar criminal prosecution if allegations disclose cognizable offences.. Mohit Kerketta & Anr. v. State of Chhattisgarh & Anr. [2026:CGHC:11556-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/existence-of-related-civil-disputes-does-not-bar-criminal-prosecution-if-allegations-discl-5c8d70c2d5c047baa6df0c6c7d340cd7.webp)
The petitioners, Mohit and Shankar Kerketta, purchased 1 acre of land (Khasra No. 296/1) via a registered sale deed in 2021 for Rs. 99,22,500/-.
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![Reduction of sentence to period undergone in non-commercial quantity NDPS cases based on reformative sentencing principles.. Tarabai Sarthi v. State of Chhattisgarh [2026:CGHC:11357]. Chhattisgarh High Court. LawLens](/stories/thumbnails/reduction-of-sentence-to-period-undergone-in-non-commercial-quantity-ndps-cases-based-on-r-99049a5ef8184192bd52bf8cd2006300.webp)
The Appellant was accused of illegally storing 2.100 kgs of Ganja at her residence in Motisagar Para, Korba.
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![Absence of Incriminating Material and Advanced Prosecution Stage Warrant Bail Despite UAPA Charges. Rajendra Kumar Kadti v. State of Chhattisgarh [CRA No. 426 of 2026 (2026:CGHC:11397-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absence-of-incriminating-material-and-advanced-prosecution-stage-warrant-bail-despite-uapa-998e6402ed6d4cb59648ab153eeb7512.webp)
The appellant was arrested on 10.08.2024 following a police search at the house of co-accused Surajuram Tekam, which unearthed Naxalite literature and explosive materials
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![Substantive Sentence Under Section 307 IPC Reduced to Period Already Undergone Based on Reformative Sentencing Principles. Sanjay Kashyap v. State of Chhattisgarh [2026:CGHC:11593]. Chhattisgarh High Court. LawLens](/stories/thumbnails/substantive-sentence-under-section-307-ipc-reduced-to-period-already-undergone-based-on-re-280df6765fc64a7cb25516b9bfb213e9.webp)
The Appellant was convicted by the Trial Court on December 7, 2024, under Section 307 of the IPC and sentenced to 7 years of rigorous imprisonment (RI)
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![Defective identification procedures and unproven recoveries from the accused render a conviction for robbery unsustainable.. Saurabh @ Samay Dhruve & Others v. State of Chhattisgarh [2026:CGHC:11650]. Chhattisgarh High Court. LawLens](/stories/thumbnails/defective-identification-procedures-and-unproven-recoveries-from-the-accused-render-a-conv-b4fe394c939e4c71b7b2ead11f669f4c.webp)
On 05/05/2023, the complainant, Ramswaroop Dewangan [PW-1], along with three others, was traveling via motorcycle toward Village Temri.
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On May 5, 2023, the complainant Ramswaroop Dewangan and three others were traveling by motorcycle from Sanvepur toward Sargaon when they were intercepted by six persons on two motorcycles.
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![Defective identification procedures and unproven recovery of stolen property vitiate conviction based on circumstantial evidence.. Saurabh @ Samand Dhruve & Others v. State of Chhattisgarh [2026:CGHC:11650]. Chhattisgarh High Court. LawLens](/stories/thumbnails/defective-identification-procedures-and-unproven-recovery-of-stolen-property-vitiate-convi-061a371201cf4fd7a8ed925b58861646.webp)
On 05/05/2023, the complainant Ramswaroop Dewangan and three others were traveling via motorcycle when six individuals intercepted them near a dhaba on NH-130
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![Defective identification proceedings and unproven recovery from accused vitiate conviction based on circumstantial evidence.. Saurabh @ Samay Dhruve & Others v. State of Chhattisgarh [2026:CGHC:11650]. Chhattisgarh High Court. LawLens](/stories/thumbnails/defective-identification-proceedings-and-unproven-recovery-from-accused-vitiate-conviction-c1bf226328b74753949894f494170a83.webp)
On May 5, 2023, the complainant Ramswaroop Dewangan [P.W. 01] and his companions were intercepted by six individuals on motorcycles near Arati Dhaba.
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On May 5, 2023, the complainant Ramswaroop Dewangan and three others were intercepted by six individuals on motorcycles near Artee Dhaba.
3 MIN READ→
![Defective identification procedures and unproven recoveries from the accused vitiate a conviction for dacoity.. Saurabh @ Samay Dhruve & Others v. State of Chhattisgarh [2026:CGHC:11650]. Chhattisgarh High Court. LawLens](/stories/thumbnails/defective-identification-procedures-and-unproven-recoveries-from-the-accused-vitiate-a-con-b2840b5ccf204b74bf1be7fb377a9ac7.webp)
On May 5, 2023, the complainant Ramswaroop Dewangan (PW-1) and three companions were traveling by motorcycle when they were allegedly intercepted by six individuals near Artee Dhaba
3 MIN READ→
![Conviction based solely on last-seen theory unsustainable absent proof of homicidal death and completing circumstantial chain.. Pappu Sahu v. The State of Chhattisgarh [CRA No. 1226 of 2015 (2026:CGHC:11308-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/conviction-based-solely-on-last-seen-theory-unsustainable-absent-proof-of-homicidal-death--fecd2d82197f4286a6402418625f8dc3.webp)
The Appellant was convicted by the Additional Sessions Judge, Mungeli, for the murder of Sanjay Jaiswal under Sections 302 and 201 of the IPC
1 MIN READ→
![Acquittal In Absence of Proof of Corrupt Intent or Conspiracy in Public Procurement Procedures. Jaffer Sadik v. Union of India and Mahendra Pratap Chandra Shah v. Union of India [2026:CGHC:11398]. Chhattisgarh High Court. LawLens](/stories/thumbnails/acquittal-in-absence-of-proof-of-corrupt-intent-or-conspiracy-in-public-procurement-proced-68c19b9ecebd45f785bc1e3f6b1b11a4.webp)
The Appellants, Jaffer Sadik (Manager of Inspection, Bhilai Steel Plant [BSP]) and Mahendra Pratap Chandra Shah (Partner, M/s Mico Metal Industries), were convicted by the Special Judge (C.B.I.) for criminal conspirac...
3 MIN READ→
![Failure to prove meeting of minds or corrupt intent precludes conviction for criminal conspiracy and misconduct.. Jaffer Sadik v. Union of India and Mahendra Pratap Chandra Shah v. Union of India [2026:CGHC:11398]. Chhattisgarh High Court. LawLens](/stories/thumbnails/failure-to-prove-meeting-of-minds-or-corrupt-intent-precludes-conviction-for-criminal-cons-7ce830a2c42b47fd8430ace98672d223.webp)
The appellants challenged their conviction by the Special Judge (C.B.I.) for offences under Sections 120-B, 420 of the IPC, and Section 13(1)(d) r/w 13(2) of the Prevention of Corruption (PC) Act, 1988.
3 MIN READ→
![Consensual Relationship and Social Barriers to Marriage Do Not Constitute Rape Under Pretext of Marriage Promise.. X v. State of Chhattisgarh & Anr. [2026:CGHC:11300-DB (ACQA No. 57 of 2024)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/consensual-relationship-and-social-barriers-to-marriage-do-not-constitute-rape-under-prete-b6b93ebb051741fca87d943fa78fd68f.webp)
The Appellant/Victim filed an acquittal appeal against the judgment dated 01.12.2023, which acquitted Respondent No. 2 of charges under Section 376(2)(n) of the IPC
2 MIN READ→
![Inconsistency in prosecutrix's testimony and unexplained delay in FIR justify acquittal in rape allegations.. X.Y.Z. v. State of Chhattisgarh & Anr. [2026:CGHC:11301-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/inconsistency-in-prosecutrix-s-testimony-and-unexplained-delay-in-fir-justify-acquittal-in-e297c8320ed848a7b65a1e9f2af9833c.webp)
The Appellant (prosecutrix) challenged the judgment dated April 16, 2024, passed by the Special Court, Surajpur, which acquitted Respondent No. 2 of charges under Sections 376, 323, and 506-B of the IPC.
2 MIN READ→
![Inconsistency in eyewitness testimony and lack of forensic corroboration justify acquittal in a murder trial.. State of Chhattisgarh v. Sindhu @ Tarachand & Others and Gore Lal Kashyap v. Sindhu @ Tarachand & Others [2026:CGHC:11303-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/inconsistency-in-eyewitness-testimony-and-lack-of-forensic-corroboration-justify-acquittal-8a9e3027c6c64c999ad988aae5ae07e8.webp)
The deceased, Ramayan Kashyap, was allegedly assaulted on 28.11.2011 by seven accused persons using battle-axes and sticks due to prior enmity.
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![Voluntary Departure of Prosecutrix and Hostile Testimony Negate Charges of Abduction and Enticement Under IPC.. State of Chhattisgarh v. Umashankar and Others [2026:CGHC:11657]. Chhattisgarh High Court. LawLens](/stories/thumbnails/voluntary-departure-of-prosecutrix-and-hostile-testimony-negate-charges-of-abduction-and-e-c4bd4d6714b040dc80daecb77f71152d.webp)
The State of Chhattisgarh appealed the acquittal of respondents Umashankar, Laxmi Prasad (since deceased), and Peelaram (alias Bhagla Sahu) by the Sessions Judge, Bilaspur, on April 26, 2013
2 MIN READ→
![Inconsistency in eye-witness testimony and lack of forensic corroboration sustain acquittal in a murder trial.. State of Chhattisgarh v. Sindhu @ Tarachand & Others [2026:CGHC:11303-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/inconsistency-in-eye-witness-testimony-and-lack-of-forensic-corroboration-sustain-acquitta-1a416a2ef020473bb789327cde8aee8a.webp)
On 28.11.2011, seven accused persons allegedly formed an unlawful assembly and killed Ramayan Kashyap with sticks and battle-axes due to previous enmity.
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![Existence of Civil Remedy No Bar to Criminal Prosecution Where FIR Discloses Cognizable Offenses. Swati Gopal @ Singhal v. State of Chhattisgarh and Others [2026:CGHC:11365-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/existence-of-civil-remedy-no-bar-to-criminal-prosecution-where-fir-discloses-cognizable-of-4d4b645bdb164162ade751101b492341.webp)
The petitioner filed a petition under Section 528 of the BNSS (formerly Section 482 of the Cr.P.C.) seeking to quash FIR No. 561 of 2025.
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![Consent by Married Woman Under Promise of Marriage Involving Disputed Facts Requires Trial Adjudication. Sanjay Kumar Chaturvedi v. State of Chhattisgarh [2026:CGHC:11368-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/consent-by-married-woman-under-promise-of-marriage-involving-disputed-facts-requires-trial-71f548ca87ee4162b709336b5af2f650.webp)
The petitioner, a Gram Sarpanch and father of six, challenged an FIR (No. 637/2025) and subsequent charge-sheet filed under Sections 64(2)(m) and 69 of the Bharatiya Nyaya Sanhita (BNS), 2023.
2 MIN READ→
![Existence of civil remedy for shareholder disputes does not bar criminal prosecution for fraudulent inducement.. Manish Pal Singh Chhabra @ Rishi Singh & Anr. v. State of Chhattisgarh & Anr. [CRMP No. 664 of 2026 (2026:CGHC:11388-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/existence-of-civil-remedy-for-shareholder-disputes-does-not-bar-criminal-prosecution-for-f-fb7be7da5f314467a7234a9f39227c1b.webp)
The petitioners, directors of Prabhuji Etech Creations Pvt. Ltd., challenged FIR No. 375/2023 and the subsequent chargesheet filed under Sections 420, 409, and 120B of the IPC.
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![Change of counsel or deficient cross-examination are insufficient grounds to recall witnesses under Section 348 BNSS.. Charandas Gaikwad v. State Of Chhattisgarh [CRMP No. 689 of 2026, 2026:CGHC:11354]. Chhattisgarh High Court. LawLens](/stories/thumbnails/change-of-counsel-or-deficient-cross-examination-are-insufficient-grounds-to-recall-witnes-0f02a659266e4e38976f48ff754bdc57.webp)
The petitioner was charged under Section 109 of the BNS and Sections 25 & 27 of the Arms Act following a complaint by Bindiya Nishad.
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![Mandatory deposit under Section 148 NI Act requires reasoned consideration of exceptional circumstances for waiver.. Shivram Sahu v. HDFC Bank Limited [2026:CGHC:11592]. Chhattisgarh High Court. LawLens](/stories/thumbnails/mandatory-deposit-under-section-148-ni-act-requires-reasoned-consideration-of-exceptional--74aee9ce6c1a4decb3c80a9acd8d11fc.webp)
The petitioner was convicted by the Judicial Magistrate First Class, Raipur, under Section 138 of the Negotiable Instruments Act, 1881, on 07.11.2025.
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![Oral refusal to allow joining duty constitutes complete cause of action for challenging termination.. Sanjeev Tripathi v. Grasim Cement and Others [W.P.(L) No. 133 of 2014]. Chhattisgarh High Court. LawLens](/stories/thumbnails/oral-refusal-to-allow-joining-duty-constitutes-complete-cause-of-action-for-challenging-te-d1a9f7168c834020a4133648cbd87675.webp)
The petitioner was appointed as a Trainee Electrician by Respondent No. 1 on 07.11.1994 for an initial period of one year, which was subsequently extended.
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![District Magistrate may validly deny parole based on adverse police reports regarding the prisoner’s criminal profile.. Anand Kumar Kashyap v. State of Chhattisgarh & Others [2026:CGHC:10945-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/district-magistrate-may-validly-deny-parole-based-on-adverse-police-reports-regarding-the--47d248823783497e9674e3cda0ac371c.webp)
The petitioner, a convict serving a sentence in Central Jail Bilaspur under the Indian Penal Code (IPC) and the Narcotic Drugs and Psychotropic Substances (NDPS) Act since September 10, 2023, applied for 14 days of te...
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![Right to life includes the right to timely and adequate medical treatment of one's choice.. Dheluram v. State of Chhattisgarh & Ors. [2026:CGHC:10989-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/right-to-life-includes-the-right-to-timely-and-adequate-medical-treatment-of-one-s-choice-0fa5827832b94777a6f716bb22a1fd04.webp)
The petitioner, a 68-year-old prisoner undergoing a four-year sentence affirmed by the High Court and Supreme Court, suffers from gangrene.
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![Status quo of daily-wage employees maintained pending independent consideration of regularization claims under applicable rules.. Shailesh Dewangan & Others v. State of Chhattisgarh & Others [2026:CGHC:10988-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/status-quo-of-daily-wage-employees-maintained-pending-independent-consideration-of-regular-cf3889f17fd544f8950f96ff29ec34de.webp)
The appellants were appointed as Class IV daily wage employees in the Municipal Corporation, Dhamtari, and have served for nearly 15 years
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![### Continuous Service Undertaking Precludes Interference with Contractual/Daily Wage Employment Pending Regularization Consideration. Shailesh Dewangan & Others v. State of Chhattisgarh & Others [2026:CGHC:10988-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/continuous-service-undertaking-precludes-interference-with-contractual-daily-wage-employme-8992eb841ef9407fa4c0f7a7f86955aa.webp)
The appellants, qualified individuals appointed on a daily wage basis, have served the Municipal Corporation, Dhamtari, for over 15 years, performing clerical and administrative duties
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![Entitlement to pay scale arrears is restricted to three years prior to the date of filing.. Shivchandra Saha v. State of Chhattisgarh & Others [WA No. 155 of 2026 (2026:CGHC:10985-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/entitlement-to-pay-scale-arrears-is-restricted-to-three-years-prior-to-the-date-of-filing-2cde4a50953141c79cf431c79f4c795d.webp)
The appellant was appointed as a teacher in 1995 in a government-aided institution.
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![Consent of Minor in Sexual Offences is Legally Immaterial Regardless of Alleged Relationship or Pregnancy.. Rajesh Mandavi v. State of Chhattisgarh [MCRCA No. 57 of 2026 (2026:CGHC:10745)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/consent-of-minor-in-sexual-offences-is-legally-immaterial-regardless-of-alleged-relationsh-f2a36d60d00e4f4a8558550fbaefdd82.webp)
The applicant, Rajesh Mandavi, sought first anticipatory bail after being booked under Sections 64(2)(m) and 351(2) of the Bhartiya Nyaya Sanhita (BNS), 2023.
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![Grant of bail for assault with a weapon where injuries are grievous but not life-threatening.. Jitendra Kumar Navrange v. State of Chhattisgarh [MCRC No. 1399 of 2026 (2026:CGHC:11034)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-assault-with-a-weapon-where-injuries-are-grievous-but-not-life-threateni-c827e6456314468da9626149009dea08.webp)
The applicant sought regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023.
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![### Continuous Readiness and Willingness Under Section 16(c) Is Mandatory Despite Full Payment and Possession. Beniram Sahu v. Virendra Kumar Thakur & Anr. [2026:CGHC:11146; FA No. 157 of 2010]. Chhattisgarh High Court. LawLens](/stories/thumbnails/continuous-readiness-and-willingness-under-section-16-c-is-mandatory-despite-full-payment--b3d5b72238174fbe80326b059b17608b.webp)
The Appellant/Plaintiff filed a suit for specific performance of an agreement to sell dated 24/03/2007 regarding 2.30 hectares of agricultural land.
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![PIL seeking mandamus for highway construction completion is infructuous once tender is awarded and work commences.. Abdul Kalim Khan v. State of Chhattisgarh & Others [2026:CGHC:10986-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/pil-seeking-mandamus-for-highway-construction-completion-is-infructuous-once-tender-is-awa-e6804e2fd1824e08b11eacea487b1afd.webp)
The petitioner, a social worker and regular commuter, filed a Public Interest Litigation (PIL) under Article 226 of the Constitution of India regarding the prolonged delay in the construction of National Highway 30 (N...
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![Territorial jurisdiction under the ESI Act lies where the workplace is situated, regardless of the assessment order's origin.. M/s Brothers Engineering And Erectors Ltd. v. Employees State Insurance Corporation [2026:CGHC:10912 (WPL No. 246 of 2025)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/territorial-jurisdiction-under-the-esi-act-lies-where-the-workplace-is-situated-regardless-1daadf80df10421a9e6274420340079d.webp)
The Petitioner, a company with a site office in Kharsia, District Raigarh, challenged an order dated 13.10.2023 passed by the Respondent under Section 45A of the Employees' State Insurance (ESI) Act, 1948, which deman...
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![Sentencing of a first-time convict under NDPS Act may be reduced to a reformative period already undergone.. Abhay Kumar Singh v. State of Chhattisgarh [2026:CGHC:11108]. Chhattisgarh High Court. LawLens](/stories/thumbnails/sentencing-of-a-first-time-convict-under-ndps-act-may-be-reduced-to-a-reformative-period-a-da8a94be64104fa088db550d2e5f5583.webp)
On June 4, 2024, police acted on secret information regarding the illegal sale of contraband at a bus stand in Korba.
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![Maternal grandson excluded from definition of "affected family" under Rehabilitation Policy cannot claim employment for land acquisition.. Ankit Pandey v. State of Chhattisgarh & Ors. [2026:CGHC:10981-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/maternal-grandson-excluded-from-definition-of-affected-family-under-rehabilitation-policy--f8d512d57226424d926215e6045a975e.webp)
The petitioner’s maternal grandfather, Prahlad Prasad Pandey, owned 1.32 acres of land in District Janjgir Champa, which was acquired for the Madwa Electrical Project under the Rehabilitation Policy, 2007
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![Entitlement to compensation for submerged land requires prior revenue demarcation to determine the cause of submergence.. Lalan Prasad Patel & Anr. v. State of Chhattisgarh & Ors. [2026:CGHC:10992 (WPC No. 935 of 2026)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/entitlement-to-compensation-for-submerged-land-requires-prior-revenue-demarcation-to-deter-b353166087f64250a9d51abb776c0d52.webp)
The petitioners, two farmers from District Sakti, claim to be the recorded owners of 0.26 acres of land across Khasra Nos. 1864/1 and 1864/2.
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![Anticipatory bail granted where injuries are simple, counter-FIRs exist, and parties intend to compromise.. Iqbal Suryavanshi & Others v. State of Chhattisgarh [MCRCA No. 238 of 2026 (2026:CGHC:10746)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-where-injuries-are-simple-counter-firs-exist-and-parties-intend--272b771964fa4d118b71fbdc3431ae31.webp)
The four applicants sought anticipatory bail regarding Crime No. 23/2026 at P.S. Seepat.
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![Grant of regular bail on the ground of parity during the pendency of trial.. Priyanshu Janghel v. State of Chhattisgarh [MCRC No. 2115 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-on-the-ground-of-parity-during-the-pendency-of-trial-759d9811ea924b36af0ebfcaa9cc27fd.webp)
The applicant filed a second bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023.
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![Accused entitled to bail for prolonged incarceration and slow trial progress despite criminal antecedents.. Prakhar Singh Chauhan v. State of Chhattisgarh [MCRC No. 2119 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/accused-entitled-to-bail-for-prolonged-incarceration-and-slow-trial-progress-despite-crimi-3b5eb80ade2f4de7b13caefb2dcbdf94.webp)
The applicant filed a second bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, following the rejection of his first application on July 18, 2025, due to his criminal antecedents.
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![Regular bail granted on grounds of parity where co-accused were previously enlarged in a land fraud case.. Saroj Nirmalkar v. State of Chhattisgarh [MCRC No. 2121 of 2026 (2026:CGHC:11039)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-on-grounds-of-parity-where-co-accused-were-previously-enlarged-in-a-l-d1e5a5d0312e46e48e09627499488d2d.webp)
The applicant filed her first bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, following her arrest on February 18, 2026.
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![False criminal prosecution resulting in acquittal constitutes mental cruelty and desertion under the Hindu Marriage Act.. Dinesh Sahu v. Smt. Padma Sahu [FA(MAT) No. 59/2023 (2026:CGHC:10934-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/false-criminal-prosecution-resulting-in-acquittal-constitutes-mental-cruelty-and-desertion-7a35bcb8b6574cb4be1311690295a1d0.webp)
The Appellant (Husband) and Respondent (Wife) married on 15-02-2015.
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![### Bail may be denied to a juvenile if release poses moral or psychological danger, defeating the ends of justice.. PKS Nill v. State of Chhattisgarh [2026:CGHC:11001]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-may-be-denied-to-a-juvenile-if-release-poses-moral-or-psychological-danger-defeating--0db28c2f5c1946099dc650f3486783ad.webp)
The applicant, a juvenile, was allegedly involved in an assault on 06.09.2025, alongside another juvenile and two major co-accused, resulting in the death of one Sachin.
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![Interim maintenance may be denied where marriage validity is disputed and separate living is mutual.. Smt. Ranee Gosai v. Damodar Gosai @ Sonu Gosai [CRR No. 321 of 2026 (2026:CGHC:11058)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/interim-maintenance-may-be-denied-where-marriage-validity-is-disputed-and-separate-living--7306fa08d85a4f9fa1cefe8d0a321925.webp)
The applicant (wife) and respondent (husband) were married on July 11, 2024, according to Hindu rites.
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![Sentencing under NDPS Act reduced to period already undergone for intermediate quantity based on rehabilitative penological principles.. Virendra Sahu & Others v. State of Chhattisgarh [2026:CGHC:10939]. Chhattisgarh High Court. LawLens](/stories/thumbnails/sentencing-under-ndps-act-reduced-to-period-already-undergone-for-intermediate-quantity-ba-49487d83f8a8437bbceece1f749387c2.webp)
On August 12, 2017, police acting on informant testimony intercepted the appellants on a motorcycle (OD-31-D-1757) at N.H. 53 near Patewa Thana.
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![Sentencing reduced to period already undergone for intermediate quantity of cannabis considering lack of criminal antecedents.. Virendra Sahu & Others v. State of Chhattisgarh [2026:CGHC:10939]. Chhattisgarh High Court. LawLens](/stories/thumbnails/sentencing-reduced-to-period-already-undergone-for-intermediate-quantity-of-cannabis-consi-90d823aefc6649a3ba9a63962776fe50.webp)
On August 12, 2017, police acting on informant data intercepted a motorcycle at N.H. 53, District Mahasamund, and seized 10 kg of cannabis (ganja) from the joint possession of the three appellants.
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![Conviction Affirmed Under Section 20(b)(ii)(B) of NDPS Act with Sentence Reduced to Period Already Undergone.. Nawal Sahu v. State of Chhattisgarh [CRA No. 1180 of 2016]. Chhattisgarh High Court. LawLens](/stories/thumbnails/conviction-affirmed-under-section-20-b-ii-b-of-ndps-act-with-sentence-reduced-to-period-al-45ef4bfb109041519fcdc7292d13dfbf.webp)
The Appellant was apprehended by the Assistant District Excise Officer on 29.07.2015 at Daihanpara Chowk based on informer tips
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![Unexplained delay in lodging FIR and material testimonial contradictions vitiate conviction in witchcraft harassment cases.. Smt. Jagvanti Yadav v. Ramlal Yadav and Others [2026:CGHC:11129]. Chhattisgarh High Court. LawLens](/stories/thumbnails/unexplained-delay-in-lodging-fir-and-material-testimonial-contradictions-vitiate-convictio-fb1d0ecc8ce94ae49e3c6ebb6d6ab052.webp)
The Appellant (complainant) alleged that on 08.08.2012, Respondents No. 1 and 2 (husband and wife) entered her home, abused her with filthy language, labeled her a witch (witchcraft), and threatened to kill her.
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![Anticipatory bail granted where accused is implicated solely by co-accused memorandum statement and facing administrative suspension.. Jagdamba Singh v. State of Chhattisgarh [2026:CGHC:11037]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-where-accused-is-implicated-solely-by-co-accused-memorandum-stat-c78f94b4ad4640d69faa097ba280300d.webp)
The applicant, an employee of SECL, sought anticipatory bail regarding an incident on January 15, 2026, where a truck (CG-10/BL-9694) allegedly bypassed weighing procedures at the Jangannathpur Open Cast Mines and sto...
2 MIN READ→
![Regular bail granted in BNS and Arms Act case considering charge-sheet filing and prolonged custody.. Munsif Khan Urf Addu Patel and Another v. State of Chhattisgarh [2026:CGHC:11032]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-in-bns-and-arms-act-case-considering-charge-sheet-filing-and-prolonge-375b22c6cef546f9b95e1acc82c8e851.webp)
The applicants filed first bail applications following their arrest in connection with Crime No. 263/2025.
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![Grant of regular bail for business transaction dispute involving dishonoured cheque and filed charge sheet.. Ujjawal Vishwas v. State of Chhattisgarh [2026:CGHC:11031]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-for-business-transaction-dispute-involving-dishonoured-cheque-and-fi-c07236034dc54423a2013d5c0c0c8d53.webp)
The applicant sought first regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest on December 12, 2025
2 MIN READ→
![Bail granted to woman in house-breaking case citing lack of criminal antecedents and prolonged incarceration.. Usha Rathore v. State of Chhattisgarh [MCRC No. 1066 of 2026 (2026:CGHC:11030)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-to-woman-in-house-breaking-case-citing-lack-of-criminal-antecedents-and-prolo-8d6b260872814d74b473efd13e35d71e.webp)
The applicant sought regular bail following her arrest on August 21, 2025, in connection with Crime No. 362/2025 registered at Police Station D.D. Nagar, Raipur.
2 MIN READ→
![Grant of bail for possession of commercial quantity of liquor where previous criminal antecedent resulted in acquittal.. Sundar De v. State of Chhattisgarh [2026:CGHC:11029]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-possession-of-commercial-quantity-of-liquor-where-previous-criminal-ante-823d8630e56640a780715149a8a201ff.webp)
The applicant, Sundar De, was arrested on 08.01.2026 in connection with Crime No. 159/2026.
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![GRANT OF REGULAR BAIL FOR TEMPLE THEFT ALLEGATIONS DESPITE PRIOR CRIMINAL ANTECEDENTS AND FILING OF CHARGE-SHEET.. Ravi Nirmalkar and Another v. State of Chhattisgarh [MCRC No. 1621 of 2026 (2026:CGHC:11025)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-for-temple-theft-allegations-despite-prior-criminal-antecedents-and--bc54b68e5efe4bd88a8d50e4b20535a9.webp)
On 12.08.2025, the priest of Hanuman Mandir filed an FIR against unknown persons regarding the theft of ₹2,000/- from the temple premises
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![Bail granted to accused under BNS sections 309(6) and 3(5) on grounds of parity and filed charge-sheet.. Pranshu Pandey and Another v. State of Chhattisgarh [2026:CGHC:11023]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-to-accused-under-bns-sections-309-6-and-3-5-on-grounds-of-parity-and-filed-ch-abf0d08315014226b9eed58d4a1c7ab4.webp)
The applicants, Pranshu Pandey and Atul Singh Rathore, were arrested on 17.01.2026 in connection with Crime No. 39/2026 registered at P.S. Chakarbhatha.
2 MIN READ→
![Bail granted in motorcycle theft case despite criminal antecedents as investigation and charge-sheet are complete.. Ravi Nirmalkar and Another v. State of Chhattisgarh [MCRC No. 1632 of 2026 (2026:CGHC:11022)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-in-motorcycle-theft-case-despite-criminal-antecedents-as-investigation-and-ch-ce0192ca8535464abb65138706684a96.webp)
On June 8, 2025, a complainant, Harsh Tiwari, filed a report regarding the theft of a motorcycle (No. CG-10-AB-7613) from CLC Plaza Mangla Chowk
2 MIN READ→
![Grant of bail pending trial where charge-sheet is filed and custodial interrogation is no longer required.. Munsif Khan Urf Addu Patel and Another v. State of Chhattisgarh [2026:CGHC:11032 (MCRC No. 738 of 2026 and MCRC No. 1637 of 2026)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-pending-trial-where-charge-sheet-is-filed-and-custodial-interrogation-is-no--09d713ee2dcf4501ba0bda0e4d6425cb.webp)
The applicants filed first bail applications following their arrest in connection with Crime No. 263/2025.
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![Grant of bail for financial fraud where charge-sheet is filed and no criminal antecedents exist.. Uma Devi Raikwar v. State of Chhattisgarh [MCRC No. 1638 of 2026 (2026:CGHC:11021)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-financial-fraud-where-charge-sheet-is-filed-and-no-criminal-antecedents--4c21cff65b9b4322b0360652a8ca71ae.webp)
The applicant sought regular bail following her arrest in connection with Crime No. 489/2025.
2 MIN READ→
![Grant of bail for cheating where charge-sheet is filed despite pending criminal antecedents.. Jai Prakash Baghel v. State of Chhattisgarh [MCRC No. 1643 of 2026 (2026:CGHC:11020)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-cheating-where-charge-sheet-is-filed-despite-pending-criminal-antecedent-900d74283a7b4fdd9e9324f44710ae2d.webp)
The applicant, Jai Prakash Baghel, sought regular bail after being arrested on August 3, 2025, for allegedly defrauding a complainant.
2 MIN READ→
![Bail granted to accused under BNS sections 309(6) and 3(5) on grounds of parity and charge-sheet filing.. Pranshu Pandey and Atul Singh Rathore v. State of Chhattisgarh [2026:CGHC:11023]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-to-accused-under-bns-sections-309-6-and-3-5-on-grounds-of-parity-and-charge-s-00b7622bcfc3451691a22afbe8070b7c.webp)
The applicants filed a First Bail Application seeking regular bail following their arrest in connection with Crime No. 39/2026 at Police Station Chakarbhatha
2 MIN READ→
![Grant of bail on ground of parity and prolonged detention despite criminal antecedents.. Akhilesh Singh v. State of Chhattisgarh [MCRC No. 1725 of 2026 (2026:CGHC:11056)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-on-ground-of-parity-and-prolonged-detention-despite-criminal-antecedents-a53b1df5cd594558a726dd7c1fabb8f1.webp)
The applicant, Akhilesh Singh, was arrested on 24.01.2025 in connection with Crime No. 517/2024 for allegedly acting as a director of Fora Max Service Private Limited
2 MIN READ→
![Absence of satisfactory explanation for joint possession of commercial quantity of contraband precludes grant of bail under NDPS Act.. Kallu @ Kuldeep Kumar v. State of Chhattisgarh [2026:CGHC:11054]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absence-of-satisfactory-explanation-for-joint-possession-of-commercial-quantity-of-contrab-3d25b584aab24e7980a43fe7da0001df.webp)
On August 28, 2025, police intercepted a Maruti Dzire car at Temri Naka based on secret information regarding the transport of contraband from Odisha.
2 MIN READ→
![Grant of bail on grounds of parity and prolonged detention despite criminal antecedents and multiple investors.. Akhilesh Singh v. State Of Chhattisgarh [2026:CGHC:11055 (MCRC No. 2002 of 2026)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-on-grounds-of-parity-and-prolonged-detention-despite-criminal-antecedents-an-aa0e47769c0646e7a78e0ccb153ef6a4.webp)
The applicant, Akhilesh Singh, was arrested on November 20, 2024, in connection with Crime No. 703/2024.
2 MIN READ→
![Grant of bail on grounds of parity and prolonged detention despite criminal antecedents.. Akhilesh Singh v. State of Chhattisgarh [MCRC No. 2004 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-on-grounds-of-parity-and-prolonged-detention-despite-criminal-antecedents-5777df904a264d65a84a1d95b8f88ece.webp)
The applicant, Akhilesh Singh, was arrested on January 27, 2025, in connection with Crime No. 7/2025 at Police Station Sakti.
2 MIN READ→
![Grant of bail on ground of parity and prolonged detention despite criminal antecedents and multiple witnesses.. Akhilesh Singh v. State of Chhattisgarh [2026:CGHC:11052]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-on-ground-of-parity-and-prolonged-detention-despite-criminal-antecedents-and-0724e4b6936b46d1bb0cdd9b1c465a74.webp)
The applicant, Akhilesh Singh, was arrested on January 24, 2025, in connection with Crime No. 585/2024 for allegedly operating a fraudulent investment scheme under "Flora Max Company".
2 MIN READ→
![Grant of bail for excise offense where charge-sheet is filed and seizure witnesses turned hostile.. Indra Kumar Sahu v. State of Chhattisgarh [2026:CGHC:11051]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-excise-offense-where-charge-sheet-is-filed-and-seizure-witnesses-turned--32954f352f4c4d3bae64158c19bcd993.webp)
The applicant, Indra Kumar Sahu, was arrested on September 28, 2025, following a police search based on secret information.
2 MIN READ→
![Grant of bail where injuries are simple and sole criminal antecedent was resolved by compromise.. Abhay Singh v. State of Chhattisgarh [MCRC No. 2088 of 2026 (2026:CGHC:11049)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-where-injuries-are-simple-and-sole-criminal-antecedent-was-resolved-by-compr-13305eca99aa4384b5b113b9c9e13459.webp)
The applicant sought regular bail following his arrest on 30.09.2025 in connection with Crime No. 531/2025.
2 MIN READ→
![Regular bail granted to accused without criminal antecedents based on parity with co-accused in arson case.. Daneshwar Sahu v. State Of Chhattisgarh [2026:CGHC:11048]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-to-accused-without-criminal-antecedents-based-on-parity-with-co-accus-5a77798033e043c88f3ade10faf21d56.webp)
The applicant sought regular bail following his arrest on December 7, 2025, in connection with Crime No. 527/2025.
2 MIN READ→
![Grant of bail on grounds of parity and filing of charge-sheet in land forgery case.. Komal Chand Sahu v. State of Chhattisgarh [MCRC No. 2097 of 2026; 2026:CGHC:11047]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-on-grounds-of-parity-and-filing-of-charge-sheet-in-land-forgery-case-d6ed6d4da20b459abff109335bce3ad6.webp)
The applicant, Komal Chand Sahu, was arrested on 11.12.2025 in connection with Crime No. 154/2025 at Police Station Kumhari.
2 MIN READ→
![Grant of regular bail on grounds of parity and prolonged custody despite allegations of financial fraud.. Akhilesh Singh v. State of Chhattisgarh [MCRC No. 2101 of 2026 (2026:CGHC:11057)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-on-grounds-of-parity-and-prolonged-custody-despite-allegations-of-fi-c7afb9673cfd473bad21a3b7063e18f3.webp)
The applicant filed a first bail application after being arrested on 20.11.2024 in connection with Crime No. 283/2024 at P.S. Dharamjaigarh.
2 MIN READ→
![Grant of bail on grounds of parity where co-accused is released and investigation is complete.. Ashok Kumar Uraon v. State of Chhattisgarh [2026:CGHC:11046]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-on-grounds-of-parity-where-co-accused-is-released-and-investigation-is-compl-c45a0c9e997f4f9fa72fbb403c98cc2b.webp)
The applicant filed a First Bail Application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS) seeking regular bail.
2 MIN READ→
![Bail granted on ground of parity and prolonged detention in cyber fraud case under BNS.. Rajendra Kumar Puran v. State of Chhattisgarh [MCRC No. 2103 of 2026 (2026:CGHC:11045)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-on-ground-of-parity-and-prolonged-detention-in-cyber-fraud-case-under-bns-4596468ff82a4141b62a02faf3b2528e.webp)
The applicant, Rajendra Kumar Puran, was arrested on 20.05.2025 in connection with Crime No. 79/2025 for allegedly conspiring with co-accused persons to receive and deposit ₹27,27,556 obtained through cyber fraud into...
2 MIN READ→
![Grant of bail where physical relationship between consenting adults with prior matrimonial experience does not lead to marriage.. Tejram Yadav v. State of Chhattisgarh [MCRC No. 2104 of 2026 (2026:CGHC:11043)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-where-physical-relationship-between-consenting-adults-with-prior-matrimonial-5d9ef79cc46c4ffab526b3e0e65faa28.webp)
The applicant sought regular bail following his arrest on November 3, 2025, for allegedly establishing a physical relationship with the victim under a false promise of marriage
2 MIN READ→
![Grant of regular bail for huge seizure of liquor where the applicant is without criminal antecedents.. Sundar Lal Jolhe v. State Of Chhattisgarh [MCRC No. 2106 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-for-huge-seizure-of-liquor-where-the-applicant-is-without-criminal-a-48bc3bde246c495bb1731c8155f464c6.webp)
The applicant filed a First Bail Application seeking regular bail for offences registered under Sections 34(1)(a)(f), 34(2), and 59(a) of the C.G. Excise Act.
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![Insurer is liable for injured employee-labourer where policy covers legal liability despite passenger plying restrictions.. The Oriental Insurance Company Ltd. v. Sonadhar & Ors. [MAC No. 599 of 2015 (2026:CGHC:11078)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/insurer-is-liable-for-injured-employee-labourer-where-policy-covers-legal-liability-despit-4608792af90c43d1afc46b6bf73559b4.webp)
On January 18, 2007, the claimant (Respondent No. 1), aged 18, was traveling as a laborer in a truck (C.G./18/ZC/0351) to a sand quarry.
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![Factual disputes and specific allegations in FIR preclude quashing of criminal proceedings under BNS.. Ayush Kumar Singh v. State of Chhattisgarh & Ors. [2026:CGHC:10927-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/factual-disputes-and-specific-allegations-in-fir-preclude-quashing-of-criminal-proceedings-feef899d9ac14b7c8ec3f45a07f18eb9.webp)
The petitioner sought to quash FIR No. 296/2025 and the subsequent charge-sheet filed under Sections 109 and 3(5) of the Bharatiya Nyaya Sanhita (BNS).
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![Statutory categorization of phonetic variants in Scheduled Caste lists operates retrospectively as a clarificatory amendment.. Manjhiram Sahare v. State of Chhattisgarh & Ors. [2026:CGHC:10830 (WPC No. 890 of 2026)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/statutory-categorization-of-phonetic-variants-in-scheduled-caste-lists-operates-retrospect-9405620213e745649b8a241d0f9a7f25.webp)
The petitioner, belonging to the 'Mahra' caste, challenged an order dated 27.11.2025 passed by the High Level Certification Scrutiny Committee (Respondent No. 3), which cancelled his Scheduled Caste certificate.
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![Administrative delay in public sector undertakings does not constitute sufficient cause for condoning inordinate delay.. South Eastern Coalfields Ltd. & Ors. v. Vijay Kumar & Ors. [2026:CGHC:10942-DB (WA No. 196 of 2026)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/administrative-delay-in-public-sector-undertakings-does-not-constitute-sufficient-cause-fo-320e42995c34432bb1f2631a0aad2364.webp)
The Appellants (South Eastern Coalfields Ltd., a Public Sector Undertaking) filed a writ appeal challenging the order dated 07.07.2025 passed by a learned Single Judge in W.P.(S) No. 6250/2018.
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![Selection tainted by systemic irregularities and lack of transparency justifies cancellation of departmental examination.. Harish Kumar & Another v. State of Chhattisgarh & Others [WA No. 202 of 2026 (2026:CGHC:10943-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/selection-tainted-by-systemic-irregularities-and-lack-of-transparency-justifies-cancellati-db1c382ae9544f3bb5903baf412c4e58.webp)
The Appellants (Patwaris) challenged an order dated 02.01.2026 passed by a Single Judge in WPS No. 1739 of 2025, which dismissed their writ petition.
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![Unexplained delay and absence of cogent reasons for laches warrant dismissal of writ appeal.. Awadhesh Singh v. State of Chhattisgarh & Others [2026:CGHC:10944-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/unexplained-delay-and-absence-of-cogent-reasons-for-laches-warrant-dismissal-of-writ-appea-122df55c0b24490bbd5e411e47f5b57f.webp)
The Appellant, a 69-year-old resident of Janjgir-Champa, filed a writ appeal challenging the order dated 09.04.2025 passed by a Single Judge in WP S No. 1950/2024.
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![Acquittal on benefit of doubt does not entitle employee to back wages under "No Work No Pay" principle.. Santosh Kumar Kashyap v. State of Chhattisgarh & Others [WA No. 720 of 2024 (2026:CGHC:10980-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/acquittal-on-benefit-of-doubt-does-not-entitle-employee-to-back-wages-under-no-work-no-pay-79d0a666314c4e3082a790cb8fec714a.webp)
The Appellant was appointed as a Panchayat Karmi and later designated as a Panchayat Secretary.
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![Anticipatory bail granted in matrimonial dispute following failed mediation and payment of interim maintenance to wife.. Pushpendra Kumar Pandey v. State of Chhattisgarh [2026:CGHC:11027]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-in-matrimonial-dispute-following-failed-mediation-and-payment-of-283161af33a54612927c123075ea470a.webp)
The applicant, Pushpendra Kumar Pandey, sought anticipatory bail regarding Crime No. 82/2025 registered at Mahila Thana, Durg.
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![### Anticipatory Bail Rejected in Crore-Scale Financial Fraud Involving Forged Documents and Conspiracy by Employees. Khemraj Gupta v. State of Chhattisgarh [MCRCA No. 315 of 2026 (2026:CGHC:11044)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-rejected-in-crore-scale-financial-fraud-involving-forged-documents-and-c-9c4a504b72d847ea89fef679d95db708.webp)
The applicant, an employee/sales manager at Shriram Finance Company, Gharghoda, sought anticipatory bail regarding Crime No. 297/2025.
2 MIN READ→
The petitioner sought to quash Final Report No. 02/2026, FIR No. 149/2025, and the subsequent cognizance order dated 12.01.2026.
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![Failure to conduct DNA profiling of recovered bones and lack of proof of homicidal death necessitates acquittal.. Kawasi Joga and others v. State of Chhattisgarh [CRA No. 1254 of 2018 (2026:CGHC:10729-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/failure-to-conduct-dna-profiling-of-recovered-bones-and-lack-of-proof-of-homicidal-death-n-8de96266ba2d4f7e971893811ecbef8c.webp)
The three appellants were convicted by the Sessions Judge, South Bastar, Dantewada, for the murder of Smt. Sukara Yadav.
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![Failure to conduct DNA profiling on recovered skeletal remains breaks the chain of circumstantial evidence in a murder trial.. Bhawan Singh and others v. State of Chhattisgarh [Criminal Appeal No. 1607 of 2015]. Chhattisgarh High Court. LawLens](/stories/thumbnails/failure-to-conduct-dna-profiling-on-recovered-skeletal-remains-breaks-the-chain-of-circums-f551acc941b04d49a3649f973e743a81.webp)
The three appellants were convicted by the Additional Sessions Judge, Pendra Road, for the murder of Kamta Prasad Pathak and for concealing evidence.
3 MIN READ→
![Grant of regular bail for long-term sexual relations between consenting adults on false promise of marriage.. Gopilal Yadav v. State of Chhattisgarh [MCRC No. 2059 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-for-long-term-sexual-relations-between-consenting-adults-on-false-pr-d74a00e02f254eaeb3e1043c005aa37f.webp)
The applicant, Gopilal Yadav, filed a First Bail Application seeking regular bail following his arrest on January 10, 2026.
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![Bail granted in SIM card fraud case involving forged biometrics despite one criminal antecedent.. Roshan Lal Dewangan v. State of Chhattisgarh [MCRC No. 2063 of 2026 (2026:CGHC:10788)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-in-sim-card-fraud-case-involving-forged-biometrics-despite-one-criminal-antec-b70978eb65c841d38f2528f81d000390.webp)
The applicant, Roshan Lal Dewangan, was arrested on 06.08.2025 in connection with Crime No. 52/2025.
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![Inordinate delay lack of communication by counsel does not constitute sufficient grounds for condonation of delay.. Samson Philip (Since Died) through Legal Heirs & Others v. Sitaram Sharma & Another [MCC No. 1264 of 2025 (2026:CGHC:10883)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/inordinate-delay-lack-of-communication-by-counsel-does-not-constitute-sufficient-grounds-f-5e7d8fb70b9d426083f9b43bcec42e09.webp)
The applicants filed a Miscellaneous Common Case (MCC) seeking the restoration of Second Appeal (SA) No. 531/1999, which had been dismissed for want of prosecution on May 2, 2014.
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![Ignorance of Law and Lack of Diligence Do Not Constitute Sufficient Cause for Condoning Inordinate Delay.. Sukhbai & Others v. Arun Kumar & Another [2026:CGHC:10955]. Chhattisgarh High Court. LawLens](/stories/thumbnails/ignorance-of-law-and-lack-of-diligence-do-not-constitute-sufficient-cause-for-condoning-in-7b4329b7ab0548f088366accff43ab58.webp)
The appellants (claimants) filed an appeal seeking enhancement of a compensation award of ₹15,69,632/- with 9% interest, passed by the 10th Additional Motor Accident Claims Tribunal, Bilaspur, on 24.01.2023.
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![Inordinate and Unexplained Delay Based on Financial Incapacity Cannot Override Statutory Limitation Periods.. Mathura Bai Nayak & Others v. Raghvendra Prasad Pandey & Another [2026:CGHC:10956]. Chhattisgarh High Court. LawLens](/stories/thumbnails/inordinate-and-unexplained-delay-based-on-financial-incapacity-cannot-override-statutory-l-87e8aa3d9aef41ce90acc8f04c685639.webp)
The appellants (claimants) filed an appeal seeking enhancement of the compensation awarded by the 8th Additional Motor Accident Claims Tribunal, Bilaspur, in Claim Case No. 1324/2019.
2 MIN READ→
![Quashing of counter-FIR and subsequent charge sheet where proceedings are found to be malicious and retaliatory.. Bhanu Pratap Singh & Others v. State of Chhattisgarh & Others [2026:CGHC:10799-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/quashing-of-counter-fir-and-subsequent-charge-sheet-where-proceedings-are-found-to-be-mali-9bcb50fd93574991ad6e4bf574ec0e56.webp)
The Petitioners sought the quashing of FIR No. 327/2024 and the resulting Charge Sheet No. 266/2024 filed under Sections 115(2), 296, 351(2), and 3(5) of the Bharatiya Nyaya Sanhita (BNS).
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![Misuse of supervisory authority by teacher to commit sexual assault during school camp precludes grant of anticipatory bail.. Sanjay Kumar Yadav v. State of Chhattisgarh [2026:CGHC:10740]. Chhattisgarh High Court. LawLens](/stories/thumbnails/misuse-of-supervisory-authority-by-teacher-to-commit-sexual-assault-during-school-camp-pre-a0b747bd636c4b61a7e57e345ecd36e6.webp)
The appellant, a school teacher and sports in-charge, sought anticipatory bail following the dismissal of his application (B.A. No. 21/2026) by the Special Judge, SC/ST Act, Janjgir-Champa.
2 MIN READ→
![Sole Testimony of Minor Victim Corroborated by Medical and CCTV Evidence Sufficient for POCSO Conviction. Shubham Mandavi v. State of Chhattisgarh [2026:CGHC:10717-DB (CRA No. 1365 of 2025)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/sole-testimony-of-minor-victim-corroborated-by-medical-and-cctv-evidence-sufficient-for-po-8142dfa0a6724ab888aceb14b0f0711f.webp)
On August 4, 2019, the appellant, Shubham Mandavi, entered the victim's house while her parents were in the fields.
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![Conviction cannot be sustained where prosecutrix's testimony lacks sterling quality and forensic evidence lacks DNA semen matching.. Pawan Soyam v. State of Chhattisgarh (CRA No. 660 of 2015) & Chandan Sana v. State of Chhattisgarh (CRA No. 792 of 2015) [2026:CGHC:10702-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/conviction-cannot-be-sustained-where-prosecutrix-s-testimony-lacks-sterling-quality-and-fo-c61cdea3a35d4f108e1b3b8a67bb8067.webp)
The appellants were convicted by the Special Court (SC/ST Act), Bastar, for allegedly committing gang rape [s. 376(d), IPC] and criminal intimidation [s. 506 Part II, IPC] against a 19-year-old victim (PW-6) on 23.03....
2 MIN READ→
![Acquittal in Gang Rape Case Due to Non-Corroborative Forensic Evidence and Victim Testimony Lacking "Sterling Quality". Pawan Soyam v. State of Chhattisgarh & Chandan Sana v. State of Chhattisgarh [2026:CGHC:10702-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/acquittal-in-gang-rape-case-due-to-non-corroborative-forensic-evidence-and-victim-testimon-eb53861dc74c4d14a1b7ee88bd48e5ec.webp)
The Appellants were convicted by the Special Court (SC/ST Act), Bastar, for allegedly committing gang rape under Section 376(d) IPC and criminal intimidation under Section 506 (Part II) IPC.
2 MIN READ→
![Regular bail granted where head injuries, though grievous, were not life-threatening and charge-sheet was filed.. Ganesh Sarkar v. State of Chhattisgarh [MCRC No. 225 of 2026 (2026:CGHC:10764)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-where-head-injuries-though-grievous-were-not-life-threatening-and-cha-6d85d01fbbfe4594bb89098a90f608d5.webp)
The applicant, Ganesh Sarkar, was arrested on 11.10.2025 in connection with Crime No. 145/2025 at P.S. Ramanujganj.
2 MIN READ→
![Grant of Bail Where Injuries Lack Evidence of Fatality and Charge-Sheet Is Filed.. Ghanshyam Sen v. State of Chhattisgarh [2026:CGHC:10763]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-where-injuries-lack-evidence-of-fatality-and-charge-sheet-is-filed-ecfdf34e05ae4bdfb3806ec99821e3ac.webp)
The applicant filed a first bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest on November 3, 2025, for offenses under Sections 333, 309(4), and 109 of the B...
2 MIN READ→
![Bail granted for possession of non-commercial quantity of ganja where applicants lack criminal antecedents.. Gautam Yadav @ Raju Yadav & Anr. v. State of Chhattisgarh [MCRC No. 368 of 2026 (2026:CGHC:10762)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-for-possession-of-non-commercial-quantity-of-ganja-where-applicants-lack-crim-402e1ea25dc04195b957a9f2498a7e1a.webp)
The applicants were arrested on 25.11.2025 in connection with Crime No. 32/2025 at Police Station Anatpur for the alleged possession of 4 kg of Ganja.
2 MIN READ→
![Claim for compassionate appointment barred by inordinate delay and frustration of immediate financial relief object.. Dharmendra Ram v. State of Chhattisgarh & Ors. [2026:CGHC:10887 (WPS No. 3498 of 2020)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/claim-for-compassionate-appointment-barred-by-inordinate-delay-and-frustration-of-immediat-fc83628be46540d29b2c5df1805ff97e.webp)
The petitioner’s father, Bishun Ram, who served as an Assistant Teacher, died in harness on November 11, 2002.
2 MIN READ→
![Expeditious Disposal of Complaints Under Section 313 of the Municipalities Act Directed for Enforcement of Statutory Provisions. Satpal Singh Saluja v. State of Chhattisgarh & Others [2026:CGHC:10949-DB (WPPIL No. 122 of 2022)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/expeditious-disposal-of-complaints-under-section-313-of-the-municipalities-act-directed-fo-30e22223997840f58aa1e4f50ad85a66.webp)
The petitioner, Satpal Singh Saluja, filed a Public Interest Litigation (PIL) seeking a writ to declare the inaction of the Sub Divisional Officer (Revenue), Manendragarh, as arbitrary and bad in law.
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![### Long-standing unauthorized occupation of government land creates no vested right to regularization or title.. Mahesh Ram Lakra & Others v. State of Chhattisgarh & Others [2026:CGHC:10928-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/long-standing-unauthorized-occupation-of-government-land-creates-no-vested-right-to-regula-87507adade3c411cbf62728d64ee6bc2.webp)
The appellants, residents of Village Chiranga, District Surguja, filed an intra-court appeal challenging the Single Judge's order dated 03.09.2025 in WPC No. 336 of 2023.
2 MIN READ→
![Concurrent Findings of Fact and Ineffective Plea of Adverse Possession Bar Interference in Second Appeal. Manohar Soni & Ors. v. Pravin Chand Surana & Ors. [2026:CGHC:10854]. Chhattisgarh High Court. LawLens](/stories/thumbnails/concurrent-findings-of-fact-and-ineffective-plea-of-adverse-possession-bar-interference-in-ded57c52865644acada00a8a427a6471.webp)
The plaintiffs (Suranas) filed a suit for eviction, recovery of arrears of rent, and mesne profits regarding a shop in 'Surana Bhawan', Durg.
3 MIN READ→
![Tenant's claim of ownership based on an unregistered agreement to sell does not supersede landlord's registered title.. Manohar Soni & Others v. Pravin Chand Surana & Others [2026:CGHC:10854]. Chhattisgarh High Court. LawLens](/stories/thumbnails/tenant-s-claim-of-ownership-based-on-an-unregistered-agreement-to-sell-does-not-supersede--1057e8a5f80a4496aa6e00798f7988b4.webp)
The plaintiffs (Respondents) filed a suit for eviction, recovery of rent, and mesne profits regarding a shop in 'Surana Bhawan', Durg, claiming ownership via a 1966 partition deed.
2 MIN READ→
![Concurrent findings of fact regarding ownership and tenancy preclude interference under Section 100 CPC absent perversity.. Manohar Soni & Others v. Pravin Chand Surana & Others (along with connected appeals SA No. 348/2022 and SA No. 291/2022) [2026:CGHC:10854]. Chhattisgarh High Court. LawLens](/stories/thumbnails/concurrent-findings-of-fact-regarding-ownership-and-tenancy-preclude-interference-under-se-aeaa5c62d7af4c9a94c39447e8f50b93.webp)
The plaintiffs (Respondents 1-3) filed a suit for eviction, recovery of arrears of rent, and damages regarding a shop in 'Surana Bhawan', Durg
3 MIN READ→
![Father’s sale of property held in minor son's name as benamidar requires no court permission under Section 8.. Vimal Kumar Agrawal v. Shravan Kumar Agrawal & Ors. [2026:CGHC:11067]. Chhattisgarh High Court. LawLens](/stories/thumbnails/father-s-sale-of-property-held-in-minor-son-s-name-as-benamidar-requires-no-court-permissi-215a452bcdc245858b55cf2d9c3f1b10.webp)
The plaintiff’s father (Defendant No. 1) purchased 1.489 hectares of land in 1994 in the name of the plaintiff, who was then a minor aged approximately 7–8 years.
3 MIN READ→
![Anticipatory bail granted where applicant lacks direct nexus to alleged misappropriation and bogus transportation of essential commodities.. Abdul Samad v. State of Chhattisgarh [2026:CGHC:10749]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-where-applicant-lacks-direct-nexus-to-alleged-misappropriation-a-bc0b2200a6eb4297ae230522937c4740.webp)
Through the "Sartak" app data analysis, the State detected "technically impossible" paddy transportation (loadings exceeding 200% to 1117% of vehicle capacity), suggesting misappropriation and collusion between rice m...
2 MIN READ→
![Anticipatory Bail Granted Where Allegations of Paddy Procurement Fraud Rest Primarily on Electronic Data Analysis. Lalit Kumar Jain v. State of Chhattisgarh [MCRCA No. 234 of 2026 (2026:CGHC:10748)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-where-allegations-of-paddy-procurement-fraud-rest-primarily-on-e-bb930bca0d2548d380a2a7d0fb5e9264.webp)
The applicant sought anticipatory bail regarding FIR No. 34/2026 involving alleged large-scale irregularities in paddy procurement and transportation.
2 MIN READ→
![Anticipatory bail granted for illegal paddy transportation where applicant held valid procurement license and storage facilities.. Sonu Agrawal v. State of Chhattisgarh & Anr. [MCRCA No. 235 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-for-illegal-paddy-transportation-where-applicant-held-valid-proc-71233729b03a4e01885059d971618e03.webp)
The applicant, Sonu Agrawal, sought anticipatory bail following the registration of Crime No. 19/2026 for offenses under Sections 318(4) [Cheating] of the Bhartiya Nyaya Sanhita (BNS), 2023.
2 MIN READ→
![Regular bail granted as injury with weapon was on non-vital body part without criminal antecedents.. Amit Kumar Sahu @ Baba @ Sumit Vishwakarma v. State of Chhattisgarh [MCRC No. 215 of 2026; 2026:CGHC:10765]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-as-injury-with-weapon-was-on-non-vital-body-part-without-criminal-ant-c125a4a5030d45c3af87edc904ffda23.webp)
The applicant filed a first bail application seeking regular bail following his arrest on September 2, 2025.
2 MIN READ→
![Insurers are not liable for passengers on tractor engines; "pay and recover" applies for policy breaches.. IFFCO Tokiyo General Insurance Company Limited v. Smt. Dilip Kumari & Others [MAC No. 1641 of 2016; 2026:CGHC:11079]. Chhattisgarh High Court. LawLens](/stories/thumbnails/insurers-are-not-liable-for-passengers-on-tractor-engines-pay-and-recover-applies-for-poli-28249f50b2604f20a7ee4a16241e21d2.webp)
On January 1, 2014, Milan @ Tikleshwar Maitri (deceased) died after the Mahindra Tractor (offending vehicle) he was associated with overturned near Sarangarh.
2 MIN READ→
![### Plaintiff seeking declaration of title must succeed on the strength of their own title.. Shivnarayan Gole (Died) Through LRs v. Chief Executive Officer, Chhattisgarh State Waqf Board & Others [2026:CGHC:10920 (SA No. 255 of 2015)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/plaintiff-seeking-declaration-of-title-must-succeed-on-the-strength-of-their-own-title-c36176c0100e4b1dbddcfbbc6712245b.webp)
The plaintiff filed a suit for declaration of title, permanent injunction, and compensation regarding 560 sq.ft. of land in Khasra No. 111.
2 MIN READ→
![Custodial detention not warranted for Excise Act offences where seizure is complete and trial is triable by JMFC.. Kamalkant v. State of Chhattisgarh [2026:CGHC:10979 (MCRC No. 1953 of 2026)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/custodial-detention-not-warranted-for-excise-act-offences-where-seizure-is-complete-and-tr-55d01fdb74454232aa547cb17d2a1241.webp)
The applicant was arrested on 21.11.2025 in connection with Crime No. 212/2025
2 MIN READ→
![Prior scheme experience must be objectively considered for appointments in successor government literacy programs.. Heera Paikra and Others v. State of Chhattisgarh and Others [2026:CGHC:10605]. Chhattisgarh High Court. LawLens](/stories/thumbnails/prior-scheme-experience-must-be-objectively-considered-for-appointments-in-successor-gover-a8a85480c3134e4187062dc7e8476c0c.webp)
The petitioners (49 in the lead case and several others in connected petitions) were appointed as Coordinators (*Preraks*) under the Central Government scheme "Sakshar Bharat Karyakram" between 2009 and 2017.
2 MIN READ→
![Prior experience in defunct government schemes warrants objective consideration for appointments in successor schemes.. Heera Paikra & Ors. v. State of Chhattisgarh & Ors. [2026:CGHC:10605; WPS No. 2995 of 2017]. Chhattisgarh High Court. LawLens](/stories/thumbnails/prior-experience-in-defunct-government-schemes-warrants-objective-consideration-for-appoin-5e533683587949758f7cd783fa6e0693.webp)
The petitioners were appointed as Coordinators (Preraks) on an honorarium basis under a Central Government Scheme titled "Sakshar Bharat Karyakram".
2 MIN READ→
![Experience in discontinued government schemes warrants objective consideration for appointment in subsequent similar schemes.. Heera Paikra & Others v. State of Chhattisgarh & Others [2026:CGHC:10605]. Chhattisgarh High Court. LawLens](/stories/thumbnails/experience-in-discontinued-government-schemes-warrants-objective-consideration-for-appoint-82dded31c7d0407da4dcf463f6fd0ebd.webp)
The petitioners were appointed as coordinators (*Preraks*) on an honorarium basis under the "Sakshar Bharat Karyakram," a Central Government scheme aimed at providing adult education
2 MIN READ→
![Authorities must objectively consider experienced ad-hoc scheme employees for appointment in subsequent similar government schemes.. Heera Paikra & Others v. State of Chhattisgarh & Others [2026:CGHC:10605; WPS No. 2995 of 2017]. Chhattisgarh High Court. LawLens](/stories/thumbnails/authorities-must-objectively-consider-experienced-ad-hoc-scheme-employees-for-appointment--2d3bf55c86884235ba7740dd2c818b30.webp)
The petitioners were appointed as "Preraks" (coordinators) under the "Sakshar Bharat Karyakram," a Central Government scheme aimed at adult education.
2 MIN READ→
![Experience in terminated government schemes warrants objective consideration for appointment in successor schemes.. Heera Paikra & Ors. v. State of Chhattisgarh & Ors. [2026:CGHC:10605]. Chhattisgarh High Court. LawLens](/stories/thumbnails/experience-in-terminated-government-schemes-warrants-objective-consideration-for-appointme-d4c282475fac460387e5d77f5dc9851b.webp)
The petitioners were appointed as "Preraks" (coordinators) under the Central Government’s "Sakshar Bharat Karyakram" scheme to provide door-to-door education.
2 MIN READ→
![Authorities must objectively consider experienced ad-hoc scheme workers for appointments under successor government schemes.. Heera Paikra & Others v. State of Chhattisgarh & Others [2026:CGHC:10605]. Chhattisgarh High Court. LawLens](/stories/thumbnails/authorities-must-objectively-consider-experienced-ad-hoc-scheme-workers-for-appointments-u-511846a7fbad4e6388d5a1df49633ada.webp)
The petitioners were appointed as coordinators (*Preraks*) on an honorarium basis under the Central Government scheme "Sakshar Bharat Karyakram".
2 MIN READ→
![Experience and skills from prior government schemes warrant objective consideration in appointments to subsequent replacement schemes.. Heera Paikra & Others v. State of Chhattisgarh & Others [2026:CGHC:10605; WPS No. 2995 of 2017]. Chhattisgarh High Court. LawLens](/stories/thumbnails/experience-and-skills-from-prior-government-schemes-warrant-objective-consideration-in-app-7fa91793e0c04a7ea823d038a26f93ea.webp)
The petitioners were appointed as "Preraks" (coordinators) under the Central Government’s "Sakshar Bharat Karyakram" scheme starting in 2009.
2 MIN READ→
![Absorbability of Project Workers Into Successive Government Schemes Requires Objective Consideration of Previous Experience and Skill.. Heera Paikra & Others v. State of Chhattisgarh & Others [2026:CGHC:10605]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absorbability-of-project-workers-into-successive-government-schemes-requires-objective-con-6afe9cc5c3a940d68a770e3f05d4f03c.webp)
The petitioners were appointed as coordinators (Preraks) under the "Sakshar Bharat Karyakram," a Central Government scheme aimed at adult literacy, and served from approximately 2009 to 2017.
2 MIN READ→
![Absence of automatic right to absorption despite experience upon termination of a time-bound government scheme.. Heera Paikra & Others v. State of Chhattisgarh & Others [2026:CGHC:10605]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absence-of-automatic-right-to-absorption-despite-experience-upon-termination-of-a-time-bou-438fa7c769ef41f38b553ee570d6b747.webp)
The petitioners were appointed as "Preraks" (coordinators) under a Central Government scheme titled "Sakshar Bharat Karyakram".
2 MIN READ→
![### Prior Experience Under Terminated Schemes Must Be Considered for Appointments in Successor Government Programs. Heera Paikra & Others v. State of Chhattisgarh & Others [WPS No. 2995 of 2017, 2026:CGHC:10605]. Chhattisgarh High Court. LawLens](/stories/thumbnails/prior-experience-under-terminated-schemes-must-be-considered-for-appointments-in-successor-4be38fd6c71e450dad132781797f8aa6.webp)
The petitioners were appointed as Coordinators (*Preraks*) under a Central Government Scheme titled "Sakshar Bharat Karyakram," aimed at providing adult education.
2 MIN READ→
![Ad Hoc Employees Under Expired Schemes May Seek Consideration for Reappointment in Subsequent Perennial Schemes. Heera Paikra & Others v. State of Chhattisgarh & Others [WPS No. 2995 of 2017 and connected matters, 2026:CGHC:10605]. Chhattisgarh High Court. LawLens](/stories/thumbnails/ad-hoc-employees-under-expired-schemes-may-seek-consideration-for-reappointment-in-subsequ-ee91d83358f84c0dbb78de932fce378a.webp)
The petitioners were appointed as coordinators (Preraks) under the "Sakshar Bharat Karyakram," a Central Government scheme launched to provide education to adults on an honorarium basis.
2 MIN READ→
![### Former Scheme Appointees Entitled to Consideration for Re-engagement in Perennial Successor Schemes. Heera Paikra & Others v. State of Chhattisgarh & Others [2026:CGHC:10605]. Chhattisgarh High Court. LawLens](/stories/thumbnails/former-scheme-appointees-entitled-to-consideration-for-re-engagement-in-perennial-successo-cc3f01bdd5b048a290362fe6328ceeb3.webp)
The petitioners were appointed as "Preraks" (coordinators) under the Central Government scheme "Sakshar Bharat Karyakram" between 2009 and 2017
2 MIN READ→
![Authorities must consider prior experience of scheme-based employees when making appointments under subsequent perennial schemes.. Heera Paikra & Others v. State of Chhattisgarh & Others [2026:CGHC:10605]. Chhattisgarh High Court. LawLens](/stories/thumbnails/authorities-must-consider-prior-experience-of-scheme-based-employees-when-making-appointme-83d95dc69461464f9a7261d17ea3471d.webp)
The petitioners were appointed as coordinators (Preraks) under the "Sakshar Bharat Karyakaram," a Central Government scheme aimed at providing adult education.
2 MIN READ→
![Authorities must objectively consider experienced ad-hoc scheme workers for appointments in successor government schemes.. Heera Paikra & Ors. v. State of Chhattisgarh & Ors. [2026:CGHC:10605]. Chhattisgarh High Court. LawLens](/stories/thumbnails/authorities-must-objectively-consider-experienced-ad-hoc-scheme-workers-for-appointments-i-1d47d8ae83a347f2b3da56c9456f7e40.webp)
The petitioners were appointed as coordinators (Preraks) on an honorarium basis under the Central Government scheme "Sakshar Bharat Karyakram" between 2009 and 2017.
2 MIN READ→
![Absence of automatic right to absorption in subsequent schemes despite long-standing experience in predecessor projects.. Heera Paikra & Others v. State of Chhattisgarh & Others [2026:CGHC:10605]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absence-of-automatic-right-to-absorption-in-subsequent-schemes-despite-long-standing-exper-812957d7294f4b878e6946407147746c.webp)
The petitioners were appointed as coordinators (Preraks) under a Central Government scheme entitled "Sakshar Bharat Karyakram".
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![Hostile testimony lacking sterling quality cannot sustain conviction; benefit of doubt entitles accused to acquittal.. Botiram and Laxminath v. State Of Chhattisgarh [CRA No. 49 of 2018]. Chhattisgarh High Court. LawLens](/stories/thumbnails/hostile-testimony-lacking-sterling-quality-cannot-sustain-conviction-benefit-of-doubt-enti-7f90a0ac5bf04f93984b5fbc7db19312.webp)
The Appellants were accused of entering the house of Mangli Kunjam on April 28, 2016, and assaulting her with an axe, resulting in her death.
2 MIN READ→
![### Direction to Expeditiously Decide Pending Arbitration for Land Compensation under National Highways Act Section 3G(5). Balajee Real Infra. Private Limited v. State of Chhattisgarh & Others [2026:CGHC:10735]. Chhattisgarh High Court. LawLens](/stories/thumbnails/direction-to-expeditiously-decide-pending-arbitration-for-land-compensation-under-national-bfdb6e5bbd0c42178d41b406cb117ab0.webp)
The Petitioner, a private limited company, is the registered owner of land in Village Kolar, Raipur.
2 MIN READ→
![Grant of bail for possession of 50 liters of liquor considering filed charge-sheet and lack of relevant antecedents.. Jhaduram Sonwani and Others v. State of Chhattisgarh [2026:CGHC:10772 (MCRC No. 51 of 2026)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-possession-of-50-liters-of-liquor-considering-filed-charge-sheet-and-lac-5feece9d0de744c09444007480cd9d8e.webp)
The three applicants (a father and his two sons) were arrested on December 22, 2025, following a police raid at their residence in Village Memra.
2 MIN READ→
![Second bail granted due to prosecution witnesses' persistent non-appearance and delay in trial proceedings.. Rameshwar Yadav & Others v. State of Chhattisgarh [2026:CGHC:10768]. Chhattisgarh High Court. LawLens](/stories/thumbnails/second-bail-granted-due-to-prosecution-witnesses-persistent-non-appearance-and-delay-in-tr-e95eda0610924cbfa582f616a868bae9.webp)
The three applicants filed a second bail application following the rejection of their first application on merits on 06.08.2025.
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![Regular bail is maintainable post-charge sheet where custodial interrogation is unnecessary and trial conclusion is likely to be delayed.. Juber Siddiki v. State of Chhattisgarh [2026:CGHC:10767]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-is-maintainable-post-charge-sheet-where-custodial-interrogation-is-unnecessar-a3f9feab85e74c9198e6a4ba3a36d8a3.webp)
The applicant, a 27-year-old supervisor at a liquor shop, was arrested on 23.08.2025 in connection with Crime No. 130/2025.
2 MIN READ→
![Grant of bail for child kidnapping under BNS where investigation is complete and accused lacks criminal antecedents.. Jyoti Devi v. State of Chhattisgarh [2026:CGHC:10766]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-child-kidnapping-under-bns-where-investigation-is-complete-and-accused-l-343559aeed4b40b1b713630b17b48876.webp)
The applicant, Jyoti Devi, was arrested on 27.11.2025 in connection with Crime No. 138/2025.
2 MIN READ→
![Regular bail granted in job-fraud case where charge-sheet is filed and co-accused secured parity.. Genrel Singh v. State of Chhattisgarh [2026:CGHC:10773 (MCRC No. 10515 of 2025)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-in-job-fraud-case-where-charge-sheet-is-filed-and-co-accused-secured--49f0c8e0cca643cc9483e47fc3f6c75a.webp)
The applicant, Genrel Singh, was arrested in connection with Crime No. 106/2025 for allegedly cheating the complainant, Jaikishan Agarwal, of Rs. 20,86,500/-.
2 MIN READ→
![Entitlement to Revised Pay Scales Based on Departmental Circulars Must Be First Addressed Through Administrative Representation. Smt. Dashoda Sinha and Others v. State of Chhattisgarh and Others [2026:CGHC:10690]. Chhattisgarh High Court. LawLens](/stories/thumbnails/entitlement-to-revised-pay-scales-based-on-departmental-circulars-must-be-first-addressed--48dd2c4d83074c759f084b51942546a5.webp)
The petitioners, employees under the Panchayat and Rural Development Department, filed three separate writ petitions (WPS No. 2107/2026, 2140/2026, and 2129/2026) seeking the implementation of revised pay scales pursu...
2 MIN READ→
![Authorities must decide pending claims for revised pay scale benefits through a comprehensive representation process.. Smt. Dashoda Sinha and Others v. State of Chhattisgarh and Others [2026:CGHC:10690]. Chhattisgarh High Court. LawLens](/stories/thumbnails/authorities-must-decide-pending-claims-for-revised-pay-scale-benefits-through-a-comprehens-ffac614154bc4204b01792f8b79607f0.webp)
The petitioners, employees under various Janpad and Zila Panchayats in Chhattisgarh, filed three separate writ petitions seeking the implementation of revised pay scales.
2 MIN READ→
![Authorities must decide pending pay revision claims in accordance with established circulars within a fixed timeline.. Smt. Dashoda Sinha and Others v. State of Chhattisgarh and Others [2026:CGHC:10690]. Chhattisgarh High Court. LawLens](/stories/thumbnails/authorities-must-decide-pending-pay-revision-claims-in-accordance-with-established-circula-b1d36f1a2ea54c5689c8d243880951bb.webp)
The petitioners, employees under the Panchayat and Rural Development Department, filed three separate writ petitions seeking the implementation of revised pay scales pursuant to Schedule 2 of the Pay Revision Rules, 2...
2 MIN READ→
![Service protection granted by final judicial orders cannot be reopened through subsequent administrative caste scrutiny.. Kishore Kumar Ninawe v. State of Chhattisgarh & Ors. [WPS No. 8211 of 2023 (2026:CGHC:10583)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/service-protection-granted-by-final-judicial-orders-cannot-be-reopened-through-subsequent--4d855eda8f2049319e079c2d1ff6f799.webp)
The petitioner was appointed as a Patwari in 1998 under the Scheduled Tribe (ST) category based on a "Halba" caste certificate.
2 MIN READ→
![Failure to furnish adequate instructions during writ proceedings justifies costs despite successful recall of order in review.. Amit Kumar Rathore v. State of Chhattisgarh & Ors. [WA No. 159 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/failure-to-furnish-adequate-instructions-during-writ-proceedings-justifies-costs-despite-s-f088cb914d85469ab07fbc59b7c23ec3.webp)
The appellant’s father, an employee of the dissolved Madhya Pradesh State Road Transport Corporation (MPSRTC) absorbed into the Chhattisgarh Infrastructure Development Corporation (CIDC), died in harness on 24.12.2020.
2 MIN READ→
![Disposal of Second Appeal on Terms of Amicable Settlement and Voluntary Compromise Deed.. Shashikant Jaiswal v. Kawal Ram and Others [SA No. 349 of 2012, 2026:CGHC:10705]. Chhattisgarh High Court. LawLens](/stories/thumbnails/disposal-of-second-appeal-on-terms-of-amicable-settlement-and-voluntary-compromise-deed-8932b7caa6bc4deba316a1d7d561675c.webp)
The Appellant, Shashikant Jaiswal, originally filed a civil suit (Civil Suit No. 08A/09) for declaration and possession regarding 3.57 acres of agricultural land in Village Khairwar, based on a will executed by the la...
2 MIN READ→
On January 20, 2026, the informant, Manish Shukla, lodged an FIR at Police Station Sakri alleging that the applicants and a co-accused fraudulently declared him dead to sell property recorded in the names of his minor...
2 MIN READ→
![Anticipatory bail granted where medical examination of injuries is absent and criminal antecedents are nil.. Dinesh Verma v. State of Chhattisgarh [2026:CGHC:10780]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-where-medical-examination-of-injuries-is-absent-and-criminal-ant-3aab1d6364a74b52aa79a8798d310d56.webp)
The applicant, Dinesh Verma (Sarpanch of Gram Panchayat Raikheda), sought anticipatory bail following the registration of Crime No. 73/2026 at Police Station Kharora.
2 MIN READ→
![Distinguishing Role of Conspirator from Operational Agent for Granting Bail in Fraudulent SIM Procurement cases.. Dipanshu Sahu v. State of Chhattisgarh [2026:CGHC:10792]. Chhattisgarh High Court. LawLens](/stories/thumbnails/distinguishing-role-of-conspirator-from-operational-agent-for-granting-bail-in-fraudulent--e808f4d0595f4aae869f4b0e4f1895ff.webp)
The complainant, Karim Mohammad, alleged that a POS agent at "Dwarika Mobile Shop" used his documents to fraudulently issue an Airtel SIM card, which was subsequently used for illegal activities.
2 MIN READ→
![Bail may be granted where the applicant lacks criminal antecedents and the primary dispute is personal.. Murli Tirki v. State of Chhattisgarh [MCRC No. 2042 of 2026 (2026:CGHC:10795)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-may-be-granted-where-the-applicant-lacks-criminal-antecedents-and-the-primary-dispute-9c593550abc449649d01611fa69c8e32.webp)
The applicant filed a first bail application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS).
2 MIN READ→
![Long incarceration in NDPS commercial quantity cases is not an independent ground for grant of bail.. Sourabh Nagwanshi (Saurabh) v. State of Chhattisgarh [2026:CGHC:10791]. Chhattisgarh High Court. LawLens](/stories/thumbnails/long-incarceration-in-ndps-commercial-quantity-cases-is-not-an-independent-ground-for-gran-c64189b82a5047e097ea6fe0ae4ae498.webp)
The applicant, a police constable, was arrested on 29.10.2024 in connection with Crime No. 316/2025 for allegedly participating in an organized drug trafficking racket.
2 MIN READ→
![Bail granted in road accident case where alcohol level was below statutory limit for intoxication.. Deepak Singh v. State Of Chhattisgarh [MCRC No. 10367 of 2025 (2026:CGHC:10828)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-in-road-accident-case-where-alcohol-level-was-below-statutory-limit-for-intox-e83f957dbb504d75a1beb78dd840abdf.webp)
The applicant filed a first bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest in connection with Crime No. 130/2025.
2 MIN READ→
![Wife Living Separately Without Sufficient Cause and Capable of Maintaining Herself Disentitled to Section 125 CrPC Maintenance.. Smt. Vidya Sahu v. Ramkhilawan Sahu [CRR No. 317 of 2026 (2026:CGHC:10794)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/wife-living-separately-without-sufficient-cause-and-capable-of-maintaining-herself-disenti-bd417f7c120c411a95886a88b2b4e2f3.webp)
The applicant (wife) and respondent (husband) were married on 17.04.2008, and a son was born in 2009.
2 MIN READ→
![Marriage certificate and admitted signatures establish marital status for maintenance despite unsubstantiated claims of fraud or intoxication.. Devkishan Sahu v. Smt. Poornima Sahu (Sinha) [2026:CGHC:10793 (CRR No. 319 of 2026)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/marriage-certificate-and-admitted-signatures-establish-marital-status-for-maintenance-desp-67f638ce20524b0ca0380e57bd827a6c.webp)
The respondent (wife) filed an application for maintenance under Section 144 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), claiming she was driven out of the matrimonial home following her marriage to the applican...
2 MIN READ→
The petitioner, a Regional Manager at Shri Ram Finance Limited, was accused of sexual harassment by a subordinate employee (Respondent No. 2).
2 MIN READ→
![### Government Departments Must Demonstrate Sufficient Cause and Diligence to Justify Condonation of Delay in Filing Appeals. State of Chhattisgarh v. Manoj Kumar Rajwade [2026:CGHC:10722-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/government-departments-must-demonstrate-sufficient-cause-and-diligence-to-justify-condonat-3054d59f6f0e49729a15363272555017.webp)
The State of Chhattisgarh sought leave to appeal against a judgment dated 20.01.2023, passed by the Additional Sessions Judge, Baikunthpur, which acquitted the respondent of charges under Sections 307 and 302 of the IPC.
2 MIN READ→
![Sentencing for intermediate quantity of contraband may be reduced to period undergone considering socioeconomic status and reformation.. Premchand Charandas Rathore v. State of Chhattisgarh [2026:CGHC:10812]. Chhattisgarh High Court. LawLens](/stories/thumbnails/sentencing-for-intermediate-quantity-of-contraband-may-be-reduced-to-period-undergone-cons-22db8b1d3f934dcaabfe36d2633af5b8.webp)
The Appellant was arrested on November 7, 2024, following a police raid by GRP Raipur based on informant details.
2 MIN READ→
![Time extension for investigation under Section 43-D(2)(b) UAPA, granted with legal representation, precludes accrual of default bail.. Ramesh Mandavi v. State of Chhattisgarh [CRA No. 2656 of 2025; 2026:CGHC:10718-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/time-extension-for-investigation-under-section-43-d-2-b-uapa-granted-with-legal-representa-c4d30581d21e4f72a05f6717ce9600c3.webp)
The appellant, a former Sarpanch with no criminal antecedents, was arrested on 16.07.2025 in connection with FIR No. 16/2022 for offences under the IPC, Arms Act, and the Unlawful Activities (Prevention) Act (UAPA)
2 MIN READ→
![### Employees Opting for Higher Pension Under Pre-Amended Para 11(3) Before Retirement are Entitled to Enhanced Benefits. Lalman Sahu & Others v. Employees’ Provident Fund Organisation & Others [2026:CGHC:10669]. Chhattisgarh High Court. LawLens](/stories/thumbnails/employees-opting-for-higher-pension-under-pre-amended-para-11-3-before-retirement-are-enti-7a305f329d574202880c5fbd2c6d146d.webp)
The petitioners are retired employees of various cooperative banks and federations in Chhattisgarh who superannuated prior to 01.09.2014.
3 MIN READ→
![### Retrospective Higher Pension Is Permissible for Employees Who Exercised Joint Options Prior to Retirement. Lalman Sahu & Ors. v. Employees’ Provident Fund Organisation & Ors. [2026:CGHC:10669]. Chhattisgarh High Court. LawLens](/stories/thumbnails/retrospective-higher-pension-is-permissible-for-employees-who-exercised-joint-options-prio-0de6b2ee2a5446b9b32d0c491bd618da.webp)
The petitioners are retired employees of various cooperative banks and federations in Chhattisgarh.
3 MIN READ→
The petitioners are retired employees of various cooperative banks and federations in Chhattisgarh who retired prior to September 1, 2014.
3 MIN READ→
The petitioners are retired employees of various cooperative banks and federations in Chhattisgarh who superannuated prior to September 1, 2014.
3 MIN READ→
![### Employees opting for higher pension under pre-amended Paragraph 11(3) are eligible for revised benefits regardless of retirement date.. Lalman Sahu & Others v. Employees’ Provident Fund Organization & Others [2026:CGHC:10669]. Chhattisgarh High Court. LawLens](/stories/thumbnails/employees-opting-for-higher-pension-under-pre-amended-paragraph-11-3-are-eligible-for-revi-615b33607c714dc8b7ab1fffb08574f1.webp)
The petitioners were employees of various cooperative banks and federations who retired prior to September 1, 2014.
3 MIN READ→
![A widowed sister is a "dependent" eligible for compassionate appointment under NCWA, regardless of gender-based exclusions.. Smt. Laxmaniya Binjhawar & Anr. v. South Eastern Coalfields Limited & Ors. [2026:CGHC:10573]. Chhattisgarh High Court. LawLens](/stories/thumbnails/a-widowed-sister-is-a-dependent-eligible-for-compassionate-appointment-under-ncwa-regardle-c8cd44e7775f4466b72c8587736e9b35.webp)
The petitioners are the widowed mother and widowed sister of the deceased, Rajaram, who died in a motor accident on April 11, 2022, while serving as a trainee at South Eastern Coalfields Limited (SECL).
3 MIN READ→
![### Limited Departmental Examination counts as Direct Recruitment for granting time-bound higher pay scales.. Awadh Ram Verma & Others v. State of Chhattisgarh & Others [WPS No. 1670 of 2023 [2026:CGHC:10574]]. Chhattisgarh High Court. LawLens](/stories/thumbnails/limited-departmental-examination-counts-as-direct-recruitment-for-granting-time-bound-high-1efbb89b87ea4108bd1fdc4aac739fde.webp)
The ten petitioners were appointed as Headmasters (Primary School) following their selection through the Limited Departmental Service Examination in 2010.
2 MIN READ→
![Residence-based preference in local watershed projects is constitutionally valid and does not violate Article 16.. Anuruddh Kumar Ahirwar & Others v. State of Chhattisgarh & Others [2026:CGHC:10575 (WPS No. 2595 of 2023)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/residence-based-preference-in-local-watershed-projects-is-constitutionally-valid-and-does--398c66fc86df4c798bf5cb8998d60369.webp)
The three petitioners were appointed on a contractual basis in 2012 as Micro Watershed Secretaries under the Integrated Watershed Management Programme (IWMP) in District Koria.
2 MIN READ→
![Termination of regular Panchayat employees without formal disciplinary inquiry as per statutory rules is void ab initio.. Smt. Shipra Mandal v. State of Chhattisgarh & Others [2026:CGHC:10576 (WPS No. 2597 of 2023)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/termination-of-regular-panchayat-employees-without-formal-disciplinary-inquiry-as-per-stat-619785b89eb44666b78805ba3f38fa9a.webp)
The petitioner was appointed as Shikshakarmi Grade-III in 2010 and regularized as an Assistant Teacher (Panchayat) in 2013
3 MIN READ→
The three petitioners were initially appointed as Shiksha Karmi Grade-3 between 1999 and 2005 under the M.P. Panchayat Shiksha Karmi Rules, 1997.
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![Promotion cannot be denied based on uncommunicated ACR entries as it violates principles of natural justice.. Nagesh Kumar Chauhan v. State of Chhattisgarh & Others [2026:CGHC:10600 (WPS No. 3854 of 2023)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/promotion-cannot-be-denied-based-on-uncommunicated-acr-entries-as-it-violates-principles-o-e4de1c25bae4469db10c3d6fa23ae139.webp)
The Petitioner, a Field Man at the Panabaras Project Division, challenged a promotion order dated December 28, 2022, which promoted private respondents to the post of Assistant Project Ranger while superseding him
2 MIN READ→
![Non-communication of ACR entries affecting promotion is arbitrary and violative of natural justice.. Tikeshwar Sahu v. State of Chhattisgarh & Others [2026:CGHC:10601]. Chhattisgarh High Court. LawLens](/stories/thumbnails/non-communication-of-acr-entries-affecting-promotion-is-arbitrary-and-violative-of-natural-37a97b353411480891b91ec3bd24113e.webp)
The petitioner, a Field Man at the Panabaras Project Division, challenged a promotion order dated 28.12.2022 where his juniors (Respondents 5 and 6) were promoted to Assistant Project Ranger while he was superseded.
2 MIN READ→
![Revisional Authority cannot re-appreciate evidence to set aside concurrent findings of fact absent jurisdictional error or perversity.. Sahodra v. State of Chhattisgarh & Others [2026:CGHC:10578]. Chhattisgarh High Court. LawLens](/stories/thumbnails/revisional-authority-cannot-re-appreciate-evidence-to-set-aside-concurrent-findings-of-fac-030627d472984cff9dc98c95ee9327d6.webp)
The petitioner was appointed as the Village Kotwar of Charbhatha in 2012 by the Tahsildar under Section 230 of the Chhattisgarh Land Revenue Code, 1959, following the death of her father, the previous incumbent.
3 MIN READ→
![### Employees retired pre-2014 having exercised Para 11(3) options are entitled to higher pensionary benefits.. Lalman Sahu & Others v. Employees’ Provident Fund Organization & Others [2026:CGHC:10669]. Chhattisgarh High Court. LawLens](/stories/thumbnails/employees-retired-pre-2014-having-exercised-para-11-3-options-are-entitled-to-higher-pensi-3bb43639dde84e91b008c2177ecc3b41.webp)
The petitioners are retired employees of various cooperative banks and federations in Chhattisgarh who superannuated prior to 01.09.2014.
3 MIN READ→
![### Employees Exercising Pre-Retirement Option Under Unamended Pension Scheme are Entitled to Higher Pension Without Cut-Off Date. Lalman Sahu & Ors. v. Employees’ Provident Fund Organization & Ors. [2026:CGHC:10669]. Chhattisgarh High Court. LawLens](/stories/thumbnails/employees-exercising-pre-retirement-option-under-unamended-pension-scheme-are-entitled-to--7d267aa21d6e440e95933bdf0a95eacf.webp)
The petitioners are retired employees of various cooperative banks and federations in Chhattisgarh who superannuated prior to September 1, 2014.
3 MIN READ→
The petitioners are retired employees of various cooperative banks and federations in Chhattisgarh.
3 MIN READ→
![Order terminating appointment is void for violating natural justice and failing to adjudicate limitation.. Poonam Clara Ekka v. State Of Chhattisgarh & Ors. [2026:CGHC:10579]. Chhattisgarh High Court. LawLens](/stories/thumbnails/order-terminating-appointment-is-void-for-violating-natural-justice-and-failing-to-adjudic-a49f52597f8f42e29482ae925413f1b5.webp)
The petitioner was appointed as a Mini Anganbadi Karyakarta (Worker) at Village Kandari on 08.03.2019 following an advertisement issued in 2017.
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![### Employees Opting for Higher Pension Under Unamended Scheme Prior to Retirement Cannot Be Denied Higher Benefits. Lalman Sahu & Ors. v. Employees’ Provident Fund Organisation & Ors. [2026:CGHC:10669]. Chhattisgarh High Court. LawLens](/stories/thumbnails/employees-opting-for-higher-pension-under-unamended-scheme-prior-to-retirement-cannot-be-d-62a1d695e183447aa7c4a2d3b2688bd3.webp)
The petitioners are retired employees of various cooperative banks and federations in Chhattisgarh who superannuated prior to 01.09.2014.
3 MIN READ→
![### Employees retired pre-2014 having exercised joint options are entitled to higher pension benefits.. Lalman Sahu & Others v. Employees’ Provident Fund Organization & Others [2026:CGHC:10669]. Chhattisgarh High Court. LawLens](/stories/thumbnails/employees-retired-pre-2014-having-exercised-joint-options-are-entitled-to-higher-pension-b-6d44a6b87e1b46eabc0286100e61b458.webp)
The petitioners are retired employees of various cooperative banks and federations in Chhattisgarh who retired prior to September 1, 2014
3 MIN READ→
![### Employees retired prior to 2014 having exercised option under Paragraph 11(3) are entitled to higher pension.. Lalman Sahu & Ors. v. Employees’ Provident Fund Organization & Ors. [2026:CGHC:10669]. Chhattisgarh High Court. LawLens](/stories/thumbnails/employees-retired-prior-to-2014-having-exercised-option-under-paragraph-11-3-are-entitled--f585f6d4b7524ee4af2ff009de748924.webp)
The petitioners are retired employees of various cooperative banks and federations in Chhattisgarh who superannuated prior to September 1, 2014.
3 MIN READ→
![### Employees retired prior to 2014 exercising pre-retirement options are entitled to higher pension benefits.. Lalman Sahu & Ors. v. Employees’ Provident Fund Organisation & Ors. [2026:CGHC:10669]. Chhattisgarh High Court. LawLens](/stories/thumbnails/employees-retired-prior-to-2014-exercising-pre-retirement-options-are-entitled-to-higher-p-79a041af07df44c58c2f2f947d0e2339.webp)
The petitioners are retired employees of various cooperative banks and federations in Chhattisgarh who retired prior to September 1, 2014.
2 MIN READ→
![### Employees retired pre-2014 having exercised para 11(3) options are entitled to higher pensionary benefits.. Lalman Sahu & Ors. v. Employees’ Provident Fund Organisation & Ors. [2026:CGHC:10669]. Chhattisgarh High Court. LawLens](/stories/thumbnails/employees-retired-pre-2014-having-exercised-para-11-3-options-are-entitled-to-higher-pensi-040c46b9de9b409ba3394531c3f18ab3.webp)
The petitioners are retired employees of various cooperative banks and federations in Chhattisgarh who retired prior to September 1, 2014.
3 MIN READ→
![Settled seniority cannot be disturbed after a long lapse of time to unsettle accrued promotional rights.. Dilip Rangare v. State of Chhattisgarh & Others [WPS No. 7136 of 2023]. Chhattisgarh High Court. LawLens](/stories/thumbnails/settled-seniority-cannot-be-disturbed-after-a-long-lapse-of-time-to-unsettle-accrued-promo-6657b69ca45f48d69d499f5f105c37a3.webp)
The Petitioner and Respondent No. 4 were appointed as Lower Division Clerks on 11.03.1987, with the Petitioner placed higher in the initial merit list.
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![Revisional jurisdiction Cannot Re-Appreciate Facts to Unsettle Long-Standing Kotwar Appointments Under Land Revenue Code.. Shaukilal Chauhan v. State of Chhattisgarh & Others [2026:CGHC:10582]. Chhattisgarh High Court. LawLens](/stories/thumbnails/revisional-jurisdiction-cannot-re-appreciate-facts-to-unsettle-long-standing-kotwar-appoin-dba2125d5d5b496588905582b6c793a1.webp)
The petitioner, Shaukilal Chauhan, sought appointment as a Village Kotwar following the illness and subsequent death of his father, the previous Kotwar, on 16.03.2007.
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![Preference for relatives in Kotwar appointments is discretionary and yields to objective suitability and character requirements.. Pardeshi Ram v. State of Chhattisgarh & Others [2026:CGHC:10635]. Chhattisgarh High Court. LawLens](/stories/thumbnails/preference-for-relatives-in-kotwar-appointments-is-discretionary-and-yields-to-objective-s-ace3c7d6bcaa4ecdbf0251cdb37e2892.webp)
The petitioner’s father, Khelan Das Panika, served as the Kotwar of Village Ganiyari until his death in 2010.
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![Termination found wrongful by competent authority does not constitute a permanent disqualification for subsequent re-appointment.. Smt. Dutiya Pradhan v. Smt. Kanti Chauhan & Others [WPS No. 8228 of 2023]. Chhattisgarh High Court. LawLens](/stories/thumbnails/termination-found-wrongful-by-competent-authority-does-not-constitute-a-permanent-disquali-cecbd369413446e1984f5043c5eb3826.webp)
Respondent No. 1 (Kanti Chauhan) was initially appointed as an Anganwadi Worker but was terminated on 06.01.2017 for unauthorized absence.
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![Clerical errors in provisional merit lists do not vest indefeasible rights to appointment.. Sonam Sahu v. State of Chhattisgarh & Others [2026:CGHC:10584]. Chhattisgarh High Court. LawLens](/stories/thumbnails/clerical-errors-in-provisional-merit-lists-do-not-vest-indefeasible-rights-to-appointment-d4abbc3056a1414eab7035daf3e44af1.webp)
The Petitioner applied for the post of Assistant Grade-3 (Unreserved Woman category) under an advertisement dated 09.06.2023 issued by the District and Session Court, Durg
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![Dependent employment under NCWA constitutes a binding statutory settlement and cannot be denied based on other family members' employment.. Surendra Kumar v. South Eastern Coalfields Limited & Others [2026:CGHC:10585 (WPS No. 8779 of 2023)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/dependent-employment-under-ncwa-constitutes-a-binding-statutory-settlement-and-cannot-be-d-5b87f1fa5c1b4af08b1e3ac786d1cecd.webp)
The petitioner’s mother, Late Smt. Bhagwaniya, was a General Mazdoor at Rajnagar OCM under South Eastern Coalfields Limited (SECL) until her death in harness on 07.05.2011.
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![Compulsory retirement before the mandatory age threshold and without subjective satisfaction is legally unsustainable.. Kamal Kishor Shondilya v. Food Corporation of India & Others [2026:CGHC:10586]. Chhattisgarh High Court. LawLens](/stories/thumbnails/compulsory-retirement-before-the-mandatory-age-threshold-and-without-subjective-satisfacti-7706b2f5a807437983fe3aa311fdb4dd.webp)
The Petitioner, an Assistant General Manager at the Food Corporation of India (FCI), challenged an order dated 01.05.2023 prematurely retiring him from service under Regulation 22(2) of the FCI (Staff) Regulations, 1971.
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![### Direction to Competent Authority to Decide Pending Remission Application Within Stipulated Timeframe. Jay Prakash Dubey v. State of Chhattisgarh & Others [2026:CGHC:10499-DB; WPCR No. 98 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/direction-to-competent-authority-to-decide-pending-remission-application-within-stipulated-b8a1f3e58f974ed898fc7dc1ce257dea.webp)
The petitioner was convicted on November 14, 2011, by the 2nd Additional Sessions Judge, Ambikapur, for offences under Sections 302 and 201 of the IPC and sentenced to life imprisonment.
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![Competent authority directed to decide pending remission application under Section 432 CrPC within a stipulated timeframe.. Nanu Verma @ Satyanarayan v. State of Chhattisgarh & Others [2026:CGHC:10665-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/competent-authority-directed-to-decide-pending-remission-application-under-section-432-crp-bddbccd58c2d42739c0a3e9c1ae643c2.webp)
The petitioner was convicted on 12.10.2009 by the 1st Additional Sessions Judge, Bilaspur, for offences under Sections 148 and 302/149 of the IPC and sentenced to life imprisonment
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![### Writ of Habeas Corpus Inadmissible Against Detention Sanctioned by Valid Judicial Remand Order. Sonam Sahu v. State of Chhattisgarh & Others [2026:CGHC:10667-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/writ-of-habeas-corpus-inadmissible-against-detention-sanctioned-by-valid-judicial-remand-o-a37138b475b74d47bec1d70f22366c7b.webp)
The petitioner, Sonam Sahu, filed a writ petition seeking her release from custody, declaring her arrest as illegal detention and seeking compensation.
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![Vague allegations based on apprehension and suspicion cannot sustain criminal prosecution for conspiracy.. High Court of Chhattisgarh v. State of Chhattisgarh & Ors. [WPCR No. 88 of 2016 (2026:CGHC:10455-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/vague-allegations-based-on-apprehension-and-suspicion-cannot-sustain-criminal-prosecution--d3eea89ce85b4499916828e2fe321a65.webp)
The Petitioner (High Court Administration) sought to quash an unregistered criminal complaint filed on 26.03.2016 by Respondent No. 2 (wife of a judicial officer, Respondent No. 3) before the ACJM, Raipur.
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The petitioners were successful bidders for several water supply projects under the "Jal Jeevan Mission".
2 MIN READ→
![Blacklisting without conclusive proof of deliberate fraud or intentional misrepresentation is disproportionate and legally unsustainable.. M/s A.K. Construction & Ors. v. State of Chhattisgarh & Ors. [2026:CGHC:10481-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/blacklisting-without-conclusive-proof-of-deliberate-fraud-or-intentional-misrepresentation-9da2bf96fc6b4f5e8ffc12785c574ff9.webp)
The petitioners were successful bidders for several water supply projects under the "Jal Jeevan Mission".
2 MIN READ→
![### Blacklisting a Tenderer Without a Conclusive Finding of Intentional Misrepresentation is Disproportionate and Legally Unsustainable. M/s A.K. Construction & Ors. v. State of Chhattisgarh & Ors. [2026:CGHC:10481-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/blacklisting-a-tenderer-without-a-conclusive-finding-of-intentional-misrepresentation-is-d-0a37ddc943014bceadd61ae5296e1c6e.webp)
The petitioners were successful bidders for water supply projects under the Jal Jeevan Mission.
3 MIN READ→
![Blacklisting without conclusive proof of deliberate fraud is disproportionate and legally unsustainable.. M/s A.K. Construction & Ors. v. State of Chhattisgarh & Ors. [2026:CGHC:10481-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/blacklisting-without-conclusive-proof-of-deliberate-fraud-is-disproportionate-and-legally--5bb8951466e34df486a14dea61bc3a68.webp)
The petitioners were successful bidders for several water supply projects under the "Jal Jeevan Mission".
2 MIN READ→
![### Blacklisting Without Conclusive Finding of Intentional Fraud Is Arbitrary and Disproportionate Summary: The High Court of Chhattisgarh partially allowed a batch of writ petitions challenging the termination of contracts and a three-year blacklisting order. While the Court upheld the State’s authority to cancel contracts based on "doubtful" experience certificates to maintain tender sanctity, it quashed the blacklisting orders. The Court ruled that blacklisting—being a "civil death"—requires a definitive finding of *mens rea* or deliberate misrepresentation. In the absence of a conclusive determination that the petitioners knowingly submitted forged documents, the penalty was held to be disproportionate and legally unsustainable. Contractual disputes regarding payments and work valuation were relegated to the agreement's dispute resolution mechanism.. M/s A.K. Construction & Ors. v. State of Chhattisgarh & Ors. [2026:CGHC:10481-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/blacklisting-without-conclusive-finding-of-intentional-fraud-is-arbitrary-and-disproportio-b027328bfc0b4c0b80f269c52d216098.webp)
The petitioners were successful bidders for water supply projects under the Jal Jeevan Mission and executed agreements with the Public Health Engineering Department
3 MIN READ→
![### Blacklisting Without Conclusive Finding of Intentional Fraud or Conscious Misrepresentation is Legally Unsustainable and Disproportionate. M/s A.K. Construction & Ors. v. State of Chhattisgarh & Ors. [2026:CGHC:10481-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/blacklisting-without-conclusive-finding-of-intentional-fraud-or-conscious-misrepresentatio-2ff62e5422ea4d1aaca8a48b8e4055d4.webp)
The petitioners were successful bidders for water supply projects under the Jal Jeevan Mission and executed agreements with the Public Health Engineering Department
3 MIN READ→
![Collector Directed to Expeditiously Decide Representations Opposing Relocation of Liquor Shop Within Gram Panchayat Limits. Timirupadhyay v. State Of Chhattisgarh & Others [WPC No. 844 of 2026; 2026:CGHC:10518]. Chhattisgarh High Court. LawLens](/stories/thumbnails/collector-directed-to-expeditiously-decide-representations-opposing-relocation-of-liquor-s-c042bcbd273046c5b43dc743f4ac05f3.webp)
The Petitioner, President of Gohar Jan Seva Samiti, challenged a letter dated 27.01.2026 issued by the District Excise Officer (Respondent No. 4) which permitted the opening/shifting of an English liquor shop to a gov...
2 MIN READ→
![### Blacklisting Requires Conclusive Finding of Intentional Misrepresentation Beyond Justification for Contract Termination. M/s A.K. Construction & Ors. v. State of Chhattisgarh & Ors. [2026:CGHC:10481-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/blacklisting-requires-conclusive-finding-of-intentional-misrepresentation-beyond-justifica-36bdb947d8d7481c82fb0d18de3499ec.webp)
The petitioners, construction firms, were awarded various contracts under the 'Jal Jeevan Mission' by the Public Health Engineering Department of Chhattisgarh.
3 MIN READ→
![### Blacklisting Without Conclusive Determination of Intentional Fraud or Deliberate Misrepresentation Is Arbitrary and Disproportionate Summary of Ruling: The High Court of Chhattisgarh partially allowed a batch of writ petitions challenging the blacklisting of contractors. While the Court upheld the State’s authority to terminate contracts obtained via doubtful experience certificates to maintain the sanctity of the tender process, it quashed the three-year blacklisting orders. The Court ruled that blacklisting—being "civil death"—requires a definitive finding of *mens rea* or conscious misrepresentation. In the absence of proof that the petitioners knowingly submitted forged documents (as opposed to relying on third-party certificates later found defective), the penalty was deemed disproportionate and legally unsustainable. Disputes regarding work measurements and payments were relegated to the contractual dispute resolution mechanism.. M/s A.K. Construction & Ors. v. State of Chhattisgarh & Ors. [2026:CGHC:10481-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/blacklisting-without-conclusive-determination-of-intentional-fraud-or-deliberate-misrepres-8b7b5ab86b184f4a9312ad9808d6eb21.webp)
The petitioners were successful bidders for several water supply projects under the "Jal Jeevan Mission".
3 MIN READ→
The petitioners were successful bidders for several water supply contracts under the "Jal Jeevan Mission".
3 MIN READ→
The petitioners were successful bidders for several water supply projects under the "Jal Jeevan Mission".
3 MIN READ→
![Blacklisting without conclusive finding of intentional fraud is disproportionate and legally unsustainable.. M/s A.K. Construction & Ors. v. State of Chhattisgarh & Ors. [2026:CGHC:10481-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/blacklisting-without-conclusive-finding-of-intentional-fraud-is-disproportionate-and-legal-5ca07bfce4494bc6816f602317a58191.webp)
The petitioners were successful bidders for several water supply projects under the "Jal Jeevan Mission" in Chhattisgarh
2 MIN READ→
![Writ petition for refund of contractual deposits is not maintainable where disputed questions of fact exist.. Shobha Choudhary & Ors. v. State Of Chhattisgarh & Ors. [2026:CGHC:10664-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/writ-petition-for-refund-of-contractual-deposits-is-not-maintainable-where-disputed-questi-89465ae77be3445cb7bd0607ab4aa39d.webp)
The petitioners applied for commercial plots (Nos. 9, 10, and 11) under the "Devendra Nagar Commercial Complex Scheme" floated by the Raipur Development Authority (RDA) in 2018.
2 MIN READ→
![### Public Information Officer Cannot Be Directed to Provide Records Maintained by Another Government Department. Office of Advocate General v. Chhattisgarh State Information Commission & Anr. [2026:CGHC:10541]. Chhattisgarh High Court. LawLens](/stories/thumbnails/public-information-officer-cannot-be-directed-to-provide-records-maintained-by-another-gov-038cd047ef504c4e9d17c8ffbb2c0a40.webp)
Respondent No. 2 filed an application under Section 6(1) of the Right to Information Act, 2005 (RTI Act) on 17.02.2020, seeking an attested copy of the gradation list of Class-IV employees (peons) posted in the Office...
2 MIN READ→
![Condonation of delay refused in absence of plausible explanation or cogent reasons for inordinate filing delay.. Chhattisgarh State Industrial Development Corporation Limited v. Smt. Manju Devi & Others [WA No. 16 of 2026; 2026:CGHC:10439-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/condonation-of-delay-refused-in-absence-of-plausible-explanation-or-cogent-reasons-for-ino-0da1ab04a8ce45bdb681d0b40968502d.webp)
The Appellant (CSIDC) challenged an order dated 30.04.2024 passed by a learned Single Judge in WPC No. 1014/2016.
2 MIN READ→
![Inordinate delay of 513 days without cogent explanation warrants dismissal of writ appeal.. Chhattisgarh State Industrial Development Corporation Limited v. Subhash Jaiswal & Others [2026:CGHC:10440-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/inordinate-delay-of-513-days-without-cogent-explanation-warrants-dismissal-of-writ-appeal-848b5c95b2744866bc43206c9f067697.webp)
The Appellant (CSIDC) challenged an order dated 30.04.2024 passed by a Single Judge in WPC No. 2116/2016.
2 MIN READ→
![Unexplained inordinate delay in filing writ appeal warrants dismissal without examination of merits.. Chhattisgarh State Industrial Development Corporation Limited v. Subhash Jaiswal & Others [2026:CGHC:10442-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/unexplained-inordinate-delay-in-filing-writ-appeal-warrants-dismissal-without-examination--514cc4da6f844872a115da4686d45b71.webp)
The Appellant (CSIDC) challenged an order dated 30.04.2024 passed by a Single Judge in WPC No. 2118/2016, which directed the Appellant to initiate land acquisition proceedings and pay compensation to the Respondents f...
2 MIN READ→
![Waitlist inclusion confers no indefeasible right to appointment or exhaustion of vacancies before fresh recruitment.. Jyoti Portey & Ors. v. State of Chhattisgarh & Ors. [2026:CGHC:10450-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/waitlist-inclusion-confers-no-indefeasible-right-to-appointment-or-exhaustion-of-vacancies-95a826c3bfd14d0ca787cf989a7eadf9.webp)
The Appellants were candidates for the 2021 recruitment process for 975 posts (Subedar, Platoon Commander, and Sub Inspector) conducted under the Chhattisgarh Police Executive (Non-Gazetted) Service Recruitment Rules,...
3 MIN READ→
![Exoneration by appellate authority entitles employee to retrospective promotion and consequential benefits from date juniors were promoted.. District Judge, Raipur & Anr. v. Pitambar Bagh & Anr. [WA No. 59 of 2026; 2026:CGHC:10451-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/exoneration-by-appellate-authority-entitles-employee-to-retrospective-promotion-and-conseq-ae5f8271b8ad4cd3b2dbb463af97d181.webp)
The Respondent No. 1, an Assistant Grade-III appointed in 1990, was serving as Reader Grade-II when a departmental enquiry was initiated against him regarding missing court records.
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![Study leave for higher education is a discretionary benefit, not a vested right of the employee.. Chitranjan Lal v. State of Chhattisgarh & Others [2026:CGHC:10458-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/study-leave-for-higher-education-is-a-discretionary-benefit-not-a-vested-right-of-the-empl-598d5b354acb48a68eb44207f500d7a9.webp)
The appellant, a Lecturer (Mathematics) at Government Polytechnic, Bijapur, sought permission for higher studies (Ph.D.), which was initially granted by the Department of Skill Development on 26.09.2024.
2 MIN READ→
![Inclusion in Waitlist Confers No Indefeasible Right to Appointment Over Executive Discretion to Initiate Fresh Recruitment. Jyoti Portey & Ors. v. State of Chhattisgarh & Ors. [2026:CGHC:10450-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/inclusion-in-waitlist-confers-no-indefeasible-right-to-appointment-over-executive-discreti-27923e32812f4b5ba8ecae7a899c9e0a.webp)
The Appellants were candidates for various police posts (Subedar, Platoon Commander, Sub-Inspector) under an advertisement dated 01.10.2021.
2 MIN READ→
![Absence of plausible explanation for inordinate delay justifies rejection of appeal on grounds of laches.. Chhattisgarh State Industrial Development Corporation Limited v. Smt. Abha Jaiswal & Others [2026:CGHC:10441-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absence-of-plausible-explanation-for-inordinate-delay-justifies-rejection-of-appeal-on-gro-3cbccea513ab4d9b86dbf8bff7a75836.webp)
The Appellant (CSIDC) challenged an order dated 30.04.2024 passed by a Single Judge in WPC No. 1553/2016.
2 MIN READ→
![Government departments must show "sufficient cause" and diligence to merit condonation of inordinate delay.. State of Chhattisgarh & Others v. Dinesh Patel & Others [2026:CGHC:10659-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/government-departments-must-show-sufficient-cause-and-diligence-to-merit-condonation-of-in-8b01c7da7f12494ca030600ec4441f83.webp)
The State of Chhattisgarh (Appellants) filed a Writ Appeal challenging the order of a learned Single Judge dated 02.05.2025 in WPS No. 2315 of 2017
2 MIN READ→
![Daily Wage Employee Lacking Prescribed Qualifications Cannot Claim Regularization or Retiral Benefits After Superannuation. Punaram Sahu v. State Of Chhattisgarh & Others [2026:CGHC:10660-DB (WA No. 198 of 2026)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/daily-wage-employee-lacking-prescribed-qualifications-cannot-claim-regularization-or-retir-f261c94d3791427d8b7b4201fb1ccaaf.webp)
The appellant was appointed as a daily-wage Tractor Driver prior to August 1987 and served for approximately 35 years until his retirement on June 30, 2021.
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![Reinstatement ordered without back wages but with continuity of seniority from initial date of appointment.. State of Chhattisgarh & Ors. v. Mohd. Yunus Khan & Anr. [2026:CGHC:10661-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/reinstatement-ordered-without-back-wages-but-with-continuity-of-seniority-from-initial-dat-0757590c5558461686fb3b149bb6038e.webp)
The State of Chhattisgarh (Appellants) challenged an order dated 10.12.2025 passed by a learned Single Judge in WPS No. 11883 of 2025
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The Appellants (State of Chhattisgarh) challenged an order passed by a Single Judge on 19.02.2025 in WPS No. 4911 of 2023.
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![Officers on electoral revision duty are deemed on deputation and cannot be transferred without Election Commission approval.. Dipti Mandavi v. Shishir Kumar Sharma & Others [2026:CGHC:10663-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/officers-on-electoral-revision-duty-are-deemed-on-deputation-and-cannot-be-transferred-wit-a1174813f0eb4d5c89e070210c003f47.webp)
Respondent No. 1, a Block Development Officer, was assigned additional charge as In-charge CEO, Janpad Panchayat Berla.
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![Mandatory nature of Rule 13, Notaries Rules: Non-compliance with prescribed complaint form and procedure vitiates removal proceedings.. Mrs. Vimla Sharma v. State of Chhattisgarh & Others [WA No. 641 of 2025 (2026:CGHC:10492-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/mandatory-nature-of-rule-13-notaries-rules-non-compliance-with-prescribed-complaint-form-a-a204ea99cd8645479c5d38061a2a2808.webp)
The appellant, a practicing Advocate and Notary for 71 years, challenged her removal from the Register of Notaries by the State Government vide order dated 05.09.2024.
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![APPEAL DISMISSED AS WITHDRAWN WITH LIBERTY TO CHALLENGE ORDER BEFORE THE JURISDICTIONAL HIGH COURT.. Dy. Commissioner Of Income Tax (Central) Circle-1(1), Nagpur v. M/s. Maheshwari Coal Benefication And Infrastructure Private Limited [2026:CGHC:10469-DB (Consolidated: TAXC No. 145 of 2025 and Others)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/appeal-dismissed-as-withdrawn-with-liberty-to-challenge-order-before-the-jurisdictional-hi-9ba7dc3537b141f2940f6e87adc82c9a.webp)
The Appellant (Revenue Department) filed a series of Tax Appeals (TAXC Nos. 145, 148, 141, 150, 149, 143, 144, and 147 of 2025) before the High Court of Chhattisgarh at Bilaspur.
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The Appellant (Revenue) filed a series of Tax Appeals (TAXC Nos. 141, 143, 144, 145, 147, 148, 149, and 150 of 2025) before the High Court of Chhattisgarh at Bilaspur.
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![Withdrawal of appeal granted with liberty to challenge tribunal order before the jurisdictional High Court.. Dy. Commissioner Of Income Tax (Central) Circle-1(1), Nagpur v. M/s. Maheshwari Coal Benefication And Infrastructure Private Limited [2026:CGHC:10469-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/withdrawal-of-appeal-granted-with-liberty-to-challenge-tribunal-order-before-the-jurisdict-46aa4c6e6cc54fb5853d01187300dc80.webp)
The Appellant (Revenue Department) filed a series of tax appeals (TAXC Nos. 145, 148, 141, 150, 149, 143, 144, and 147 of 2025) before the High Court of Chhattisgarh at Bilaspur.
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![Withdrawal of tax appeals granted with liberty to challenge tribunal orders before the jurisdictional High Court.. Dy. Commissioner of Income Tax (Central) Circle-1(1), Nagpur v. M/s. Maheshwari Coal Benefication and Infrastructure Private Limited [2026:CGHC:10469-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/withdrawal-of-tax-appeals-granted-with-liberty-to-challenge-tribunal-orders-before-the-jur-657078e0e4384e5bba3c1b3f9cc5805d.webp)
The Department (Appellant) preferred multiple tax appeals (TAXC) against common orders passed by the Income Tax Appellate Tribunal (ITAT), Nagpur, dated 26.12.2024.
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![Withdrawal of tax appeals granted with liberty to challenge tribunal orders before the jurisdictional High Court.. Dy. Commissioner of Income Tax (Central) Circle-1(1), Nagpur v. M/s. Maheshwari Coal Benefication And Infrastructure Private Limited [2026:CGHC:10469-DB; TAXC No. 145 of 2025 and connected matters]. Chhattisgarh High Court. LawLens](/stories/thumbnails/withdrawal-of-tax-appeals-granted-with-liberty-to-challenge-tribunal-orders-before-the-jur-5599a62590dc4d538cff41c592298a46.webp)
The Appellant, the Deputy Commissioner of Income Tax (Central), Nagpur, filed a series of tax appeals (TAXC No. 145/2025 and others) before the High Court of Chhattisgarh at Bilaspur.
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![Withdrawal of tax appeals granted with liberty to challenge tribunal orders before the jurisdictional High Court.. Dy. Commissioner of Income Tax (Central) Circle-1(1), Nagpur v. M/s. Maheshwari Coal Benefication And Infrastructure Private Limited [2026:CGHC:10469-DB; TAXC No. 145 of 2025 and others]. Chhattisgarh High Court. LawLens](/stories/thumbnails/withdrawal-of-tax-appeals-granted-with-liberty-to-challenge-tribunal-orders-before-the-jur-60c13dcf2fbe4634b615409fef2b10c4.webp)
The Department (Appellant) filed a batch of eight tax appeals (TAXC Nos. 145, 148, 141, 150, 149, 143, 144, and 147 of 2025) before the High Court of Chhattisgarh at Bilaspur to challenge a common order dated 26.12.20...
1 MIN READ→
![Appeals dismissed as withdrawn with liberty to approach the jurisdictional High Court.. Dy. Commissioner of Income Tax (Central) Circle-1(1), Nagpur v. M/s. Maheshwari Coal Benefication And Infrastructure Private Limited [2026:CGHC:10469-DB; TAXC No. 145 of 2025 and others]. Chhattisgarh High Court. LawLens](/stories/thumbnails/appeals-dismissed-as-withdrawn-with-liberty-to-approach-the-jurisdictional-high-court-86f0b450e7954b318d09a2d79e366bc4.webp)
The Appellant (Revenue Department) filed a series of Tax Appeals (TAXC Nos. 141, 143, 144, 145, 147, 148, 149, and 150 of 2025) before the High Court of Chhattisgarh at Bilaspur to challenge orders passed by the Incom...
1 MIN READ→
![Withdrawal of Tax Appeal Allowed with Liberty to Approach Jurisdictional High Court Against Tribunal Order.. Dy. Commissioner of Income Tax (Central) Circle-1(1), Nagpur v. M/s. Maheshwari Coal Benefication And Infrastructure Private Limited [2026:CGHC:10469-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/withdrawal-of-tax-appeal-allowed-with-liberty-to-approach-jurisdictional-high-court-agains-bfa4927c6ee44b8185909c28dd9c1bc8.webp)
The Appellant (Revenue Department) filed a series of Tax Appeals (TAXC Nos. 145, 148, 141, 150, 149, 143, 144, and 147 of 2025) before the High Court of Chhattisgarh at Bilaspur.
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![Unregistered sale agreements do not transfer valid title to immovable property under Section 54 of the Transfer of Property Act.. Budhu & Ors. v. Baratu & Ors. [2026:CGHC:10501]. Chhattisgarh High Court. LawLens](/stories/thumbnails/unregistered-sale-agreements-do-not-transfer-valid-title-to-immovable-property-under-secti-c1f59d8eb62b4d91ba2c4825388d4bba.webp)
The plaintiffs (legal heirs of Keja Bai) filed a suit for declaration of ownership, permanent injunction, and possession of agricultural land in Village Semariya.
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![Interim Protection from Arrest Granted in Matrimonial Dispute Pending Mediation Subject to Pre-deposit of Costs.. Jaikant Sahu v. State Of Chhattisgarh & Anr. [MCRCA No. 342 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/interim-protection-from-arrest-granted-in-matrimonial-dispute-pending-mediation-subject-to-bb0bb85a0e264239ba955a3bc2ff49f8.webp)
The applicant, Jaikant Sahu, filed his first anticipatory bail application apprehending arrest in connection with Crime No. 22/2026 registered at Police Station Kasdol.
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![Serious allegations of sexual assault and house trespass preclude discretionary relief of anticipatory bail.. Rajendra Tondan v. State of Chhattisgarh [2026:CGHC:10521]. Chhattisgarh High Court. LawLens](/stories/thumbnails/serious-allegations-of-sexual-assault-and-house-trespass-preclude-discretionary-relief-of--4b133132b5d642d0b79a392d6f92d985.webp)
The applicant sought anticipatory bail regarding Crime No. 40/2026.
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![Anticipatory bail granted where applicant demonstrated lack of direct involvement in alleged paddy misappropriation and fictitious transportation.. Abdul Samad v. State of Chhattisgarh [MCRCA No. 227 of 2026 (2026:CGHC:10750)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-where-applicant-demonstrated-lack-of-direct-involvement-in-alleg-088e257286aa41fbabe1def570558bcd.webp)
The applicant sought anticipatory bail regarding Crime No. 0035/2026 involving allegations of "bogus lifting" and fictitious transportation of paddy by rice mills.
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![Anticipatory bail granted in matrimonial dispute where allegations appear omnibus and counter to divorce proceedings.. Rajan Singh Alias Singh Rajan v. State of Chhattisgarh [2026:CGHC:10520]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-in-matrimonial-dispute-where-allegations-appear-omnibus-and-coun-c72414d28ec6400b8681c97e1fe11dbd.webp)
The applicant, Rajan Singh, filed an anticipatory bail application apprehending arrest in connection with Crime No. 02/2026 registered at Mahila Thana, Durg.
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![Anticipatory bail granted in Section 69 BNS case involving a consensual relationship between adults.. Lavkumar Sidar v. State of Chhattisgarh [2026:CGHC:10519]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-in-section-69-bns-case-involving-a-consensual-relationship-betwe-6201297fe31b482ca248ceb2abc61b09.webp)
The applicant sought first anticipatory bail apprehending arrest in connection with Crime No. 59/2026 for offences under Section 69 of the Bharatiya Nyaya Sanhita (BNS).
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![Anticipatory bail granted where applicant lacked direct involvement in bogus paddy transportation and misappropriation records.. Naved Memon v. State of Chhattisgarh [MCRCA No. 287 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-where-applicant-lacked-direct-involvement-in-bogus-paddy-transpo-6137e66c73734ebf8486c28fe16c597f.webp)
The applicant sought first anticipatory bail following an FIR registered for alleged irregularities in paddy procurement and transportation.
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![Anticipatory bail granted based on parity and pending investigation in case of alleged assault and extortion.. Dhirendra Kumar Pradhan & Others v. State of Chhattisgarh [2026:CGHC:10782]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-based-on-parity-and-pending-investigation-in-case-of-alleged-ass-7a57d3ceae74420899421ece8135e4f5.webp)
The four applicants filed a first anticipatory bail application under Section 482 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023.
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![Anticipatory bail granted on grounds of parity and the absence of criminal antecedents in a financial dispute.. Deepak Kumar Karsh v. State of Chhattisgarh [MCRCA No. 340 of 2026 (2026:CGHC:10779)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-on-grounds-of-parity-and-the-absence-of-criminal-antecedents-in--fb8df80e22e04fc59bc2dd9cea3554c9.webp)
The applicant, Deepak Kumar Karsh, sought anticipatory bail regarding Crime No. 322/2025 registered at Police Station Balod.
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![Anticipatory bail granted on grounds of parity and absence of criminal antecedents in financial fraud case.. Surya Pratap Joshi v. State of Chhattisgarh [2026:CGHC:10778]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-on-grounds-of-parity-and-absence-of-criminal-antecedents-in-fina-fc72cf1c751140f2af31770553b800d1.webp)
The applicant sought anticipatory bail regarding Crime No. 322/2025 involving alleged offences under Sections 318(4) and 3(5) of the BNS.
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![Anticipatory bail denied for Paddy Procurement In-Charge facing prosecution for substantial stock shortages and financial irregularities.. Premsingh Dhruv v. State of Chhattisgarh [2026:CGHC:10777]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-denied-for-paddy-procurement-in-charge-facing-prosecution-for-substantia-3ec60b66ca4b4fda9f2111a22e4fd364.webp)
The applicant, an Assistant Manager/Manager of the Gramin Sewa Sahkari Samiti, Baghamuda, was booked for criminal breach of trust following an inspection by a team led by the Deputy Collector.
2 MIN READ→
![General and omnibus allegations against matrimonial relatives in dowry cases warrant the grant of anticipatory bail.. Sant Ram Sahu & Another v. State of Chhattisgarh & Another [2026:CGHC:10827]. Chhattisgarh High Court. LawLens](/stories/thumbnails/general-and-omnibus-allegations-against-matrimonial-relatives-in-dowry-cases-warrant-the-g-3bf3e0d7f8a14cfe99d25e8b0fddabc3.webp)
The applicants (parents-in-law) sought anticipatory bail regarding FIR No. 22/2026 registered at P.S. Kasdol.
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![Anticipatory Bail Granted Amidst Cross-FIR and Compromised Antecedents Under Bharatiya Nyaya Sanhita.. Anshu Rajput v. State of Chhattisgarh [MCRCA No. 345 of 2026; 2026:CGHC:10776]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-granted-amidst-cross-fir-and-compromised-antecedents-under-bharatiya-nya-fa5cfc0063f345c18e7673d50246c546.webp)
The applicant sought anticipatory bail regarding Crime No. 26/2026 registered at Police Station Chakradharnagar for various BNS offences including Section 331(6).
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![Anticipatory bail is maintainable for a watchman despite allegations of embezzlement involving public distribution system stocks.. Hanuman Kumar Rathiya v. State of Chhattisgarh [MCRCA No. 346 of 2026 (2026:CGHC:10775)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/anticipatory-bail-is-maintainable-for-a-watchman-despite-allegations-of-embezzlement-invol-08d341386bd74c15ac7469bf59ff0d0e.webp)
The applicant, a watchman earning ₹12,000 per month at the Aadivasi Seva Sahkari Samiti, Korkoma, sought anticipatory bail regarding Crime No. 88/2026.
2 MIN READ→
![Bail granted to facilitator in cyber fraud as role was distinguishable from primary account holder.. Harish Yadav v. State of Chhattisgarh [MCRC No. 287 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-to-facilitator-in-cyber-fraud-as-role-was-distinguishable-from-primary-accoun-97744a17d9f04c24a8e51f1c6243677b.webp)
The applicant filed his first bail application following his arrest on August 26, 2025, in connection with Crime No. 365/2025.
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![Grant of bail on ground of parity to retired officials where primary allegations of forgery lie against the co-accused.. Harishankar Yadav and Another v. State of Chhattisgarh [MCRC No. 1657 of 2026 (2026:CGHC:10523)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-on-ground-of-parity-to-retired-officials-where-primary-allegations-of-forger-a06d4bb3de42452dad8d4e3b902552b7.webp)
The applicants, retired Revenue Inspectors, were arrested on February 5, 2026, in connection with Crime No. 241/2018 registered at Police Station Bankimongra.
2 MIN READ→
![Regular bail granted to retired official on grounds of parity and lack of specific allegations of forgery.. Bhushan Lal Dixena v. State of Chhattisgarh [MCRC No. 1658 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-to-retired-official-on-grounds-of-parity-and-lack-of-specific-allegat-75e955ff0d6d405ab45c5100d8d4990f.webp)
The applicant, a 68-year-old retired Revenue Inspector, was part of a demarcation team constituted following a complaint by a landowner regarding property boundaries
2 MIN READ→
![Grant of bail for job fraud allegations citing filing of charge-sheet and prolonged judicial custody.. Sevakram Chauhan v. State of Chhattisgarh [2026:CGHC:10567]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-job-fraud-allegations-citing-filing-of-charge-sheet-and-prolonged-judici-25b95c5f84d246caa3976c1c0181677f.webp)
The applicant sought regular bail in connection with Crime No. 11/2025 registered at Police Station Sarangarh for allegedly cheating the complainant by taking money under the pretext of providing a job and subsequentl...
2 MIN READ→
![Grant of bail for financial fraud based on custody duration and filing of charge-sheet.. Durgesh Ambar v. State Of Chhattisgarh [2026:CGHC:10548]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-financial-fraud-based-on-custody-duration-and-filing-of-charge-sheet-c6b29c3284eb4761a590f2a38a36bbe5.webp)
The applicants filed their first bail application regarding an alleged embezzlement involving the Bandhan Bank, Baikunthpur Branch.
2 MIN READ→
![Grant of bail for tractor-trolley theft considering completion of investigation and period of incarceration.. Om Pandey v. State of Chhattisgarh [2026:CGHC:10754]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-tractor-trolley-theft-considering-completion-of-investigation-and-period-5f462b153b184175829453133dd6c819.webp)
The applicants sought regular bail following their arrest for the alleged theft of a tractor-trolley (Registration No. CG.12-BQ-8464) parked in front of the complainant's house on the night of December 2, 2025
2 MIN READ→
![Bail granted on parity for alleged facilitation of mule bank accounts as charge-sheet is filed.. Karan Yadav v. State of Chhattisgarh [MCRC No. 1955 of 2026 (2026:CGHC:10739)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-on-parity-for-alleged-facilitation-of-mule-bank-accounts-as-charge-sheet-is-f-fbcf2846136845228ca998cbd61fdb90.webp)
The applicant, Karan Yadav, was arrested on 26.05.2025 in connection with Crime No. 145/2025 registered at P.S. Rajim
2 MIN READ→
![Grant of bail for theft where charge-sheet is filed and accused lack significant criminal antecedents.. Toman Sahu @ Monu Sahu v. State of Chhattisgarh [2026:CGHC:10563]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-theft-where-charge-sheet-is-filed-and-accused-lack-significant-criminal--499a3d85d98e4865821b7044846e4944.webp)
The applicants sought regular bail following their arrest in connection with Crime No. 236/2025 at Police Station Mujgahan, Raipur.
2 MIN READ→
![Grant of parity-based bail for cyber fraud under BNS despite existing criminal antecedents.. Bhavesh Taram v. State of Chhattisgarh [MCRC No. 2068 of 2026 (2026:CGHC:10744)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-parity-based-bail-for-cyber-fraud-under-bns-despite-existing-criminal-antecedents-1c4f9e9cadf641d3a109025ff18d6813.webp)
The applicant filed a first bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023.
2 MIN READ→
![Grant of regular bail for excise offense where applicant has no criminal antecedents and charge-sheet is filed.. Ishwar Manjhi vs State of Chhattisgarh [2026:CGHC:10784]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-for-excise-offense-where-applicant-has-no-criminal-antecedents-and-c-80ba4abaaa1940e589f97f0344698b55.webp)
The applicant was arrested on 28.12.2025 in connection with Crime No. 99/2025 at Police Station Excise Area, Baramkela
2 MIN READ→
![Absence of criminal antecedents and filing of charge-sheet justify bail in cases of illegal liquor possession.. Golu Manjhi v. State of Chhattisgarh [MCRC No. 2091 of 2026; 2026:CGHC:10783]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absence-of-criminal-antecedents-and-filing-of-charge-sheet-justify-bail-in-cases-of-illega-680b18f77dab4b60ac3f690efe9d6535.webp)
The applicant, Golu Manjhi, was arrested on December 28, 2025, following a police raid based on informant testimony regarding illegal liquor sales near Latnala, Gudeli village
2 MIN READ→
![Grant of regular bail in excise cases involving recovery without criminal antecedents and filed charge-sheet.. Bhavesh Kumar Jangde v. The State of Chhattisgarh [2026:CGHC:10770]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-regular-bail-in-excise-cases-involving-recovery-without-criminal-antecedents-and--8ad37140d09d4e6b88644db49cdc215f.webp)
The applicants were arrested on 17.10.2025 in connection with Crime No. 210/2025 registered at Police Station Excise Circle Charama.
2 MIN READ→
![Bail granted on grounds of parity and completion of investigation despite criminal antecedents of the applicant.. Mohd. Firoz @ Firoz & Anr. v. State of Chhattisgarh [2026:CGHC:10538]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-on-grounds-of-parity-and-completion-of-investigation-despite-criminal-anteced-bbfdaa6d67ce4c40819194496eaaa930.webp)
The applicants were arrested in connection with Crime No. 148/2025 for allegedly being involved in the illegal transportation of 34 cattle (cows and buffaloes) in a vehicle
2 MIN READ→
The applicants were arrested on 17.10.2025 in connection with Crime No. 210/2025 registered at Police Station Excise Circle Charama.
2 MIN READ→
![Regular bail granted to government teacher accused of cheating as charge-sheet filed and evidence is documentary.. Sanjay Kumar Gupta v. State of Chhattisgarh [2026:CGHC:10769]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-to-government-teacher-accused-of-cheating-as-charge-sheet-filed-and-e-954f7643f7734e3b85ecdf51f286d844.webp)
The applicant, a government teacher, was arrested on 29.09.2025 in connection with Crime No. 395/2025 for allegedly inducing a colleague to invest Rs. 1,50,000/- in the share market under false pretenses.
2 MIN READ→
![Grant of bail where trial is delayed due to persistent non-appearance of the complainant.. Jitendra Sidar v. State of Chhattisgarh [2026:CGHC:10565]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-where-trial-is-delayed-due-to-persistent-non-appearance-of-the-complainant-81305fa60cc8444a8f49560d0650435d.webp)
The applicant, Jitendra Sidar, was arrested on June 22, 2025, in connection with Crime No. 294/2025 at Police Station Sarangarh for allegedly assaulting the complainant's brother with a sharp knife
2 MIN READ→
![Enhancement of compensation by applying minimum wage matrix and updated conventional heads for deceased unskilled labourer units.. Bhunsaro Bai & Anr. v. Avinash Kalkho & Ors. [2026:CGHC:10596]. Chhattisgarh High Court. LawLens](/stories/thumbnails/enhancement-of-compensation-by-applying-minimum-wage-matrix-and-updated-conventional-heads-d621f81002be44a38a693966b41fcd06.webp)
On August 10, 2020, Sukhdev Singh Binjwar died from injuries sustained after his motorcycle was hit by an offending scooty (CG12-BA-4863)
2 MIN READ→
![Failure to Provide Section 134(c) Notice is Not Fatal as the Provision is Directory in Nature. Manager, Chola Mandlam M.S. General Insurance Company Limited v. Jivanlal and Others [2026:CGHC:10801 (MAC No. 486 of 2023)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/failure-to-provide-section-134-c-notice-is-not-fatal-as-the-provision-is-directory-in-natu-55b66fed3bd84ed2a5097b78fcf56250.webp)
On October 27, 2019, Jaleshwar Anant died after his Omni Car was hit by a Tractor (CG-07-NA-2942) driven by Respondent No. 3.
2 MIN READ→
![### Delayed or Unexplained FIR Registration and Vehicle Seizure Cannot Solely Negate Legitimate Accident Claims. Bajaj Allianz General Insurance Co. Ltd. v. Meghnath @ Madan Patel & Ors. [2026:CGHC:10572]. Chhattisgarh High Court. LawLens](/stories/thumbnails/delayed-or-unexplained-fir-registration-and-vehicle-seizure-cannot-solely-negate-legitimat-d2afaac9118644cea63441534fa5bbbd.webp)
On October 6, 2014, the claimant (Respondent No. 1), a 21-year-old painter, was hit by a Maruti Van (CG-06-E-1416) while standing by the roadside, resulting in serious injuries and hospitalization.
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![Delayed identification and seizure of offending vehicle do not automatically prove collusion or false implication.. Bajaj Allianz General Insurance Company Limited v. Smt. Sahodra Bai & Others [MAC No. 1440 of 2018 (2026:CGHC:10572)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/delayed-identification-and-seizure-of-offending-vehicle-do-not-automatically-prove-collusi-5ffd4a7e52254e2a88235e2d8d43d28d.webp)
The Appellant-insurance company challenged the award dated 20.02.2018 passed by the Motor Accident Claims Tribunal, Raipur, which awarded Rs. 12,04,000/- to the claimants.
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On May 13, 2015, Rajuram (the deceased) was riding his motorcycle when a collision occurred with a TVS Moped driven by Mansai Rajwade (the Non-Applicant/Appellant).
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On May 13, 2015, Rajuram (deceased) was riding a motorcycle when he collided with a TVS Moped driven by Mansai Rajwade (appellant/owner-driver) near Kapsara Main Road.
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![Father-in-law is legally obligated to maintain widowed daughter-in-law and grandchild from joint family estate.. Narayan Uike v. Smt. Gunja Uike & Anr. [2026:CGHC:10470-DB (FA(MAT) No. 322 of 2025)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/father-in-law-is-legally-obligated-to-maintain-widowed-daughter-in-law-and-grandchild-from-7e1454cf003448a58d2bc205ae64e4f4.webp)
The Appellant (father-in-law) challenged a Family Court order dated 17.07.2025, which granted monthly maintenance of ₹1,000 to Respondent No. 1 (widowed daughter-in-law) and ₹500 to Respondent No. 2 (minor granddaught...
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![Source of funds is not the sole determinant for establishing a transaction as benami.. Smt. Parmeshwari & Others v. Smt. Ram Bai & Others [2026:CGHC:10566-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/source-of-funds-is-not-the-sole-determinant-for-establishing-a-transaction-as-benami-31f82ea9824048c2967faa17c38a14fc.webp)
The plaintiffs (appellants), led by the legal heirs of the deceased Smt. Kanti Bai (first wife of Ramphal Verma), filed a suit for declaration of title, permanent injunction, and to declare a sale deed dated 09.05.201...
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The petitioner, an Assistant Manager at Chhattisgarh Rajya Gramin Bank, sought the quashing of FIR No. 82/2025 and the subsequent Charge Sheet No. 110/2025.
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![Refund of unused mediation deposit permitted to petitioner upon failure of mediation and disposal of proceedings.. Sukant Das v. State of Chhattisgarh [CRMP No. 503 of 2026 (Neutral Citation: 2026:CGHC:10445-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/refund-of-unused-mediation-deposit-permitted-to-petitioner-upon-failure-of-mediation-and-d-fe8f8b4535e04aba98c446c32cb6e5e4.webp)
The petitioner’s wife lodged a complaint under Sections 354 and 498-A/34 of the IPC, leading to Criminal Case No. 942 of 2024.
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The petitioners, owners of a brick manufacturing business, sought the quashing of FIR No. 148/2019 and the subsequent charge-sheet No. 143/2025.
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![Restoration of Dismissed Petition Contingent upon Deposit of Costs for Benefit of Respondent Wife. Savitri Bai Sahu & Others v. State of Chhattisgarh & Another [2026:CGHC:10446-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/restoration-of-dismissed-petition-contingent-upon-deposit-of-costs-for-benefit-of-responde-d97c69e270424979a035503b64e47e7c.webp)
The petitioners (the husband and his relatives) filed the present petition (CRMP No. 609 of 2026) seeking the restoration of a previous petition, CRMP No. 3277 of 2025.
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![Disputed Factual Allegations and Student Status Are Insufficient Grounds to Quash Cognizable Criminal Proceedings. Rahul Chandrakar & Anr. v. State of Chhattisgarh & Anr. [2026:CGHC:10658-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/disputed-factual-allegations-and-student-status-are-insufficient-grounds-to-quash-cognizab-562102c2f8d54e5fa2dfce7e11f6a1d1.webp)
The petitioners, an aspirant for government exams and an engineering student, participated in a protest organized by the C.G. D.Ed. and B.Ed. Association on 09.04.2023 regarding teacher qualifications
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![Delayed FIR and vehicle seizure do not negate credible evidence of accident involvement and negligence.. Bajaj Allianz General Insurance Company Limited v. Thanwar Jagat & Ors. [2026:CGHC:10572]. Chhattisgarh High Court. LawLens](/stories/thumbnails/delayed-fir-and-vehicle-seizure-do-not-negate-credible-evidence-of-accident-involvement-an-1be8a7e46dff495688d613ddd098c4d2.webp)
On October 6, 2014, Daggu @ Dagesh Baghel (aged 15-16) was hit by a Maruti Van (CG-06-E-1416) driven rashly and negligently, leading to his death during treatment
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![Inordinate Delay by State Cannot Be Condoned Mechanically Without Establishing Sufficient Cause Within Limitation Period.. State of Chhattisgarh v. Mamta Tiwari & Others [CRMP No. 1254 of 2024 (2026:CGHC:10634)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/inordinate-delay-by-state-cannot-be-condoned-mechanically-without-establishing-sufficient--5bad0378106e4ef6afa6e38acb322d0a.webp)
The State of Chhattisgarh sought leave to appeal against a judgment dated 12.04.2019 passed by the Sessions Judge, Bemetara, which acquitted five respondents of charges under Section 306 of the IPC
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![Government departments must show specific, sufficient cause for condonation of delay beyond routine procedural red-tape.. State of Chhattisgarh v. Budhu Kashyap [CRMP No. 1557 of 2024 (2026:CGHC:10724-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/government-departments-must-show-specific-sufficient-cause-for-condonation-of-delay-beyond-cc6b67e3482d4a6ea3f2cb0522e0de8c.webp)
The State of Chhattisgarh sought leave to appeal against the judgment dated September 15, 2023, passed by the Sessions Judge, Bastar, which acquitted the respondent of charges under Sections 302 and 307 of the IPC.
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![Prolonged Incarceration Does Not Warrant Bail Where Delay in Trial Is Attributable to the Accused. Abhishek Pandey v. State of Chhattisgarh [CRA No. 279 of 2026 (2026:CGHC:10502)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/prolonged-incarceration-does-not-warrant-bail-where-delay-in-trial-is-attributable-to-the--8d481a8925454fa7a4884d564f7569d5.webp)
The appellant, a contractor, was arrested on 15.10.2024 for the alleged abduction and murder of his employee, Sandeep Lakda, who was suspected of stealing construction materials.
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![Conviction based on circumstantial evidence and "last seen" theory affirmed despite lack of forensic blood evidence.. Ramanand Sahu @ Bhurva v. State of Chhattisgarh [2026:CGHC:10456-DB]. Chhattisgarh High Court. LawLens](/stories/thumbnails/conviction-based-on-circumstantial-evidence-and-last-seen-theory-affirmed-despite-lack-of--a1faa503ae3e431c8ce74a63cdb24ea9.webp)
The Appellant, a Child in Conflict with Law (CCL) tried as an adult, was convicted for the murder of the deceased on the night of 13.12.2022.
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![Conviction for intermediate quantity cannabis possession affirmed with sentence reduced to period already undergone.. Prashant Mahanand v. State of Chhattisgarh [CRA No. 408 of 2018]. Chhattisgarh High Court. LawLens](/stories/thumbnails/conviction-for-intermediate-quantity-cannabis-possession-affirmed-with-sentence-reduced-to-b36230cf60884d0ba1cea08624c3d9f2.webp)
On July 5, 2017, police received secret information that the appellant was waiting at Lachanpur Square with two bags of contraband
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![Discovery under Section 27 Evidence Act constitutes admissible evidence for property disposal under Section 452 CrPC.. Buddha Prakash Soni (Died) Through Legal Heirs v. State of Chhattisgarh & Ors. [CRA No. 653 of 2005; 2026:CGHC:10684]. Chhattisgarh High Court. LawLens](/stories/thumbnails/discovery-under-section-27-evidence-act-constitutes-admissible-evidence-for-property-dispo-52e8c5fc51954068970f15b1f38ac3a4.webp)
The complainant, Buddha Prakash Soni, alleged that on August 15, 2003, seven accused individuals committed roadside robbery, taking 15 kg of silver, 5 tola of gold, and cash.
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![Prolonged consensual relationship of a major under pretext of marriage does not constitute rape.. Leela Ram v. State of Chhattisgarh [2026:CGHC:10683]. Chhattisgarh High Court. LawLens](/stories/thumbnails/prolonged-consensual-relationship-of-a-major-under-pretext-of-marriage-does-not-constitute-044918057d8b447ba92b1f9129bdadac.webp)
The Appellant was convicted under Section 376 of the IPC and sentenced to 7 years R.I. for allegedly committing rape on the victim (a 26-year-old nursing student) under the pretext of marriage between 2000 and 2003
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The applicants (defendants) challenged an order dated 24.01.2026 passed by the 6th Civil Judge, Junior Division, Raipur, which rejected their application under Order VII Rule 11 of the CPC.
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![Absence of Delivery of Property or Assets Voids Offence of Extortion Under Section 383 IPC. Bhujrang Sai Paikara v. State of Chhattisgarh & Ors. [2026:CGHC:10682 (ACQA No. 180 of 2020)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absence-of-delivery-of-property-or-assets-voids-offence-of-extortion-under-section-383-ipc-030ee94c09de4602a5dde5133a8ab2ac.webp)
The Appellant, a Sub-Engineer and member of a Scheduled Tribe, purchased 23 acres of land.
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![Absence of proximity between alleged harassment and suicide precludes conviction for abetment under Section 306 IPC.. Bhagwati Prasad Upadhyay v. State of Chhattisgarh & Others [2026:CGHC:10633]. Chhattisgarh High Court. LawLens](/stories/thumbnails/absence-of-proximity-between-alleged-harassment-and-suicide-precludes-conviction-for-abetm-ae574d8a1a0f4aeab6a06070ced3e213.webp)
The appellant challenged the acquittal of respondents No. 2 to 6, who are the in-laws and relatives of the deceased, Ragini.
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![Dismissal of NI Act complaint for single non-appearance is improper if complainant’s presence was not essential.. Naman Traders v. M.K. Sharma [2026:CGHC:10713]. Chhattisgarh High Court. LawLens](/stories/thumbnails/dismissal-of-ni-act-complaint-for-single-non-appearance-is-improper-if-complainant-s-prese-25b0567f005c416e991f719b50a6d1e3.webp)
The Appellant/complainant filed a criminal complaint under Section 138 of the Negotiable Instruments (NI) Act on 25.05.2012 regarding a dishonoured cheque of ₹1,53,000/-
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![Material omissions and improvements in testimony regarding sexual harassment and caste-based insults justify acquittal by extending benefit of doubt.. Ku. Kavita Uikey v. State of Chhattisgarh & Others [ACQA No. 9 of 2015 (2026:CGHC:10668)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/material-omissions-and-improvements-in-testimony-regarding-sexual-harassment-and-caste-bas-1f6ee34882b74c0880055216258aae40.webp)
The appellant, a member of a Scheduled Tribe and an Assistant Teacher, filed an acquittal appeal against the judgment of the Special Sessions Judge, Kabirdham, dated 15.05.2014.
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![High Court's refusal to interfere with acquittal where prosecution fails to establish proximate link for dowry death.. State of M.P. (now C.G.) v. Sohan Das & Anr. [ACQA No. 413 of 2010 (2026:CGHC:10716-DB)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/high-court-s-refusal-to-interfere-with-acquittal-where-prosecution-fails-to-establish-prox-9fd553efc55b4a70b437a9423c4d13b8.webp)
The State appealed against the judgment dated 11.07.1998 passed by the Additional Sessions Judge, Korba, which convicted the respondents under Section 498A of the IPC but acquitted them of charges under Sections 306 a...
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![Denial of bail in serious sexual offenses involving minors despite delay in FIR and witness contradictions.. Rakesh Prajapati v. State of Chhattisgarh [2026:CGHC:10510]. Chhattisgarh High Court. LawLens](/stories/thumbnails/denial-of-bail-in-serious-sexual-offenses-involving-minors-despite-delay-in-fir-and-witnes-709fd6eb3f1b4e96810e1a3fe6d17a37.webp)
The applicants filed first bail applications following their arrest on 31.07.2025.
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![Bail granted where injuries are simple, charge-sheet is filed, and applicant lacks criminal antecedents.. Manish Kumar v. State of Chhattisgarh [2026:CGHC:10760]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-where-injuries-are-simple-charge-sheet-is-filed-and-applicant-lacks-criminal--90b7e95b7d084bdba8acffbee5ee51ef.webp)
The applicant, Manish Kumar, sought regular bail after being arrested in connection with Crime No. 154/2025.
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![Grant of bail for illicit liquor possession despite criminal antecedents where prior cases are disposed.. Yashwant Sonwani v. State of Chhattisgarh [MCRC No. 470 of 2026 (2026:CGHC:10759)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-illicit-liquor-possession-despite-criminal-antecedents-where-prior-cases-9f73f1164c944448bbb631d824fbd87d.webp)
The applicant was apprehended by the police on December 21, 2025, near Nayakin Talab following secret information regarding the illegal sale of liquor.
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![Bail granted for electrocution death under BNS where charge-sheet filed and no criminal antecedents exist.. Budhwar Singh & Others v. State of Chhattisgarh [MCRC No. 507 of 2026 (2026:CGHC:10757)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-for-electrocution-death-under-bns-where-charge-sheet-filed-and-no-criminal-an-9fd634dcc63145f794140ec65e1d886c.webp)
The applicants (Budhwar Singh, Madan Singh, and Balram Singh) were arrested in connection with Crime No. 197/2025 following the death of Harendra Singh.
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![Regular bail granted for illegal LPG refiling as co-accused obtained anticipatory bail and charge-sheet was filed.. Prakash Gupta v. State of Chhattisgarh [MCRC No. 609 of 2026 (2026:CGHC:10536)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-for-illegal-lpg-refiling-as-co-accused-obtained-anticipatory-bail-and-a15c0672ab694e0587c141e2fd71fd33.webp)
On December 23, 2025, Food Department officials and police raided a farmhouse in Chivarakuta, Mahasamund, following reports of illegal LPG refilling.
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![Bail granted for tractor theft as charge-sheet filed and prolonged trial conclusion expected.. Om Pandey v. State of Chhattisgarh [2026:CGHC:10754]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-for-tractor-theft-as-charge-sheet-filed-and-prolonged-trial-conclusion-expect-04b7cbd359db4c28965f3b7f08b5ee42.webp)
The applicants sought regular bail following their arrest in connection with Crime No. 447/2025.
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![Bail granted to accused for shop house-breaking where chargesheet is filed and prior antecedent is disposed of.. Jai Verma v. State of Chhattisgarh [2026:CGHC:10758]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-to-accused-for-shop-house-breaking-where-chargesheet-is-filed-and-prior-antec-7382ac962e38435592f0311c021cfcda.webp)
The applicant filed a first bail application seeking regular bail following his arrest in connection with Crime No. 1133/2025.
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![Active participation in facilitating mule accounts for organized cyber-fraud syndicate warrants denial of regular bail.. Jai Baghel & Others v. State of Chhattisgarh [2026:CGHC:10533]. Chhattisgarh High Court. LawLens](/stories/thumbnails/active-participation-in-facilitating-mule-accounts-for-organized-cyber-fraud-syndicate-war-64fbbad55dea4c9a8b60d340f2d19a0c.webp)
The applicants (Jai Baghel, Sheikh Shoheb, and Jujesh Sona) filed first bail applications following their arrest in connection with Crime No. 129/2025
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![Bail granted for sexual harassment offenses despite criminal antecedents due to unexplained delay and counter-complaint.. Dr. Sant Kumar Namdeo vs State of Chhattisgarh [MCRC No. 806 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-for-sexual-harassment-offenses-despite-criminal-antecedents-due-to-unexplaine-aa8860b86fb742119cb2b68fe67ef5c0.webp)
The applicant, a Deputy Manager at SBI, was arrested on 11.12.2025 in connection with Crime No. 543/2025.
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![Grant of Bail for Possession of 5.22 Bulk Litres of Liquor Following Filing of Charge-Sheet. Santosh Latiya v. State of Chhattisgarh [MCRC No. 815 of 2026 (2026:CGHC:10753)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-possession-of-5-22-bulk-litres-of-liquor-following-filing-of-charge-shee-634e4151bb0046d2b00da658ba4bb21a.webp)
The applicant was arrested on December 21, 2025, following a police search at his residence based on secret information regarding illegal liquor storage.
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![Regular bail granted for excise offences considering filed charge-sheet and lack of criminal antecedents.. Tel Singh Kanwar v. State of Chhattisgarh [MCRC No. 834 of 2026 (2026:CGHC:10752)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-for-excise-offences-considering-filed-charge-sheet-and-lack-of-crimin-bd52d5fecc934bec9329e4052ff8128f.webp)
The applicant was arrested in connection with Crime No. 199/2025 by the Excise Circle Korba (South) following a raid triggered by secret information regarding the illegal sale of liquor
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![Bail granted for recovery of intermediate quantity of Ganja where rigors of Section 37 NDPS Act do not apply.. Rajkumar Dey v. State of Chhattisgarh [MCRC No. 862 of 2026 (2026:CGHC:10531)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-for-recovery-of-intermediate-quantity-of-ganja-where-rigors-of-section-37-ndp-60ecc6fbfa8d45f0974b96b6a7601a93.webp)
The applicant, Rajkumar Dey, was arrested on 17.10.2025 following a police raid based on secret information received by the Narayanpur Police Station.
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![Bail may be granted considering prolonged detention, filed charge sheet, and slow progress of trial.. Surtha Das v. State of Chhattisgarh [MCRC No. 886 of 2026 (2026:CGHC:10530)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-may-be-granted-considering-prolonged-detention-filed-charge-sheet-and-slow-progress-o-b61919d220ec456aa9eb1b65aa67e759.webp)
The applicant, Surtha Das, sought regular bail in connection with Crime No. 221/2017 involving allegations of a multi-level marketing scam by Micro Finance Public Limited Company
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![Mule account holders in organized cyber-fraud syndicates are ineligible for bail due to systematic financial impact.. Jai Baghel & Others v. State of Chhattisgarh [2026:CGHC:10533]. Chhattisgarh High Court. LawLens](/stories/thumbnails/mule-account-holders-in-organized-cyber-fraud-syndicates-are-ineligible-for-bail-due-to-sy-62c3380e4361440e960fab0a5af271fd.webp)
The three applicants filed first bail applications following their arrest in connection with Crime No. 129/2025 involving an organized cyber-fraud syndicate
2 MIN READ→
![Active participation in facilitating mule accounts for organized cyber-fraud syndicate warrants denial of regular bail.. Jai Baghel & Ors. v. State of Chhattisgarh [2026:CGHC:10533]. Chhattisgarh High Court. LawLens](/stories/thumbnails/active-participation-in-facilitating-mule-accounts-for-organized-cyber-fraud-syndicate-war-d30d73d2f7cf42f1b3f8a2dc64f625ef.webp)
The applicants sought regular bail following their arrest in connection with Crime No. 129/2025 at P.S. Cyber Range, Raipur.
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![Handing over mule bank accounts for illegal cyber transactions constitutes organized financial crime, justifying denial of bail.. Anurag Sharma v. State of Chhattisgarh [2026:CGHC:10564]. Chhattisgarh High Court. LawLens](/stories/thumbnails/handing-over-mule-bank-accounts-for-illegal-cyber-transactions-constitutes-organized-finan-d8ea6481313d4cff809f58cefa68e223.webp)
The applicant, Anurag Sharma, was arrested on July 25, 2025, in connection with Crime No. 218/2025 for allegedly providing "mule accounts" used in cyber fraud.
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![Bail granted for theft as charge-sheet was filed and accused remained in prolonged custody.. Toman Sahu @ Monu Sahu v. State of Chhattisgarh (MCRC No. 1006 of 2026) and Kunal Sahu & Anr. v. State of Chhattisgarh (MCRC No. 1988 of 2026) [2026:CGHC:10563]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-for-theft-as-charge-sheet-was-filed-and-accused-remained-in-prolonged-custody-f4f52ad7e1a141e696d1b53a2d9d2c76.webp)
The applicants sought regular bail following their arrest for an alleged theft at "Arti Fuels" (a petrol pump) in Mujgahan, Raipur, occurring on the night of October 22–23, 2025.
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![Grant of bail based on memorandum statement despite significant criminal antecedents and ongoing trial delays.. Shakala @ Muhfarra @ Santosh Sahu v. State of Chhattisgarh [MCRC No. 1018 of 2026 (2026:CGHC:10561)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-based-on-memorandum-statement-despite-significant-criminal-antecedents-and-o-ea38605cc02a4d0db52c3c8ff9e1dfa0.webp)
The applicant filed a First Bail Application seeking regular bail following his arrest on February 17, 2025.
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![Grant of bail for intermediate quantity of contraband where rigors of Section 37 NDPS Act do not apply.. Sushila Bai vs State of Chhattisgarh [MCRC No. 1025 of 2026 (2026:CGHC:1056)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-intermediate-quantity-of-contraband-where-rigors-of-section-37-ndps-act--baa2b1eabf3f42e298fbb5615c485184.webp)
The applicant, Sushila Bai, was arrested on 14.08.2025 at Raigarh Railway Station following a police raid based on informant tips.
2 MIN READ→
![Bail granted to intermediate quantity NDPS accused based on parity and lack of recovery or antecedents.. Sillu Mishra @ Sallu Mishra v. State of Chhattisgarh [2026:CGHC:10559]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-to-intermediate-quantity-ndps-accused-based-on-parity-and-lack-of-recovery-or-8f76df02d1d44e2ca527d8cf57b62375.webp)
The applicant filed a First Bail Application following her arrest on January 7, 2026, in connection with Crime No. 428/2025.
2 MIN READ→
![Grant of bail allowed where charge-sheet is filed and accused lacks criminal antecedents in sextortion case.. Santosh Kumar Yadav v. State of Chhattisgarh [MCRC No. 1037 of 2026 (2026:CGHC:10558)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-allowed-where-charge-sheet-is-filed-and-accused-lacks-criminal-antecedents-i-7d5e884b19104798a126020149b1750e.webp)
The applicant filed a first bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest on 10.01.2026 in connection with Crime No. 14/2026.
2 MIN READ→
![Bail granted for distributing confidential sensitive judicial documents on social media despite seven criminal antecedents.. Tejbhan Singh v. State of Chhattisgarh [MCRC No. 1038 of 2026 (2026:CGHC:10529)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-for-distributing-confidential-sensitive-judicial-documents-on-social-media-de-0efd727849e14a5390858a5b0619feb3.webp)
The applicant filed a First Bail Application under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, seeking regular bail
2 MIN READ→
![Bail granted on parity following charge-sheet submission in cybercrime investigation involving mule bank accounts.. Sunil Patil v. State of Chhattisgarh [2026:CGHC:10557]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-on-parity-following-charge-sheet-submission-in-cybercrime-investigation-invol-383a2cbd568b4a58b25f75e6eea842f8.webp)
The applicant, Sunil Patil, filed a First Bail Application following his arrest in connection with Crime No. 45/2025.
2 MIN READ→
![Regular bail granted for possession of psychotropic substance involving less than commercial quantity and no prior criminal antecedents.. Rakesh Jha v. State of Chhattisgarh [MCRC No. 1105 of 2026 (2026:CGHC:10528)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-for-possession-of-psychotropic-substance-involving-less-than-commerci-0b1e9debf87e4525956b5ce9e2a4cf6f.webp)
The applicant was arrested on 18.09.2025 in connection with Crime No. 407/2025 at P.S. Bodhghat for allegedly possessing 312 Pyeevon Spas Plus capsules, totaling 54.6 grams.
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![Grant of bail for investment fraud where charge-sheet is filed and trial is delayed.. Shubham Kumar Gupta v. State of Chhattisgarh [2026:CGHC:10527]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-investment-fraud-where-charge-sheet-is-filed-and-trial-is-delayed-881dc7d434684080b279eeaf26d03747.webp)
The applicant, Shubham Kumar Gupta, filed a First Bail Application seeking regular bail following his arrest on September 19, 2025.
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![Grant of bail appropriate where charge-sheet is filed and detention period compensates for criminal antecedents.. Anshu Sonwani v. State of Chhattisgarh [MCRC No. 1289 of 2026; 2026:CGHC:10556]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-appropriate-where-charge-sheet-is-filed-and-detention-period-compensates-for-c181b5f9441347f9b838e822f2cde6b3.webp)
The applicant, Anshu Sonwani, filed a first bail application seeking regular bail following his arrest on September 14, 2025.
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![Regular Bail Granted for Vehicle Theft Despite Criminal Antecedents Following Charge-Sheet Filing and Prolonged Custody. Pratik Soni v. State of Chhattisgarh [2026:CGHC:10555]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-for-vehicle-theft-despite-criminal-antecedents-following-charge-sheet-abf613edbfed40718efdc76f8661c802.webp)
The applicant, Pratik Soni, was arrested on August 31, 2025, in connection with Crime No. 178/2025.
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![Bail granted for possession of non-commercial quantity of Ganja considering lack of relevant criminal antecedents.. Yasmin v. State of Chhattisgarh [2026:CGHC:10525]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-for-possession-of-non-commercial-quantity-of-ganja-considering-lack-of-releva-1687e8bd60f8419699eb0ceadca02419.webp)
On October 15, 2025, the applicants were involved in a motorcycle accident near the Khamharpali RTO Check Post.
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![Grant of bail for theft despite criminal antecedents where investigation is complete and trial is delayed.. Aman @ Rehant Sheikh v. State of Chhattisgarh [MCRC No. 1397 of 2026]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-for-theft-despite-criminal-antecedents-where-investigation-is-complete-and-t-34a6d7c4ae9b461786e054c39134fbf6.webp)
The applicant filed a first bail application seeking regular bail following his arrest on October 6, 2025.
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![Regular bail granted for non-commercial quantity of Ganja where charge-sheet was filed and no NDPS antecedents existed.. Yasmin v. State of Chhattisgarh and Vishu Vazwa v. State of Chhattisgarh [2026:CGHC:10525]. Chhattisgarh High Court. LawLens](/stories/thumbnails/regular-bail-granted-for-non-commercial-quantity-of-ganja-where-charge-sheet-was-filed-and-ff00d3d0b28b4c098c991a8f6eb9c967.webp)
The applicants were arrested following a road accident on 15.10.2025 near the Khamharpali RTO Check Post involving a motorcycle.
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![Grant of Bail Where Injuries are Simple and Charge-Sheet is Filed Despite Criminal Antecedents. Vimal Verma v. State of Chhattisgarh [2026:CGHC:10553]. Chhattisgarh High Court. LawLens](/stories/thumbnails/grant-of-bail-where-injuries-are-simple-and-charge-sheet-is-filed-despite-criminal-anteced-84bcbe0082584cd88f644f394a5b1ea6.webp)
The applicant, Vimal Verma, filed a First Bail Application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023, following his arrest on December 21, 2025.
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![Bail granted to HIV-positive accused in NDPS case following voluntary surrender for prior bail跳票.. Suprit Sarthi v. State of Chhattisgarh [2026:CGHC:10552]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-to-hiv-positive-accused-in-ndps-case-following-voluntary-surrender-for-prior--a3a99e1429ae41a8b972d04aca5898a1.webp)
The applicant was arrested for the alleged possession of 1.5 Kgs of Ganja under Section 20(B) of the NDPS Act.
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![Major Victim’s Consensual Relationship and Charge-Sheet Filing Entitle Accused to Bail in Section 69 BNS Offence. Umesh Kumar Sonwani v. State of Chhattisgarh [2026:CGHC:10551]. Chhattisgarh High Court. LawLens](/stories/thumbnails/major-victim-s-consensual-relationship-and-charge-sheet-filing-entitle-accused-to-bail-in--77ff825cbe1c4809a7a486040b56b0e6.webp)
The applicant filed the first bail application under Section 483 of the Bhartiya Nagarik Suraksha Sanhita (BNSS), 2023.
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![Bail granted in cheating case as charge-sheet is filed despite allegations of multi-crore forged work orders.. Narendra Kumar Sharma @ Kartikram v. State of Chhattisgarh [MCRC No. 1561 of 2026 (2026:CGHC:10550)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-in-cheating-case-as-charge-sheet-is-filed-despite-allegations-of-multi-crore--f3585f6715fb443d9f316ed280af794e.webp)
The applicant sought regular bail for offenses under Sections 318(4), 338, 340(2), 336(4), and 61(2)(a) of the Bharatiya Nyaya Sanhita (BNS).
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![Bail denied in POCSO and BNS rape case despite victim's testimony contradictions and trial delay.. Rakesh Prajapati vs State Of Chhattisgarh [2026:CGHC:10510]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-denied-in-pocso-and-bns-rape-case-despite-victim-s-testimony-contradictions-and-trial-594a712e41924ce48e0d50548abc16f5.webp)
The applicants filed their first bail applications following their arrest on July 31, 2025.
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![Bail granted for alleged bank fraud as charge-sheet was filed and trial conclusion would be delayed.. Durgesh Ambar v. State of Chhattisgarh [2026:CGHC:10548]. Chhattisgarh High Court. LawLens](/stories/thumbnails/bail-granted-for-alleged-bank-fraud-as-charge-sheet-was-filed-and-trial-conclusion-would-b-7c60feebc77b41aa9a70fa3d40761ad1.webp)
The applicants filed their first bail applications following their arrest on January 14, 2026, in connection with Crime No. 312/2025.
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![Enhancement of Motor Accident Compensation Based on Revised Future Prospects and Standardized Conventional Heads.. Smt. Annpurna Sapke v. Anil Udde & Others [MAC No. 1363 of 2018 (2026:CGHC:10569)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/enhancement-of-motor-accident-compensation-based-on-revised-future-prospects-and-standardi-34f39c3c16c642909f978615eb08a1fd.webp)
The Appellant, widow of the deceased Sapke Nagesh (a Forest Guard earning Rs. 19,508/- per month), filed a claim petition following a fatal motor accident on December 6, 2015.
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![Conviction under Section 307 IPC upheld but sentence reduced to period undergone based on reformative principles.. Anil Kumar v. State of Chhattisgarh [CRA No. 1611 of 2025]. Chhattisgarh High Court. LawLens](/stories/thumbnails/conviction-under-section-307-ipc-upheld-but-sentence-reduced-to-period-undergone-based-on--bceaa2e0a03d453b856fbccaa8a9e569.webp)
The appellant’s brother lost a Nagar Panchayat election, leading the appellant to harbor a grudge against the complainant, Pawan Kosle.
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![Refusal to marry a long-term partner does not constitute instigation or abetment of suicide under Section 306 IPC.. The State of Chhattisgarh v. Sunil Kumar Sahu [ACQA No. 83 of 2022 (2026:CGHC:10624)]. Chhattisgarh High Court. LawLens](/stories/thumbnails/refusal-to-marry-a-long-term-partner-does-not-constitute-instigation-or-abetment-of-suicid-dd2e16d7590e4d2cbff9e26e4f63769e.webp)
The State appealed against a judgment dated 23/01/2017 passed by the Fourth Additional Sessions Judge, Bilaspur, which acquitted the respondent of charges under Section 306 of the IPC.
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