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Atif Khan vs The State Of Chhattisgarh on 18 March, 2026

Author: Rajesh Bindal

Bench: Rajesh Bindal

                                   IN THE SUPREME COURT OF INDIA
                                  CRIMINAL APPELLATE JURISDICTION


                                  CRIMINAL APPEAL NO. OF 2026
                             [ARISING OUT OF SLP (CRL) NO.16667/2025]


                             ATIF KHAN                      APPELLANT(s)

                                                   VERSUS


                             THE STATE OF CHHATTISGARH
                                                   RESPONDENT(s)


                                                   ORDER

1. Leave granted.

2. The prayer made in the present appeal is for grant of pre-arrest bail to the appellant in connection with FIR No.37/2025 dated 01.03.2025 registered at Police Station Sonhat, District Korea, Chhattisgarh under Sections 351(3), 64(2)(m), 69 and 89 of Bharatiya Nyaya Sanhita, 2023.

Digitally signed by KRITIKA TIWARI Date: 2026.03.19 17:16:56 IST Reason: SLP (CRL) NO.16667/2025 1/3

 3. While issuing notice to the respondent on 15.10.2025, we had granted interim bail to the appellant.

4. Learned counsel for the State submitted that the investigation is over. The charge sheet has been filed and the evidence is going on.

5. Considering the aforesaid facts, we make the interim bail granted to the appellant on 15.10.2025 absolute, subject to the condition that the appellant will continue appearing in Court as and when required and will not cause any delay in the trial.

6. The Criminal Appeal is, accordingly, allowed.

7. Pending application(s), if any, shall also stand disposed of.

SLP (CRL) NO.16667/2025 2/3  . . . . . . . .,J [RAJESH BINDAL] . . . . . . . .,J [VIJAY BISHNOI] NEW DELHI;

MARCH 18, 2026.

SLP (CRL) NO.16667/2025 3/3 ITEM NO.3 COURT NO.15 SECTION II-C S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition for Special Leave to Appeal (Crl.) No.16667/2025 [Arising out of impugned final judgment and order dated 08-05-2025 in MCRCA No. 676/2025 passed by the High Court of Chhatisgarh at Bilaspur] ATIF KHAN Petitioner(s) VERSUS THE STATE OF CHHATTISGARH Respondent(s) Date : 18-03-2026 This petition was called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE VIJAY BISHNOI For Petitioner(s) :Mr. Akshat Shrivastava, AOR Mrs. Pooja Shrivastava, Adv. Mr. Palash Pareek, Adv. Ms. Ankita Dutta, Adv.

For Respondent(s) :Mr. Suyash Pande, D.A.G. Ms. Sugandha Jain, Adv. Mr. Prabodh Kumar, UPON hearing the counsel the Court made the following O R D E R

1. Leave granted.

SLP (CRL) NO.16667/2025 4/3

 2. The Criminal Appeal is allowed and the interim bail granted to the appellant on 15.10.2025 absolute in terms of the signed order.

3. Pending application(s), if any, shall also stand disposed of.

(KRITIKA TIWARI) (MANOJ KUMAR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH) {signed order is placed on file} SLP (CRL) NO.16667/2025 5/3