Chattisgarh High Court
Deepak Verma vs State Of Chhattisgarh on 11 February, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
2026:CGHC:7648
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 658 of 2026
Deepak Verma S/o Shri Nakul Verma Aged About 32 Years R/o Near
Shantinagar Gayatri Temple Devangans Rented House P.S. Mohan Nagar
Tehsil And Distt. Durg, Chhattisgarh.
... Applicant
versus
State of Chhattisgarh Through Chowki Anjora, P.S. Pulgaon, Distt. Durg,
Chhattisgarh.
... Non-applicant
For Applicant : Mr. Dheerendra Pandey, Advocate.
For Non-applicant/State : Mr. Sourabh Sahu, Panel Lawyer.
Hon'ble Mr. Ramesh Sinha, Chief Justice
Order on Board
11.02.2026
1.This is the first bail application filed under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the applicant Digitally signed by ABHISHEK ABHISHEK SHRIVAS who has been arrested in connection with Crime No. 524/2025 registered SHRIVAS Date:
2026.02.12 15:22:13 +0530 at Police - Chowki Anjora, Police Station Pulgaon, District Durg (C.G.) offence under Sections 331(3) and 305 of the Bhartiya Nyay Sanhita, 2023.
2. As per the prosecution case, a complaint was made by the complainant, Vicky Sen, at Pulgaon Police Station, Anjora Outpost, stating that on October 23, 2025, he had gone with his family to a relative's house to 2 attend a funeral ceremony. On October 29, 2025, at about 4:00 PM, his neighbors called and informed him that they were hearing sounds of breaking and tampering from his house, which was locked from the outside. Upon hearing shouting, a person wearing black clothes jumped over the wall from the rear side of the house and fled in a black Alpha Plus auto-rickshaw bearing registration number CG 04 QB 2166. The complainant chased the vehicle but could not apprehend the person. Thereafter, the complainant returned home and, upon opening the door, found that the lock of the room had been broken and the contents of a box kept in the room, including clothes, were scattered. Upon checking, he found that one Samsung keypad mobile phone, Model No. SM B315, worth Rs. 1,000/- and cash amounting to Rs. 1,000/- were missing, which had been stolen by an unknown person. On the basis of the complaint made by the complainant, the police registered an FIR and initiated investigation into the matter. During the course of investigation, the police arrested the applicant, recorded his memorandum statement, and recovered the stolen property from his possession. Accordingly, the aforesaid offence was registered against the applicant.
3. Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the aforesaid case. He further submits that the applicant has two criminal antecedents under the IPC, in which he has already been granted bail. It is also submitted that the applicant has been in custody since 29.10.2025 and that the conclusion of the trial is likely to take some time. Therefore, a prayer is made for grant of regular bail to the applicant.
4. On the other hand learned State counsel opposes the bail application of the present applicant and submits that the charge -sheet has already been submitted in the present case. He further submits that looking to the 3 criminal antecedents of the present applicant, he is not entitled for grant of regular bail.
5. I have heard learned counsel for the parties and perused the case diary.
6. Taking into consideration the facts and circumstances of the case and the fact that the present applicant has two criminal antecedents under the IPC, in which he has already been granted bail, moreover, the charge
- sheet has already been submitted in the present case before the competent Court and the applicant has been in jail since 29.10.2025 conclusion of the trial may take some more time, therefore, this Court is of the view that the present applicant is entitled to be released on bail in this case.
7. Let the Applicant - Deepak Verma, involved in Crime No. 524/2025 registered at Police - Chowki Anjora, Police Station Pulgaon, District Durg (C.G.) offence under Sections 331(3) and 305 of the Bhartiya Nyay Sanhita, 2023, be released on bail on his furnishing personal bond with two sureties in the like sum to the satisfaction of the Court concerned with the following conditions:-
(i) The applicant shall file an undertaking to the effect that he shall not seek any adjournment on the dates fixed for evidence when the witnesses are present in court. In case of default of this condition, it shall be open for the trial court to treat it as abuse of liberty of bail and pass orders in accordance with law.
(ii) The applicant shall remain present before the trial court on each date fixed, either personally or through his counsel. In case of his absence, without sufficient cause, the trial court may proceed against him under Section 269 4 of Bharatiya Nyaya Sanhita.
(iii) In case, the applicant misuses the liberty of bail during trial and in order to secure his presence, proclamation under Section 84 of BNSS. is issued and the applicant fails to appear before the court on the date fixed in such proclamation, then, the trial court shall initiate proceedings against him, in accordance with law, under Section 209 of the Bharatiya Nyaya Sanhita.
(iv) The applicant shall remain present, in person, before the trial court on the dates fixed for (i) opening of the case,
(ii) framing of charge and (iii) recording of statement under Section 351 of BNSS. If in the opinion of the trial court absence of the applicant is deliberate or without sufficient cause, then it shall be open for the trial court to treat such default as abuse of liberty of bail and proceed against him in accordance with law.
8. Office is directed to send a certified copy of this order to the trial Court concerned for necessary information and compliance forthwith.
- Sd/-
(Ramesh Sinha)
Chief Justice
Abhishek