Chattisgarh High Court
Gorelal Khandekar vs State Of Chhattisgarh on 19 June, 2025
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
2025:CGHC:25962
Digitally signed
NAFR
by GOURI
GOURI MUDALIAR
MUDALIAR Date: 2025.06.21
12:54:32 +0530
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 3054 of 2025
Gorelal Khandekar S/o Ramdayal Khandekar Aged About 69 Years R/o
Village- Devgaon, Tahsil And Thana Masturi, District- Bilaspur (C.G.)
... Applicant
versus
State Of Chhattisgarh Through- P.S.- Masturi, Distt.- Bilaspur, (C.G.)
... Respondent
For Applicant : Shri J.K. Gupta, Advocate.
For : Shri Hariom Rai, PL.
Respondent/State
Hon'ble Shri Ramesh Sinha, Chief Justice Order on Board 19/06/2025
1. This is the first bail application filed under Section 483 of the Bhartiaya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the applicant who has been arrested in connection with Crime No.126/2025 registered at Police Station Masturi, District Bilaspur (C.G) for the offence punishable under Sections 296, 115(2), 3(5) of BNS and 4, 5, 6, 8 of CG Tonahi Pratadna Nivaran Act. 2
2. Learned counsel for the applicant submits that the applicant has already been granted bail under Section 187(3) B.N.S.S. by the learned trial Court, therefore, the present bail application has become infructuous.
3. In view of the submission made by the learned counsel for the applicant, the present bail application is dismissed as infructuous.
Sd Sd/-
(Ramesh Sinha) Chief Justice gouri