Supreme Court - Daily Orders
Devkumar Suryavanshi vs State Of Chhattisgarh on 5 February, 2026
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.5 COURT NO.2 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(s) for Special Leave to Appeal (Crl.)
No(s). 255/2026
[Arising out of impugned final judgment and order
dated 11-07-2025 in MCRC No. 4157/2025 passed by
the High Court of Chhatisgarh at Bilaspur]
DEVKUMAR SURYAVANSHI Petitioner
VERSUS
STATE OF CHHATTISGARH Respondent
IA No. 330077/2025 - EXEMPTION FROM FILING O.T.
Date : 05-02-2026 This matter was called on for
hearing today.
CORAM : HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) :Mr. Manish Kumar Gupta, AOR
Ms. Harshita, Adv.
Mr. Akash Singh, Adv.
Mr. Chandan Kumar Singh, Adv.
Ms. Sangita Gupta, Adv.
For Respondent(s) :Mr. Vinayak Sharma, Standing
Counsel, Adv.
Mr. Ravinder Kumar Yadav, AOR
Mr. Kshitiz Aggarwal, Adv.
Signature Not Verified Mr. Yashvardhan Shah, Adv.
Digitally signed by
RASHI GUPTA
Date: 2026.02.05
17:24:54 IST
Reason: Special Leave to Appeal (Crl.) No(s). 255 of 2026 1
UPON hearing the counsel the
Court made the following
O R D E R
1. Heard learned counsel for the parties and perused the material placed on record.
2. Considering the facts and circumstances of the case and the period of incarceration undergone by the petitioner, i.e. since 16.05.2025, we are inclined to grant bail to the petitioner.
3. Accordingly, in the facts and circumstances of the case, we direct that the petitioner be released on bail on such terms and conditions as may be imposed by the Trial Court in connection with Crime No. 276 of 2025 dated 15.05.2025, registered at Police Station Seepat, Special Leave to Appeal (Crl.) No(s). 255 of 2026 2 District Bilaspur, Chhattisgarh.
4. It goes without saying that the petitioner will extend all co-operation during the investigation/trial.
5. In the event the Trial Court or the State finds that the petitioner is delaying the conclusion of trial, it will be open for them to approach this Court for recall of this order.
6. The Special Leave Petition and pending application(s) are disposed of accordingly.
(SHIPRA NARANG) (NIKITA SINGH) SR. PERSONAL ASSISTANT COURT MASTER Special Leave to Appeal (Crl.) No(s). 255 of 2026 3