Chattisgarh High Court
Kushal Yadav vs State Of Chhattisgarh on 19 February, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
2026:CGHC:8903
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 1744 of 2026
1 - Kushal Yadav S/o Nand Kumar Yadav Aged About 19 Years R/o
Khariyar Road Ward No. 12, P.H.D. Para, P.S. Jonk Nadi, District
KUNAL
Nuwapada, Orissa.
DEWANGAN
Digitally
signed by
KUNAL
DEWANGAN
2 - Chhabilal Satnami S/o Bisru Satnami Aged About 31 Years R/o
Khariyar Road Ward No. 12, P.H.D. Para, P.S. Jonk Nadi, District
Nuwapada, Orissa.
... Applicant(s)
versus
State Of Chhattisgarh Through Station House Officer, Police Station
Rajim, District Gariyaband, Chhattisgarh.
---- Non-applicant(s)
For Applicants : None
For Non-Applicant : Mr. Shailendra Sharma, Panel Lawyer.
Hon'ble Mr. Ramesh Sinha, Chief Justice
Order on Board
19/02/2026
1.None appears nor is any representation made on behalf of the applicant to press this bail application on repeated calls when the case is called out.
2. This is the first bail application filed under Section 483 of the 2 Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the applicant who has been arrested in connection with Crime No. 389/2025 registered at Police Station- Rajim, District Gariyaband (C.G.), for the offence punishable under Sections 20(b)(ii)(c) of the NDPS Act.
3. From perusal of the record, it appears that the present bail application suffers from various defects, as pointed out by the Registry. However, it seems that the applicant has not taken steps to cure these defects till date. Further it transpires that the bail application of the co-accused has already been rejected by this Court in MCRC No.1364/2026 vide order dated 06.02.2026.
4. In view of the above, the present bail application is dismissed on this ground alone.
- Sd/-
(Ramesh Sinha)
Chief Justice
Kunal