Gaurav Shriwas vs State Of Chhattisgarh

This is the second bail application filed under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the applicant who has been arrested in connection with Crime No. 275/2026 registered at Police Station Civil Line Rampur, District Korba (C.G.), for the offence punishable under Sections 296, 115(2), 351(3), 324(4), 109(1), 191(3) and 333 of BNS.

First bail application i.e. MCRC No. 6597 of 2026 was dismissed as withdrawn on 23.07.2026.

This is the first bail application filed under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the applicants who have been arrested in connection with Crime No. 275/2026 registered at Police Station Civil Line Rampur, District Korba (C.G.), for the offence punishable under Sections 296, 115(2), 351(3), 324(4), 109(1), 191(3) and 333 of BNS.

Case of the prosecution, in brief, is that on 31.03.2026 at about 9:50 p.m., while the complainant was going to his home, he was abused and assaulted by the present applicants and four other co-accused persons. The complainant sustained injuries over his head and knee. He was medically examined and advised to undergo an X-ray. In the X-ray, no bony injury was detected, but, the Doctor opined that the injuries sustained by the complainant were serious in nature. An FIR was lodged by the complainant on 31.03.2026, resultantly, the offences as stated above were registered against all the accused persons.

Mr. Anshul Tiwari, Advocate appearing for the applicants would contend that the injuries sustained by the complainant were simple in nature as he did not remain hospitalized for single day; charge-sheet has been filed and applicants are in jail since 22.05.2026 and 04.08.2026 respectively. He would further contend that there are no criminal antecedents against the present applicants. He would pray for grant of bail to the applicants.

On the other hand, learned counsel for the State would oppose the bail applications. Mr. Nitansh Jaiswal, Dy. G.A. would submit that there are serious allegations against the present applicants. He would submit that the present applicants along with other co-accused persons forcibly entered into house of the complainant and assaulted him using wooden stick. He would submit that a wooden stick was seized from Gaurav Shriwas. He would contend that according to the medical report, injuries sustained by the complainant were serious in nature, and therefore, both the bail applications deserve to be rejected.

I have heard learned counsel appearing for the parties and perused the case diary.

Having considered the fact that there was a dispute between the parties and in heat of the moment, a blow with wooden club was inflicted by the accused persons. The charge-sheet has been filed, the applicants have no criminal antecedents and applicants are in jail since 22.05.2026 and 04.08.2026 respectively, I am inclined to allow both the applications.

Accordingly, both the bail applications are allowed and it is directed that in the event of the applicants executing a personal bond for a sum of Rs.50,000/- each with one surety in the like sum to the satisfaction of the concerned trial Court, they shall be released on bail on the following conditions:-

Office is directed to send a certified copy of this order to the trial Court concerned for necessary information and compliance forthwith.