CourtKutchehry.com
High CourtsSingle Bench

Ajay Chakrworti vs State Of Madhya Pradesh

Madhya Pradesh High Court · Decided on 8 December 2025 · Citation: (2025) 12 MP CK 1957

HON’BLE JUDGES
Devnarayan Mishra, J
ACTS & SECTIONS REFERRED
Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 482, 482(2) · Code Of Criminal Procedure, 1973 — Section 438 · Public Gambling Act of 1867 — Section 3, 4, 4a · Indian Penal Code, 1860 — Section 109, 420, 467, 468 · Information Technology Act, 2000 — Section 67
RESULT
Disposed Of
CASE NUMBER
Miscellaneous Criminal Case No. 56815 Of 2025
Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

No AI summary yet

Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.

Judgment

10 paragraphs · 355 words

Devnarayan Mishra, J

1.

This is the first application filed by the applicant under Section 482 of Bharatiya Nagarik Suraksha Sanhita, 2023/Section 438 of Cr.P.C., 1973 seeking anticipatory bail in connection with Crime No.163 of 2023 registered at Police Station - Manpur, District - Umaria for the offence punishable under Sections 3, 4 and 4-a of Public Gambling Act, under Sections 109, 420, 467 and 468 of IPC and under Section 67 of I.T. Act.

2.

Learned counsel for the applicant has submitted that as per the prosecution case, the applicant was playing the game of wagering by satta on IPL match and he was arrested and granted bail by the concerned Judicial Magistrate Manpur, District Umaria vide order dated 23.04.2023 but subsequently in the year, 2025, the police has enhanced the sections of non bailable offence punishable under Sections 420, 467 and 468 of IPC, and the applicant is apprehending his arrest, hence, the applicant be given the benefit of anticipatory bail as he is facing investigation since 2023.

3.

Learned counsel for the State has opposed the bail application and has submitted that during investigation, the fact was found that the applicant has used forged document of identity while obtaining the room in the Resort, hence, the applicant is not entitled to be released on anticipatory bail.

4.

Heard the parties and perused the case diary.

5.

Looking to the factual aspect, this Court deems it appropriate to enlarge the applicant on anticipatory bail, hence, without commenting anything on the merits of the case, the application is allowed.

6.

It is directed that in the event of arrest, the applicant shall be enlarged on bail on furnishing a personal bond in a sum of Rs.50,000/-(Rupees Fifty Thousand Only) with one surety in the like amount to the satisfaction of the Arresting Officer/Trial Court for his appearance before the concerned during the course of investigation or during trial, as the case may be.

7.

It is further directed that the applicant shall abide by all the conditions as enumerated under Section 482(2) of BNSS.

8.

Accordingly, M.Cr.C. stands disposed of.

C.C. as per rules.