Rahul Jatav vs State Of Madhya Pradesh

Devnarayan Mishra, J

This is the first application filed by the applicant under Section 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of regular bail relating to FIR/Crime No.163/2023 registered at Police Station Manpur, District Umaria, for the offence punishable under Sections 3, 4, 4-a of Public Gambling Act and also under Sections 109, 420, 467 and 468 of IPC and under Section 67 of IT Act. The applicant is in jail since 02.11.2025.

Learned counsel for the applicant has submitted that the raid by the Police Station Manpur, District Umaria in room Nos.406 and 407 of Wild Tiger Resort, Tala, two persons were found working on laptop in which one side "Yash Akash" application was being run and cricket match in English GT Vs. LSG was written and in half window, an amount was shown and two persons Ajay Kumar Chakraborty and Nitin Kesharwani were found in the room. They were arrested on the allegation that they were playing satta, on the basis of cricket match, mobile phone, laptop, pendrive, voice recorded, mouse and other electronic apparatus and wifi were recovered. Some satta slip were also recovered. It is alleged that these persons were playing satta on the instructions of this applicant but nothing has been recovered from the applicant.

Learned counsel for the applicant has further submitted that the applicant surrendered before the concerned police station and he was sent to the judicial custody on the ground that some additional sections of the Indian Penal Code were added and it was alleged that forging the documents, he has got allotted the room in the resort. Trial will take time to be concluded, hence, the applicant is entitled to be released on bail.

Learned counsel for the State has opposed the bail application and has submitted that the applicant is not entitled to be released on bail.

Heard the parties and perused the case diary.

Looking to the factual aspects that this applicant on the spot was not found in gambling and no criminal record has been submitted. No money trail as stated by the prosecution has been found against this applicant coupled with the fact that trial will take time to be concluded, this Court deems it appropriate to allow the application. Thus, without commenting anything on the merits of the case, the application is allowed.

It is directed that applicant shall be released on bail on his furnishing a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with one solvent surety of the like amount to the satisfaction of the trial Court concerned for his appearance before the said Court on all such dates as may be fixed by that Court in this regard during pendency of trial.

It is further directed that the applicants shall comply with the provisions of Section 480(3) of BNSS.

Accordingly, Misc. Criminal Case stands disposed of.

Certified copy as per rules.