Chattisgarh High Court
Karan Pushpkar vs State Of Chhattisgarh on 12 March, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
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2026:CGHC:11924
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 1225 of 2026
Karan Pushpkar S/o Samaru Pushpkar Aged About 22 Years R/o Mata Choura
Old Sarkanda Bilaspur (C.G.)
--- Applicant
versus
State of Chhattisgarh Through Police Station D.D. Nagar District Raipur (C.G.)
--- Non-applicant
MCRC No. 1791 of 2026
Ramakant Gandharv S/o Jyotishlal Gandharv Aged About 22 Years R/o House
Digitally
signed by
ABHISHEK
No. 05 Ward No. 1 Gram Ghutur Kundi, District Kabirdham, Chhattisgarh.
ABHISHEK SHRIVAS
SHRIVAS Date:
2026.03.13
--- Applicant
11:35:08
+0530
Versus
State of Chhattisgarh Through Police Station D.D. Nagar, District Raipur,
Chhattisgarh.
--- Non-applicant
For respective applicants : Ms. Anju Ahuja, Advocates.
For Non-applicant/State : Mr. S.S. Baghel, Govt. Advocate.
Hon'ble Mr. Ramesh Sinha, Chief Justice
Order on Board
12.03.2026
1.Since in both the bail applications, the offence arise from similar crime number, as all the bail applications have been clubbed together, heard together and disposed of by this common order.
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2. These are the first bail applications filed under Section 483 of the Bhartiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the applicants who has been arrested in connection with Crime No. 424/2025 registered at Police Station D.D. Nagar, District - Raipur (C.G.), for the offence punishable under Sections 317(2), 317(4), 317(5),111 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short, 'BNS').
3. As per the prosecution, the present crime relates to alleged cyber fraud activities wherein the co-accused Sahil Kumar Kaushik is stated to be the main operator of fake social media profiles and matrimonial platforms such as Jeevan Jodi Matrimony and Royal Rishtey.com. It is alleged that fake profiles of women were created using photographs taken from Google and other social media platforms, and advertisements were circulated through Instagram, Facebook, and YouTube, with the intent to lure people and obtain money under the pretext of marriage proposals. The prosecution further alleges that bank accounts of different persons were used for routing the alleged proceeds of crime and that a total amount of approximately Rs. 17,97,790/- was deposited in various accounts. During the course of investigation, the names of the present applicants Karan Pushkar and Ramakant Gandharv surfaced on the basis of memorandum statements of co- accused persons, alleging that they assisted in handling social media accounts and posting advertisements, and that they were paid a monthly amount for such work. It is further the case of the prosecution that the applicants had knowledge of the alleged activities and provided assistance by using mobile numbers and social media accounts. On the basis of the said allegations, the applicants were arrested, and thereafter the charge-sheet has been filed.
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4. Learned counsel for the respective applicants submits that the applicants have been falsely implicated in the case. It is further submitted that a similarly situated co-accused, namely Suraj Kumar, Sukhsagar Kaiwarth, Siraj Khan, Mansu Dahire and Sahil Kaushik have already been enlarged on bail by this Court in MCRC No. 9036 of 2025 and MCRC No. 9602 of 2025 vide order dated 22.01.2026. In view of the principle of parity, learned counsel prays that the applicants may also be enlarged on bail.
5. On the other hand, learned State Counsel, appearing for the State/non-
applicant, submit that the charge-sheet has been filed before the competent Court.
6. I have heard learned counsel appearing for the parties and perused the case diary.
7. Taking into account the facts and circumstances of the case, the submissions of learned counsel for the parties, and the material on record, this Court notes that the applicants have been implicated in the case on the basis of memorandum statements of co-accused persons. It is also observed that a similarly situated co-accused, Suraj Kumar, Sukhsagar Kaiwarth, Siraj Khan, Mansu Dahire and Sahil Kaushik have already been enlarged on bail by this Court in MCRC No. 9036 of 2025 and MCRC No. 9602 of 2025 vide order dated 22.01.2026. Also considering the fact that the charge - sheet has already been submitted in the present case before the competent Court and they are in jail since 07.01.2026 and 31.01.2026 respectively, conclusion of the trial may take some more time. Therefore, this Court is of the view that the present applicants are entitled to be released on bail in this case on the ground of parity.
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8. Let the applicants, namely, Karan Pushpkar and Ramakant Gandharv, involved in Crime No. 424/2025 registered at Police Station D.D. Nagar, District - Raipur (C.G.), for the offence punishable under Sections 317(2), 317(4), 317(5),111 and 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short, 'BNS') be released on bail on his furnishing personal bond with two sureties each in the like sum to the satisfaction of the Court concerned with the following conditions:-
(i) The applicants shall file an undertaking to the effect that they shall not seek any adjournment on the dates fixed for evidence when the witnesses are present in Court. In case of default of this condition, it shall be open for the trial court to treat it as abuse of liberty of bail and pass orders in accordance with law.
(ii) The applicants shall remain present before the trial court on each date fixed, either personally or through their counsel.
In case of their absence, without sufficient cause, the trial court may proceed against them under Section 229-A of the Indian Penal Code.
(iii) In case, the applicants misuse the liberty of bail during trial and in order to secure their presence, proclamation under Section 82 Cr.P.C. is issued and the applicants fail to appear before the Court on the date fixed in such proclamation, then, the trial court shall initiate proceedings against them, in accordance with law, under Section 174-A of the Indian Penal Code.
(iv) The applicants shall remain present, in person, before the trial Court on the dates fixed for (i) opening of the case, (ii) framing of charge and (iii) recording of statement under 5 Section 313 Cr.P.C. If in the opinion of the trial Court absence of the applicants are deliberate or without sufficient cause, then it shall be open for the trial Court to treat such default as abuse of liberty of bail and proceed against them in accordance with law.
9. Office is directed to send a certified copy of this order to the trial Court concerned for necessary information and compliance forthwith.-
Sd/-
(Ramesh Sinha) Chief Justice Abhishek