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Chattisgarh High Court
Mohd. Rizil N T vs State Of Chhattisgarh on 27 February, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
GOURI
MUDALIAR
Digitally signed by
GOURI MUDALIAR 2026:CGHC:10301
Date: 2026.02.28
14:48:49 +0530
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRCA No. 262 of 2026
Mohd. Rizil N T S/o Aliyammu Aged About 28 Years R/o Nammbiarthodi
House, Vellayur Post Vellayur, District Malappuram, State Kerla
... Applicant
versus
State Of Chhattisgarh Through Station House Officer, Police Station -
Basantpur, District - Rajnandgaon Chhattisgarh
... Respondent
For Applicant : Shri Anurag Verma, Advocate.
For : Shri Soumya Rai, Dy.G.A.
Respondent/State
Hon'ble Shri Ramesh Sinha, Chief Justice
Order On Board
27/02/2026
1. The applicant has preferred this second application under Section
482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short
'BNSS'), for grant of anticipatory bail, apprehending his arrest in
connection with Crime No. 365/2024, registered at Police Station
Basantpur, District Rajnandgaon (C.G) for alleged commission of
offence punishable under Sections 318(4),338,336(3),340(2) R/w
3(5) of the B.N.S 2023 & Section 66(d) of the I.T Act.
2. According to the prosecution's story, the complainant Rahul Jain
lodged a complaint on 17/08/2024 against the unknown person
that he joined a Whatsapp group named Friends of Wealth 81
through his Whatsapp No. 79996-xxxxx via website link, which
was regarding providing high profits in stock market through
trading and IPO investments. The said Whatsapp group was
made on 07/02/2020 and was having many admins one of them
was named Lalita. That the group admins used to share the stock
analysis of particular stock for seeking investments from group
members and other admins used to support the analysis. On
26/07/2024, a personal message was sent to complainant from
group admin named Lalita to seek some investment/trading
amount from him and complainant's account was created.
Complainant in order to invest and trade amount to gain profit sent
the investment amount of Rs 3,40,95,000/- in different bank
accounts as asked by the group admin Lalita. In the same
sequence, information was taken from Bandhan Bank branch
Rajnandgaon regarding the primary bank account number
2010002826703 of Bandhan Bank used by the accused, the
account number 20100028xxxxx was found to be in the name of
SKY Tour and Travels Lucknow (Uttar Pradesh). A total of Rs
1,46,30,000/- was deposited in the said bank account by the
applicant Rahul Jain from his sister Prachi Jain's Bank of Baroda
account number 262001000xxxxx and HDFC bank account
number 502000766xxxxx through RTGS/NEFT from 08.08.2024
to 09.08.2024. Did Had gone. During investigation, on the basis of
the account statement of the said bank and acknowledgment
number 33308240015046 of the National Cyber Portal,
information was received that out of the amount deposited by the
applicant Rahul Jain in the account number 20100028xxxxx used
by the accused, Rs 7,30,000/- was deposited through RTGS, Axis
Bank Account Number Deposit has been made in
9240100155xxxxx. Thereafter, information was taken through
Cyber Cell Rajnandgaon regarding the account number
9240100155xxxxxx of Axis Bank, which is the account number of
Axis Bank. The account holder of serial number 9240100155xxxxx
was found to be MOHAMMED RIZIL NT and registered mobile
number was 9715224xxxxx. On the basis of the account
statement of the said account number 9240100155xxxxx and
National Cyber Portal, information was received that the amount
of Rs 7,30,000/- defrauded. from the applicant was transferred
from different bank accounts to accounts in many parts and
withdrawal of cash was done from ATM. The applicant has filed
bail application No. 7970/2024 before Hon'ble Kerala High Court
seeking transit bail till approaching this jurisdictional Court with
regards to crime No 365/2024 registered in polices station
Basantpur, Rajnandgaon Chhattisgarh. The Hon'ble Court vide
order dated 23/09/2024 granted transit bail and the bail
application No. Β.Α 7970/2024 was disposed.
3. Learned counsel for the applicant submits that this is the second
anticipatory bail application of the applicant and the first
anticipatory bail application of the applicant was rejected by this
Court on merits vide order dated 19/12/2024 in MCRCA
No.1402/2024. He would submit that the applicant is innocent and
has been falsely implicated solely on the basis of the
memorandum statement of co-accused Shahal Sa, who has
already been acquitted by the Trial Court. The complainant has
neither named the applicant in the FIR nor alleged any direct
transaction or contact with him. The applicant's role was limited to
sale of USDT cryptocurrency, and the amount received in his bank
account was sale consideration transferred by Meera Suresh from
the account of M/s Sky Tours & Travels. There is no material to
show that the amount was illegal or linked to the complainant. It is
submitted that the charge-sheet has been filed, the case is based
on documentary evidence already in possession of the
prosecution, and custodial interrogation is not required, therefore
he prays to enlarge the applicant on anticipatory bail.
4. On the other hand, learned State counsel opposes the prayer for
grant of anticipatory bail.
5. I have heard learned counsel for the parties and perused the
materials available on record.
6. From perusal of the records, it transpires that this is the second
anticipatory bail application of the applicant and the first
anticipatory bail application of the applicant was rejected by this
Court on merits vide order dated 19/12/2024 in MCRCA
No.1402/2024. There appears to be no new ground raised in this
second anticipatory bail application to entertain the same.
7. Accordingly, the second anticipatory bail application of the
applicant - Mohd. Rizil N T, involved in Crime No. 365/2024,
registered at Police Station Basantpur, District Rajnandgaon (C.G)
for alleged commission of offence punishable under Sections
318(4),338,336(3),340(2) R/w 3(5) of the B.N.S 2023 & Section
66(d) of the I.T Act is rejected. Sd/-Sd
S S Sd/-
(Ramesh Sinha)
Chief Justice
gouri
