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Chattisgarh High Court
Anurag Tiwari @ Lavkush vs State Of Chhattisgarh on 9 March, 2026
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NAFR
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INDRAJEET by INDRAJEET
SAHU
HIGH COURT OF CHHATTISGARH AT BILASPUR
SAHU Date: 2026.03.09
18:48:30 +0530
MCRC No. 2045 of 2026
1 - Anurag Tiwari @ Lavkush S/o Santosh Tiwari Aged About 20 Years R/o
Pure Gurudatt Tiwari Ka Purva, Post- Parabazar, Police Station- Baldirai,
District- Sultanpur (U.P.) (Description Of Applicant Mentioned As Per Charge
Sheet)
... Applicant
versus
1 - State of Chhattisgarh Through- The Station House Officer, Police Of
Police Station Bhatapara (City), District- Balodabazar-Bhatapara (C.G.)
... Respondent
For Applicant : Shri Anil Gulati, Advocate.
For Respondent : Shri Ghanshyam Kashyap, Dy. Govt. Advocate
along with Shri Vikhyat Arora, Panel Lawyer.
Hon'ble Shri Justice Ravindra Kumar Agrawal, J
Order on Board
09.03.2026
1. This is first bail application seeking grant of bail to the Applicant who is
in jail since 08.05.2025 in connection with Crime No.288/2025
registered at Police Station Bhatapara (City), District Baloda Bazar
Bhatapara for the offence punishable under Sections
318(4),319(2),336(2),336(3),338,340(2),238,111 of BNS and Section
42(2) Telecommunication Act and Section 66(C) and 66(D) of the
Information Technology Act.
2. The case of the prosecution is that on 05-05-2025, the police of Police
Station Bhatapara (City) received a secret information that a person is
engaged in playing online gambling through his mobile phone near
State Bank of India and betting in the IPL Cricket Match. The police
conducted a raid and caught the co-accused Gourav Hablani, who was
actively involved in online gambling. He was interrogated and he
disclosed that he used Allpanelexch.app, the goexch09.com platform
for betting in the IPC 20-20-Cricket match through his mobile No.
7224090781 and obtained online login password of Mc123456 and ID
KLSGOI. He also disclosed that his brother Kapil Hablani, mobile No.
8421478285 and his friend Deepak Sablani, mobile No 7723008660,
have also engaged in online gambling for a long time and residing at
Vasco (South Goa) and using the betting platform of RBC139,
Kheloyaar 164, Win Bu. The online betting platform Allpanelexch.app
and goexch09.com were also provided to Gourav Hablani by Kapil
Hablani and Deepak Sablani. From memorandum statement of these
accused persons, the name of other accused persons were disclosed
who were also actively involved in the online gambling. From the
memorandum statement of Aman Dewangan, the name of present
applciant were disclosed that he too was involved in online gambling
along with other accused persons. The present applicant was arrested
on 08.05.2025 and one mobile phone was seized from him.
3. Learned counsel for the applicant would submit that except
memorandum statement of Aman Dewangan, there is no other
evidence in the charge sheet against the present applicant that he was
also involved in online gambling with other co-accused. Except mobile
phone, no other articles were seized from him to implicate him in the
offence in question. Even the name of Aman Dewangan was disclosed
in the memorandum statement of other accused persons therefore
there is no direct evidence against the present applicant. He would also
submit that other two accused persons Gaurav Hablani and Deepak
Sablani have been granted bail by the Hon'ble Supreme Court vide
order dated 09.02.2026 passed in SLP (Crl.) No. 20121/2025 and order
dated 28.01.2026 passed in Criminal Appeal No.478 of 2026. The
allegation against the present applicant is also similar to the allegations
against those co-accused, therefore, the present applicant may also be
released on bail.
4. On the other hand, learned counsel appearing for the State opposes
the submission made by learned counsel for the applicant and submit
that there are sufficient evidence against the applicant that he with the
association of other co-accused persons engaged in playing online
gambling. From the statement of witnesses Sameer Chouhan and
Durgesh Gujratia, the association of accused persons and their
syndicate have been disclosed. From the memorandum statement of
the Aman Dewangan, the name of present applicant has been
disclosed. In the memorandum statement of present applicant also the
entire syndicate and the manner in which they engaged in online
gambling have been disclosed. During investigation the entire network
and manner in which they organized the crime were disclosed. Looking
to the seriousness of the offence and the second bail application of the
co-accused Aman Dewangan has already been rejected by this court
vide order dated 16.02.2026, the applicant is not entitled for bail.
5. I have heard the counsel for the parties and perused the material
annexed with the application and case diary.
6. Considering the submissions made by learned counsel for the parties,
considering the nature of allegation and the material collected during
investigation, further the evidence with respect to their syndicate which
spread throughout the country and active involvement of the applicant
and further that second bail application of the co-accused Aman
Dewangan have already been dismissed by this court on 16.02.2026 in
MCrC No.1609 of 2026, this court is not inclined to release the present
applicant on bail.
7. Accordingly, the application for grant of bail is rejected.
Sd/-
(Ravindra Kumar Agrawal)
Judge
inder
