[Cites 4, Cited by 0]
Chattisgarh High Court
Ramakant Gandharv vs State Of Chhattisgarh on 12 March, 2026
Author: Ramesh Sinha
Bench: Ramesh Sinha
1
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.
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.
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.
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
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
