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Madhya Pradesh High Court
Arvind Alias Abbu Dhakad vs The State Of Madhya Pradesh on 27 February, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:7667
1 MCRC-9569-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 27th OF FEBRUARY, 2026
MISC. CRIMINAL CASE No. 9569 of 2026
ARVIND ALIAS ABBU DHAKAD
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Jai Kumar Dhakad, brother of the applicant is present in person.
Shri Jai Prakash Bhargava for the respondent/State appearing on
behalf Advocate General Office Gwalior.
ORDER
Today, due to call of High Court Bar Association, Gwalior, Advocates
are abstaining from court work.
This is first bail application under Section 483 of BNSS filed by the
applicant for grant of bail.
The applicant has been arrested on 30.1.2026 by Police Station- Cantt.
District Guna in connection with Crime No.64/2026, registered in relation to
the offence punishable under Section 4 (A) of Public Gambling (M.P.) Act,
1976 and Section 112 and 238 (A) of BNS.
The allegation against the present applicant is that he alongwith other
co-accused Divyanshu alias Naino, Deepanshu, Shubham Sahu, Ram Gurjar,
Ranu Khan, Rahul Dhakad, Varun Malviya, Deepak Ojha, Bharat Yadav,
Monu Raghuvanshi, Babu Bhai, Ashish Sen, Halke Bhai, Mannu Soni,
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Navneet, Rohit Gupta alias Monty, Sonu Maharaj, Boomra Raghuvanshi and
three other individuals formed a group or acted as members of a syndicate
and, during cricket matches, engaged in online betting themselves as well as
facilitated betting for others, thereby allegedly committing an organized
crime.
According to pleadings of present anticipatory bail application, the
present applicant is innocent and has been falsely implicated in the present
case, as no offence as alleged by the prosecution has been committed by him
and there exists no material on record to establish his complicity in the
alleged crime. The allegations made in the FIR are vague and general in
nature, and no prima facie offence under Section 4(A) of the Public
Gambling (M.P.) Act, 1976, Sections 112 and 238(A) of the BNS is made
out against the applicant. No direct or indirect overt act has been attributed to
him, he was not found at the spot of the alleged incident, and has been
implicated solely on the basis of memorandum statements without any
specific role being assigned in the FIR. No incriminating material, mobile
phone, betting amount, electronic device, or any other article has been
recovered from his possession linking him with the alleged offence. A
similarly placed co-accused, Rohit Gupta alias Monty, has already been
granted the benefit of bail by this Hon'ble Court vide order dated 12.02.2026
passed in M.Cr.C. No. 6844 of 2026. The case of the present applicant
stands on identical footing, as the role attributed, nature of allegations, and
surrounding circumstances are substantially similar. The applicant is a
permanent resident of Village Endwara, P.S. Dharnawada, District Guna
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(M.P.), and there is no likelihood of his tampering with prosecution
evidence. The trial is likely to take considerable time, therefore continued
incarceration would amount to pre-trial punishment. The applicant is ready
and willing to furnish adequate surety and abide by all terms and conditions
imposed by this Hon'ble Court, hence he is entitled to be released on bail.
Considered the pleadings and perused the case diary.
After considering the pleadings and perusing the case diary, but
without expressing any opinion on the merits of the case, the present
application is allowed. Accordingly, without expressing any opinion on
merits of the case, this application is allowed and it is directed that the
applicant be released on bail on 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/committal Court for his
appearance on the dates given by the concerned Court.
This order will remain operative subject to compliance of the
following conditions by the applicant:-
1. The applicant will comply with all the terms and conditions of the
bond executed by him;
2. The applicant will cooperate in the investigation/trial, as the case
may be;
3. The applicant will not indulge himself in extending inducement,
threat or promise to any person acquainted with the facts of the case so as to
dissuade him/her from disclosing such facts to the Court or to the Police
Officer, as the case may be;
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4. The applicant shall not commit any other offence during pendency
of the trial, failing which this bail order shall stand cancelled automatically,
without further reference to the Bench;
5. The applicant will not seek unnecessary adjournments during the
trial; and
6. The applicant will not leave India without previous permission of
the trial Court/Investigating Officer, as the case may be.
The Court expresses its appreciation for the able, efficient, and
commendable assistance rendered by Shri Jai Prakash Bhargava on behalf of
the Advocate General's Office
Copy of this order be sent to the trial Court concerned for compliance.
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
ojha
