[Cites 2, Cited by 0]
Madhya Pradesh High Court
Ankit Alias Durgesh vs The State Of Madhya Pradesh on 29 January, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:3683
1 MCRC-4027-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 29th OF JANUARY, 2026
MISC. CRIMINAL CASE No. 4027 of 2026
ANKIT ALIAS DURGESH
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Satendra Singh Rawat - Advocate for the petitioner.
Shri Raj Kumar Shrivastava, learned counsel for the petitioner [P-1].
Shri Brijesh Kumar Tyagi Ga appearing on behalf of Advocate
General[r-1].
ORDER
The applicant has filed this First bail application under Section 482 of
BNSS/438 of Cr.P.C. for grant of anticipatory bail.
Applicant apprehends his arrest in connection with Crime
No.561/2025 registered at Police Station Cant, District Guna (M.P.) in
relation to the offence punishable under Sections 112 of BNS and 4 (Ka) of
Gambling Act.
Allegation against the present applicant is that he along-with other co-
accused persons have been involved in illegal online betting and is part of an
organized betting racket operating during IPL cricket matches.
Learned counsel for the applicant submitted that the applicant is
innocent and has been falsely implicated in this case. It is submitted that
NEUTRAL CITATION NO. 2026:MPHC-GWL:3683
2 MCRC-4027-2026
the police, without giving any information to the applicant and in his
absence, have already filed the charge-sheet, and the Court has issued an
arrest warrant against him for securing his presence. The applicant is a 23-
year-old young student. He has passed Class 12 and is preparing for a job.
The applicant has no criminal record. The investigation in the case has
already been completed. It is further submitted that the applicant is
permanent resident of District Guna and there is no likelihood of his
absconsion or tampering with the prosecution evidence. The applicant
undertakes to cooperate in investigation/trial and would not be a source of
embarrassment and harassment in any manner to the complainant party side.
The applicant is ready to abide by all the terms and condition as imposed by
this Court. Under these grounds, learned counsel prayed for anticipatory bail.
Learned counsel for the respondent/State has vehemently opposed the
prayer and prayed for dismissal of the application.
Heard the counsel for the parties and perused the case diary.
Considering the above submissions and facts situation of the case,
without expressing any opinion on the merits of the case, this Court intends
to allow the application, therefore, it is hereby directed that in the event of
arrest, the applicant shall be released on bail on furnishing a personal bond in
the sum of Rs.50,000/- (Rupees Fifty Thousand) with one solvent surety of
the like amount to the satisfaction of Arresting Authority/Investigating
Officer.
This order will remain operative subject to compliance of the
following conditions by the applicant:-
NEUTRAL CITATION NO. 2026:MPHC-GWL:3683
3 MCRC-4027-2026
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 herself/himself in extending inducement,
threat or promise to any person acquainted with the facts of the case so as to
dissuade them from disclosing such facts to the Court or to the Police
Officer, as the case may be.
4. The applicant shall not commit any offence similar to the offence of which
he is accused;
5. The applicant will not seek unnecessary adjournments during the trial;
6. The applicant will not leave India without previous permission of the trial
Court/Investigating Officer, as the case may be;
7. The applicant would not involve in any criminal activity in future
otherwise, benefit of bail shall immediately be withdrawn.
Application stands allowed and disposed of.
Copy of this order be sent to the trial Court concerned for compliance.
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
(aspr)
