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Madhya Pradesh High Court
Saurabh Raghuwanshi vs The State Of Madhya Pradesh on 13 March, 2026
Author: Milind Ramesh Phadke
Bench: Milind Ramesh Phadke
NEUTRAL CITATION NO. 2026:MPHC-GWL:8833
1 MCRC-12075-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
BEFORE
HON'BLE SHRI JUSTICE MILIND RAMESH PHADKE
ON THE 13th OF MARCH, 2026
MISC. CRIMINAL CASE No. 12075 of 2026
SAURABH RAGHUWANSHI
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Harshit Raghuwanshi - Advocate for applicant.
Shri Harish Sharma - Deputy Govt. Advocate for respondent/State.
ORDER
This is first application under Section 483 of BNSS filed by the
applicant for grant of bail.
The applicant has been arrested on 30.01.2026 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 Sections 112 and 238 (A) of BNS.
The allegation against the present applicant is that he along with co-
accused persons formed a group and acted as members of a gang. During a
cricket match, they were allegedly involved in online betting and were also
facilitating betting activities for other persons, thereby committing a small
organized crime.
Learned counsel for the applicant submits that the applicant has been
falsely implicated in the case. He has not committed any offence. It is
NEUTRAL CITATION NO. 2026:MPHC-GWL:8833
2 MCRC-12075-2026
submitted by the learned counsel for the applicant that there is no direct or
indirect overt act attributed to the present applicant. It is further submitted
that co-accused Deepak Ojha has already been granted benefit of anticipatory
bail by this Court vide order dated 27.02.2026 passed in M.Cr.C.
No.9964/2026. Trial will take time for its conclusion. The applicant is
permanent resident of District Shivpuri and there is no likelihood of his
absconsion or tampering with the prosecution evidence. He is ready to abide
by the terms and conditions as may be imposed. With the aforesaid
submissions, prayer for grant of bail is made out
Per contra, learned counsel for the State vehemently opposed the bail
application and prayed for its rejection.
Heard learned counsel for the rival parties and perused the case diary.
Considering the overall facts and circumstances of the case and nature
of allegations, coupled with the fact that the trial is not likely to conclude in
near future and prolonged pre-trial detention being an anathema to the
concept of liberty, this Court is inclined to extend the benefit of bail to the
applicant.
Accordingly, without expressing any opinion on the merits of the case,
the present application is allowed. It is directed that the applicant be released
on bail upon furnishing a personal bond in the sum of Rs.50,000/- (Rupees
Fifty Thousand only), along with one solvent surety in the like amount, to
the satisfaction of the learned 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
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3 MCRC-12075-2026
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;
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.
Certified copy as per rules.
(MILIND RAMESH PHADKE)
JUDGE
ojha
