RAMKISAN SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This is an anticipatory bail application filed by the applicant under Sec. 482 of BNSS, 2023, who is apprehending his arrest in connection with Crime No. 479/2024, registered at Police Station, Dongargarh, District Rajnandgaon for the offence under Sec. 6 of the Chhattisgarh Gambling Prohibit Act, 2022.

(2.) The case of the prosecution is that on 13/9/2024, the police of Police Station, Dongargarh received a secret information that the co-accused Satanand Sahu was engaged in playing chit gambling near Murmunda Bahoran Hotel. The police party conducted raid and arrested the co-accused Satanand Sahu and seized the two gambling chits, Rs.4000.00 cash, two mobile phones and on being interrogation, he disclosed that the present applicant is also involved in chit gambling along with him and there was a conversation through whats app in the course of their chit gambling transaction.

(3.) Learned counsel for the applicant would submit that there is no evidence against the applicant only on the basis of memorandum statement of the co-accused Satanand Sahu, the police has made the present applicant as an accused in the case. It is only on a whatsapp message between co-accused and the applicant, however, there is no incriminating articles extracted from the mobile phone of the co-accused Satanand Sahu, therefore, the applicant is entitled for anticipatory bail.