RAHUL JATAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 483 of Bharatiya Nagarik Suraksha Sanhita, 2023, for grant of regular bail relating to FIR/Crime No.163/2023 registered at Police Station Manpur, District Umaria, for the offence punishable under Ss. 3, 4, 4-a of Public Gambling Act and also under Ss. 109, 420, 467 and 468 of IPC and under Sec. 67 of IT Act. The applicant is in jail since 2/11/2025.

(2.) Learned counsel for the applicant has submitted that the raid by the Police Station Manpur, District Umaria in room Nos.406 and 407 of Wild Tiger Resort, Tala, two persons were found working on laptop in which one side "Yash Akash" application was being run and cricket match in English GT Vs. LSG was written and in half window, an amount was shown and two persons Ajay Kumar Chakraborty and Nitin Kesharwani were found in the room. They were arrested on the allegation that they were playing satta, on the basis of cricket match, mobile phone, laptop, pendrive, voice recorded, mouse and other electronic apparatus and wifi were recovered. Some satta slip were also recovered. It is alleged that these persons were playing satta on the instructions of this applicant but nothing has been recovered from the applicant.

(3.) Learned counsel for the applicant has further submitted that the applicant surrendered before the concerned police station and he was sent to the judicial custody on the ground that some additional Sec. of the Indian Penal Code were added and it was alleged that forging the documents, he has got allotted the room in the resort. Trial will take time to be concluded, hence, the applicant is entitled to be released on bail.