SUMIT SONI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This is the second bail application under Sec. 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) filed by the applicant seeking grant of bail. His first bail application was dismissed as withdrawn with liberty to renew the same after filing of charge-sheet vide order dtd. 6/10/2025 passed in M.Cr.C. No.42570/2025 by this Court.

(2.) The applicant has been arrested on 1/9/2025 in connection with Crime No. 541/2025 registered at Police Station Kotwali District Datia, for offences punishable under Ss. 318(4), 336(3), 338, 340, 3(5), 112(2) of BNS and 66-D of I.T. Act and 3/4 of Satta Act (Public Gambling Act).

(3.) The allegation against the present applicant is that he, in connivance with other co-accused persons, used fake SIM cards issued in the names of other persons for carrying out large-scale financial transactions through UPI and net banking, thereby engaging in illegal business and committing criminal acts, including offences relating to betting and online gaming.