MOTI SINGH vs STATE OF CHHATTISGARH

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CGHC010323012026 2026:CGHC:41511
NAFR
KUNAL
DEWANGAN
HIGH COURT OF CHHATTISGARH AT BILASPUR
Digitally
signed by
KUNAL
DEWANGAN
MCRC No. 8178 of 2026
Moti Singh S/o Narendra Singh Aged About 19 Years R/o Taniska Rest
House, Rathaur Chowk, Raipur, Tehsil And District Raipur Chhattisgarh
... Applicant(s)
versus
State Of Chhattisgarh Through Station House Officer, Police Station
Supela, District Durg Chhattisgarh
... Non-Applicant(s)
For Applicant : Mr. Arpit Parakh, Advocate holding the brief
of Mr. Amit Jaiswal, Advocate.
For Non-Applicant/State : Mr. K.S. Saini, Dy. Govt. Advocate.
Hon'ble Mr. Rakesh Mohan Pandey, Judge
Order on Board
24/09/2026
1. The applicant has preferred this First Bail Application under Section
483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short,
'BNSS'), for grant of regular bail, as he has been arrested in
connection with Crime No.712/2026, registered at Police Station
Supela, District Durg (C.G.), for the offence punishable under
Sections 318(2), 318(4) and 112(2) of Bhartiya Nyaya Sanhita,
2023.
2. The case of prosecution, in brief, is that, pursuant to the instructions

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received from the higher authorities, information regarding mobile
SIM numbers allegedly being used for obtaining illegal money
through cyber fraud was collected from the Coordination Portal of
the Indian Cyber Crime Coordination Centre (I4C), Ministry of Home
Affairs, Government of India, which facilitates sharing of information
relating to cyber crimes for investigation purposes. It is alleged that
on 21.05.2026, an amount of Rs.20,00,000/- was transferred from
the complainant's bank account through an online financial
transaction to a bank account described as "REEJA OLA UBER
VENDOR". Thereafter, the said amount was allegedly layered and
routed through multiple bank accounts with an intention to conceal
its source and evade detection by the banking and investigating
authorities. Upon realizing that the transaction was fraudulent, the
complainant lodged a report on 22.05.2026, pursuant to which
Crime No.712/2026 was registered at Police Station Supela,
District Durg (C.G.) against the concerned mobile numbers and
bank account holders.
During investigation, the applicant Moti Singh was arrayed as
an accused. From his possession, cash amounting to Rs.10,000/-,
one Samsung mobile phone, three cheque books pertaining to
accounts maintained with Punjab National Bank, Bank of Baroda
and Bandhan Bank, four debit cards of Bandhan Bank, Punjab
National Bank, Ujjivan Small Finance Bank and Bank of Baroda,
one PAN Card, a copy of Aadhaar Card, three photocopies of PAN
Card, three photocopies of different Aadhaar Cards and twelve
passport-size photographs of the applicant were seized vide

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seizure memo in the presence of witnesses. It is further alleged that
during investigation, the applicant was found to be connected with
the alleged cyber-fraud transaction and was accordingly arrayed as
an accused along with 14 other persons.
3. Learned counsel for the applicant would submits that the applicant
is innocent and has been falsely implicated in the present case. He
further submits that the applicant is not directly involved in the
commission of the crime, his bank account has not been used in the
commission of the crime and there is no transaction in his account.
He would further submits that the applicant has been implicated
merely on suspicion and the main culprits are still absconding,
whereas the applicant is in custody since 27.05.2026 and in the
present case, the charge-sheet has already been filed before the
competent Court. and the conclusion of the trial is likely to take
some time therefore, he prays for grant of bail to the applicant.
4. On the other hand, learned State counsel would oppose the prayer
for grant of bail and submit that the present applicant is allegedly a
part of an organised cyber-crime network and incriminating
materials have been seized from his possession. It is further
contended that the applicant allegedly used manipulated Aadhaar
Cards for opening bank accounts in four different banks, which
were allegedly used in connection with the commission of the
offence. Therefore, looking to the nature of the allegations and the
material collected during investigation and affidavit filed by the
concerned Investigation Officer, he submits that the applicant is not

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entitled to be released on bail.
5. I have heard learned counsel appearing for the parties and perused
the case diary as well as the material available on record.
6. Having considered the facts and circumstances of the case, nature
and gravity of the offence alleged against the applicant and
particularly, the fact that the applicant is alleged to have used
manipulated Aadhaar Cards for opening bank accounts in four
different banks, which were allegedly found to be connected with
the organised cyber-fraud network and further that incriminating
articles have been seized from his possession during the course of
investigation, thus looking to the nature of the allegations and the
material collected during investigation and affidavit filed by the
concerned Investigation Officer, I am not inclined to grant bail to the
applicant.
7. Accordingly, the bail application of the applicant namely - Moti
Singh , involved in Crime No.712/2026, registered at Police Station
Supela, District Durg (C.G.), for the offence punishable under
Sections 318(2), 318(4) and 112(2) of Bhartiya Nyaya Sanhita,
2023., is rejected .
- S/- Sd/-
(Rakesh Mohan Pandey)
Judge
Kunal