MOHAN JAISWAL vs STATE OF CHHATTISGARH

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CGHC010329202026 2026:CGHC:38565
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 7962 of 2026
Mohan Jaiswal S/o Ramswaroop Jaiswal Aged About 27 Years R/o Village
Surajpura, P.S. Bodla, Distt. Kabirdham, Chhattisgarh.
... Applicant
versus
State of Chhattisgarh Through Station House Officer, P.S. Bodla, District -
Kabirdham, Chhattisgarh.
Digitally
signed by
PREETI
KUMARI
Date:
2026.09.01
16:30:29
+0530
PREETI
KUMARI
... Non-applicant
For Applicant : Mr. Vivekanand Samaddar, Advocate.
For Non-applicant/State : Mr. Sumit Singh, Deputy Advocate General.
Hon’ble Shri Ramesh Sinha, Chief Justice
Order on Board
01.09.2026
1. This is the Second bail application filed under Section 483 of the
Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the
applicant who have been arrested in connection with Crime No. 90/2025
registered at Police Station : Bodla, District - Kabirdham, C.G. for the
offence punishable under Sections 317(4), 318(2), and 61 (2) of
Bharatiya Nyaya Sanhita, 2023.
2. Earlier bail application of the applicant was rejected by this Court vide
order dated 26.11.2025 passed in MCRC No. 6730/2025.
3. The prosecution story in brief is that on the basis of the compliant made
by cyber cell, a report has been lodged against the applicant and in this
regard, from the list of letter holders along with the list of bani

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transactions, the attached transaction of the online cyber fraud complaint
number 2020002895272 of Bandhan Bank of account holder Mohan
Jaiswal (applicant) of Mul Kauranam (Wardha) U. Account No.
20200028895272 IFSC Code BDBL0001546 was observed, which has
the transaction details of the said bank account for the period from 01
July 2024 to 04 March 2025, in which out of the frau amount of Rs
7,39,500 of complaint number 2020002895272 registered in the cyber
police portal on 27.04.2024, Rs 15,000/- has bee received in the
Bandhan Bank account of account for the purpose of earning illegal
money in a planned manner. A case was registered against the
applicant/accused under Sections 317(4), 318 (2), 61 (2) of the Indian
Penal Code at Police Outpost- Podi, Police Station-Bodla under Crime
No. 90/2025.
4. Learned counsel for the applicant submits that the applicant has been
falsely implicated in the present case. He further submits that the first bail
application filed by the applicant was rejected by this Court on merits vide
order dated 26.11.2025 passed in MCRC No.6730/2025. He also
submits that out of the total 19 prosecution witnesses, 09 witnesses have
already been examined and cross-examined. It is further submitted that
the applicant has been in custody since 02.06.2025 and has already
undergone a considerable period of incarceration, while the trial is likely to
take some further time for its conclusion. He further submits that the
investigation in the present case has already been completed and the
charge-sheet has been filed, further the applicant has no previous
criminal antecedents. Therefore, learned counsel for the applicant prays
that the applicant may be enlarged on bail.
5. On the other hand, learned State counsel opposes the bail application and
submits that the first bail application of the applicant was rejected on the

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ground that during the course of investigation, it was revealed that a total
amount of Rs.6,23,103.04/- relating to cyber fraud had been deposited
into the bank accounts of the present accused-applicant and his parents,
out of which an amount of Rs.36,14,817.36/- was transferred through UPI
and IMPS. The investigation further revealed that 38 complaints relating
to financial fraud had been received from 16 States across the country. It
is further submitted that there is no change in the circumstances or any
new ground warranting reconsideration of the earlier order passed by this
Court. Therefore, considering the seriousness and gravity of the
allegations, the applicant is not entitled to be released on regular bail.
6. I have heard learned counsel for the parties and perused the material
available on record.
7. Taking into consideration the facts and circumstances of the case,
particularly the fact that the first bail application filed by the applicant was
rejected by this Court on merits vide order dated 26.11.2025 passed in
MCRC No.6730/2025, and further considering the status of the trial,
wherein out of the total 19 prosecution witnesses, 09 witnesses have
already been examined and cross-examined, this Court finds that there is
no change in the circumstances or any new ground warranting
reconsideration of the earlier order passed by this Court, therefore,
considering the seriousness and gravity of the allegations, this Court is of
the opinion that it is not a fit case for grant of regular bail to the applicant.
Accordingly, the bail application is rejected.
8. Accordingly, the second bail application of applicant – Mohan Jaiswal
involved in Crime No. 90/2025 registered at Police Station : Bodla,
District - Kabirdham, C.G. for the offence punishable under Sections
317(4), 318(2), and 61 (2) of Bharatiya Nyaya Sanhita, 2023, is rejected
9. However, this Court hopes and trusts that the trial Court shall make

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earnest endeavour to conclude the trial as expeditiously as possible within
a period of six months from the date of receipt of a certified copy of this
order, if there is no legal impediment.
10. The Office is directed to provide a certified copy of this order to the trial
Court for necessary information and compliance forthwith.
Sd/- -
(Ramesh Sinh a)
Chief Justice
Preeti