GOLU RAWAT vs STATE OF CHHATTISGARH

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CGHC010300542026 2026:CGHC:38687
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No.7311 of 2026
1 - Golu Rawat (Wrongly Mentioned As Golu Yadav In Order Dated 23-
07-2026) S/o Ram Avatar Aged About 20 Years R/o - Sidhpuraa, P. S. -
Gashwani, Tehsil - Vijaypur District - Shyopur (M. P.)
Applicant (s)
versus
1 - State Of Chhattisgarh Through P. S. - City Kotwali District - Bilaspur
(C.G.)
Respondent(s)
For Applicant (s) : Mr. Prateek Singh Thakur, Advocate
For Respondent(s) : Mr. Soumya Rai, Dy. GA
Hon'ble Mr. Ramesh Sinha, Chief Justice
Order on Board
01.09.2026
1. This is the first bail application filed under Section 483 of Bhartiya
Nagarik Suraksha Sanhita, 2023 for grant of regular bail to the
applicant, who has been arrested in connection with Crime
Digitally
signed
by R
NIRALA
No.401/2026, registered at Police Station City Kotwali, District
Bilaspur (C.G.) for the offence punishable under Section 318 (4)
of BNS.

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2. The case of the prosecution, in brief, is that on 28/06/2026, the
complainant’s friend asked her to make a Google Pay payment of
Rs. 10,000 to her, then she tried to do the same but the money
could not be debited from her account Then on 29/06/2026, she
went to the South Indian branch, Old High Court, and obtained
detailed information from the bank official. Then she came to
know that on 12/06/2026, Rs. 89,600/- was transferred through
UPI to the account holder No. 44744438383, whose mobile
numbers are 8359858202 and 7828888499 , in which a
transaction of Rs. 89,600/- was made and the same was done
without her knowledge. Then the complainant came to know that
an unknown person has committed fraud by withdrawing Rs.
89,600/- from her South Indian Bank account
no.0568053000003878 by a person named Golu Rawat with
mobile no. 8359858202 and mobile no. 7828888499 and account
no. 44744438383. After going home, the complainant checked
the bank account which is a joint account in the name of the
complainant and his mother-in-law Latifa Kamal resident
Khaparganj Bilaspur, and it was came to the knowledge of the
complainant that on 26/06/2026 from mobile no. 8000875667 UPI
no. 654361071607, whose name is Ganesh Singh, withdrew
Rs.98,000 from the said bank account and on 27/06/2026, the
holder of Mobile No. 9911099056, UPI No. 654476205372, who
name Shahrukh Malik, has also withdrew the amount from the
said bank account in there bank account. On checking her bank

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account, it was found that the complainant had been cheated by
withdrawing money from her account without her permission or
consent. The above report has been registered at City Kotwali
Police Station, Bilaspur and the case is being investigated and
the accused has been arrested.
3. Learned counsel for the applicant submits that the applicant is
innocent and has been falsely implicated in crime in question. He
further submitted that the applicant had traveled from Kolkata to
his home in Sheopur (M.P.), where he was introduced to a
person named Ram Dhakad by his friend Pawan Yadav. On SM
12/06/2026, Ram Dhakad told the applicant that " his sister
money will come into your account. You can keep some of it and
give the rest to me." He then asked for the applicant account
details, which the applicant provided. Subsequently Rupees
89,600 arrived in the account and Ram Dhakad told him to keep
Rupees 12,000 for himself. The applicant withdrew the remaining
amount via check and gave it to Ram Dhakad. The applicant was
tricked into using the account by Ram Dhakad, telling him that
the family's sister money would come. The applicant was
unaware of the fraudulent transactions in the account. He further
submitted that the applicant is a young boy, aged about 20 years,
and is in jail since 09.07.2026, he has no criminal antecedents,
charge sheet has not yet been filed and trial is likely to take quite
long time for its conclusion, therefore, he prays that the applicant
be released on regular bail.

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4. On the other hand, learned State counsel opposes the bail
application of the applicant and submits that the applicant has
been found involved in embezzlement of money through cyber
fraud, as such he is not entitled to be released on bail.
5. I have heard learned counsel for the parties and perused all the
documents available on record.
6. Taking into consideration the facts and circumstances of the
case, nature of allegation and further considering that the
applicant is a young boy, aged about 20 years, and is in jail since
09.07.2026, he has no criminal antecedents, charge sheet has
not yet been filed and conclusion of the trial is likely to take some
time, therefore, without commenting anything on the merits of the
case, I am inclined to allow this application.
7. Accordingly, the instant bail application of the applicant is
allowed.
8. Let the Applicant – Golu Rawat , involved in Crime No.401/2026,
registered at Police Station City Kotwali, District Bilaspur (C.G.)
for the offence punishable under Section 318 (4) of BNS, be
released on bail on his furnishing a personal bond with two local
sureties in the like sum to the satisfaction of the Court concerned
with the following conditions:-
“(i) The applicant shall file an undertaking to the
effect that he shall not seek any adjournment on
the dates fixed for evidence when the witnesses
are present in Court. In case of default of this
condition, it shall be open for the trial court to treat

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it as abuse of liberty of bail and pass orders in
accordance with law.
(ii) The applicant shall remain present before the
trial court on each date fixed, either personally or
through his counsel. In case of his absence,
without sufficient cause, the trial court may proceed
against him/her under Section 269 of Bharatiya
Nyaya Sanhita.
(iii) In case, the applicant misuse the liberty of bail
during trial and in order to secure his/her presence,
proclamation under Section 84 of BNSS. is issued
and the applicant fails to appear before the court on
the date fixed in such proclamation, then, the trial
court shall initiate proceedings against his/her, in
accordance with law, under Section 209 of the
Bharatiya Nyaya Sanhita.
(iv) The applicant shall remain present, in person,
before the trial court on the dates fixed for (i)
opening of the case, (ii) framing of charge and (iii)
recording of statement under Section 351 of BNSS.
If in the opinion of the trial court absence of the
applicant is deliberate or without sufficient cause,
then it shall be open for the trial court to treat such
default as abuse of liberty of bail and proceed
against him/her in accordance with law.”
9. Office is directed to provide a certified copy of this order to the
trial Court concerned for necessary information and compliance
forthwith.
Sd/-
(Ramesh Sinha)
Chief Justice
Nirala