DEEPAK KUMAR JAISWAL vs STATE OF CHHATTISGARH

1
2026:CGHC:12525


2026:CGHC:12525
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MCRC No. 1452 of 2026
• Deepak Kumar Jaiswal S/o Murari Lal Jaiswal Aged About 24 Years
R/o Mandir Para, Village- Judga, Tahsil- Sakti, District- Sakti (C.G.)
... Applicant(s)
versus
• State of Chhattisgarh Through Police Station Devendra Nagar,
District- Raipur (C.G.)
... Respondent(s)
(Cause title is taken from Case Information System)
For Applicant(s) : Mr. Rajendra Patel, Advocate
For Respondent(s) : Mr. Sourabh Sahu, Panel Lawyer
Hon'ble Mr. Ramesh Sinha, Chief Justice
Order on Board
16.03.2025
1. This is the first bail application filed under Section 483 of the
Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail to
the applicant who has been arrested in connection with Crime No.
149/2025 registered at Police Station – Devendra Nagar, District -
Raipur (C.G.) for the offence punishable under Sections 318(4) of BNS
and 66(D) of IT Act, 2000.
2. Case of the prosecution, in brief, is that the complainant came in
contact with a girl named Soujanya Gill through Instagram, who
represented herself as a coordinator of OTC trading company, Surat,
Gujrat and induced the complainant to invest money through JA Bloc

2
2026:CGHC:12525
Pro App software application. The complainant allegedly deposited an
amount of Rs.60,85,000/- in several installments in different
accounts and was further induced to deposit 20% of the amount as
tax/service charges for withdrawal of the same. When the
complainant was not allowed to withdraw any money, he lodged the
complaint before the concerned Police Station.
3. It is argued by learned counsel for the applicant that he has filed his
vakalatnama in the present case by today itself. He also submits that
the applicant is innocent and has been falsely implicated in crime in
question and there is no previous criminal antecedent against the
present applicant. He further submits that there is no allegation of
any direct contact, inducement, misrepresentation or communication
between the applicant and the complainant. He also submits that
applicant is himself a victim of the fraud, who has been wrongly
implicated only on the basis of one bank transaction of rupees
18,00,000/- through his account. Further charge-sheet has already
been filed in the present case, the applicant is in jail since
25.11.2025 and the conclusion of trial is likely to take some time,
therefore, he prays for releasing the applicant on regular bail.
4. On the other hand, learned State counsel opposes the bail application
and submits that there is no criminal antecedent registered against
the present applicant, and the charge-sheet has been filed in this
case. It is further submits that in compliance of the Court’s order
dated 10/02/2026, the Superintendent of Police has filed his
personal affidavit.
5. I have heard learned counsel for the parties and perused the case
diary.
6. In compliance of the Court’s order dated 10/02/2026, the

3
2026:CGHC:12525
Investigating Officer, has filed his personal affidavit and relevant
paragraphs are reads as under:-
“ xxx xxx xxx
5.That, the brief description of the case is that, from
07.05.2025 to 10.06.2025, the complainant Shashikant Verma
was duped by unknown accused person through Instagram
Social Media by claiming to be Saujanya Gill, the alleged holder
of Mobile Number 9876559496 and Coordinator Jainam OTC
Trading Company, which is registered in Surat, Gujarat and by
WhatsApp chatting, by luring him to invest money in share
trading and get double the amount by making him download
JA BLOC PRO App through a link and by making him invest a
total of Rs. 60.85 Lacs on different dates in different bank
accounts. In this regard, the crime has been registered and on
receipt of the case diary for further investigation, by Range
Cyber Police Station Raipur during the investigation, the
information of the bank account holders was obtained from the
concerned Bank and CAF of the mobile number was obtained
and a notice under Section 35 (3) of the BNSS, 2023 was given
to the bank account holders and mobile holders to appear.
6. That, during the investigation, it was found that, the present
accused applicant Deepak Kumar, Resident of PS Sakti, Mobile
Number 9098316582 by opening a Current Bank Account
Number 10228722468 in IDFC First Bank, Kharsiya Branch,
Raigarh, has fraudulently received the amount of Rs. 18 Lacs
through RTGS on 28.05.2025. From the opening date of the
said bank account on 08.05.2025, a total deposit amount of
Rs. 99,34,857.73/- was deposited as Credit into the said bank
account and a total amount of Rs. 99,34,423/- was debited as
withdrawal in the aforesaid bank account till the report dated
29.05.2025.
7. That, during investigation, it was found that, total 17
online cyber frauds have been committed by showing the bank
account of the present accused applicant, the details whereof,
are as under: -

4
2026:CGHC:12525
8.That, thereafter, during investigation, the present accused
was summoned with regard to the subject transactions made
by him therein, a notice under the provisions of the of the
B.N.S.S., 2023 was issued to him for interrogation in relation to
the bank accounts operated by him and the transactions
therein. The present accused appeared and was summoned
and notice under the provisions of the B.N.S.S., 2023 to
produce documents in relation to the bank account kit, amount
received, registered mobile number. Thereafter, the
memorandum statement of the present accused was duly
recorded.
Acknowledgment
State District Police Station
No.
A251133100032 CHHATTISGARH RAIPUR DEVENDRANAGAR
21307250031186 HARYANA KURUKSHETRA JHANSA
23706250034061 TELANGANA HYDERABAD CITY CYBER CRIME
30506250034264 BIHAR BUXAR SONBARSHA
30806250047855 DELHI WEST CYBER POLICE
STATION WEST
31108250166156 GUJRAT BHARUCH CYBER CRIME
31506250013203 KERALA KOZHIKODE CITY NALLALAM
31606250070714 KARNATAKA GADAG GADAG CEN
CRIME PS
316060250071919 KARNATAKA BANGLORE CITY PARAPPANA
AGRAHARA
31607250086753 KARNATAKA BANGLORE CITY HENNUR
31906250096818 MAHARASHTRA PUNE CITY VISHRANTWADI
31907250119754 MAHARASHTRA PUNE CITY
32706250043718 RAJASTHAN KARAULI SURAUTH
33206250043189 WEST BENGAL BIDHANNAGAR NEW TOWN
33309250023878 CHHATTISGARH RAIPUR DEVENDRA
NAGAR
33706250023219 TELANGANA CYBERABAD CYBER CRIME
33706250026510 TELANGANA RACHAKONDA UPPAL
9.That, in the memorandum statement before the concerned
witnesses, the accused applicant has categorically stated and
confessed to receiving the proceeds of crime in connivance with
the other accused persons. It is further stated by the present
accused/applicant that, after opening the aforesaid bank

5
2026:CGHC:12525
account alongwith the registered SIM, the present accused
applicant Deepak Kumar Jaiswal has given the same to his
cousin Girja Shankar and Piyush Jaiswal for using in online
cyber fraud/crime. It is further deposited by the present
accused applicant that, in connivance with Prem Sahu, Ravi
Nirala, Shishir Rathore used the amount of fraud in online
transactions and received Rs. 30,000/- as commission from the
fraud amount. He has stated that, he gave the IDFC First Bank
Account and ATM registered in his name to Girja Shankar and
in lieu of giving the bank account and ATM, the said Girja
Shankar gave him Rs. 30,000/- as commission.”
8. Considering the facts and circumstances of the case, submissions
made by learned counsel for the parties, allegation levelled against
the present and involvement of present applicant, further considering
the affidavit filed by the Investigating Officer in the present case, it
becomes clear that after opening the aforesaid bank accounts
alongwith the registered SIM, the present applicant has given the
same to his cousin Girja Shankar and Piyush Jaiswal for using in
online cyber fraud/crime, this Court does not find it to be a fit case to
release the applicants on regular bail.
9. Accordingly, the instant bail application of the applicant- Deepak
Kumar Jaiswal involved in Crime No.149/2025 registered at Police
Station – Devendra Nagar, District - Raipur (C.G.) for the offence
punishable under Sections 318(4) of BNS and 66(D) of IT Act, 2000,
is rejected at this stage.
10. Office is directed to provide a certified copy of this order to the trial
Court concerned for necessary information and compliance.
Sd/- Sd/-
(Ramesh Sinha)
Chief Justice
Vaishali