Anticipatory bail was refused where multiple cyber complaints were linked to the applicant’s bank account.

The applicant sought anticipatory bail under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS), apprehending arrest in Crime No. 320/2026, registered for alleged offences under Sections 319, 318(4), 317(2), 317(4), 61(2) and 111 of the Bharatiya Nyaya Sanhita, 2023 (BNS), and Section 7 of the Chhattisgarh Gambling (Prohibition) Act, 2022.

The prosecution alleged that the applicant supplied “mule” bank accounts for transferring funds connected with cricket betting and cybercrime.

The State also submitted that eight cyber complaints were associated with a bank account in the applicant’s name.

The charge sheet had been filed, and the case was pending committal.

The applicant denied involvement and submitted that he had no other criminal antecedents.

Whether the applicant was entitled to anticipatory bail under Section 482 of the BNSS in light of the allegations concerning the use of his bank account in cricket betting and cybercrime.

Section 482 of the BNSS provides the basis for an application for anticipatory bail.

In deciding the application, the Court considered the circumstances of the case, the nature of the allegations and the information that eight cyber complaints were associated with a bank account recorded in the applicant’s name.

The order cites no precedent or further legal test.

The Court considered the applicant’s denial and explanation that funds had entered his account from an unknown source, alongside the State’s allegations that he supplied mule accounts and that eight cyber complaints were linked to an account in his name.

Having regard to the overall circumstances and the nature of the allegations, the Court found the case unsuitable for anticipatory bail.

The Court dismissed his application under Section 482 of the BNSS.