Chhattisgarh High Court

Bail granted on parity for alleged facilitation of mule bank accounts as charge-sheet is filed.

Karan Yadav v. State of Chhattisgarh [MCRC No. 1955 of 2026 (2026:CGHC:10739)]

Chhattisgarh High CourtJUDGMENT: no citation2 MIN READSOURCE JUDGMENT
THE ORIGINAL LAWLENS SUMMARY
01

Facts

The applicant, Karan Yadav, was arrested on 26.05.2025 in connection with Crime No. 145/2025 registered at P.S. Rajim

Source reference: p. 1, 2

The prosecution alleged that seven "mule" bank accounts were opened at the Bank of Maharashtra, Rajim Branch, involving fraudulent transactions totaling ₹4,16,96,238/-

Source reference: p. 2

The applicant is accused of assisting individuals in opening these accounts in exchange for a fee

Source reference: p. 2

Following the filing of the charge-sheet, the applicant moved this First Bail Application seeking parity with co-accused persons who had already been granted bail

Source reference: p. 2
02

Issues

1. Whether the applicant is entitled to regular bail under Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, based on the principle of parity and the stage of the trial

Source reference: p. 2
03

Law Applied

The court applied Section 483 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, regarding the High Court's power to grant bail

Source reference: p. 1

The substantive offences were registered under Sections 317(2), 317(4), 318(4), 61(2)A, and 3(5) of the Bharatiya Nyaya Sanhita (BNS), 2023, which relate to fraud and criminal conspiracy

Source reference: p. 2

The court also relied on the principle of parity in bail, considering similar relief granted to co-accused in MCRC No. 985, 1269, and 1271 of 2026

Source reference: p. 2, 3
04

Reasoning

The Court observed that the applicant had been in custody since 26.05.2025 and that the investigation was complete, as evidenced by the filing of the charge-sheet

Source reference: p. 2, 3

Importantly, the Court noted that the State did not report any criminal antecedents against the applicant

Source reference: p. 3

Applying the rule of parity, the Court found that since co-accused persons—facing similar allegations regarding the operation of the mule accounts—had been released by the same Court in January and February 2026, the applicant was entitled to similar relief

Source reference: p. 3

The Court further reasoned that the trial would likely consume significant time, justifying release subject to stringent conditions to ensure the applicant's presence

Source reference: p. 3
05

Holding

The Court allowed the bail application and ordered the release of Karan Yadav upon furnishing a personal bond with two sureties

The bail is subject to conditions including: (i) an undertaking not to seek unnecessary adjournments; (ii) mandatory presence on all trial dates under penalty of Section 269 BNS; and (iii) strict appearance for the framing of charges and recording of statements under Section 351 BNSS

Source reference: p. 3, 4

The Court answered the issue in the affirmative, holding that the lack of prior criminal record and the principle of parity outweighed the gravity of the allegations at this stage

Source reference: p. 3
Chhattisgarh High Court

Original Court PDF

Karan Yadav v. State of Chhattisgarh [MCRC No. 1955 of 2026 (2026:CGHC:10739)]

Chhattisgarh High Court · no citation

Click to open original judgment

Original judgment, available to read, download and summarize on LawLens.in

Click to open original judgment