Facilitating organized cyber fraud through mule bank accounts disentitles the accused to regular bail.

The applicant was arrested on December 21, 2025, in connection with Crime No. 452/2025 for alleged cyber fraud operations

Following a report from the "Sammanvay" Cyber Crime Reporting Portal, authorities identified 17 mule bank accounts at DCB Bank, Raipur, used to funnel proceeds from cybercrimes

Investigation revealed that one specific account (No. 21214700000435) registered to one Gul Hamza was used for illegal transactions totaling ₹1,29,88,840/-

Gul Hamza’s memorandum statement alleged he handed the banking kit to the applicant, who admitted to facilitating the account opening and selling the kit to a co-accused, Prakash Singh, in exchange for monetary consideration

The applicant sought regular bail under Section 483 of the Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023

Whether the applicant is entitled to regular bail under Section 483 of the BNSS, given his alleged role as an "account broker" in an organized cyber fraud syndicate

Section 483 of the Bhartiya Nagrik Suraksha Sanhita (BNSS), 2023, regarding the grant of regular bail

Offences under the Bharatiya Nyaya Sanhita (BNS), 2023, specifically Section 111 (Organized Crime), Section 3(5) (Joint Liability/Common Intention), and Section 317(2), (4), and (5) (relating to stolen property and receiving proceeds of crime)

The principle that the gravity of the offence, the organized nature of the crime, and the potential for tampering with evidence are primary considerations in bail adjudications

The Court found that the material collected during the investigation established a prima facie case of a "deep-rooted, structured, and profit-oriented criminal conspiracy"

The Court highlighted that the applicant played an "indispensable and conscious role" by acting as an intermediary who procured and sold mule accounts used to launder massive sums exceeding ₹1.29 crores

The Court rejected the applicant's plea of innocence, noting that the memorandum statements of the account holder directly linked the applicant to the procurement of the fraudulent banking kits

The organized modus operandi adopted by the accused posed a significant risk to society and that releasing the applicant could lead to the tampering of evidence or the influence of witnesses

The Court emphasized that the magnitude of the fraud and the applicant's active facilitation of illegal financial transactions outweighed the duration of his incarceration

The applicant was an integral part of a fraudulent scheme involving the laundering of cybercrime proceeds through mule accounts

The Court directed the trial court to proceed and conclude the trial expeditiously