Piyush Sharma vs State Of Chhattisgarh

This is the second bail application. Perusal of the documents enclosed along with the bail application shows that the first bail application of the applicant was rejected on merits by Coordinate Bench of this Court vide order dated 16.07.2026 passed in M.Cr.C. No. 4538 of 2026.

This bail application is filed by the applicant under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 for grant of regular bail as the applicant has been arrested in connection with Crime No. 03/2025 registered at Police Station – Cyber Cell Police Station Ambikaur, Surguja, District Surguja Chhattisgarh for the offences punishable under Sections 318(4), 3(5), 317(4), 111 of the BNS and Section 66(D) of the I.T. Act and Sections 21(1),21(2) & 21(3) of the Banning of Unregistered Deposit Scheme Act.

Case of the prosecution, in brief, is that the complainant Ravi Goswami has lodged a written complaint before the Police Station Ambikapur, District Surguja that unknown persons including present applicant through the mobile numbers 8577064555, 8424855648, 8395943211 and 9991991448 have allured the complainant of getting more money by investing in the share market and the accused persons including present applicant have got installed their Mobile Applications namely Money Trade 365 and Skytrade from Play-Store and in the QR Code given by the accused persons, the complainant has deposited total Rs. 21,15,000/- in 84 installments and have defrauded the aforesaid amount from the complainant/victim, wherein Rs. 1.92 Lacs from SBI Account Number 32829474155, Rs.1.05 Lacs from SBI Account Number 34506960656, Rs. 20,000/- from SBI Account Number 41209990733, Rs. 51,000/-from SBI Account Number 20326716390, Rs. 1,27,500/-from SBI Account Number 42610048970, Rs. 1.01 Lacs from SBI Account Number 33998537079, Rs. 1 Lac from SBI Account Number 32222472022, Rs. 1.05 Lacs from Bank of Baroda Account Number 86680100021152, Rs. 2,06,500/- from Gramin Bank Account Number 77030963395, total Rs. 21,11,500/- has been defrauded by the accused persons from the accounts of the victims. On the basis of the said complaint, the applicant was arrested.

Learned counsel for the applicant submits that the applicant is innocent and has been falsely implicated in the present crime. He further submits that although the applicant’s first bail application was dismissed on merits, the present second bail application has been filed on the ground that some of the co-accused persons have been granted bail. He further submits that the applicant has been in jail since 05.04.2026. Therefore, learned counsel prays that the applicant may kindly be enlarged on bail on the ground of parity.

On the other hand, learned State Counsel opposes the submissions made by learned counsel for the applicant and submits that the applicant’s first bail application was rejected on merits by a co-ordinate Bench of this Court by a detailed order. He further submits that, as per the allegations, the applicant provided a mule account for the commission of the offence. He also submits that, as per the case diary, a huge amount of money was transferred through the QR code and mobile number.

I have heard learned counsel for the respective parties and perused the documents filed along with the bail application.

Considering the facts and circumstances of the case, and further considering that the first bail application of the applicant was dismissed on merits on 16.07.2026, I do not find any change in circumstances, this Court does not find the present second bail application to be a fit case for grant of bail.

Accordingly, the bail application filed under Section 483 of the Bharatiya Nagarik Suraksha Sanhita, 2023 is dismissed.