Rajasthan High Court - Jaipur
Sahib S/O Aamir vs State Of Rajasthan (2026:Rj-Jp:11824) on 19 March, 2026
[2026:RJ-JP:11824]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 1303/2026
Tariqh Khan @ Tariq S/o Sapat Khan, Aged About 30 Years, R/o
Sablana Police Station Kaman, District Deeg (Raj.) (At Present
Confined In Sub Jail Deeg).
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With S.B. Criminal Miscellaneous Bail Application No. 1305/2026 Sahib S/o Aamir, Aged About 20 Years, R/o Bilang, Police Station Kaman, District Deeg. (At Present Accused Petitioner Confined In Sub Jail Deeg)
----Petitioner Versus State Of Rajasthan, Through Pp
----Respondent For Petitioner(s) : Mr. Sanjay Khan Mr. Ankit Khandelwal For Respondent(s) : Mr. Vijay Singh Yadav, P.P. HON'BLE MR. JUSTICE RAVI CHIRANIA Order 19/03/2026
1. These bail applications have been filed by the petitioners Tariqh Khan @ Tariq S/o Sapat Khan & Sahib S/o Aamir, aged about 30 years and 20 years respectively, who were arrested by the police in connection with the FIR No.635/2025 dated 24.12.2025 registered at Police Station Kaman, District Deeg for the offences punishable under Sections 319(2), 318(4), 338, 336(3), 340(2), 111(2)(A) & 61(2) of BNS and Section 66-D and 67A of the Information Technology Act.
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2. Learned counsel submitted that the allegations levelled against the accused-petitioners are petty in nature and no complaints are registered against them on '1930'. In view thereof, learned counsel prayed that the accused-petitioners be enlarged on bail.
3. Learned Public Prosecutor strongly opposed the bail application and informed this Court about the conduct of the accused-petitioners, which reflect that no complaints were registered against them on '1930', also, no serious offences are involved.
4. This Court after considering nature of allegations as reported in the FIR, petitioners are behind the bar since long, overall facts and circumstances and without commenting upon merits of the matter, is inclined to exercise its power under Section 483 B.N.S.S. and deems it just and proper to enlarge the accused- petitioners Tariqh Khan @ Tariq S/o Sapat Khan & Sahib S/o Aamir, on bail.
5. Accordingly, the bail application filed under Section 483 B.N.S.S. is allowed and it is directed that accused-petitioners - Tariqh Khan @ Tariq S/o Sapat Khan & Sahib S/o Aamir, shall be released on bail on the following conditions:-
1. Each of the accused-petitioners shall furnish a personal bond in the sum of Rs.1,00,000/- with two sound and solvent sureties of Rs.50,000/- each to the satisfaction of the learned trial Court.
2. Within 15 days from the date of this order, the accused-
petitioners shall file an affidavit before the trial Court/ I.O. disclosing the following details: -
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(i) Movable and immovable assets which includes land, buildings, vehicles, deposits, investments all bank accounts and digital wallets, UPI IDs cryptocurrency holdings etc. allegedly used in commission of the offence or which the accused-petitioners have in their name.
(ii) The accused-petitioners shall submit complete transaction statements of all of their active bank accounts, UPI IDs and digital payment instruments etc. after every 30 days till completion of the trial to the IO.
3. The accused-petitioners shall not obtain/use any new SIM card, mobile phone or open new bank account etc. without the prior intimation to the Investigating Officer.
4. The accused-petitioners shall surrender his passport, if they have, before the trial Court immediately after being released on bail. The accused-petitioners shall not leave India without the prior permission of the trial Court.
5. The accused-petitioners shall not use any Virtual Private Network (VPN), TOR Browser, Proxy Server or any other form of anonymous network or identity masking technology without permission of IO.
6. The accused-petitioners shall submit to the Investigation Officer a comprehensive list of all electronic devices in their possession, including mobile phones, laptops, tablets, external hard disks and pen drive along with their IMEI numbers and serial numbers within 15 days of release under this bail order.
7. The accused-petitioners shall provide to the Investigating Officer details of all social media accounts, e-mail accounts, (Uploaded on 19/03/2026 at 06:18:07 PM) (Downloaded on 19/03/2026 at 09:04:20 PM) [2026:RJ-JP:11824] (4 of 4) [CRLMB-1303/2026] domain registration, websites and online platforms operated or used by the accused-petitioners.
8. The accused-petitioners shall not create any social media account in the name of any person, domain name or website without the prior intimation to the Investigation Officer.
9. The accused-petitioners shall mark their presence before the concerned police station once in 15 days as fixed by the Investigating Officer and a register shall be maintained for the same by Investigating Officer.
10. In case of any change of residential address, the accused- petitioners shall immediately inform the Investigating Officer as well as the trial Court.
11. The accused-petitioners shall appear before the Investigating Officer whenever called upon and shall fully co-operate with the investigation.
12. The accused-petitioners shall not tamper with evidence, influence witnesses or attempt to obstruct the investigation in any manner whatsoever.
In case of breach of any of the above conditions, failure to provide above information or such other information as desired by IO, shall be treated as a violation of the bail conditions, & further if the accused-petitioners are found to be involved in similar such cases within three years from the date of passing of this order, the public prosecutor shall move an application for cancellation of bail.
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