Rajasthan High Court - Jodhpur
Khushal Choudhary vs State Of Rajasthan on 11 November, 2025
[2025:RJ-JD:47519]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 11272/2025
Khushal Choudhary S/o Shri Harish Choudhary, Aged About 23
Years, R/o Village Gehu Khedi, Police Station Aklera,district
Jhalawar And Residing At 6, Prem Nagar, Sangariya,police
Station Basni, Jodhpur, At Present R/o At Flat No.808, Section
114, Rajiv Aawas Vihar Scheme, Polce Station Rajiv Aawas Vihar,
Indore M.p. (Lodged In Dist. Jail, Jodhpur)
----Petitioner
Versus
State Of Rajasthan, through PP
----Respondent
For Petitioner(s) : Mr. Vikram Barasa
Mr. Mahendra Kumar Parihar
For Respondent(s) : Mr. Deepak Choudhary, AAG
Mr. Urja Ram Kalbi, PP
Mr. Shiv Singh for
Mr. Prakash Bishnoi
Mr. Om Prakash, IPS-CP, Jodhpur
Mr. Pushpendra Singh, RPS-ACP, PS.
Cyber Jodhpur
Mr. Tej Karan Parihar
Mr. Nitin Dave, SHO, PS Basni
Mr. Banshi Lal, SHO, PS Jhanwar
Mr. Kailash Kumar Bishnoi, Police
Inspector, SHO, PS Sadar, Bhilwara
HON'BLE MR. JUSTICE RAVI CHIRANIA
Order Reserved on : 17/10/2025 Pronounced on : 11/11/2025
1. The instant bail application filed by the petitioner - Khushal Choudhary S/o Shri Harish Choudhary, aged about 23 years who has been arrested in connection with FIR No.217/2024 of Police Station - Basani, District - Jodhpur City West for the offences punishable under Sections 111(2)(B), 111(3), 111(4), 111(6), (Uploaded on 11/11/2025 at 11:48:56 AM) (Downloaded on 11/11/2025 at 07:50:14 PM) [2025:RJ-JD:47519] (2 of 3) [CRLMB-11272/2025] 318(4), 316(2)/61(2)(B) of B.N.S. The petitioner's bail application was rejected by the learned trial Court vide order dated 04.09.2025, thereafter, the petitioner has preferred this bail application under Section 483 B.N.S.S.
2. Counsel submits that the petitioner has not committed any offence as alleged and he has been falsely been implicated in the present case. He further submits that one of the accused namely Abhimanyu S/o Shivpujan has already been enlarged on bail by the co-ordinate Bench of this Court while allowing his bail application No.10034/2024 by order dated 11.11.2024.
3. Learned Public Prosecutor strongly opposed the bail application stating that the present petitioner is resident of State of Madhya Pradesh and he was arrested in connection with the offence as mentioned in the FIR which was registered in Jodhpur Rajasthan. He further submitted that the matter is under investigation & role of petitioner, as per content of FIR is serious.
4. Heard learned counsel for the parties. This Court, while hearing the present bail application along with other bail applications related to cybercrime, heard the DGP Rajasthan, ADG Cyber, CP Jodhpur Commissionerate, ACP Pushpendra Singh and Investigating Officers of the respective cases and thereafter noted the seriousness and gravity of the offences as alleged in the respective FIRs. The contents of the FIR of the present case shows that the petitioner is mastermind behind using the mule accounts and mule money for sale and purchase of digital currencies namely, binanc, USDT etc. The mode and method of doing crimes, as noted by this Court and informed by Investigating Officer by his report dated 03.10.2025, is very complex and highly technical and (Uploaded on 11/11/2025 at 11:48:56 AM) (Downloaded on 11/11/2025 at 07:50:14 PM) [2025:RJ-JD:47519] (3 of 3) [CRLMB-11272/2025] the present petitioner along with the other persons who are yet to be arrested are involved in getting the money of cyber offences into the mule accounts and thereafter the money is withdrawn through ATMs and is further used for purchase of digital currencies and that digital currency is further transferred through digital mechanism out of the country. After hearing the counsel for the petitioner, going through the report of the Investigating Officer dated 03.10.202025 as well as the Investigating Officer, this Court noted that the present case is of serious nature where many persons involved in the complete nexus are yet to be arrested and the entire transaction as involved is yet to be investigated and various layers of money trails is to investigated by police. Considering the overall facts and circumstances and seriousness of the offence, this Court is not inclined to enlarge the present petitioner on bail.
5. Consequently, S.B. Criminal Miscellaneous Bail Application No. 11272/2025 is dismissed.
(RAVI CHIRANIA),J 9-neha/-
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