Rajasthan High Court - Jaipur
Jakariya Khan S/O Sirdar vs The State Of Rajasthan ... on 19 March, 2026
[2026:RJ-JP:11827]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 2632/2026
1. Jakariya Khan S/o Sirdar, Aged About 24 Years, R/o
Dungeja Village, P.s Pingawa, District Nuh (Haryana) (At
Present Detained In Sub Jail, District Deeg).
2. Irsad Ali Known As Kuthla S/o Ali Mohhamad, Aged About
30 Years, R/o Bhandara, P.s. Jurhera, District Deeg
(Rajasthan) (At Present Detained In Sub Jail, District
Deeg).
----Petitioners
Versus
The State Of Rajasthan, Through PP
----Respondent
Connected With S.B. Criminal Miscellaneous Bail Application No. 2289/2026 Rasid S/o Sahab, Aged About 23 Years, R/o Village Bhandara, Police Station Jurhera, District Deeg (Raj.) (At Present Confined In Sub Jail Deeg).
----Petitioner Versus The State Of Rajasthan, Through PP
----Respondent S.B. Criminal Miscellaneous Bail Application No. 2633/2026 Arvaz S/o Ashu, Aged About 27 Years, R/o Village Ghosinga, Police Station Jurhera, District Deeg (Raj.) (At Present Confined In Sub Jail Deeg).
----Petitioner Versus State Of Rajasthan, Through PP
----Respondent For Petitioner(s) : Mr. Tarun Kumar Mishra Mr. Surendra Singh Mr. Sanjay Khan For Respondent(s) : Mr. Vijay Singh Yadav, PP (Uploaded on 19/03/2026 at 06:20:06 PM) (Downloaded on 20/03/2026 at 10:30:41 PM) [2026:RJ-JP:11827] (2 of 5) [CRLMB-2632/2026] HON'BLE MR. JUSTICE RAVI CHIRANIA Order 19/03/2026
1. The instant bail applications have been filed by the petitioners -Jakariya Khan S/o Sirdar, Irsad Ali @ Kuthla S/o Ali Mohhamad, Rasid S/o Sahab and Arvaz S/o Ashu, aged about 24 Years, 30 years, 23 years and 27 years respectively, arrested in connection with FIR No.28/2026, dated 17.01.2026 Police Station Jurhera, District Deeg, for the offences under Sections 319 (2), 318(4), 338, 336(3), 340(2), 317(2), 303(2), 308(2), 313, 61 (2)
(a) B.N.S, 2023 and Section 66D of I.T. Act, 2008.
2. Learned counsel submits that the petitioners are in judicial custody since 16.01.2026 and the allegations as levelled against the petitioners are petty in nature. It is further submitted that the petitioners have not committed any serious offence and no recovery has been made from them. Therefore, he prayed that the accused petitioners may be enlarged on bail.
3. Learned Public Prosecutor has opposed the bail applications and informed this Court about the conduct of the accused- petitioner however could not dispute the fact that no complaint is registered against them on '1930'.
4. This Court after considering nature of allegations as reported in the FIR, petitioner is behind the bars since 16.01.2026, the overall facts and circumstances of the present case, and without commenting upon the merits or demerits of the case, this Court deems it just and proper to grant bail to the accused-petitioners.
5. Accordingly, the bail applications filed under Section 483 BNSS are allowed and it is directed that accused-petitioners (Uploaded on 19/03/2026 at 06:20:06 PM) (Downloaded on 20/03/2026 at 10:30:41 PM) [2026:RJ-JP:11827] (3 of 5) [CRLMB-2632/2026] Jakariya Khan S/o Sirdar, Irsad Ali Known As Kuthla S/o Ali Mohhamad, Rasid S/o Sahab and Arvaz S/o Ashu 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: -
(i) Moveable 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 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 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 (Uploaded on 19/03/2026 at 06:20:06 PM) (Downloaded on 20/03/2026 at 10:30:41 PM) [2026:RJ-JP:11827] (4 of 5) [CRLMB-2632/2026] 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, 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.
(Uploaded on 19/03/2026 at 06:20:06 PM) (Downloaded on 20/03/2026 at 10:30:41 PM) [2026:RJ-JP:11827] (5 of 5) [CRLMB-2632/2026] 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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