Rajasthan High Court - Jaipur
Vijay Kumar Alias Abhishek Singh S/O ... vs State Of Rajasthan (2026:Rj-Jp:11156) on 16 March, 2026
[2026:RJ-JP:11156]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Third Bail Application No. 4033/2026
Vijay Kumar Alias Abhishek Singh S/o Devi Singh, aged about 35
years, R/o Near Rds College, Ward No. 29, Ganipur, Bhagwanpur,
Mujjaffarpur, Bihar.
(At Present Confined In Central Jail, Baran (Raj.)
----Petitioner
Versus
State of Rajasthan, through P.P.
----Respondent
For Petitioner(s) : Mr. Abhishek B. Sharma
For Respondent(s) : Ms. Manju Dave, P.P.
Mr. Harsh Dadhich, for the
complainant.
HON'BLE MR. JUSTICE RAVI CHIRANIA
Order
16/03/2026
1. This misc. third bail application has been filed by the petitioner Vijay Kumar Alias Abhishek Singh S/o Devi Singh, aged about 35 years, behind the bars since 07.10.2025 in connection with the FIR bearing No.02/2025 dated 01.05.2025 registered at Police Station Cyber Police Baran, District Baran for the offences punishable under Sections 316(2), 318(4) and 319(2) of B.N.S. and Section 66-D of Information and Technology (Amendment) Act.
2. Learned counsel for the petitioner submitted that the petitioner and the complainant were in a consensual relationship and known to each other. On account of said relationship the (Uploaded on 18/03/2026 at 11:39:51 AM) (Downloaded on 18/03/2026 at 08:55:40 PM) [2026:RJ-JP:11156] (2 of 5) [CRLMB-4033/2026] complainant transferred a sum of Rs.7,00,000/- to the petitioner through digital mode. Learned counsel further submitted that the impugned FIR was lodged due to dispute between the parties, however, the petitioner has now settled the dispute with the complainant and, in terms of which, he has returned the complete amount to the complainant and now, there is no dispute between the petitioner and the complainant. In view thereof, learned counsel for the petitioner prayed that the petitioner be enlarged on bail.
4. Learned Public Prosecutor as well as learned counsel for the complainant strongly opposed the bail application however learned counsel for the complainant could not dispute the fact that due to some miscommunication, the dispute that arose between the parties, has now been settled between them.
5. Be that as it may.
6. Considering the overall facts and circumstances of the case, the fact that the trial will take sufficiently long time, nature of allegations, petitioner is behind the bar since 07.10.2025, no criminal antecedents, and, this Court is inclined to exercise its power under Section 483 B.N.S.S. and deems it just and proper to enlarge the accused-petitioner Vijay Kumar Alias Abhishek Singh S/o Devi Singh on bail.
7. Accordingly, the third bail application filed under Section 483 B.N.S.S. is allowed and it is directed that accused-petitioner Vijay Kumar Alias Abhishek Singh S/o Devi Singh shall be released on bail, provided he executes a personal bond in a sum of Rs.1,00,000/-with two sound and solvent sureties of Rs.50,000/- to the satisfaction of learned trial Court for his appearance before (Uploaded on 18/03/2026 at 11:39:51 AM) (Downloaded on 18/03/2026 at 08:55:40 PM) [2026:RJ-JP:11156] (3 of 5) [CRLMB-4033/2026] that Court on each and every date of hearing and whenever called upon to do so till the completion of the trial. The petitioner is further directed not to take undue advantage of liberty or misuse liberty. It is made clear that the observation as made by this Court in the bail application will not affect the trial of the case.
8. Accordingly, the bail application filed under Section 483 B.N.S.S. is allowed and it is directed that accused-petitioner - Vijay Kumar Alias Abhishek Singh S/o Devi Singh shall be released on bail on the following conditions:-
1. Accused-petitioner 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-
petitioner shall file an affidavit before the trial Court/ I.O. disclosing the following details: -
(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-petitioner has in their name.
(ii) The accused-petitioner shall submit complete transaction statements of all his 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.
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4. The accused-petitioner shall surrender his passport, if he has, before the trial Court immediately after being released on bail. The accused-petitioner shall not leave India without the prior permission of the trial Court.
5. The accused-petitioner 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-petitioner shall submit to the Investigation Officer a comprehensive list of all electronic devices in his 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-petitioner 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-petitioner.
8. The accused-petitioner 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-petitioner 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- petitioner shall immediately inform the Investigating Officer as well as the trial Court.
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11. The accused-petitioner shall appear before the Investigating Officer whenever called upon and shall fully co-operate with the investigation.
12. The accused-petitioner 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-petitioner is 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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