Rajasthan High Court - Jaipur
Arif S/O Akhtar vs State Of Rajasthan (2026:Rj-Jp:11806) on 19 March, 2026
[2026:RJ-JP:11806]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 1254/2026
Arif S/o Akhtar, aged about 29 years, R/o Paldi, Police Station
Kaman District Deeg.
(At present confined in Sub Jail, Deeg).
----Petitioner
Versus
State of Rajasthan, through P.P.
----Respondent
For Petitioner(s) : Mr. Surendra Singh
For Respondent(s) : Mr. Vijay Singh Yadav, P.P.
HON'BLE MR. JUSTICE RAVI CHIRANIA
Order
19/03/2026
1. This misc. bail application has been filed by the petitioner Arif S/o Akhtar, aged about 29 years, who was arrested by the police on 23.12.2025 in connection with the FIR bearing 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 the B.N.S. and Section 66 D & 67A of the Information Technology Act.
2. Learned counsel for the petitioner submitted that he was arrested in the another FIR bearing No.634/2025 which was also registered on 24.12.2025 in respect of the incident occurred around at 5:35 PM. Learned counsel further submitted that the petitioner was arrested in the Excise Act and showing his involvement in the subsequent FIR as registered under the Information Technology Act on 24.12.2025 is false. In view of the (Uploaded on 19/03/2026 at 07:14:38 PM) (Downloaded on 19/03/2026 at 09:04:18 PM) [2026:RJ-JP:11806] (2 of 4) [CRLMB-1254/2026] same, learned counsel further submitted that the petitioner be enlarged on bail by this Court as he has no criminal antecedents of any nature.
3. Learned Public Prosecutor strongly opposed the bail application, however did not dispute the fact that the petitioner was in police custody on 23.12.2025 and his involvement could not be shown in the subsequent FIR dated 24.12.2025 as per record.
4. Be that as it may.
5. Considering the overall facts and circumstances of the case, 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 Arif S/o Akhtar on bail.
Accordingly, the bail application filed under Section 483 B.N.S.S. is allowed and it is directed that accused-petitioner - Arif S/o Akhtar shall be released on bail on the following conditions:-
1. The 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 his name.
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(ii) The accused-petitioner 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 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-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.
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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.
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 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.
(RAVI CHIRANIA),J 14 - RAVI KHANDELWAL (Uploaded on 19/03/2026 at 07:14:38 PM) (Downloaded on 19/03/2026 at 09:04:18 PM) Powered by TCPDF (www.tcpdf.org)