Rajasthan High Court - Jodhpur
Govind Gaur vs State Of Rajasthan on 21 November, 2025
[2025:RJ-JD:50112]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 12800/2025
Govind Gaur S/o Shri Achla Ram, Aged About 20 Years, Resident
Of Plot No. 56, Shankar Nagar, Salawas Road, Sangaria Police
Station Basni, Jodhpur. (At Present Lodged In Central Jail
Jodhpur)
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 12339/2025
Khushal Choudhary S/o 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 Residing At Flat No. 808, Section 114, Rajiv
Aawas Vihar Scheme, Polce Station Rajiv Aawas Vihar, Indore,
M.p. (Presently Lodged In Dist. Jail Jodhpur)
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
For Petitioner(s) : Mr. R.S. Choudhary, Mr. J.K. Suthar
Mr. Vikram Barasa
For Respondent(s) : Mr. Vikram Singh Rajpurohit, PP
HON'BLE MR. JUSTICE SANDEEP TANEJA
Order RESERVED ON : 18/11/2025 PRONOUNCED ON : 21/11/2025 Heard learned counsel for the parties and perused the material available on record.
The petitioners have been arrested in connection with FIR (Uploaded on 21/11/2025 at 03:43:28 PM) (Downloaded on 21/11/2025 at 10:50:27 PM) [2025:RJ-JD:50112] (2 of 4) [CRLMB-12800/2025] No.234/2025 of Police Station Basni, District Jodhpur City West for the offences punishable under Sections 319(4), 318(4), 61(2)(B) of BNS and Section 66-D of the I.T. Act. They have preferred these bail applications under Section 483 of BNSS.
Learned counsels for the petitioners have submitted that the petitioners have been falsely implicated in this case. Learned counsels have further submitted that the petitioners have not committed any cyber crime and they did not receive any amount fraudulently. It is also submitted that nothing has been recovered from the petitioners. Learned counsels have submitted that no incriminating evidence is available against the petitioners, which shows that they have participated in the alleged crime. Learned counsels have further submitted that conclusion of the trial of the case will take sufficiently long time, therefore, the petitioners may be enlarged on bail.
Per contra, learned Public Prosecutor has vehemently opposed the bail applications and submitted that the matter is under investigation and role of the petitioners as per the contents of the FIR is serious in nature. Learned Public Prosecutor has further submitted that in similar nature of offence, a Coordinate Bench of this Court, vide order dated 11.11.2025 passed in S.B. Criminal Misc. Bail Application No.11272/2025, has dismissed the bail application preferred on behalf of the petitioner therein. The relevant part of the order dated 11.11.2025 reads as under :
"1. xxx
2. xxx
3. xxx (Uploaded on 21/11/2025 at 03:43:28 PM) (Downloaded on 21/11/2025 at 10:50:27 PM) [2025:RJ-JD:50112] (3 of 4) [CRLMB-12800/2025]
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 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."
Learned Public Prosecutor, thus, prayed that the petitioners may not be enlarged on bail.
Considering the overall facts and circumstances of the case; keeping in view the fact that investigation is going on; charge- sheet has not been filed and looking to the seriousness of the (Uploaded on 21/11/2025 at 03:43:28 PM) (Downloaded on 21/11/2025 at 10:50:27 PM) [2025:RJ-JD:50112] (4 of 4) [CRLMB-12800/2025] offence, this Court is not inclined to enlarge the petitioners on bail.
Accordingly, these bail applications are dismissed.
(SANDEEP TANEJA),J ms rathore (Uploaded on 21/11/2025 at 03:43:28 PM) (Downloaded on 21/11/2025 at 10:50:27 PM) Powered by TCPDF (www.tcpdf.org)