Disclaimer: This has been reported after the availability of the order of the Court and not on media reports so as to give an accurate report to our readers.
Rajasthan High Court: In a bail application filed by the accused-petitioner, a young man, under Section 483 of the Nagarik Suraksha Sanhita 2023 (‘BNSS’), a Single Judge Bench of Sameer Jain, J., granted bail and laid down multiple conditions for the accused to follow.
In the present case, the accused was arrested in connection with FIR under Sections 318(4), 319(2), 336(3), 338, 340(2), 112(2) and 61(2)(a) of Nyaya Sanhita 2023 (‘BNS’) and Section 66D of the Information Technology Act 2000 (‘IT Act’) and Section 13 of the Rajasthan Public Gambling Ordinance, 1949 (‘RPGO)’. The amount allegedly involved in question was Rs. 13,00,000.
The Court noted that the co-accused was enlarged on bail, the charge-sheet was filed and that the accused was a young man and granted him bail without commenting upon the merits/demerits of the case. The Court directed the accused to furnish a personal bond of Rs. 50,000 with two sureties of Rs. 25,000 each to the satisfaction of the Trial Judge for his appearance before the Court concerned on all the dates of hearing as and when called upon to do so.
Further, the Court relied on Mohit v. State of Rajasthan1 and stated that the following conditions should also be abided by the accused:
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All financial transactions should be through one designated bank account, details to be given to the Investigating Officer (‘IO’) and Trial Court before release. All other accounts in the accused’s name should be closed prior to release.
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Monthly statements of the designated account should be submitted to the IO and Trial Court.
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The Reserve Bank of India should issue an advisory restraining the accused from opening any new bank account linked to AADHAR/PAN during the proceedings.
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Complete details of all bank accounts and digital wallets (Paytm, PhonePe, Google Pay, etc.) should be provided.
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The affidavit of disclosure should be filed before the Trial Court.
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The accused should use only one registered non-smart phone and one postpaid number.
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No VPN, proxy networks, laptops, tablets, or GSM-enabled computers should be used.
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Device details should be furnished to the IO and Court.
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The accused should abstain from social media use for the period fixed by the Trial Court.
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There should be no deletion, alteration, or modification of any digital evidence.
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There should be weekly appearance before the IO and daily communication for IP address and location tracking. IO should conduct surprise checks.
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There should be disclosure of any employment/business involving digital transactions and submit quarterly income and asset affidavit before the IO and Trial Court.
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There should be no dealing in cryptocurrency, anonymous payment systems, or virtual assets, and no association, assistance, or training for persons involved in cybercrimes.
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There should be no participation, direct or indirect, in online gaming, betting, gambling, or wagering platforms.
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The accused should fully cooperate in digital forensic investigation, including consent for examination/seizure of devices.
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An affidavit of compliance with all conditions should be filed before release.
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The Trial Court should direct community service or cyber-awareness activities as a reformative measure. The accused should attend cyber-awareness sessions or certified cyber-security courses as directed by the IO or Trial Court.
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Before release, the accused should obtain PAN and file income tax returns with full disclosures.
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Details of all family members, residents, servants, tenants, including mobile numbers, SIM details, devices, and social media accounts, should be provided to the IO/Trial Court before release.
[Dilraj v. State of Rajasthan, S.B. Criminal Miscellaneous 2nd Bail Application No. 16484 of 2025, decided on 30-1-2026]
Advocates who appeared in this case:
For the Petitioner: Ghanshyam Sharma and Pradeep Sulaniya, Advocates
For the Respondent: Rhishi Raj Singh Rathore, PP
1. SBCRLMB No. 9343/2025