DHARMENDRA CHAWRA HARISH BHAI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) At the time of consideration of Bail Application No. 10675/ 2025, Dharmendra Chawra Harish Bhai Vs. State of Rajasthan in FIR No. 02/2025 dtd. 3/2/2025, registered at Cyber Police Station District Karauli for offence under Ss. 318(4), 316(2) of BNS and Sec. 66-D of IT Act, this Court has observed that a bank account in RBL Bank was used extensively for cyber crime and cheating, but the interrogation note suggested that the petitioner is working on a salary of Rs.27000.00 per month as a salesman and having a friendship with Nehul, who is operator of bank account of petitioner maintained in RBL Bank in which the crime proceeds were transferred. This Court has directed the Superintendent of Police, Karauli to submit his comments about shoddy investigation, as no action was taken against main accused- Nehul.

(2.) In another matter, while considering second bail application No. 14644/2025, Vikram Singh Vs. State of Rajasthan on 17/11/2025, this Court has observed as under:-

(3.) Even in year 2025, more than 100 matters involving cyber crimes and criminals were placed before this Court for consideration at bail stage. In more than 80% of the cases, FIR is registered at the instance of police and almost all detained persons are youths at this stage (age between 18 to 30 years). Almost 90% of them were booked for the first time meaning thereby they are chance criminals and not habitual criminals. Almost all were from Deeg, Alwar, Bharatpur, Sawai Madhopur, Khairthal- Tizara Districts. Probably, large number of youth in these areas are unemployed.