Rajasthan High Court - Jodhpur
Mangilal Alias Pappu vs State Of Rajasthan (2026:Rj-Jd:19675) on 27 April, 2026
Author: Nupur Bhati
Bench: Nupur Bhati
[2026:RJ-JD:19675]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Criminal Miscellaneous Bail Application No.1563/2026
Mangilal Alias Pappu S/o Mukaram Vishnoi, aged about 36 years,
Resident of Sankad, Police Station Sanchore, District Jalore,
Rajasthan.
(Presently Lodged In Distt. Jail, Rajsamand)
----Petitioner
Versus
State of Rajasthan through Public Prosecutor
----Respondent
For Petitioner(s) : Mr. Zeeshan Ali.
Mr. Aslam Khan.
For Respondent(s) : Mr. Sameer Pareek, PP.
HON'BLE DR. JUSTICE NUPUR BHATI
Order 27/04/2026
1. The instant bail application has been filed by the petitioner under Section 483 BNSS who has been arrested in connection with the FIR No.02/2023 dated 30.03.2023 registered at the Police Station Cyber (Rajsamand), District Rajsamand, for the offences under Sections 419, 420, 465, 468 & 120B of IPC and Sections 66-C and 66-D of the Information Technology Act.
2. Briefly stated, the facts of the case are that on 30.03.2023, complainant Madan Singh lodged a written report with the In-charge, Cyber Police Station, Rajsamand, stating therein that he received summon dated 08.03.2023 from ITO Ward-1, Rajsamand, under Section 147 of the Income Tax Act, 1961, alleging ₹48,39,360/- tax demand on ₹16,13,12,000/- scrap-sale income for FY 2018-19 by M/ s Pioneer Industries (Proprietor: Shri Madan Singh, Mangalore address), registered fraudulently in his name. Upon inquiry, he learned that some unknown persons had opened a fake Bank of (Uploaded on 27/04/2026 at 03:56:52 PM) (Downloaded on 27/04/2026 at 08:34:32 PM) [2026:RJ-JD:19675] (2 of 3) [CRLMB-1563/2026] Baroda account (No.5250100011145, Mangalore) using his PAN without consent, despite his sole legitimate Account No.30260100026060, Bhim Branch; and misused his details via computer fraud to alter his mobile/address and e-file false ITRs for FY 2017-18/2018-19 using Aadhaar OTP. Earlier, in 2020, a similar Mangalore notice was replied to by post. These acts tampering with documents, forging company registration, and conducting crores in fictitious transactions, thereby cheated him with dishonest intent, causing wrongful loss and tax liability; appropriate action is sought against the culprits while safeguarding him.
3. Learned counsel for the petitioner submits that the petitioner has been falsely implicated in the present case and bears no connection whatsoever with the alleged offences. He submits that the petitioner has never associated with the alleged fake company, neither misused the complainant's PAN card or any other documents nor used them for any wrongful purpose, and has not carried out any transactions or received any amount through the alleged account. Further, since the petitioner had no contact or interaction with the complainant, the question of opening any fake company or account on the basis of the complainant's documents does not arise. The petitioner has been in custody since 07.01.2026 and the investigation is complete, with no further recovery to be effected from him. He further submits that charge sheet reveals the petitioner was found in possession of four SIM cards, including Mobile No.8050193495 used to open the account in the name of M/s Pioneer Industries, yet the recovery memo confirms that this SIM was not recovered from the petitioner. Lastly, learned counsel for the (Uploaded on 27/04/2026 at 03:56:52 PM) (Downloaded on 27/04/2026 at 08:34:32 PM) [2026:RJ-JD:19675] (3 of 3) [CRLMB-1563/2026] petitioner argued that the offences are triable by the court of Magistrate and, therefore, the petitioner may be enlarged on bail.
4. Per contra, learned Public Prosecutor opposes the bail application, however, is not in a position to refute the fact that the petitioner has not been named in the FIR and that the petitioner has no previous criminal antecedents of similar nature. He further admits that charge sheet has been filed. Learned Public Prosecutor also does not refute the fact that the offences, alleged, are triable by the court of Magistrate.
5. Having considered the submissions advanced at Bar by learned counsel for the parties and having regard to the entirety of facts and circumstances of the case as available on record; and looking to the fact that trial may take a long time to conclude and, without expressing any opinion on the merits/demerits of the case, this Court deems it fit to enlarge the petitioner on bail.
5. Consequently, the bail application is allowed. It is ordered that the accused petitioner Mangilal Alias Pappu S/o Mukaram Vishnoi arrested in connection with FIR No.02/2023 dated 30.03.2023 registered at the Police Station Cyber (Rajsamand), District Rajsamand shall be released on bail; provided he furnishes a personal bond in the sum of Rs.50,000/- and two sureties of Rs.25,000/- each to the satisfaction of the learned trial Court, with a stipulation to appear before that Court on all dates of hearing and as and when called upon to do so.
(DR.NUPUR BHATI),J 29-DeeptaArora/-
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