Rajasthan High Court - Jodhpur
Adnan Haidar Bhai vs State Of Rajasthan on 27 November, 2025
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HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 7940/2025
Adnan Haidar Bhai S/o Haidar Bhai, Aged About 22 Years, R/o
Flat No 38 Rajiv Nagar 28 Jamnagar Road Bajrang Wadi Rajkot
Gujarat. (At Present Lodged In Central Jail Jodhpur)
----Petitioner
Versus
State Of Rajasthan, Through PP
----Respondent
AND
S.B. Criminal Miscellaneous Bail Application No. 7943/2025
Rahul Jagdish Bhai Jadhav S/o Shri Jagdish Bhai, aged about 23
years, resident of Khandiyasar, Kripa 2, Punit Nagar, Jamnagar
Road, Rajkot, Gujrat.
(Presently lodged at Central Jail, Jodhpur)
----Petitioner
Versus
State of Rajasthan
----Respondent
For Petitioner(s) : Mr. Ram Singh Rawal
Mr. Surendra Bagmalani
For Respondent(s) : Mr. Rajeev Kumar Sharma-
Director General of Police,
Mr. Sachin Mittal-Additional
Director General (SCRB & Cyber)
(presently Commissioner of Police,
Jaipur),
Mr. Om Prakash-
Commissioner of Police, Jodhpur
Mr. Deepak Choudhary
Additional Advocate General-cum-GA
Mr. Nisheeth Dixit-
Advocate -Amicus Curiae
Mr. Urja Ram Kalbi, PP
Mr. Prakash Bishnoi
Mr. Mahipal Singh
Mr. Shiv Singh for complainant
Mr. Pushpendra Singh,
RPS-ACP, PS. Cyber Jodhpur
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Mr. Tej Karan Parihar
Mr. Nitin Dave, SHO, PS Basni
Mr. Barshi Lal, SHO, PS Jhanwar
HON'BLE MR. JUSTICE RAVI CHIRANIA
Order
REPORTABLE
1. Date of conclusion of arguments 17.10.2025
2. Date on which the judgment was reserved 17.10.2025
3. Whether the full judgment or only operative Full Order
part is announced
4. Date of pronouncement 27.11.2025
1. The instant bail applications have been filed by petitioner Adnan
Haidar Bhai S/o Haidar Bhai Aged about 22 years R/o Gujarat & Rahul
Jagdish Bhai Jadhav S/o Shri Jagdish Bhai who are presently lodged in
the Central Jail, Jodhpur in connection with FIR No. 3/2025 Cyber Police
Station, Jodhpur for the offences under Sections 308(2), 308(6),
318(2), 318(4), 319(2), 336(3), 338, 66C, 66D and 61(2) of the BNS.
The petitioners were arrested in the impugned FIR and therefore, they
moved Criminal Misc. Bail Applications before the learned trial court,
which came to be rejected by order impugned date 26.06.2025 and
02.07.2025 passed by Additional Sessions Judge No. 2, Jodhpur.
2. Learned counsels submitted that the petitioners are innocent person
and they have not committed any offence as alleged in the impugned
FIR bearing No. 3/2025 registered on 14.05.2025. They further
submitted that they have not received any amount as mentioned in the
FIR and have nothing to do with the facts as stated. It was further
stated that the offences as alleged in the impugned FIR are triable by a
Judicial Magistrate. In view of the above, they prayed that the
petitioners may be enlarged on bail by this Court.
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3. Learned Public Prosecutor strongly opposed the bail application
on the ground that the present case is of a serious nature as the
petitioners extorted money from two elderly persons, namely
Prem Mohan Govila and his wife. He further submitted that the
petitioners along with two other persons, namely Vikram Goswami
and Priya Agarwal impersonated themselves as Sub-Inspectors of
Cyber Police, Mumbai and other officials and extorted a total sum
of rupees two crores and two lakhs between 30.04.2025 and
08.05.2025. He further submitted that by putting the complainant
and his wife, who are more than 84 years of age, under illegal
arrest (named as digital arrest but not defined in any Act),
the aforementioned amount was taken from them. He further
submitted that as per the impugned orders passed by the learned
trial court only two persons have been arrested so far. He further
submitted that investigation is at a nascent stage and other
persons in the chain are yet to be arrested. In view of this, the
petitioners are not entitled to be enlarged on bail by this Court.
4. This Court considering the seriousness of the offences more
specifically offences under Sections 308(2) and 308(6) which
are punishable with imprisonment for 7 years, notes that
they are serious, though triable by a Magistrate.
Furthermore, cases, of digital arrest, committed by misuse of
Information Technology, are growing at a fast pace and modus
operandi in all cases is almost same. The Co-ordinate Bench of
this Court by order dated 22.08.2025 directed the Investigating
Officer of the case to remain present before the Court. On
03.09.2025 the Investigating Officer was present and informed
the Court about the investigation conducted by him so far.
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Thereafter, this matter was again listed before this Court on
09.10.2025 and this Court directed AAG-cum-GA Mr. Deepak
Choudhary to call the Investigating Officer and senior police
official holding charge of the Cyber Wing of the Police
Commissionerate, Jodhpur. In pursuance to the order dated
09.10.2025, the matter was listed before this Court on
15.10.2025. This Court appointed Advocate Mr. Nisheeth Dixit as
Amicus Curiae to assist the Court on the issue of cyber-crime in
the State. On 15.10.2025 Additional Director General (ADG) State
Crime Record Bureau (SCRB) & Cyber, Mr. Sachin Mittal appeared
before this Court through video conferencing and Commissioner of
Jodhpur, Mr. Om Prakash IPS; ACP, Police Station Cyber, Jodhpur,
Mr. Pushpendra Singh; Mr. Tejkaran Parihar CI Police Station
Cyber, Jodhpur and Barshilal SHO along with other IO's of
connected cases, present physically.
4.1. This Court interacted with ADG, SCRB & Cyber, Mr. Sachin
Mittal who is holding the charge of Director General, SCRB &
Cyber Crime in state of Rajasthan. In terms of the order dated
15.10.2025, the matter was again listed before this Court on
17.10.2025 and In continuation of the previous orders, this Court
on 17.10.2025 also interacted with Director General of Police,
Rajasthan, Mr. Rajeev Kumar Sharma, IPS, through video
conferencing. Further, the interaction, was also done with the,
Commissioner of Police Jodhpur, Mr. Om Prakash, IPS; AAG-cum-
GA Mr. Deepak Choudhary and other SHOs/IOs of the respective
police stations, who are also the Investigating Officers of the
connected matters. This Court heard the arguments of the
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respective counsels as well as officials as mentioned above and
the order was reserved on 17.10.2025.
4.2. As far as the facts of this case are concerned, this being a
serious case of illegal arrest, commonly termed as digital arrest.
The contents of the FIR as lodged by the complainant on
14.05.2025, being relevant, is reproduced as under:
lsok esa]
Jheku lgk;d iqfyl vk;qä
lkbcj iqfyl Fkkuk
tks/kiqj vk;qäky;A
fo"k;%& eqdnek ntZ djokus ckcrA
egksn;th]
mijksä fo"k;kUrxZr fuosnu gS fd eSa izse eksgu xksfoyk mez 84 fuoklh IykWV
uEcj 9] eku egy] 'ksjfoykl] ,;jQksl vkWfQlj eSl ds lkeus tks/kiqj dh vtZ bl
izdj gS fd fnukad 29-04-2025 dks eksckbZy uEcj 9863878204 ls okWV~l,i dkWy
vk;k rFkk vius vki dk ifjp; gsejkt dksgyh lcbaLisVj] lkbZcj iqfyl eqEcbZ ls
fn;k vkSj crk;k fd iadt vxzoky ds }kjk 538 djksM+ dk ÝkWM fd;k ftlesa 238
cSad [kkrs dke esa fy;s x;s gS] ,d O;fä dks geus fxj¶rkj fd;k gSa tks vkidk uke
ys jgk gSa vkSj cksy jgk gSa fd ,d dsujk cSad dk [kkrk gS tks vkidk gSa ftls Bxh
ls iSls VªkalQj djus ds fy;s dke esa fy;k x;k gS] ftlesa ÝkWM dh jkf'k vkbZ gS
mlesa ls vkius 10 izfr'kr dfe'ku izkIr fd;k gSa rks lcls igys tkWbZUV [kkrk gksus
ds dkj.k vkidks vkSj vkidh iRuh dks fxj¶rkj djds eqEcbZ yk;saxs fQj vki nksuksa
ls bZ-Mh- ds }kjk buosfLVxs'ku fd;k tk;sxk bl laca/k esa fiz;k vxzoky baLisVj]
iqfyl Fkkuk dksykok vkids ckr djsxh mlds ckn eq>ls fiz;k vxzoky ls ckr
djokbZ rks mlus crk;k fd iadt vxzoky us 538 djksM+ dk ?kksVkyk fd;k gS mlesa
vkidk dsujk cSad [kkrk dke esa fy;k x;k gS ftl laca/k esa vkils vuqla/kku fd;k
tk;sxk] vkids dsl dh izkbZejh bUosfLVxs'ku eSa d:axh rFkk eq[; bUosfLVxs'ku
lhchvkbZ ds foØe xksLokeh djsaxs ftl ij esjs }kjk mudks crk;k x;k fd eSa 84
lky dk gwa vkSj 'kkjhfjd :i ls Hkh detksj gwa rks mUgksaus dgk fd vki cqtqxZ gks
vkSj gesa dsl esa liksVZ dj jgs gks rks bZ-Mh- vkSj ge vkils vkWuykbZu bUosfLVxs'ku
djsaxs] bl rjg ls fnukad 29-04-2025 ls vkt rd gsejkt dksgyh] fiz;k vxzoky ,oa
foØe xksLokeh uke ds yksxksa ds esjs ikl yxkrkj ohfM;k@vkWfM;ks vkrs jgs rFkk
bUosfLVxs'ku ,oa fxj¶rkj djus dh /kedh nh rFkk eq>s Mjk;k /kedk;k ftlls eSa Mj
x;k] muds dgs vuqlkj eSaus Mj ds dkj.k esjs lkjs cSad [kkrksa dh tkudkjh mudks ns
nh rks mUgksaus dgk fd vkils bUosfLVxs'ku py jgk gS rc rd vkids cSad [kkrksa esa
ftruh Hkh jkf'k tek gS mls fudky dj gesa Hkst nks] vxj vkids }kjk dksbZ Hkh
vijk/k djuk ugha ik;k x;k rks vkidh lkjh jkf'k vkids cSad [kkrksa esa gekjs }kjk
okfil tek djok nh tk;sxhA eSaus vius vkidks lgh lkfcr djus ,oa muds }kjk
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fxj¶rkj djus dh /kedh ls Mj tkus vkSj bl ijs'kkuh ls cpus ds fy, o vius
vkidks lgh lkfcr djus ds fy, eSaus esjs vkSj esjh iRuh ds vyx&vyx cSad ds ukS
cSad [kkrksa ls muds }kjk fn, x, cSad [kkrksa esa djhc 2 djksM+ :i;s Hkst fn,]
fHktokbZ xbZ jkf'k dk fooj.k fuEukuqlkj gSA
Account No. 090101000009912 Indian Overseas Bank Rs. 1400000 Date 05-
05-2025
Account No. 310002010213889 Union Bank of India Rs. 1500000 Date 30-04-
Account No. 004152200000266 Yes Bank Rs. 3000000 Date 29-04-2025
Account No. 0712000100263705 PNB Rs. 2800000 Date 30-04-2025
Account No. 5593004569 Central Bank of India Rs 2600000 Date 03-05-2025
Account No. 26001101120001806 Jodhpur Central Corporative Bank Rs
2600000 Date 02-05-2025
Account No. 057010100034724 AXIS BANK Rs 1900000 Date 03-05-2025
Account No. 2213225841492996 AU SMALL FINANCE BANK Rs 2600000 Date
02-05-2025
Account No. 159829425245 INDUSIND BANK Rs 1800000 Date 08-05-2025
ftu cSad [kkrksa esa jkf'k tek djokbZ xbZ gS mudk fooj.k fuEukuqlkj gS %&
Account No. 10225829904 IFSC CODE IDFB0041359 RS 1400000 DATE 05-
05-2025
Account No. 104788700000102 IFSC CODE YESB0001047 RS 1500000 DATE
30-04-2025
Account No. 50200056693601 IFSC CODE HDFC0001885 RS 3000000 DATE
29-04-2025
Account No. 104788700000102 IFSC CODE YESB0001047 RS 2800000 DATE
30-04-2025
Account No. 257874709605 IFSC CODE INDB0001387 RS 2600000 DATE 03-
05-2025
Account No. 006563400000674 IFSC CODE YESB0000065 RS 2600000 DATE
02-05-2025
Account No. 257874709305 IFSC CODE INDB00078 RS 1900000 DATE 03-05-
Account No. 006563400000674 IFSC CODE YESB0000065 RS 2600000 DATE
02-05-2025
Account No. 20100045968641 IFSC CODE BDBL0001796 RS 1800000 DATE
08-05-2025
vr% fuosnu gS fd rd gsejkt dksgyh] fiz;k vxzoky ,oa foØe xksLokeh uke ds
QthZ yksxksa ds }kjk eq>s fxj¶rkjh ds uke ls Mjk /kedkdj laxfBr :i ls
vijkf/k;ksa us csbZekuh ls Bxh djds esjs 2 djksM+ 2 yk[k :i;s vius fofHkUu cSad
[kkrksa esa Myok fy;s tks fMVsy esa Åij fn, gSaA esjs }kjk ftrus Hkh iSls tek djok,
x, mudh Hkkjr ljdkj eksgj yxh gqbZ jlhn muds }kjk eq>s Hksth tkrh Fkh oks lHkh
jlhnsa QthZ cukbZ ikbZ xbZ] vijkf/k;ksa us Hkkjr ljdkj dh eksgj yxkdj QthZ
dwVjfpr jlhnsa rS;kj dj mudk iz;ksx dj /kks[kk/kM+h dh gSA vijkf/k;ksa f[kykQ
dkuwuh dk;Zokgh djrs gq, esjs ls Bxh xbZ jkf'k eq>s okfil fnykus dh d`ik djkosA
5. A perusal of the contents of the FIR shows that the complainant
Prem Mohan Govila aged about 84 years and his wife were placed
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under illegal arrest (digital arrest) under the threat that some
persons had committed cyber fraud of Rs. 538 crore in which 230
bank accounts were used including the bank account of the
complainant and his wife. The contents of the FIR further show
that the accused informed the complainant that the alleged illegal/
fraud amount, transferred into their account, due to this the
complaint, under fear(as instructed), transferred, through
RTGS/NEFT, etc. a total sum of rupees two crores and two lakhs
between 30.04.2025 and 08.05.2025 into 9 bank accounts of the
petitioners and other person details of which have already been
mentioned in the FIR, as reproduced above.
5.1 During the course of arguments, the counsel for the
petitioner failed to dispute the fact that the amount was
received by them. The Investigating Officer and Pushpendra
Singh (RPS) ACP, Cyber, Police Commissionerate, Jodhpur,
submitted two reports dated 11.08.2025 and 14.10.2025 to the
Court. In the report dated 11.08.2025 it was informed that the
complainant, under serious threat of false implication in serious
criminal cases, from the petitioners and other persons, deposited
a sum of rupees two crore and two lakh from his nine bank
accounts into nine bank accounts of the petitioners and
other persons as instructed. Report further shows that, out of
two crores and two lakhs, a sum of rupees forty-five lakh was
deposited by the complainant into the bank account of the
present petitioners. The Investigating Officer supported this fact
on the basis of the bank statement as collected by him during the
investigation. This shows that the bail applications were filed by
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stating false and incorrect facts that the petitioners have been
falsely implicated and the petitioners did not receive any amount.
6. After the report dated 11.08.2025, this Court ordered for listing
of the bail applications after the order dated 09.10.2025 on
15.10.2025 before which, ACP Pushpendra Singh submitted
another report dated 14.10.2025. In the report dated 14.10.2025
the complete nexus between the present petitioners Adnan
Haidar Bhai, Rahul, Jagdish & Dilkhush Saini was shown on the
basis of investigation. On the basis of the two reports dated
11.08.2025 and 14.10.2025, this Court noted that the amount
extorted from the complainant and his wife from their nine bank
accounts was transferred into nine bank accounts of the above-
mentioned persons and other unknown persons. Out of two crores
and two lakhs only forty-five lakhs remained in the account of the
present petitioners and the rest went into the bank accounts of
the other persons which are yet to be traced.
7. Considering overall facts and circumstances of the case,
without making any comments on the merits of the present case,
this Court is not inclined to enlarge the present applicants on bail.
8. Consequently, S.B. Criminal Miscellaneous Bail Application No.
7940/2025 & 7943/2025 are dismissed.
Why have the cyber crimes become a serious challenge
today?
This Court while hearing many bail applications involving
cyber crime noted improper/insufficient investigation, lack of
knowledge and understand of the investigating machinery of the
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State about cyber crime and connected technical issues and the
plight of the victims of cyber crimes.
Prior to origin of digital society, life of common man and the
system in government and private establishments was
moving/working at a usual or snail pace because changes were
happening at a normal speed and people and the system were
easily able to adjust or race with it. But the speed with which the
digital world is moving has put the entire system, including the
society, in difficult conditions as they are not able to adjust and
move along with it rather they are seriously lagging far behind due
to various factors.
The concern of almost all Courts etc. in the country from
Hon'ble Supreme Court, All High Courts, All District Courts, all
States/ UT's ,the Police and other Investigating Agencies etc. is
how to handle this new, unstoppable and exponentially growing
problem which is before them due to fast changing digital
technology. The digital world/information technology has seriously
affected the following: (i) society and personal life of common
man (ii) the economy of the country (iii) law and order (iv) the
education system (v) the banking system etc.
Above are some of the segments which are adversely
affected. Majorly all the cyber crimes are committed for money or
for destroying or damaging the infrastructure, the reputation or
restricting the working of the people/system. As far as the cyber
crimes, which are committed for money are concerned, the major
problem lies with the banking system which has been put into
precarious situation by the cyber criminals who are far ahead with
the system. This Court, on the basis of the interaction with Amicus
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Curiae, Advocate Nisheeth Dixit, ADG Mr. Sachin Mittal &
Commissioner of Police Jodhpur Mr. Om Prakash, noted that the
Central Government by acting proactively has directed RBI and
other banks to take all necessary steps to detect and control cyber
crimes. On the basis of the interaction, this Court also noted that
the banks, even after taking all necessary steps, are facing the
following problems in dealing with digital crimes which are:
(1) Issue of mule account and mule money
(2) Misuse of internet banking by small account holders who are
illiterate or have zero digital literacy
(3) bulk posting/transfer of mule money/fraud money in multiple
bank accounts
(4) Misuse of ATMs of mule account holders by unauthorized
persons
(5) Fast and easy conversion of money received through cyber
fraud into digital assets i.e. crypto currency, etc.
(6) Lack of control on daily payments and UPI etc.
If the banks & financial institutions, etc. are able to put
complete check on their banking activities in respect of the above
issues, then they can control the serious problem of cyber crimes
to a large extent. Therefore, necessary directions are required to
be issued to Additional Chief Secretary, Home, for issuance of
further directions to all the public and private banks, financial
institutions, etc. in this regard.
9. This Court was further informed by Amicus Curiae that
whenever such amounts are taken by the accused while
committing cyber crimes, the amount is immediately transferred
to different/multiple accounts through various layers. Initially the
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amount is transferred into countable bank accounts as the first
layer and thereafter it is further distributed/transferred in
hundreds of accounts using digital banking technology and
thereafter in third and/or fourth layer it is further either
transferred/withdrawn by the other persons. In many cases at the
third and forth layer or even thereafter the money is converted
into digital currency like bitcoin, ether, binance etc. which is then
transferred to foreign nationals outside the country faster than the
speed of light. These kinds of transactions, as noted from the two
reports and also as informed by Amicus Curiae Adv. Mr. Nisheeth
Dixit, are not easily understandable & trackable/traceable by
normal police officials & their sub-ordinate officials who are IO's in
the cases and they are unable to investigate properly due to a lack
of knowledge and understanding of technology and also of the
manner and method required for an in-depth investigation and
how to arrest the real hidden culprits.
10. The Information Technology Act, 2000 i.e., the cyber law of
India, was enacted in the year 2000 and notified on 17.10.2000.
Even after more than 25 years, the police machinery in all states
is struggling to handle the serious challenges posed by the digital
era to the police force and/or Investigating Agencies, which are
trained to handle and investigate traditional crimes only. The
growing cyber crimes in the country and the world have been
taken seriously by the Government of India through the Ministry
of Home Affairs and various special wings have been created in
this regard. The Ministry of Home Affairs (MHA) has established
Indian Cyber Crime Coordination Centre (hereinafter and
commonly referred as I4C-MHA). This centre and the MHA work
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to freeze and put on hold fraud money collected using digital
technology, while committing various cyber & other offences, and
to seize virtual digital assets that is crypto currencies, etc. Apart
from this, the Government of India has also formed Financial
Intelligence Unit (FIU), which also keeps a track on money trail
of various financial crimes committed by cyber criminals. Apart
from this, the MHA has also provided a toll-free number 1930
through which the victims/complainants can report regarding the
cyber crimes in respect of digital financial fraud as committed
against them. The concerned agencies controlling and running the
1930 number/facility take steps only to track and block the money
as involved in the cyber crimes.
11. Through 1930, MHA, I4C & other connected wings controls all
the acts of banks and financial institutions and tries to take
speedy action in respect of money as involved in the offences as
and when they are reported.
12. Apart from 1930, a general awareness exercise is done by
the Government of India, the Reserve Bank of India and other
agencies from time to time to create awareness among the
citizens about the growing cyber crimes and the precautions that
need to be taken while using digital technology not only in
commercial space but also in routine life.
13. This Court noted that 1930 is meant only for the purpose of
reporting of the financial crimes on time and through the
agencies/wings efforts are made to block the money and track the
trail, however, that is insufficient & ineffective many a times. The
challenges which digital technology has presented not only to the
Central Government but also to all State Governments including
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the investigating agencies of all levels, Public and Private
establishments and the common man in his daily affairs are very
serious. This Court was informed by the Amicus Curiae that
Government of India and the Ministry of Home Affairs are though
working proactively in this regard, however, the complete
dependence of the States on the MHA in this regard is not
understandable. The speed with which these crimes are committed
using digital technology and the time taken to understand and
report these offences to the local police/cyber police of the
respective area and their consequent reporting to MHA and its
agencies loses its significance because of the serious time lag. The
total dependence of the States on I4C and other agencies of the
MHA shows that States and all its agencies are not prepared to
handle these offences on their own.
14. In May 2025, MHA initiated a pilot project for automatic
conversion of cyber crimes reported/filed at National Crime Record
Bureau or 1930 into First Information Report (FIR). A press note
in this regard was also issued, as informed to this Court &
provided by learned Amicus Curiae, the same is reproduced as
under:
This is a significant step to achieve Prime Minister
Shri Narendra Modi's vision of a Cyber Secure Bharat.
Union Home Minister and Minister of Cooperation. Shri
Amit Shah had given instructions for implementation of
this initiative in a recent review meeting of Indian
Cybercrime Coordination Centre (14C) keeping in view the
difficulties faced by victims of cyber financial crimes in
recovery of the money lost.
The National Cybercrime Reporting Portal (NCRP)
and the National Cybercrime Helpline 1930 has enabled
easy reporting and prompt actioning on complaints related
to cyber financial crimes. The newly introduced process
involves integration of 14C's NCRP system, Delhi Police's
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e-FIR system and National Crime Record Bureau's (NCRB)
Crime and Criminal Tracking Network & Systems (CCTNS).
Now complaints related to financial losses above the
threshold limit of 210 lakh made to NCRP and 1930 will
automatically lead to registration of a Zero FIR with the e-
Crime Police Station of Delhi. This will be immediately
routed to the territorial Cybercrime Police Stations.
Complainants can visit the cybercrime Police Station within
3 days and get the Zero FIR converted into a regular FIR.
Delhi Police and Indian Cybercrime Coordination
Centre (14C), Ministry of Home Affairs (MHA) have worked
together to put in place a process for registration of cases
in accordance with the new provisions of Section 173 (1)
and 1(ii) of Bhartiya Nagrik Suraksha Sanhita (BNSS). This
process of issuing FIRs electronically irrespective of
territorial jurisdiction (e-Zero FIR) will initially start in Delhi
as a pilot. Subsequently it will be extended to other States
and UTs. The e-Crime Police Station of Delhi has been
notified for the registration of e-FIRs and transferring them
to jurisdictional police stations in Cybercrime complaints of
a specified nature reported on NCRP.
This initiative will improve the conversion of
NCRP/1930 complaints into FIRs enabling easy restoration
of money lost by victims and facilitate punitive action
against cyber criminals. It leverages the provisions of the
recently introduced new criminal laws.
A similar exercise and initiative, as per learned Amicus,
requires to be done by the State of Rajasthan also. The conversion
of complaints into FIR in the state is negligible.
It is also informed to this Court by the learned Amicus Curiae
that a question was raised in the Parliament regarding the
establishment of Regional Cyber Crime Coordination Center in
the State/UTs. In response based to this question the Minister of
State, Ministry of Home Affairs in its response in the Parliament
dated 21.03.2023 made the following statements "police and
public order are state subject as per the 7 th Schedule of the
Constitution of India and the State/UTs are primary
responsible for prevention, detection, investigation and
prosecution of cases related to various crimes including
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cyber crime. The Central Government has set up "Indian
Cyber Crime Co-ordination Centre, to deal with all types of
cyber crime in the country, in coordinated and
comprehensive manner, all States/UTs have also been
requested to set up regional cyber crime coordination
centre (R4C) at States/UTs in conversions with 'Indian
Cyber Crime Co-ordination Centre' (I4C). However, there is
no proposal under consideration with the central
Government to establish R4C at State/Uts."
In view of the above response, as made in the Parliament by
the Minister of State, it is clear that government of India has
already requested the States/UT's to set up their regional cyber
crime co-ordination center in convergence with I4C. Though this
statement was made in the year 2023 and the Parliamentary
Committee submitted its report on 20.08.2025, still there is no
effort or initiative on the part of the State Government to establish
Regional Cyber Crime Coordination Centre (R4C).
15. Every State is required to have its own system in place to
monitor, control, investigate and take such other measures so as
to control the menace of growing cyber crimes.
Need of Digital Experts and Inspectors to control &
investigate cyber crimes in the State
16. Under the IT Act, 2000, the investigation of cyber crimes can
be done by Inspector or higher officials in terms of Section 78 of
the Act. The traditional police force, in which persons are recruited
from arts, commerce and science backgrounds with zero or very
little knowledge and hardly any understanding of fast changing
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Information Technology, cannot handle the digital challenges even
with some part-time/temporary/contractual assistance of technical
experts. The problem which the State of Rajasthan is facing is not
new. A similar problem was faced by the Government of Punjab,
which issued a special recruitment advertisement for appointment
of Inspector with IT qualification and experience. This recruitment
was initiated for various segments in the TSS Cadre, Punjab Police
Department. The various posts as advertised in different domain
are reproduced as under for reference:
S. No. Domain Specialization/Function
1. Cyber Security
2. Geographical Information
Grouping 1 System (GIS)
3. Data Mining
4. OSINT Analysis
5. Information Network Management
6. Technology Data Analytics
7. Services (IT) Grouping 2 Wireless & Telecommunications
8. Website Administration
9. Computer/ Digital Forensic
Analysis
10. System Administration
11. Programming/Coding
12. Grouping 3 Database Administration
13. IT Support
14. Cyber Crime
15. Community & Victim Support and Community and Victim Support
16. Counselling Services Community Counselling
17. Forensic Sciences (FS) Forensic Analysis
Computer/Digital Forensic
Analysis
18. Human Resource Management
When such persons are recruited on the post of Inspector only
then proper investigation can be conducted, which would further
lead to fair trial and be of major help in the administration of
justice. As the present Investigating Officers (Inspectors as per
Section 78) are not technically qualified, proper investigation is
not being conducted by them and consequently the fate of the
trial can be well imagined. In order to have the IT experts in the
office of the DG Cyber for the investigation of cyber crimes, the
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ACS, Home, in consultation with the Department of Personnel, by
making necessary amendments in the existing service rules or by
framing new recruitment rules, can have persons having IT
qualifications with experience of respective domain for the post of
Inspector.
17. The State of Rajasthan is one of the states which specifically
created the office of Director General, Cyber Crime exclusively for
handling the cyber crimes in the year 2024. This approach and
effort needs appreciation, however, the speed and the
infrastructure with which the office of the DG, SCRB & Cyber is
working and intends to proceed is not understandable and
therefore, even after the creation of the office of DG Cyber, there
is no proper system in place to control, investigate cyber crimes
and take other measures in the State of Rajasthan. There are
many parts in the State namely Mewat etc. which have become
hotbeds for the cyber crimes. It was informed to this Court that
the State in order to control the growing menace of cyber crimes
in certain parts of the State started special operations namely
Operation Anti Virus , Operation Cyber Shield etc. through
which they have tried to control the cyber crimes in those areas to
some extent. It was informed to the Court that the State is
continuously working in those areas to control cyber crimes. After
this order was reserved, this Court, through various news reports
as published in the news papers noted that few serious cyber
crimes have been caught in the State which shows some serious
action on the part of the State. This needs appreciation but
catching only can't help as various technical issues are to be
handled as well as to be proved in the trial which is difficult when
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the investigation has not been done with the assistance of IT
professionals/experts. This court is also aware of the fact that the
State is taking some help of the IT Experts however the same is
insufficient as there is no regular/permanent team of IT experts in
the office of DG Cyber to work 24/7 on such issues.
17.1 Recently the Parliamentary Standing Committee on Home
Affairs under the Chairmanship of the then Member of Parliament
Dr. Radha Mohan Das Agarwal submitted 254 th Report on the
subject "Cyber Crime-Ramifications, Protection and
Prevention" to both the Houses of the Parliament on 20.08.2025.
As the digital penetration is growing in all parts/segments/wings
of the Government, the private sector, and society, therefore, the
Committee took replies, suggestions etc. from the Ministry of
Home Affairs, Indian Cyber Crime Coordination Centre (I4C),
Ministry of Electronics and Information Technology (MeitY),
Ministry of External Affairs (MEA), Ministry of Corporate Affairs
(MCA), Department of School Education and Literacy (DoSEL),
Telecom Regulatory Authority of India, CBI, NIA, Department of
Financial Services, Financial Intelligence Unit-India (FIU-IND),
RBI, important nationalized Banks etc.. The above Report was
provided to this Court by the learned Amicus Curiae. This Court
noted, after going through the Report, the serious concern of
Central Government including the Parliament about the growing
cyber crimes in the country. The Government and Parliament,
both, are seriously concerned in this regard as these crimes have
seriously disturbed not only the economy & security of the nation
but also the social, economic and cultural fabric of the country.
The Report shows that MHA has started a toll free helpline no.
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1930 on which people report a large number of financial offences
daily as committed against them in digital space. The five year
data (2019-2024) as placed before and considered by the
Committee shows that the number of complaints as reported
in year 2019 were 26,049 and the conversion into FIR was
1032, this has increased to 20,33,316 complaints and the
conversion into FIR is 49,532. This shows that in last five
years the number of complaints have grown manifold
however the conversion into FIR is very low.
17.2. The report even shows that for the financial cyber fraud,
MHA has created a system known as Citizen Financial Cyber
Fraud Reporting and Management System (CFCFRMS), a
platform which facilitate the reporting and management of
financial fraud incidents. In 2021 the number of complaints were
1,37,254 which increased to 15,42,254 in the year 2024. On the
basis of the complaints as received, the system as put in place by
the Central Government, works proactively so as to stop the fraud
amount from being transferred further for which the lien is
created. As per the Report, the total fraud amount reported
in year 2024 was Rs.21,181 crore however, the lien could
be created only on Rs.2530 crore. The reason, as per the fact
informed to this Court by Amicus Curiae, AAG, ADG Mr. Sachin
Mittal and other officials is the pace with which the cyber criminals
work to transfer the cyber fraud amount using digital technology
in banking system is lightning fast and in just few seconds and
minutes, hundreds and thousands of crores of rupees are
transferred very easily without any proper KYC & other checks
about those transactions. This amount will continue to grow
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exponentially because in last two decades the country has
undergone a remarkable digital transformation & is now moving
fast towards adoption of Artificial Intelligence in the system.
The e-Commerce, internet banking, UPI payments, digital
literacy, mobile connectivity, digital connectivity, etc. upto the
remotest village/part of the country have also grown manifolds.
On one hand this digital transformation has provided fast growth
to the country, however, the same has been misused by criminals
for committing various cyber crimes which is obstructing the
growth. The report contains discussions about various crimes,
their impact and various bodies and authorities, as instituted,
which are working 24/7 to keep a complete check on such crimes,
as they have posed a serious danger to not only the economy but
also to the lives of the people.
18. The Government of India and the Ministry of Home Affairs for
the purpose of controlling the crimes have formed I4C and all the
authorities/bodies etc. which work in coordination with I4C in the
MHA. India is a country with a population of more than 140 crore
and at present is the fourth largest economy of the world, growing
at fast pace, in which digital revolution has a key role so the
country and each State need specific/separate mechanism and
well-equipped system to control cyber crimes. As the economy
and population of every state is growing and digital penetration is
also increasing every day, so it is necessary that State of
Rajasthan must also have a proper system in place to handle this
problem.
This court is aware of the fact that even for
investigation of traditional crimes, the cooperation and
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assistance of technical experts in the IT field is a must,
therefore the office of DG, Cyber needs major structural
reforms from the level of Inspector to high up in the ladder
(under section 78 of the IT Act 2000) and at various other
levels also. The cyber crimes can be investigated by officer of the
level of Inspector as per Section 78 and above officials. Presently,
Sub Inspectors (who are promoted to Inspector) are appointed
either through promotion or direct recruitment under the
Rajasthan Police Sub-ordinate Rules, 1989. The persons who,
through direct recruitment and promotion channel, are appointed
as Sub Inspectors are further promoted as Inspector are
completely ignorant about the technological challenges and even
some trainings and academic courses cannot make them experts
and competent to handle the challenges of digital world.
This Court also noted the order dated 21.07.2025 as passed
by Division Bench in D.B. Civil Writ (PIL) No. 1311/2025 titled as
Suo-Moto Vs. Union of India and Others.
The reason this Court took up the present issue while
hearing the present bail applications relating to digital arrest is
that present machinery/system in the State under DG SCRB &
Cyber is not equipped to handle not only the traditional cyber
crimes but also the upcoming serious future challenges of artificial
intelligence and deep fake & other such technological challenges.
The country and the economy is now moving fast towards
adoption of artificial intelligence in the system and to
handle/counter the challenges which have started coming due to
artificial intelligence and deep fake but the Government and all its
departments, wings, etc., at the state level are hardly prepared.
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As this Court is issuing certain directions to the State machinery
by this order, however, is conscious of the fact that the issue of
cyber crime is so vast that all the issues cannot be
covered/examined by this Court by this order. The issue of cyber
crimes is related to law and order which is the state subject,
therefore, the directions would be issued to Additional Chief
Secretary, Home, Director General of Police, Director General,
SCRB & Cyber for issuance of necessary notifications, circulars,
SOPs etc., to handle the issues as discussed in the previous paras.
DIRECTIONS :
This Court, after detailed interaction with the DGP, ADG
(Cyber, holding the charge of DG Cyber), Commissioner of Police,
Jodhpur, Mr. Deepak Choudhary, Additional Advocate General cum
GA, Amicus Curiae Mr. Nisheeth Dixit, Advocate and other IOs, in
order to have a proper system and infrastructure in the State for
handling the present and future challenges relating to cyber crime,
issues following directions: -
DIRECTIONS TO ACS HOME, DGP, DG SCRB & CYBER :
1. ACS Home is directed to issue a notification or circular for
the establishment of the Rajasthan Cyber Crime Control
Centre (R4C) on the lines of Indian Cyber Crime Co-
ordination Centre (I4C), which will work in coordination and co-
operation with I4C for prevention, detection and investigation etc.
of cyber crimes in the State of Rajasthan and for providing all
assistance to all the enforcement agencies, Department, etc. of
the State of Rajasthan and Central Government agencies.
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2. ACS Home would ensure that R4C shall have all the powers
in the State similar to I4C and must act in coordination, but not in
conflict with the working of I4C. He would also form such wings as
may be required, similar to and in addition to as formed by MHA.
3. The State shall start a toll free number (separate from
1930) for automatic registration of FIRs on reporting of a
complaint which must start from 01.02.2026. The respective FIR
shall be registered on Central Portal, which would then be
transferred to the respective Cyber Police Station having
jurisdiction.
4. As per Section 78 of the IT Act, 2000, cyber crimes can be
investigated by Inspectors and higher officials. As there are no
technically qualified, competent and eligible Inspectors in the
entire investigative machinery of the State (common problem in
all States'/UTs), therefore, ACS Home after consultation with
Department of Personnel (DOP) & other Departments, and also
after considering and examining all relevant factors/issues shall
take steps for appointment of Inspectors exclusively for the office
of DG (Cyber) without taking much time in administrative
consent / approvals. For this appointment, the State, may refer to
the recruitment process followed by the State of Punjab & other
State, shall do the following :-
(i) The State, shall appoint IT Inspectors, who must have
the IT qualifications required to handle, monitor, detect,
prevent, and investigate cyber crimes with required
experience of the field/subject/domain.
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(ii) Necessary amendments, if required, be made in the
existing recruitment Rules or new rules be made to fulfil
the need for recruitment of IT Inspectors only for the
office of DG, Cyber for investigation of cyber crimes as
per the requirement of Section 78 of IT Act, 2000.
(iii) The IT Inspectors so recruited shall be posted only
in Cyber Police Station & other departments/places in the
entire State under direct control of DG Cyber and their
cadre would be designed accordingly keeping the
promotion channel & other applicable Rules, etc. while
taking into consideration the issue of special/higher pay-
scale.
5. The IT Inspectors would not be transferred to any other
department except on deputation or until and unless required by
other investigation agencies with due permission of ACS, Home
and DG, Cyber.
6. Mr. Sachin Mittal, ADG (Cyber), informed this Court, that the
required accredited lab as per Section 79(a) of the IT Act, 2000
would be established soon. ACS Home is directed to expedite the
process and shall ensure that the required accredited Lab as per
Section 79(a) becomes effective from 01.02.2026.
7. ACS Home shall also ensure, considering the fact that in all
criminal cases and in all investigations by different Investigating
Authorities/agencies digital evidence and forensic report of the
digital device or digital information is very crucial, therefore, the
accredited Lab must have all the required latest digital technology
and infrastructure including qualified man-power in place so that
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all the digital forensic reports are prepared and provided in time to
the respective Investigating Officers and/or Investigating Agencies
in the most reasonable and shortest possible time not more than
30 days from the date of deposition of devices, etc. or request for
information by IOs for the timely completion of investigation and
for taking necessary action against the accused persons for proper
administration of Justice.
8. ACS Home, DGP and DG Cyber would jointly take quarterly
meetings with the all Investigating and Law Enforcement Agencies
of the State apart from Banks, Telecom Service Providers, Internet
Service Providers & Intermediaries etc., and would issue necessary
directions for coordination, so as to prevent, detect, for
investigation etc., among them to effectively control cyber crimes
in the State and shall also take such steps as required for
performance of their duties and functions in this regard.
DIRECTIONS IN RESPECT OF BANKS, FINANCIAL
INSTITUTIONS, FINTECH COMPANIES ETCS.:
9. ACS Home and DG, Cyber shall instruct all banks, financial
institutions, fintech companies etc., including those companies
which maintain/provide ATM facilities, to use AI Tools in ATM
software to detect and stop/block the use of multiple ATM cards
when it is used by unauthorized person.
10. ACS, Home shall ensure that all nationalised & private banks,
fintech companies etc., along with the Authority of RBI in the
State, strictly act to control and monitor mule accounts in the
State.
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11. All banks and financial institutions etc. must use the Mule
Hunter (AI) tool as developed by RBI & other AI tools & other
softwares, etc. to detect mule accounts and trace mule money.
12. The KYC of all mule accounts detected and suspected one be
re-done and be investigated and if Bank officials are found to be
involved in opening of such accounts then necessary instructions
would be issued by ACS, Home to highest authorities of the banks,
etc. to take necessary disciplinary action against them and would
also take legal action against them in accordance with BNS &
BNSS, 2023 and/or applicable laws.
13. All dead/inactive bank accounts be put under strict vigil and
their KYC must be done again. ACS, Home shall instruct all banks,
financial institutions, etc. to do physical inspection/verification of
such account holders while doing the KYC.
14. All banks, financial institutions, etc. shall be directed by ACS,
Home and DG Cyber, to not to permit and/or stop internet banking
facilities for account-holders whose activities appear to be
suspicious, and/or which have annual transactions of less than
Rs.50,000/- per annum in last 3 years and/or who are not digitally
literate, in accordance with law. The daily UPI limits be also set for
such account holders.
15. The ACS, Home shall ensure that all banks and financial
institutions, fintech companies etc., strictly monitor and control
bulk transfers/posting of amounts by unknown
person/unauthorised and suspicious person etc., excluding
Central Government, State Government and the authorities
controlled by them.
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16. The ACS, Home would also issue directions to the top
authorities/ Manegement of banks, financial institutions, etc. to
strictly monitor the working of their officials, etc. posted in
branches in areas with a considerable increase in cyber crimes.
Directions for regulation of sale and purchase of all digital
device and SIM cards, Call Centre/BPO etc; social
networking sites in the State, etc.:
17. The ACS, Home shall issue directions for the registration of
and regulation of the sale and purchase and other connected
activities of all companies, shopkeepers etc. (physical shops,
offices and shops in digital space) which are engaged in the
commercial activity of sale and purchase of original and second-
hand devices. The concerned SHO of the area shall carry out this
exercise with physical visits to all such companies, shops etc.,
located in its jurisdiction. This shall come into effect from
01.02.2026.
18. The details of sale and purchase of all digital devices (first-
hand, second-hand and even further), must contain all particulars
of the device including technical specifications and must be
immediately uploaded on the system under the control of DG
Cyber. The DG Cyber shall create the system in the form of
software for such registration and regulation of connected
activities but shall ensure that there is no violation of privacy, any
applicable law etc.. Any sale or purchase made, in violation of this
requirement or such other condition as may be fixed, must lead to
cancellation of their registration and other consequential acts for
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which detailed circular would be issued and this shall come into
effect from 01.02.2026.
19. The ACS Home, DG, SCRB & Cyber, in coordination with DOIT,
Rajasthan, telecom service providers and other interested
/affected /concerned parties (based in the state) shall ensure that
no individual person (not a commercial establishment as
presently) is issued more than three SIM cards in the State.
Before discontinuation of old SIM card and for issuance of any new
SIM card (after 3 SIM cards), the necessary check and verification
shall be done for which a detailed SOP shall be issued to prevent
misuse of SIM cards for prevention of cyber crime.
20. All Call Centre, BPO, etc. involved in any kind of
telemarketing, digital communication & for providing any other
digital service, etc., operating in the State must be registered with
DG, cyber. The ACS, Home shall issue detailed circulars and/or
SOP for registration of Call Centres, BPO etc. and shall also take
undertakings from them that they shall not indulge in any
illegal/prohibited/unauthorized activity. The companies would not
be asked to disclose their client details and other confidential
business information.
21. The ACS, Home, by a detailed circular, shall ensure that all
users of digital/social networking sites who are residents of the
State or residing in the State shall have genuine IDs connected
with their Aadhar No. or such identity details so as to ensure that
no impersonation is done by any person in the State. It shall also
be ensured that all fake profiles/IDs are blocked in accordance
with law.
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22. ACS Home shall issue notification/circular regulating the
affairs of all youtubers or other such didgital/internet influencers
having their youtube channels, etc. and/or who commercially work
in the digital space interests who are either resident of the Sate or
residing in the State. In regulating the affairs the due care and
caution must be taken with regard to protection of Freedom of
Speech and other Fundamental Rights under the Constitution and
other laws.
DIRECTIONS IN RESPECT OF E-COMMERCE COMPANIES,
COURIER DELIVERY COMPANIES ETC. AND GIG WORKERS: -
23. The State has enacted the Rajasthan Platform-Based Gig
Workers (Registration and Welfare) Act, 2023, which was
published in the Gazette on 14.09.2023. All gig workers must be
registered with DG Cyber and a common uniform/dress with a QR
code and ID card for their identification shall be made mandatory
w.e.f. 01.02.2026. All gig workers shall carry their ID cards
while performing their duties and shall produce them as and when
demanded by authorities or consumers.
24. All Ola, Uber etc. cars and bike riders and all gig workers of
companies like Swiggy, Zomato, etc. must be compulsorily
registered with the State Transport Department with commercial
number plate. They must also be registered with DG Cyber. Only
the person registered with the company/authorised driver shall
drive the vehicle while performing the duties; for any
impersonation by driver of the vehicle the respective company
would be liable for which DG Cyber shall issue detailed SOP in
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consultation with Commissioner, State Transport Department, the
companies providing services and also after taking public
suggestions. This shall be made effective w.e.f. 01.03.2026.
25. All E-commerce and other such companies(courier companies,
deliver partners of E- commerce companies etc.) shall be directed
by ACS, Home to appoint a GIG worker after Police verification
and complete background check. The Documentation of police
verification shall be submitted/provided to DG Cyber. No person
with any criminal antecedents be employed. The above companies
shall also conduct monthly thorough checks on all activities of gig
workers using AI tools, and must submit a quarterly report in
respect of any suspicious activity, if noted, to the DGP and DG
Cyber Cell, Rajasthan.
26. ACS Home, for the safety of female passengers, who very
frequently use the service of above companies for transportation,
shall ensure that the companies like Ola, Uber, etc. are
encouraged to have at least 15% female drivers (in six
months from the date of this order and would further
increase to 25% in next 2-3 years) of cars/bike/scooter for
the security of female passengers. The companies shall ensure
that on starting this service the female passengers must have the
preference, in the software, to opt for female drivers first.
Directions in respect of Government Departments,
Authorities, etc. for Digital Audit
27. ACS Home would direct all Government departments,
authorities etc., which deals with financial matters to conduct a
monthly audit of all the digital transactions & digital activities of
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the department so as to detect and stop any financial and other
digital fraud in the government/department machinery which
involves public money.
SOP FOR DIGITAL ARREST CASE
28. In order to save persons from being victims of digital arrest,
ACS Home shall direct all banks, financial institutions, fintech
companies etc., to issue a joint SOPs to be followed mandatorily
by their officials up to the bottom level to closely monitor sudden
high-value transactions by elderly couple or vulnerable account
holders etc. On noticing any sudden high value transaction a
physical visit shall be mandatorily made to the house of the
account-holder within 48 hours so as to check any
suspicious activity or to save them from any cyber fraud.
29. The ACS, Home shall direct-Banks, financial institutions etc.,
to identify customers vulnerable to fraud and shall monitor their
activities for protection. They would also educate their customers
in regard to digital arrest and other cyber crimes on a regular
basis.
30. For sudden use of F.D. of high value by vulnerable account
holder/senior citizen, due-care and caution would be taken by the
banks.
DIRECTIONS TO ACS HOME, DIRECTOR PROSECUTION,
GOVERNMENT OF RAJASTHAN
31. ACS, Home & Director Prosecution, State of Rajasthan, in
consultation with the Department of Law & Justice (State), shall
appoint:-
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i. At least one Special Public Prosecutor(SPP) in each district,
who has technical and other knowledge including experience
to deal the issue of cyber crimes, trials and other issues in
the district courts. Further, regular training and other
infrastructure shall be provided to such SPP
ii. One Special PP each, for Principal Seat of Rajasthan High
Court at Jodhpur and the Bench at Jaipur, shall be appointed
to defend the investigating agencies in all matters relating to
cyber crimes.
iii. One Cyber Law Consultant in the Office of Director
Prosecution, who must have vast understanding of cyber law,
cyber crimes and all digital laws in the matters of filing and
defending of cases before the appropriate authorities, courts,
etc.
Directions for issuance of circular/ SOP for children below
16 years of age for use of mobile phones in school, online
games, social networking sites, etc.
32. ACS, home shall issue, in consultation and coordinate with
Education Department, all schools, parents association and other
stakeholders, detailed circular/SOP regarding the use of smart
phones and/or for use of keypad phones in schools for children up
to class 9th or below the age of 16 years for safety and protection
of children from being the victim of cyber crimes with a period of
four months from the date of order.
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Directions in respect of Data Protection Act, 202 3 and
Digital Personal Data Protection Rule, 2025 & other digital
laws.
33. ACS, Home and DG Cyber, in coordination with the other
departments, shall ensure timely and strict compliance/adherence
to Digital Personal Data Protection Act, 2023 and Digital Personal
Data Protection Rules, 2025 and other digital laws in the State.
DIRECTIONS FOR AWARENESS
34. The Member Secretary, Rajasthan State, Legal Service
Authority may also initiate necessary actions/steps for prevention
of cyber crimes by starting awareness drive and
creating/establishing CYBER SECURITY AWARENESS CELL and
may also appoint IT experts, lawyers with knowledge of Cyber
Laws for providing legal assistance and information to the litigants
up to the District and Taluka level in the State for which the issue
be placed before the Hon'ble Executive Chairman and Acting Chief
Justice, RSLSA.
35. DG, Cyber shall initiate awareness drive about the cyber
crimes in all government departments, colleges, schools and other
institutions etc. through which efforts shall be made to prevent
and control the number of cyber crimes from increasing in the
State.
The above directions are not exhaustive and the ACS, Home
and other departments/wings of the State in coordination with
each other shall take all such other steps as may be needed for
handling the issue of cyber crimes apart from the issue of artificial
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[2025:RJ-JD:46512] (34 of 34) [CRLMB-7940/2025]
intelligence and deep fake for digital safety and security of the
State and its residents.
Before closing, this Court appreciates the valuable assistance
and information provided by Director General of Police Mr. Rajeev
Kumar Sharma, Additional Director General (SCRB & Cyber)
Mr. Sachin Mittal (presently Commissioner of Police, Jaipur),
Mr. Om Prakash, Commissioner of Police, Jodhpur, Additional
Advocate General-cum-GA Mr. Deepak Choudhary and
Mr. Nisheeth Dixit- learned Amicus Curiae in examining the
present issue and passing the above direction for the object as
discussed in this order.
Copy of this order be send to Member Secretary, RSLSA and
other parties as mentioned in the title of the order.
(RAVI CHIRANIA),J
7-Jatin/-
(Uploaded on 27/11/2025 at 05:01:24 PM)
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