Rajasthan High Court - Jodhpur
Sawant Singh vs State Of Rajasthan (2026:Rj-Jd:8615) on 16 February, 2026
[2026:RJ-JD:8615]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 755/2026
Sawant Singh S/o Gyan Singh, Aged About 30 Years, Resident Of
Dharnok Tehsilnokha District Bikaner. (Lodged In Central Jail
Bikaner)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Birbal Ram Bishnoi
For Respondent(s) : Mr. Hathi Singh Jodha, PP
HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR
Order 16/02/2026
1. The petitioner has filed this bail application under Section 483 of BNSS in FIR No.134/2024 registered at Police Station Seruna (Sudsar), District Bikaner for offence under Sections 8/15, 29 of NDPS Act.
2. Heard learned counsel for the petitioner as well as learned Public Prosecutor and perused the material available on record.
3. Learned counsel for the petitioner submits that the petitioner has falsely been implicated in this case. He again submits that no contraband has been recovered from the conscious possession of the petitioner. He further submits that it is the co-accused Manoj, from whose conscious possession, the alleged contraband weighing 19.870 Kilograms Poppy Straw has been recovered and the same is below the commercial quantity. The co-accused Manoj has been granted benefit of bail by a co-ordinate Bench of this Court vide order dated 05.12.2024. He again submits that the (Uploaded on 16/02/2026 at 05:22:07 PM) (Downloaded on 16/02/2026 at 08:44:56 PM) [2026:RJ-JD:8615] (2 of 2) [CRLMB-755/2026] petitioner is behind the bars since 02.01.2026. Though, two cases of similar nature have been registered against the petitioner, but in those cases he has already been enlarged on bail. The trial of the case may take considerable time and no further custodial interrogation is required, hence the bail application of the petitioner may be allowed.
4. Learned Public Prosecutor has vehemently opposed the bail application.
5. On consideration of the rival submissions and material available on record and in the light of submission made by learned counsel for the petitioner but without expressing any opinion on merits/demerits of the case, I am inclined to grant benefit of bail to the petitioner.
6. Consequently, the bail application under Section 483 B.N.S.S. is allowed and it is directed that the petitioner Sawant Singh S/o Gyan Singh, be released on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties in the sum of Rs.25,000/- each to the satisfaction of the learned trial court with the stipulation that he shall appear before that Court on all subsequent dates of hearing till conclusion of the trial.
(PRAMIL KUMAR MATHUR),J 140-AnilKC/-
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