[Cites 16, Cited by 0]
Rajasthan High Court - Jodhpur
Tarun @ Sushil vs State Of Rajasthan (2025:Rj-Jd:52790) on 6 December, 2025
Author: Yogendra Kumar Purohit
Bench: Yogendra Kumar Purohit
[2025:RJ-JD:52790]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous 2nd Bail Application No. 10858/2024
Tarun @ Sushil S/o Sh. Rajendra Kumar, Aged About 23 Years,
R/o Bagaparta Ki Dhani, Ps Malsisar, Dist. Jhunjhunu. (Lodged In
Sub Jail Rajgarh.)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Ajay Kumar Vyas
For Respondent(s) : Mr. Hanuman Prajapati, PP
HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT
Order
Arguments Concluded on 21/11/2025
Order Reserved on 21/11/2025
Full order Pronounced
Date of Pronouncement 06/12/2025
01- izkFkhZ&vfHk;qDr dh vksj ls tekur dk ;g f}rh; vkosnu i= vUrxZr
/kkjk 439 n.M izfØ;k lafgrk ¼483 ch-,u-,l-,l-½] iqfyl Fkkuk jktx<+] ftyk pw:
esa ntZ izFke lwpuk fjiksVZ la[;k 75@2022] vijk/k vUrxZr /kkjk 8@22] 25 ,u-Mh-
ih-,l- ,DV ds ekeys esa tekur ij fjgk fd, tkus dh izkFkZuk ds lkFk izLrqr gqvk
gSA
02- cgl tekur vkosnu lquh rFkk miyC/k vfHkys[k dk voyksdu fd;kA
03- izkFkhZ&vfHk;qDr ds ;ksX; vf/koDrk dh vksj ls ;g rdZ izLrqr fd;k gS
fd bl ekeys esa izFke tekur dk izkFkZuk&i= vuqla/kku vf/kdkjh o lhtj vf/kdkjh
ds dFku ds i'pkr iqu% is'k djus dh Lora=rk ds lkFk fnukad 30-01-2023 dks
[kkfjt fd;k x;k FkkA bl ekeys esa nksuksa xokg crkSj ih-MCY;w01 d`".k dqekj o
ih-MCY;w02 nyhi flag ds :i esa ijhf{kr gks pqds gSaA izkFkhZ&vfHk;qDr dks fnukad
08-03-2022 dks fxjQ~rkj dj U;kf;d vfHkj{kk esa Hkstk x;k Fkk] rc ls U;kf;d
vfHkj{kk esa py jgk gSA bruh yach vof/k U;kf;d vfHkj{kk esa gksus ds vk/kkj ij
izkFkhZ&vfHk;qDr dks tekur ij fjgk fd, tkus dk fuosnu fd;k vkSj esjk /;ku bl
U;k;ky; dh led{k ihB ds U;kf;d n`"Vkar Sunil Vs. Union of India, Ncb S.B.
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Criminal Miscellaneous Bail Application No. 322/2025 vkns'k fnukafdr
11-03-2025 dh vksj vkdf"kZr fd;kA ftlesa lk<+s rhu o"kZ ls U;kf;d vfHkj{kk esa gksus
ds vk/kkj ij vfHk;qDr dks tekur dk ykHk fn;k x;k FkkA mlh izdkj
izkFkhZ&vfHk;qDr dh Hkh U;kf;d vfHkj{kk vof/k yxHkx 3 o"kZ ls vf/kd gks tkus ds
vk/kkj ij tekur ij fjgk fd, tkus dk fuosnu fd;kA
04- fo}ku yksd vfHk;kstd }kjk bldk l[r fojks/k djrs gq, ;g rdZ
izLrqr fd;k fd bl ekeys esa /kkjk 37 ,u-Mh-ih-,l- ,DV ds eqrkfcd izkFkhZ&vfHk;qDr
ds dCts ls 1190 u'ks dh VscysV cjken gqbZ gSa] ftudh ek=k 332-2 xzke gksus ls
okf.kfT;d ek=k dk ekeyk Li"V :i ls gh gSA bl vk/kkj ij tekur dk
izkFkZuk&i= [kkfjt fd, tkus dk fuosnu fd;kA
05- eSaus mi;qZDr rdkZsa ij euu fd;k rFkk i=koyh dk voyksdu fd;kA
loZizFke fof/kd fLFkfr ij bl ekeys esa fopkj fd;k tk jgk gSA /kkjk 37
¼1½¼ch½ ,u-Mh-ih-,l- ,DV esa fuEukuqlkj izko/kku fd;k x;k gS fd%&
"37. Offences to be cognizable and nonbailable.--
(1) Notwithstanding anything contained in the
Code of Criminal Procedure, 1973 (2 of 1974),
--
(a) ------
(b) no person accused of an offence
punishable for [offences under Section 19 or
Section 24 or Section 27A and also for offences
involving commercial quantity] shall be released
on bail or on his own bond unless--
(i) the Public Prosecutor has been
given an opportunity to oppose the application
for such release, and
(ii) where the Public Prosecutor
opposes the application, the court is satisfied
that there are reasonable grounds for believing
that he is not guilty of such offence and that he
is not likely to commit any offence while on bail."
06- ekuuh; mPpre U;k;ky; ds U;kf;d n`"Vkarksa Hkkjr la?k cuke
jkeleq> o vU; 1999 ¼9½ ,l-lh-lh- 429] Union of India Vs Rattan Mallik @
Habul 2009(1) Drugs Cases (Narcotics) 10: ¿ 2009 ¼2½ ,l-lh-lh- 624À]
Hkkjr la?k cuke fu;ktqnhu] ,l- ds- ,oa vU; 2018¼1½ Drugs Cases (Narcotics)
283: ¿ 2018 ¼13½ ,l-lh-lh- 738À o State of Kerala Vs Rajesh 2020(1)
Drugs Cases (Narcotics) 106 % ¿ ¼2020½ 12 ,l-lh-lh- 122À esa /kkjk 37 ,u-Mh-
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ih-,l- ,DV dh O;k[;k dh xbZ gS vkSj ;g Li"V fd;k x;k gS fd /kkjk 37
¼1½¼ch½¼ii½ esa tks viokn fn, x, gSa] mlds fy, fjtuscy xzkm.M gksuk vko';d gSA
mlh voLFkk esa tekur ij fjgk fd;k tk ldrk gS vU;Fkk tekur ij fjgk ugha
fd;k tk ldrkA ;g ekeyk Hkh okf.kfT;d ek=k ls lacaf/kr gksuk v/khuLFk U;k;ky;
}kjk ekuk xk;k gS] tks mfpr gSA
07- ekuuh; mPpre U;k;ky; ds rhu ekuuh; U;k;kf/kifrx.k dh ihB ds
fu.kZ; Narcotics Control Bureau Versus Mohit Aggarwal, AIR 2022 S.C.
3444 ds ekeys esa ekuuh; mPpre U;k;ky; ds iwoZ ds rhu ekuuh; U;k;kf/kifrx.k
dh ihB ds fu.kZ; Collector of Customs, New Delhi v. Ahmadalieva Nodir
(2004) 3 SCC 549 o ekuuh; mPpre U;k;ky; ds v/khuLFk U;k;ky; ds vkns'k
esa of.kZr State of Kerala Vs Rajesh (2020)12 SCC 122 ij fopkj djrs gq,
iSjk la[;k 11] 14] 15 o 18 esa fuEukuqlkj mfYyf[kr fd;k x;k gS%&
11. It is evident from a plain reading of the non-
obstante clause inserted in sub-section (1) and the
conditions imposed in sub-section (2) of Section 37
that there are certain restrictions placed on the
power of the Court when granting bail to a person
accused of having committed an offence under the
NDPS Act. Not only are the limitations imposed
under Section 439 of the Criminal Procedure Code,
1973 to be kept in mind, the restrictions placed
under clause (b) of sub-section (1) of Section 37 are
also to be factored in. The conditions imposed in
subsection (1) of Section 37 is that (i) the Public
Prosecutor ought to be given an opportunity to
oppose the application moved by an accused person
for release and (ii) if such an application is opposed,
then the Court must be satisfied that there are
reasonable grounds for believing that the person
accused is not guilty of such an offence. Additionally,
the Court must be satisfied that the accused person
is unlikely to commit any offence while on bail.
14. To sum up, the expression "reasonable grounds"
used in clause (b) of Sub-Section (1) of Section 37
would mean credible, plausible and grounds for the
Court to believe that the accused person is not guilty
of the alleged offence. For arriving at any such
conclusion, such facts and circumstances must exist
in a case that can persuade the Court to believe that
the accused person would not have committed such
an offence. Dove-tailed with the aforesaid
satisfaction is an additional consideration that the
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accused person is unlikely to commit any offence
while on bail.
15. We may clarify that at the stage of examining an
application for bail in the context of the Section 37
of the Act, the Court is not required to record a
finding that the accused person is not guilty. The
Court is also not expected to weigh the evidence for
arriving at a finding as to whether the accused has
committed an offence under the NDPS Act or not.
The entire exercise that the Court is expected to
undertake at this stage is for the limited purpose of
releasing him on bail. Thus, the focus is on the
availability of reasonable grounds for believing that
the accused is not guilty of the offences that he has
been charged with and he is unlikely to commit an
offence under the Act while on bail.
18. In our opinion the narrow parameters of bail
available under Section 37 of the Act, have not been
satisfied in the facts of the instant case. At this
stage, it is not safe to conclude that the respondent
has successfully demonstrated that there are
reasonable grounds to believe that he is not guilty of
the offence alleged against him, for him to have
been admitted to bail. The length of the period of his
custody or the fact that the charge-sheet has been
filed and the trial has commenced are by themselves
not considerations that can be treated as persuasive
grounds for granting relief to the respondent under
Section 37 of the NDPS Act.
08- blh izdkj ekuuh; mPpre U;k;ky; }kjk Union of India Versus
Ajay Kumar Singh alias Pappu, Criminal Appeal No. 952 of 2023 Decided
on March 28, 2023 [2023] 2 Supreme 755 esa Hkh /kkjk 37 ,u-Mh-ih-,l- ,DV
ds izko/kkuksa ij fopkj djrs vihy Lohdkj dh xbZ vkSj iSjk la[;k 14] 16 o 17 esa
fuEukuqlkj mfYyf[kr fd;k x;k%&
14. This apart, it is noticed that the High Court, in
passing the impugned order of bail, had lost sight of
Section 37 of the NDPS Act, which, inter alia,
provides that no person accused of an offence
involving commercial quantity shall be released on
bail unless the twin conditions laid down therein are
satisfied, namely, (i) the public prosecutor has been
given an opportunity to oppose the bail application;
and (ii) the court is satisfied that there are
reasonable grounds for believing that he is not guilty
of such an offence and that he is not likely to
commit any such offence while on bail.
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16. In view of the above provisions, it is implicit that
no person accused of an offence involving trade in
commercial quantity of narcotics is liable to be
released on bail unless the court is satisfied that
there are reasonable grounds for believing that he is
not guilty of such an offence and that he is not likely
to commit any offence while on bail.
17. The quantity of "ganja" recovered is admittedly of
commercial quantity. The High Court has not
recorded any finding that the respondent-accused is
not prima facie guilty of the offence alleged and that
he is not likely to commit the same offence when
enlarged on bail rather his antecedents are indicative
that he is a regular offender. In the absence of
recording of such satisfaction by the court, we are of
the opinion that the High Court manifestly erred in
enlarging the respondent-accused on bail.
09- ekuuh; mPpre U;k;ky; }kjk vius uohure U;kf;d n`"Vkar STATE
By The Inspector Of Police Vs. B. Ramu Criminal Appeal No. 801 OF
2024 Date of Judgment February 12, 2024. [2024] 0 Supreme (SC)
130 ds ekeys esa Hkh /kkjk 37 ,u-Mh-ih-,l- ,DV dh /kkjk ij fopkj djrs gq, enzkl
mPp U;k;ky; dh ,dyihB }kjk ,u-Mh-ih-,l- ,DV ds ekeys esa varxZr /kkjk 438
lhvkj-ih-lh- vfxze tekur ij fjgk djus ds vkns'k ds fo:) vihy Lohdkj djrs
gq, iSjk la[;k 9] 11 o 12 esa fuEukuqlkj mfYyf[kr fd;k x;k gS%&
9. A plain reading of statutory provision makes it
abundantly clear that in the event, the Public
Prosecutor opposes the prayer for bail either regular
or anticipatory, as the case may be, the Court would
have to record a satisfaction that there are grounds
for believing that the accused is not guilty of the
offence alleged and that he is not likely to commit
any offence while on bail.
11. In case of recovery of such a huge quantity of
narcotic substance, the Courts should be slow in
granting even regular bail to the accused what to
talk of anticipatory bail more so when the accused is
alleged to be having criminal antecedents.
12. For entertaining a prayer for bail in a case
involving recovery of commercial quantity of narcotic
drug or psychotropic substance, the Court would
have to mandatorily record the satisfaction in terms
of the rider contained in Section 37 of the NDPS Act.
10- ekuuh; mPpre U;k;ky; }kjk Satender Kumar Antil vs. CBI &
Anr AIR 2022 SC 3386 esa ekuuh; mPpre U;k;ky; ds iwoZ ds U;kf;d n`"Vkar
Union of India vs. K.A. Najeeb, (2021) 3 SCC 713 o Supreme Court
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Legal Aid Committee vs. Union of India (1994) 6 SCC 731 ds vk/kkj ij
fofHkUu dSVsxjht ds vijk/kksa ds laca/k esa /kkjk 436, lhvkj-ih-lh- ds izko/kkuksa ij
fopkj fd;k x;k vkSj dSVsxjh ^lh* Lis'ky ,DV tSls NDPS (S.37), PMLA
(S.45), UAPA (S.43D(5), Companies Act, 212(6), vkfn ekeyksa ds laca/k esa
iSjk la[;k 64 esa fuEukuqlkj foospu fd;k x;k gS%&
64. Now we shall come to category (C). We do not
wish to deal with individual enactments as each
special Act has got an objective behind it, followed
by the rigor imposed. The general principle
governing delay would apply to these categories
also. To make it clear, the provision contained in
Section 436A of the Code would apply to the Special
Acts also in the absence of any specific provision.
For example, the rigor as provided under Section 37
of the NDPS Act would not come in the way in such a
case as we are dealing with the liberty of a person.
We do feel that more the rigor, the quicker the
adjudication ought to be. After all, in these types of
cases number of witnesses would be very less and
there may not be any justification for prolonging the
trial. Perhaps there is a need to comply with the
directions of this Court to expedite the process and
also a stricter compliance of Section 309 of the
Code.
11- mDr U;kf;d n`"Vkar ds i'pkr ekuuh; mPpre U;k;ky; }kjk Mohd.
Muslim alias Hussain Versus State (NCT of Delhi) Criminal Appeal No.
943 of 2023 Date of Judgment 28-03-2023 (AIR 2023 (SC) 1648) ds
ekeys esa vfHk;qDr tks fd 23 o"kZ dh vk;q dk fxjQ~rkjh ds le; Fkk] vkSj fnukad
28-09-2015 dks 4 eqfYteksa] ftlesa ls ,d furs'k ,dk Hkh Fkk] ls xkatk dh cjkenxh
gqbZ Fkh vkSj ;kph dks furs'k ,dk ds c;ku ds vk/kkj ij fxjQ~rkj fd;k x;k Fkk]
bl vk/kkj ij 7 o"kZ 4 ekg dh U;kf;d vfHkj{kk dh vof/k gksus vkSj 30 xokgksa ds
c;ku gksus o 34 xokgksa ds c;ku gksuk 'ks"k ekuk x;k vkSj lrsUnz dqekj vafry okys
ekeys ij fopkj djrs gq, /kkjk 436, lhvkj-ih-lh- ds izko/kku ,u-Mh-ih-,l- ,DV
ds ekeys esa ykxw gksuk ekurs gq, tekur ij fjgk fd;k x;kA
12- ekuuh; mPpre U;k;ky; ds uohure U;kf;d n`"Vkar Union of
India Vs. Vigin K. Varghese 2025 INSC 1316 ds ekeys esa ekuuh; cksEcs
mPp U;k;ky; ds vkns'k fnukad 22-01-2025 vkSj 12-03-2025 dks fujLr fd;k x;k
vkSj bl ekeys esa cksEcs mPp U;k;ky; }kjk /kkjk 37 ,u-Mh-ih-,l- o yach U;kf;d
vof/k vDVwcj 2022 ls vfHk;qDr dh fxjQ~rkjh fd, gksus ds vk/kkj ij tekur dk
izkFkZuk&i= Lohdkj fd;k x;k Fkk] ml ekeys esa okf.kfT;d ek=k esa dksfdu dh
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cjkenxh gksus ls /kkjk 37 ,u-Mh-ih-,l- ,DV ds izko/kku ij fopkj djrs gq, vkns'k
ikfjr djus ds funsZ'k fn, x,A
13- iwoZ esa mfYyf[kr ekuuh; mPpre U;k;ky; ds U;kf;d n`"Vkarksa ds
ifjizs{; esa /kkjk 37 ¼1½¼ch½ ds rgr ;ksX; yksd vfHk;kstd }kjk tekur dk fojks/k
djus dh lwjr esa tekur ds izkFkZuk&i= ij fopkj djrs gq, U;k;ky; vkjksih O;fDr
dks rHkh tekur ns ldrk gS tc og larq"V gks fd ;g fo'okl djus ds fy, mfpr
vk/kkj gSa fd og bl rjg ds vijk/k dk nks"kh ugha gS vkSj tekur ij jgrs gq,]
mlds }kjk dksbZ vijk/k djus dh laHkkouk ugha gSA ;s nksuksa 'krsZa iwjh ugha gksus ij
tekur ij fjgk ugha fd;k tk ldrkA bl vk/kkj ij fd vfHk;qDr ds fo:)
pkyku is'k gks pqdk gS ;k vfHk;qDr dkQh le; ls U;kf;d vfHkj{kk esa py jgk gS]
vfHk;qDr dks tekur dk ykHk izkIr djus dk vf/kdkjh ugha gSA ijarq ekuuh;
mPpre U;k;ky; ds lrsUnz dqekj vafry okys ekeys ds vk/kkj ij /kkjk 436,
lhvkj-ih-lh- ds izko/kku izdj.k esa ykxw gksus dh voLFkk esa tekur ij fjgk fd;s
tkus ij fopkj fd;k tk ldrk gSA /kkjk 37 ,u-Mh-ih-,l- ,DV esa gh ;g vafdr
fd;k x;k gS fd /kkjk 19] ;k /kkjk 24 ;k /kkjk 27, ds lacaf/kr vijk/k o ,sls ekeys]
ftlesa okf.kfT;d ek=k ds vkfVZdy cjken gq, gSa] mu ekeyksa esa /kkjk 37 ¼1½
¼ch½ ,u-Mh-ih-,l- ,DV ds izko/kku ykxw gksaxsA
14- vr% iwoZ esa of.kZr fof/kd fLFkfr dks en~nsutj j[krs gq, gLrxr ekeys
ij fopkj fd;k x;kA gLrxr ekeys esa ;kph dh vksj ls /kkjk 436, lhvkj-ih-lh- ds
eqrkfcd tekur dh izkFkZuk ugha dh xbZ gSA nkSjkus cgl fo}ku vf/koDrk
izkFkhZ&vfHk;qDr dh vksj ls eq[; :i ls ;gh vk/kkj fy;k x;k gS fd
izkFkhZ&vfHk;qDr fnukad 08-03-2022 ls U;kf;d vfHkj{kk esa gS tks yxHkx 3 o"kZ ls
vf/kd dh vof/k U;kf;d vfHkj{kk dh gks pqdh gSA yach vof/k ls U;kf;d vfHkj{kk esa
gksus ls o vHkh rd fopkj.k lekIr ugha gks tkus ds vk/kkj ij gh eq[; :i ls
tekur ij fjgk fd, tkus dh izkFkZuk dh xbZ gSA
15- ekuuh; mPpre U;k;ky; ds rhu ekuuh; U;k;kf/kifrx.k ds N.C.B.
Vs. Mohit Aggarwal ¼iwoksZDr½ okys U;kf;d n`"Vkar ds iwoZ esa of.kZr iSjk la[;k 18
esa of.kZrkuqlkj U;kf;d vfHkj{kk dh yach vof/k ds vk/kkj ij tekur dk ykHk ugha
fn;k tk ldrkA ekuuh; mPpre U;k;ky; ds uohure U;kf;d n`"Vkar Union of
India Vs. Vigin K. Varghese ¼iwoksZDr½ okys ekeys esa cksEcs mPp U;k;ky; }kjk
vDVwcj 2022 ls U;kf;d vfHkj{kk esa izkFkhZ&vfHk;qDr ds gksus dks Hkh tekur dk
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vk/kkj cuk;k x;k FkkA tks ekuuh; cksEcs mPp U;k;ky; dk vkns'k ekuuh; mPpre
U;k;ky; }kjk fujLr dj fn;k x;kA
16- ,slh voLFkk esa dsoy 3 o"kZ ls vf/kd vof/k U;kf;d vfHkj{kk esa gksus
ds vk/kkj ij bl ekeys esa izkFkhZ&vfHk;qDr dks tekur dk ykHk fn;k tkuk
U;k;ksfpr izrhr ugha gksrkA izkFkhZ&vfHk;qDr bl U;k;ky; dh led{k ihB ds
U;kf;d n`"Vkar Sunil Vs. Union of India, Ncb ¼iwoksZDr½ vkns'k fnukafdr
11-03-2025 ds vk/kkj ij tekur dk ykHk izkIr djus dk vf/kdkj ugha gSA
17- okf.kfT;d izd`fr ds ekeys esa /kkjk 37 ds izko/kku vkKkid gSA mldks
en~nsutj j[krs gq, gLrxr ekeys ij fopkj fd;k x;kA gLrxr ekeys esa ih-
MCY;w01 d`".k dqekj o ih-MCY;w02 nyhi flag dh lk{; gks pqdh gSA ftudh
U;k;ky; esa gqbZ lk{; ds eqrkfcd izkFkhZ&vfHk;qDr r:.k mQZ lq'khy o lgvfHk;qDRk
vftr flag nksuksa ds chp eksVjlkbZdy ij j[ks dkys jax ds Fksys dks ckgj fudkydj
psd djus ij 119 iRrs VscysV ds ,oa izR;sd iRRks ds vanj 10 VscysV dqy 1190
VscysV gksuk] lHkh VscysV ds iRrksa ij VªksekMksy gkbMªksDyksjkbM 100 ,e-th- vafdr
FkkA ftldks dCts esa j[kus dk dksbZ ykbZlsal izkFkhZ&vfHk;qDr o lgvfHk;qDr ds ikl
ugha FkkA lHkh iRrksa dk bysDVªhd dkaVs ij otu djus ij 119 iRrksa dk 'kq) otu
333-2 xzke gqvk] VªksekMksy dh O;kolkf;d ek=k ,u-Mh-ih-,l- ,DV dh lwph ds Øe
la[;k 238 ZH ds eqrkfcd 250 xzke o blls vf/kd gksus ij okf.kfT;d ek=k gksrh
gSA ,slh voLFkk esa tCrlqnk vkfVZdy dh ek=k okf.kfT;d ek=k dh gksuk Li"V gSA
izkFkhZ&vfHk;qDr ds dCts ls ekSds ls VªksekMksy dh VscysV dh tCrh gqbZ gSA ,slh
voLFkk esa bl LVst ij izFken`"V;k ,slk ekeyk izrhr ugha gksrk fd izkFkhZ&vfHk;qDr
bl rjg ds vijk/k esa lafyIr ugha gS vkSj izkFkhZ&vfHk;qDr dks tekur dk ykHk fn,
tkus ls bl rjg ds vijk/k dh iqujko`fRr djus dh laHkkouk u gksA
18- ,slh voLFkk esa /kkjk 37 ¼1½ ¼ch½ ,u-Mh-ih-,l- ,DV esa vafdr nksuksa
viokfnr ifjfLFkfr;ka izkFkhZ&vfHk;qDr ds ekeys esa izFke n`"V;k ugha gSA
vr% izkFkhZ&vfHk;qDr dk tekur dk izkFkZuk&i= [kkfjt fd, tkus ;ksX; gSA
19- ifj.kker% izkFkhZ&vfHk;qDr dh vksj ls izLrqr f}rh; tekur vkosnu i=
vUrxZr /kkjk 439 naM izfØ;k lafgrk ¼483 ch-,u-,l-,l-½ [kkfjt fd;k tkrk gSA
(YOGENDRA KUMAR PUROHIT),J
173-mayank/-
(Uploaded on 06/12/2025 at 11:10:51 AM)
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