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Rahul vs State Of Rajasthan (2025:Rj-Jd:54248)
2025 Latest Caselaw 16947 Raj

Citation : 2025 Latest Caselaw 16947 Raj
Judgement Date : 16 December, 2025

[Cites 4, Cited by 0]

Rajasthan High Court - Jodhpur

Rahul vs State Of Rajasthan (2025:Rj-Jd:54248) on 16 December, 2025

[2025:RJ-JD:54248]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
 S.B. Criminal Miscellaneous 2nd Bail Application No. 13401/2025

Rahul S/o Shri Shyam Lal, Aged About 22 Years, Resident Of
Dantiwara Police Station Dangiawas District Jodhpur. (At Present
Lodged In Central Jail Jodhpur)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Ashok Upadhyay a/w Mr. Tarun
                                 Dhaka
For Respondent(s)          :     Mr. Surendra Bishnoi, PP



           HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

16/12/2025 This second application for bail under Section 483 of BNSS

(439 Cr.P.C.) has been filed by the petitioner who has been

arrested in the present matter. The requisite details of the matter

are tabulated herein below:

S. No.                     Particulars of the case

   2.      Police Station          Kherapa
   3.      District                Jodhpur

4. Offences alleged in the Under Sections 8/15 of the NDPS FIR Act. and Under Sections 3/25 & 25(1AA) ARMS Act. and under Sections 317(2) and 341(2) of the BNS.

5. Offences added, if any -

The 1st bail application filed on behalf of petitioner i.e. S.B.

Criminal Misc. Bail Application No.12637/2025 was dismissed vide

order dated 29.07.2025 passed by this Court with the liberty to

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[2025:RJ-JD:54248] (2 of 4) [CRLMB-13401/2025]

the petitioner to file fresh bail application after recording the

statement of Seizure Officer. After rejection of first bail application,

the statement of Seizure Officer has been recorded. Hence, this

second application for bail has been filed.

Learned counsel for the petitioner contends that the allegations

levelled against the petitioner are false and fabricated. He further

submits that, as per the prosecution story, contraband poppy straw

(weighing 395.170 kilograms), which is stated to be above the

commercial quantity was recovered from the petitioner's Scorpio car.

It is further submitted that recovery of alleged contraband

was stated to be affected on 30.08.2024, whereas, samples were

forwarded to the FSL for examination only on 15.10.2024,

resulting in an unaccounted delay of approximately 46 days. It

is also submitted that out of total 22 prosecution witnesses,

statement of only 1 witness have been recorded and the pace of the

trial is very slow.

Learned counsel argues that such an unexplained lapse

occurred on the part of the concerned Seizure Officer, as the

samples were sent to the FSL after an inordinate and unjustified

delay. He has also submitted that Clause 1.13 of Standing Order

No.1/1988 dated 15.03.1988, mandates that samples drawn

ought to have been sent for FSL examination within 72 hours from

recovery. It is additionally contended that as per averments in

the FIR, alleged recovery was effected in the morning and as per

provisions of Section 42 of the NDPS Act, it is mandatory to obtain

prior authorization from a competent authority for search and

seizure.

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[2025:RJ-JD:54248] (3 of 4) [CRLMB-13401/2025]

Learned counsel for the petitioner has placed reliance on the

judgment rendered in Rambabu v. State of Rajasthan (SLP

(Crl.) No. 5648/2025 and SLP (Crl.) No. 5732/2025),

decided on 13.08.2025, wherein relief was granted considering the

delay and lack of substantive evidence.

It is further submitted that the challan has already been filed

and the petitioner has been in custody since 30.08.2024, i.e. for

about 1 year, 3 months and 17 days as on today. The trial of the

case is likely to take a sufficiently long time to conclude;

therefore, further incarceration of the petitioner is not warranted,

and the benefit of bail deserves to be granted.

Per contra, learned Public Prosecutor has vehemently

opposed the bail application and submitted that the contraband

recovered in this matter is above the commercial quantity and the

crime committed in the present case is against the society.

However, he is not in a position to refute the fact that out of total

22 prosecution witnesses, statement of only 1 witness have been

recorded; the FSL samples were sent after an inordinate delay of

about 46 days; and the petitioner is in custody since long.

Having heard and considered the rival submissions, facts and

circumstances of the case as well as perused material available on

record; considering Clause 1.13 of Standing Order No.1/1988

dated 15.03.1988, which mandates that samples drawn ought to

have been sent for FSL examination within 72 hours from

recovery; and the challan has already been filed; the petitioner

has remained in custody since 30.08.2024, i.e. for about 1 year, 3

months and 17 days as on today; and the trial of the case will

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take sufficient long time to conclude; without expressing any

opinion on merits/demerits of the case, this Court is inclined to

enlarge the petitioner on bail.

Consequently, the second bail application under Section 483

of BNSS (439 Cr.P.C.) is allowed. It is ordered that the accused-

petitioner as named in the cause title, arrested in connection with

the above mentioned FIR, shall be released on bail, if not wanted

in any other case, provided he furnishes a personal bond of

Rs.1,00,000/- and two sureties of Rs.50,000/- each, to the

satisfaction of learned trial court, for his appearance before that

court on each & every date of hearing and whenever called upon

to do so till completion of the trial.

In case, the petitioner remains absent on any date of

hearing or makes an attempt to delay the trial by seeking

unnecessary adjournments, it shall be taken as a misuse of

concession of bail granted to him by this Court. The prosecution,

in such a situation, shall be at liberty to move an application

seeking cancellation of bail granted to the petitioner today by this

Court.

(MUKESH RAJPUROHIT),J 143-/Jitender//-

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