Hardeep Singh vs State Of Rajasthan (2025:Rj-Jd:29508)
2025 Latest Caselaw 2071 Raj

Rajasthan High Court - Jodhpur

Hardeep Singh vs State Of Rajasthan (2025:Rj-Jd:29508) on 8 July, 2025

Author: Nupur Bhati

Bench: Nupur Bhati

[2025:RJ-JD:29508]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 8083/2025

Hardeep Singh S/o Nirmal Singh, Aged About 30 Years, 18 F.t.
Mathili Rathan. Police Station Mathili Rathan Tahsil And District
Sriganganagar (Raj) (At Present Lodged At Central Jail Bikaner)
                                                                   ----Petitioner
                                    Versus
State    Of    Rajasthan,       State    Of     Rajasthan        Through   Public
Prosecutor
                                                                 ----Respondent


For Petitioner(s)           :    Mr. Vivek Sharma
For Respondent(s)           :    Mr. Urja Ram, PP



               HON'BLE DR. JUSTICE NUPUR BHATI

Judgment / Order

08/07/2025

1. Heard learned counsel for the parties as well as perused the

material available on record.

2. The instant bail application has been filed by petitioner under

Section 483 B.N.S.S. in connection with FIR No.57/2025 dated

22.06.2025 registered at Police Station Ranjeetpura, District

Bikaner for the offences under Sections 8/18, 29 of the NDPS Act.

3. Learned counsel for the petitioner submits that the petitioner

has been falsely roped in this case. He submits that contraband

recovered from the petitioner weighs well below the commercial

quantity. He further submits that the petitioner has no previous

criminal antecedents and thus, the petitioner deserves to be

enlarged on bail.

4. Learned Public Prosecutor opposes the bail application,

however, is not in a position to refute that the contraband

[2025:RJ-JD:29508] (2 of 2) [CRLMB-8083/2025]

recovered from the petitioner weighs well below the commercial

quantity and the petitioner has no previous criminal antecedents.

5. In view of above and, having regard to the entirety of facts

and circumstances of the case as available on record and looking

to the fact that the trial will consume time and without expressing

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

opinion that the petitioner deserves to be released on bail.

6. Accordingly, the bail application under Section 483 B.N.S.S.

is allowed and it is ordered that the accused-petitioner Hardeep

Singh S/o Nirmal Singh arrested in relation to FIR No.57/2025

dated 22.06.2025 registered at Police Station Ranjeetpura, District

Bikaner shall be enlarged on bail provided he furnishes a personal

bond in sum of Rs.50,000/- with two sureties of Rs.25,000/- each

to the satisfaction of the learned trial Judge for his appearance

before the Court concerned on all the dates of hearing as and

when called upon to do so.

(DR. NUPUR BHATI),J surabhii/177-

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