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Man Singh vs State Of Rajasthan (2025:Rj-Jd:15324)
2025 Latest Caselaw 9245 Raj

Citation : 2025 Latest Caselaw 9245 Raj
Judgement Date : 21 March, 2025

Rajasthan High Court - Jodhpur

Man Singh vs State Of Rajasthan (2025:Rj-Jd:15324) on 21 March, 2025

Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:15324]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 3497/2025

Man Singh S/o Balwant Singh, Aged About 62 Years, Resident Of
Kamraniya Police Station Anupgarh At Present Ward No 4 Chuna
Road Suratgarh Ditrict Sri Ganganagar (At Present Lodged In
Sub Jail Suratgarh)
                                                                    ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Petitioner(s)         :     Mr. R.S. Choudhary
For Respondent(s)         :     Mr. Urja Ram Kalbi, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

21/03/2025

1. This application for bail under Section 439 of Cr.P.C. (Section

483 of BNSS) has been filed by the petitioner who has been

arrested in connection with F.I.R. No.115/2025 registered at Police

Station Suratgarh, District Ganganagar, for offences under

Sections 8/16, 18 and 25 of the NDPS Act.

2. As per the prosecution, on 05.03.2025, acting upon a secret

information, the competent officer of the Police Station Suratgarh

reached the rented agricultural field of the petitioner situated

behind the Gurudwara at Chuna Road, Suratgarh and found illegal

cultivation of the poppy plants (total 2610) being done therein.

The petitioner was arrested on the spot.

3. Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

[2025:RJ-JD:15324] (2 of 3) [CRLMB-3497/2025]

4. Learned counsel for the petitioner submitted that the offence

allegedly committed by the petitioner is covered under Section 8

(b) of the NDPS Act which is punishable under Section 18. Learned

counsel contended that since in the present case, the team of

Police Station Suratgarh had recovered poppy plants, the

punishment for cultivation of the same would fall under the Sub-

clause (c) of section 18 as no commercial or small quantity has

been prescribed for cultivation of poppy plants. Learned counsel

has placed reliance upon the judgments rendered by a coordinate

bench of this Court in the cases of:

(i) Bhajan Lal Vs. State of Rajasthan (S.B. Criminal Misc. Fourth Bail Application No.6894/2022) decided on 25.05.2022.

(ii) Kallu Nath Vs. State of Rajasthan (S.B. Criminal Misc. Fourth Bail Application No.2676/2022) decided on 27.05.2022.

5. Lastly, Learned counsel submitted that the petitioner is in

judicial custody; no case of similar nature is pending against the

petitioner and the trial of the case will take sufficiently long time,

therefore, the benefit of bail may be granted to the accused-

petitioner.

4. Per contra, learned Public Prosecutor has opposed the bail

application.

5. This Court is conscious of the S.O. 1055 (E) dated

19.10.2001 published in the Gazette of India, Extra., Pt.II Section

3(ii) dated 19.10.2001 and Note no.3 appended to the table

thereto, which provides:

"3. "Small Quantity" and "Commercial Quantity" with respect to cultivation of opium poppy is not specified separately as the offence in this regard is covered under

[2025:RJ-JD:15324] (3 of 3) [CRLMB-3497/2025]

clause (c) of section 18 of the Narcotic Drugs and Psychotropic Substances Act, 1985."

6. Having considered the rival submissions, facts and

circumstances of the case, this Court prima facie finds that since

the offence in the present case is not punishable under Sections

19, 24 and 27A and neither any commercial quantity has been

prescribed for the cultivation of poppy plants as per the

notification as stated above; and particularly since the prosecution

has not shown any apprehension of the petitioner tampering with

the evidence or involving himself in cases of similar nature in case

he is enlarged on bail, therefore the embargo contained in Section

37 is not applicable in the present case. Thus, without expressing

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

to enlarge the petitioner on bail.

7. Consequently, the bail application under Section 439 of

Cr.P.C. (Section 483 of BNSS) is allowed. It is ordered that the

accused-petitioner Man Singh S/o Balwant Singh arrested in

connection with F.I.R. No.115/2025 registered at Police Station

Suratgarh, District Ganganagar, 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.

(KULDEEP MATHUR),J 6-himanshu/-

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