Ramesh Kumar vs State Of Rajasthan (2025:Rj-Jd:44627)
2025 Latest Caselaw 14112 Raj

Rajasthan High Court - Jodhpur

Ramesh Kumar vs State Of Rajasthan (2025:Rj-Jd:44627) on 10 October, 2025

[2025:RJ-JD:44627]

          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                           JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 10608/2025

Ramesh Kumar S/o Shri Ghena Ram, Aged About 28 Years,
Resident Of Dungaro Ka Talla, Tehsil And District Barmer
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent


For Petitioner(s)            :    Mr. Vijay Raj Bishnoi.
For Respondent(s)            :    Mr. SR Choudhary, PP.



            HON'BLE MR. JUSTICE MUKESH RAJPUROHIT

Order

10/10/2025

1. The instant application for bail under Section 482 of BNSS

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

apprehending his arrest in connection with the FIR, the requisite

details of which are tabulated herein below:

S. No.                       Particulars of the case

   2.        Police Station                     Sadar Barmer
   3.        District                           Barmer
   4.        Offences alleged in the FIR        8/15 and 29 of NDPS
                                                Act
     5.      Offences added, if any                      -

2. Learned counsel for the petitioner wants to withdraw the

instant anticipatory bail application while seeking liberty for the

petitioner to surrender and move a regular bail application before

the learned trial Court. It is, therefore, prayed that the learned

trial Court may be directed to consider the same in light of

judgment rendered by a Coordinate Bench in Khet Singh & Anr.

(Uploaded on 10/10/2025 at 06:33:26 PM)

[2025:RJ-JD:44627] (2 of 2) [CRLMB-10608/2025]

vs. State of Rajasthan [S.B. Criminal Misc. Bail Application

No. 861/2021], decided on 25.01.2021.

3. Per contra, learned Public Prosecutor has not opposed the

above prayer of the petitioner.

4. In view of the aforesaid submissions, the instant anticipatory

bail application is dismissed as withdrawn with liberty to the

petitioner to surrender and move a regular bail application before

the learned trial Court. Upon doing so, it is expected from the

learned trial Court to consider and decide the same in accordance

with law.

(MUKESH RAJPUROHIT),J 408-/Jitender//-

(Uploaded on 10/10/2025 at 06:33:26 PM)

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