Shambhu vs State Of Rajasthan (2026:Rj-Jd:14935)
2026 Latest Caselaw 4934 Raj

Rajasthan High Court - Jodhpur

Shambhu vs State Of Rajasthan (2026:Rj-Jd:14935) on 1 April, 2026

[2026:RJ-JD:14935]

          HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                           JODHPUR
      S.B. Criminal Miscellaneous Bail Application No. 3883/2026

1.          Shambhu S/o Kishna, Aged About 40 Years, R/o Bakhtuni,
            Police Station Manasa, District Neemuch, (M.p.). (At
            Present Lodged At Distt. Jail, Bhilwara)
2.          Sopal S/o Nathu, Aged About 41 Years, R/o Bakhtuni,
            Police Station Manasa, District Neemuch, (M.p.). (At
            Present Lodged At Distt. Jail, Bhilwara)
                                                                    ----Petitioners
                                      Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent


For Petitioner(s)           :     Mr. Shiv kumar Bhati
For Respondent(s)           :     Mr. Urja Ram Kalbi, P.P.



              HON'BLE MR. JUSTICE SANJEET PUROHIT

Order

01/04/2026

1. The jurisdiction of this Court has been invoked by way of

filing an application under Section 483 B.N.S.S. at the instance of

accused-applicants. The requisite details of the matter are

tabulated herein below:

S.No.                        Particulars of the Case

     2.   Concerned Police Station                   Kotri
     3.   District                                   Bhilwara
     4.   Offences alleged in the FIR                8/18 of the NDPS Act
     5.   Offences added, if any                     -

6. Date of passing of impugned 24.03.2026 order

2. It is contended on behalf of the accused-applicants that the

recovered contraband is well below demarcated commercial

(Uploaded on 02/04/2026 at 09:41:50 PM)

[2026:RJ-JD:14935] (2 of 3) [CRLMB-3883/2026]

quantity. No case of the like nature pending or decided against the

applicants-accused. It is further contended that no case for the

alleged offences is made out against them and they have been

made accused based on conjectures and surmises. Therefore,

their incarceration are not warranted. There are no factors at play

in the case at hand that may work against grant of bail to the

accused-applicants as the embargo contained under Section 37 of

NDPS Act is not attracted in this case. It is also contended that

conclusion of trial will take sufficiently long time, therefore, prayed

that applicants-accused may be enlarged on bail.

3. Per contra, learned Public Prosecutor opposed the bail

application and submits that the present case is not fit for

enlargement of accused on bail.

4. Heard the learned counsel for the parties and perused the

materials available on record.

5. Upon consideration of rival submissions, it appears that the

recovered contraband is well below demarcated commercial

quantity; that applicant-accused is in custody since 17.03.2026;

that investigation qua the applicants-accused have been

completed; that the applicants are not involved in any other case

involving offences punishable under N.D.P.S. Act; that the trial is

likely to take its own considerable time, therefore, this Court feels

that no useful purpose would be served by keeping the applicants-

accused in detention for an indefinite period. Hence, it is deemed

suitable to grant benefit of bail to the applicants-accused in

present matter at this stage.

(Uploaded on 02/04/2026 at 09:41:50 PM)

[2026:RJ-JD:14935] (3 of 3) [CRLMB-3883/2026]

6. Accordingly, instant bail application under Section 483

B.N.S.S. is allowed and it is ordered that the applicant-accused

No. 1 - Shambhu S/o Kishna & and No. 2 - Sopal S/o Nathu

shall be enlarged on bail; provided they furnishes a personal bond

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

to the satisfaction of the learned trial Judge for their appearance

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

when called upon to do so till the completion of trial.

(SANJEET PUROHIT),J 219-shashikant/-

(Uploaded on 02/04/2026 at 09:41:50 PM)

Powered by TCPDF (www.tcpdf.org)