[Cites 2, Cited by 0]
Rajasthan High Court - Jodhpur
Mukesh vs State Of Rajasthan (2026:Rj-Jd:14927) on 1 April, 2026
[2026:RJ-JD:14927]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 3836/2026
Ramswarup S/o Babu Ram, Aged About 30 Years, Resident Of
Jesla Police Station Bhojasar District Phalodi Rajasthan
(Presently Lodged In Sub Jail Suratgarh District Sri Ganganagar)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 3533/2026
1. Mukesh S/o Shankar Lal, Aged
About 25 Years, R/o Ramsara,
P S Mahazan District Bikaner.
(At Present Lodged In Sub Jail
Suratgarh)
2. Mangi Lal S/o Pappu Ram,
Aged About 24 Years, R/o
Mokalsar, P S Rajiyasar District
Sri Ganaganagr. (At Present
Lodged In Sub Jail Suratgarh)
3. Rajpal S/o Gopi Ram, Aged
About 21 Years, R/0 Bachrara,
P S Rajiyasar, District Sri
Ganaganagr. (At Present
Lodged In Sub Jail Suratgarh)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Arshdeep Jattana for
Mr. Pankaj Gupta
For Respondent(s) : Mr. Hathi Singh Jodha
HON'BLE MR. JUSTICE SANJEET PUROHIT
Order
(Uploaded on 02/04/2026 at 09:37:02 PM)
[2026:RJ-JD:14927] (2 of 3) [CRLMB-3836/2026]
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 Rajiyasar
3. District Sri Ganganagar
4. Offences alleged in the FIR 8/15, 18, 25 of NDPS Act
5. Offences added, if any -
6. Date of passing of impugned 12.03.2026
order
2. It is contended on behalf of the accused-applicants that the
contraband recovered from the joint custody of all the accused
persons is well below demarcated commercial 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.
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[2026:RJ-JD:14927] (3 of 3) [CRLMB-3836/2026]
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 applicants-accused are in custody since
06.03.2026; 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.
6. Accordingly, instant bail applications under Section 483
B.N.S.S. are allowed and it is ordered that the applicants-accused
No. 1 - Ramswarup S/o Babu Ram, No. 2 - Mukesh S/o
Shankar Lal, No. 3 - Mangi Lal S/o Pappu Ram & No. 4 -
Rajpal S/o Gopi Ram 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
206-207-shashikant/-
(Uploaded on 02/04/2026 at 09:37:02 PM)
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