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Rajasthan High Court - Jodhpur
Rangila Ram vs State Of Rajathan (2026:Rj-Jd:15306) on 2 April, 2026
[2026:RJ-JD:15306]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 2987/2026
Rangila Ram S/o Kashi Ram, Aged About 20 Years, R/o Ward No
07 Kasba Rawatsar Police Station Rawatsar Dist Haumangarh.
(At Present Lodged In Dist Jail Hanumangarh)
----Petitioner
Versus
State Of Rajathan, Through Pp
----Respondent
For Petitioner(s) : Mr. Achala Ram
For Respondent(s) : Mr. Urja Ram Kalbi, P. P.
HON'BLE MR. JUSTICE SANJEET PUROHIT
Order
02/04/2026
1. The jurisdiction of this Court has been invoked by way of
filing an application under Section 483 B.N.S.S., 2023 at the
instance of accused-applicant. The requisite details of the matter
are tabulated herein below:
S.No. Particulars of the Case
2. Concerned Police Station Rawatsar
3. District Hanumangarh
4. Offences alleged in the FIR 8/21 of the NDPS Act
5. Offences added, if any -
6. Date of passing of impugned 27.02.2026
order
2. It is contended on behalf of the accused-petitioner that the
recovered contraband is well below demarcated commercial
quantity. It is further contended that no case for the alleged
offences is made out against him and he has been made an
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accused based on conjectures and surmises. Therefore, his
incarceration is not warranted. There are no factors at play in the
case at hand that may work against grant of bail to the accused-
petitioner as the embargo contained under Section 37 of NDPS Act
is not attracted in this case. Learned counsel for petitioner stated
that conclusion of trial may take sufficiently long time, therefore,
prayed that applicant 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, as one criminal case of offence
under NDPS Act was already registered against the applicant.
4. Replying to the same, learned counsel for the applicant
stated that in the said case involving small quantity of contraband,
applicant has been enlarged on bail by learned trial Court vide
order dated 17.07.2021.
5. Heard the learned counsel for the parties and perused the
materials available on record.
6. Upon consideration of rival submissions, it is found that in
the present case the recovered contraband is well below
demarcated commercial quantity; that accused-applicant is in
custody since 22.02.2026; that investigation qua the accused-
applicant has been completed; that in another case of similar
nature applicant has already been enlarged on bail; 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
accused-applicant in detention for an indefinite period. Hence, it is
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deemed suitable to grant benefit of bail to the accused-applicant
in present matter at this stage.
6. Accordingly, instant bail application under Section 483
B.N.S.S. is allowed and it is ordered that the accused-applicant
Rangila Ram S/o Kashi Ram shall be enlarged on bail; provided
he 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 his appearance before the Court concerned on all the
dates of hearing as and when called upon to do so till the
completion of trial.
7. It is made clear that in the event the accused-applicant is
found to be involved in any offence of a similar nature in future or
is found to have misused the liberty granted by this Court, it shall
be open for learned Public Prosecutor to move an appropriate
application for cancellation of bail, which shall be considered in
accordance with law.
(SANJEET PUROHIT),J
172-A.Arora/-
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