Santosh Devi vs State Of Rajasthan (2026:Rj-Jd:16084)
2026 Latest Caselaw 5307 Raj

Rajasthan High Court - Jodhpur

Santosh Devi vs State Of Rajasthan (2026:Rj-Jd:16084) on 7 April, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:16084]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 3650/2026

Santosh Devi W/o Rajkumar Alias Raju, Aged About 22 Years,
Resident Of Ward No.12 Orki, Police Station Hindumalkot,
District     Sriganganagar         Raj       (Lodged          In   Central    Jail,
Sriganganagar)
                                                                     ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent
                               Connected With
     S.B. Criminal Miscellaneous Bail Application No. 2415/2026
Rajkumar Alias Raju S/o Ramlal Bawri, Aged About 35 Years,
Residentof Ward No.12 Orki, Police Station Hindumalkot, Tehsil
And      District    Sriganganagar            (Lodged         In    Central   Jail,
Sriganganagar)
                                                                     ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent


For Petitioner(s)          :     Mr. Tirupati Chandra
For Respondent(s)          :     Mr. U.R. Kalbi, PP


               HON'BLE DR. JUSTICE NUPUR BHATI

Order

07/04/2026

1. These bail applications have been filed by the petitioners

under Section 483 BNSS who have been arrested in connection

with the FIR No.22/2026 dated 31.01.2026 registered at the Police

Station Hindumalkot District Ganga Nagar for the offences under

Sections 8/21 and 25 of the NDPS Act.

2. Counsel for the petitioners submits that the petitioners have

been falsely implicated in the present case while alleging that 9.11

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grams of contraband heroin (chitta) was recovered from petitioner

Rajkumar, and 6.77 grams from petitioner Santosh. He further

submits that both quantities are well below the commercial

quantity. Learned counsel further contends that petitioner-Santosh

has two prior criminal antecedents of similar nature, in which also,

the recovered contraband is also below commercial quantity;

likewise, petitioner-Rajkumar has one prior criminal antecedent of

similar nature, in which also, the contraband recovered weighs

below commercial quantity. He urges that with the charge-sheet

already filed, the petitioners deserve to be enlarged on bail.

3. Per contra, learned Public Prosecutor opposes the bail

application, however, is not in a position to refute the fact that the

contraband recovered from the petitioners [in the present case as

well as in the prior criminal antecedent(s)], weighs below

commercial quantity and also the fact that the charge-sheet has

been filed against the petitioners.

4. Having considered the submissions advanced at Bar by

learned counsel for the parties and having regard to the entirety

of facts and circumstances of the case as available on record; and

looking to the fact that trial will take a long time to conclude and,

without expressing any opinion on the merits/demerits of the

case, this Court deems it fit to enlarge the petitioners on bail.

5. Consequently, these bail applications are allowed. It is

ordered that the accused petitioners viz. (1) Santosh Devi W/o

Rajkumar Alias Raju and (2) Rajkumar Alias Raju S/o

Ramlal Bawri arrested in connection with FIR No.22/2026 dated

31.01.2026 registered at the Police Station Hindumalkot District

Ganga Nagar, shall be released on bail; provided each of them

furnishes a personal bond in the sum of Rs.50,000/- and two

sureties of Rs.25,000/- each to the satisfaction of the learned trial

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Court, with a stipulation to appear before that Court on all dates

of hearing and as and when called upon to do so.

(DR.NUPUR BHATI),J

203 & 205-/Devesh/-

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