Rajveer Singh vs State Of Rajasthan (2026:Rj-Jd:16072)
2026 Latest Caselaw 5311 Raj

Rajasthan High Court - Jodhpur

Rajveer Singh vs State Of Rajasthan (2026:Rj-Jd:16072) on 7 April, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:16072]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 2009/2026

Rajveer Singh S/o Shri Sahdev Ram, Aged About 29 Years, R/o
Kharnal, P.s. Sadar, District Nagaur. (Presently Lodged At Dist.
Jail Hanumangarh)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Jaikishan Haniya
For Respondent(s)         :     Mr. U.R. Kalbi, PP


               HON'BLE DR. JUSTICE NUPUR BHATI

Order

07/04/2026

1. The instant bail application has been filed by the petitioner

under Section 483 BNSS who has been arrested in connection with

the FIR No.449/2025 dated 06.07.2025 registered at the Police

Station Hanumangarh Town District Hanumangarh for the offences

under Sections 8/15 and 29 of the NDPS Act.

2. Counsel for the petitioner submits that the petitioner has

been falsely implicated in this case. He submits that the

contraband has been recovered from the conscious possession of

the co-accused viz. Amandeep and Jagraj. He submits that the

petitioner has been implicated solely on the information under

Section 23(2) of the Bhartiya Sakshya Adhiniyam (BSA), 2023

given by the aforesaid co-accused that the contraband has been

procured from the Hotel Shivam, Tehsil Khinvsar, District Nagaur

and since the petitioner is the owner of the said hotel, the

petitioner has been roped in this case.

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[2026:RJ-JD:16072] (2 of 2) [CRLMB-2009/2026]

3. Per contra, learned Public Prosecutor opposes the bail

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

contraband has been recovered from the conscious possession of

the co-accused Amandeep and Jagraj and also the fact that the

petitioner has been implicated solely on the basis that the

petitioner is the owner of the Hotel Shivam from where, the co-

accused have alleged to procure the contraband.

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 petitioner on bail.

5. Consequently, the bail application is allowed. It is ordered

that the accused petitioner Rajveer Singh S/o Shri Sahdev

Ram arrested in connection with FIR No.449/2025 dated

06.07.2025 registered at the Police Station Hanumangarh Town

District Hanumangarh, shall be released on bail; provided he

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

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

193-/Devesh/-

(Uploaded on 07/04/2026 at 07:07:56 PM)

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