Aarif vs State Of Rajasthan (2026:Rj-Jd:16697)
2026 Latest Caselaw 5478 Raj

Rajasthan High Court - Jodhpur

Aarif vs State Of Rajasthan (2026:Rj-Jd:16697) on 9 April, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:16697]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 4289/2026

Aarif S/o Mohd Sharif, Aged About 22 Years, R/o Bassimohalla
Ajmeri Gate Nagore Police Station Kotwali Nagore District
Nagore. At Lodged In District Jail Nagore
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Jitendra Ojha
For Respondent(s)         :     Mr. U.R. Kalbi, PP


               HON'BLE DR. JUSTICE NUPUR BHATI

Order

09/04/2026

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.98/2026 dated 23.03.2026 registered at the Police

Station Kotwali Nagaur District Nagaur for the offences under

Sections 8/21 and 29 of the NDPS Act.

2. Counsel for the petitioner submits that the petitioner has

been falsely implicated in this case while alleging that the

contraband-smack weighing 25.50 gms, has been recovered from

the petitioner. He submits that the said contraband weighs below

commercial quantity. He further submits that the petitioner has no

prior criminal antecedents.

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 petitioner weighs below

commercial quantity and also the fact that the petitioner has no

prior criminal antecedents.

(Uploaded on 09/04/2026 at 06:47:57 PM)

[2026:RJ-JD:16697] (2 of 2) [CRLMB-4289/2026]

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 Aarif S/o Mohd Sharif arrested in

connection with FIR No.98/2026 dated 23.03.2026 registered at

the Police Station Kotwali Nagaur District Nagaur, 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

267-/Devesh/-

(Uploaded on 09/04/2026 at 06:47:57 PM)

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