Devi Lal vs State Of Rajasthan (2026:Rj-Jd:16667)
2026 Latest Caselaw 5540 Raj

Rajasthan High Court - Jodhpur

Devi Lal vs State Of Rajasthan (2026:Rj-Jd:16667) on 9 April, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:16667]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 3977/2026

Devi Lal S/o Kesu Ram, Aged About 27 Years, Resident Of Ward
No.20, Naya Wared No.09, Dhaka Basati Bhagat Singh Nagar, 24
As-C,    Nai    Mandi      Gharsana,           Tehsil    Gharsana,        District   Sri
Ganganagar, Rajasthan. (At Present Lodged In Central Jail
Sriganganagar )
                                                                         ----Petitioner
                                         Versus
State Of Rajasthan, Through Pp
                                                                       ----Respondent


For Petitioner(s)              :    Mr. Ratish Bhatnagar
For Respondent(s)              :    Mr. Urja Ram, PP



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

09/04/2026

1. Heard learned counsel for the parties as well as perused the

material available on record.

2. The instant bail application has been filed by petitioner under

Section 483 B.N.S.S. in connection with FIR No.83/2026 dated

09.03.2026 registered at Police Station New Mandi Gharsana,

District Sriganganagar for the offence under Section 8/21 of the

NDPS Act.

3. Learned counsel for the petitioner submits that the

petitioners have been falsely roped in this case. He submits that

contraband 26 gms heroin recovered from the petitioner weighs

well below the commercial quantity. He further submits that the

petitioner has no previous criminal antecedents of similar nature

and thus, the petitioners deserve to be enlarged on bail.

(Uploaded on 09/04/2026 at 05:40:52 PM)

[2026:RJ-JD:16667] (2 of 2) [CRLMB-3977/2026]

4. Learned Public Prosecutor opposes the bail application,

however, is not in a position to refute that the contraband

recovered from the petitioner weighs well below the commercial

quantity and the petitioner has no previous criminal antecedents

of similar nature.

5. In view of above and, having regard to the entirety of facts

and circumstances of the case as available on record and looking

to the fact that the trial will consume time and without expressing

any opinion on the merits/demerits of the case, this Court is of the

opinion that the petitioner deserves to be released on bail.

6. Accordingly, the bail application under Section 483 B.N.S.S.

is allowed and it is ordered that the accused-petitioner- Devi Lal

S/o Kesu Ram, arrested in relation to FIR No.83/2026 dated

09.03.2026 registered at Police Station New Mandi Gharsana,

District Sriganganagar shall be enlarged on bail provided he

furnishes a personal bond in 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.

(DR.NUPUR BHATI),J surabhii/238-

(Uploaded on 09/04/2026 at 05:40:52 PM)

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