[Cites 3, Cited by 0]
Rajasthan High Court - Jodhpur
Bharat Kumar vs State Of Rajasthan (2026:Rj-Jd:16962) on 10 April, 2026
Author: Nupur Bhati
Bench: Nupur Bhati
[2026:RJ-JD:16962]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 4291/2026
Bharat Kumar S/o Shambhu Lal, Aged About 33 Years, Resident Of
Thukarai, Police Station Begun District Chittorgarh. (Lodged In Dist.
Jail Chittorgarh)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Birbal Ram Bishnoi
For Respondent(s) : Mr. Urja Ram, PP
HON'BLE DR. JUSTICE NUPUR BHATI
Order
10/04/2026
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.19/2026 dated dated
27.01.2026 registered at Police Station Parsoli, District Chittorgarh for
the offence under Sections 8/15, 29 of the NDPS Act.
3. Learned counsel for the petitioner submits that the petitioner has
been falsely roped in this case. He submits that contraband 45.210 kgs
poppy straw recovered from the conscious possession of co-accused
Shakir Hussain @ Sonu, who has been enlarged on bail by the Co-
ordinate Bench of this Court vide order dated 26.02.2026 passed in
SBCRLMB No.2534/2026, in which the said contraband weighs well
below the commercial quantity. He submits that the petitioner is having
one criminal antecedent of similar nature in which also the contraband
weighs below commercial quantity and the petitioner has been enlarged
on bail by the Co-ordinate Bench of this Court vide order dated
(Uploaded on 10/04/2026 at 05:43:46 PM)
[2026:RJ-JD:16962] (2 of 2) [CRLMB-4291/2026]
09.04.2026 in SB Criminal Misc. Bail Application Nos.4080/2026 and
thus, the petitioner deserves to be enlarged on bail.
4. Per contra, learned Public Prosecutor opposes the bail application;
however, he is not in a position to controvert the submissions advanced
by learned counsel for the petitioner that the contraband was recovered
from the conscious possession of co-accused Shakir Hussain @ Sonu,
who has already been enlarged on bail by a Coordinate Bench of this
Court. He is also unable to dispute that the quantity of contraband
recovered is below commercial quantity, and that petitioner is having
one criminal antecedent of similar nature, in which the contraband
weighs below commercial quantity and he has been granted bail by a
Coordinate Bench of this Court.
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 Bharat Kumar S/
o Shambhu Lal, arrested in relation to FIR No.19/2026 dated dated
27.01.2026 registered at Police Station Parsoli, District Chittorgarh 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/213-
(Uploaded on 10/04/2026 at 05:43:46 PM)
Powered by TCPDF (www.tcpdf.org)
