Bhajan Lal vs State Of Rajasthan (2026:Rj-Jd:16956)
2026 Latest Caselaw 5577 Raj

Rajasthan High Court - Jodhpur

Bhajan Lal vs State Of Rajasthan (2026:Rj-Jd:16956) on 10 April, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:16956]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 4299/2026

Bhajan Lal S/o Birbal Ram, Aged About 31 Years, Resident Of
Talariya Police Station Nokh District Phalodi. (At Present Lodged
In District Jail, Phalodi.)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Sunil 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.113/2026 dated

30.03.2026 registered at Police Station Phalodi, District Phalodi for

the offence under Section 8/18 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

1.021 kgs opium recovered from the petitioner weighs well below

the commercial quantity. He further submits that the petitioner

has no previous criminal antecedents and thus, the petitioner

deserve to be enlarged on bail.

4. Learned Public Prosecutor opposes the bail application,

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

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[2026:RJ-JD:16956] (2 of 2) [CRLMB-4299/2026]

recovered from the petitioner weighs well below the commercial

quantity and the petitioner has no previous criminal antecedents.

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- Bhajan

Lal S/o Birbal Ram, arrested in relation to FIR No.113/2026

dated 30.03.2026 registered at Police Station Phalodi, District

Phalodi 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/219-

(Uploaded on 10/04/2026 at 05:40:48 PM)

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