Naresh vs State Of Rajasthan (2026:Rj-Jd:16961)
2026 Latest Caselaw 5631 Raj

Rajasthan High Court - Jodhpur

Naresh vs State Of Rajasthan (2026:Rj-Jd:16961) on 10 April, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:16961]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 4295/2026

Naresh S/o Ganeshram, Aged About 40 Years, R/o Raydhanu P.s
Sadar Nagaur District Nagaur (Lodged In Sub Jail Nagaur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. ML 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.58/2026 dated

21.03.2026 registered at Police Station Sadar Nagaur, District

Nagaur for the offence under Sections 8/21, 8/25 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

86 gms smack 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 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

recovered from the petitioner weighs well below the commercial

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[2026:RJ-JD:16961] (2 of 2) [CRLMB-4295/2026]

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- Naresh

S/o Ganeshram, arrested in relation to FIR No.58/2026 dated

21.03.2026 registered at Police Station Sadar Nagaur, District

Nagaur 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/218-

(Uploaded on 10/04/2026 at 05:39:47 PM)

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