Sameer @ Pidiya vs State Of Rajasthan (2026:Rj-Jd:16964)
2026 Latest Caselaw 5633 Raj

Rajasthan High Court - Jodhpur

Sameer @ Pidiya vs State Of Rajasthan (2026:Rj-Jd:16964) on 10 April, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:16964]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 4306/2026

Sameer @ Pidiya S/o Sh. Aslam Niwariya, Aged About 25 Years,
R/o    Ward     No.   10,    Near      Ramamandi,           Town    Nohar    Distt.
Hanumangarh Raj. (At Present Lodged In Sub Jail, Nohar)
                                                                     ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent


For Petitioner(s)           :    Mr. Suresh Nehra
For Respondent(s)           :    Mr. U.R. Kalbi, PP



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

10/04/2026

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.48/2026 dated 03.02.2026 registered at the Police

Station Nohar District Hanumangarh for the offence under Section

8/21 of the NDPS Act.

2. Counsel for the petitioner submits that the petitioner has

been falsely implicated in this case while alleging that a total of

7.60 gms of heroin was recovered from the petitioner. He submits

that the contraband weighs below commercial quantity. He further

submits that the petitioner has no prior criminal antecedents. He

also submits that the charge-sheet has been filed against the

petitioner.

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

(Uploaded on 10/04/2026 at 06:10:39 PM)

[2026:RJ-JD:16964] (2 of 2) [CRLMB-4306/2026]

commercial quantity, the fact that the charge-sheet has been filed

against the petitioner and also the fact that the petitioner has no

prior criminal antecedents.

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 Sameer @ Pidiya S/o Sh. Aslam

Niwariya arrested in connection with FIR No.48/2026 dated

03.02.2026 registered at the Police Station Nohar District

Hanumangarh, 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

220-/Devesh/-

(Uploaded on 10/04/2026 at 06:10:39 PM)

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