Ghanshyam vs State Of Rajasthan (2026:Rj-Jd:17230)
2026 Latest Caselaw 5697 Raj

Rajasthan High Court - Jodhpur

Ghanshyam vs State Of Rajasthan (2026:Rj-Jd:17230) on 13 April, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:17230]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 3917/2026

Ghanshyam S/o Basti Ram, Aged About 31 Years, Resident Of
Ward No.09, Panchu, Police Station Panchu, District Bikaner. (At
Present Lodged In Sub Jail Nokha)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Mohd. Akbar with
                                Mr. Shahrukh Khan
For Respondent(s)         :     Mr. H.S. Jodha, PP



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

13/04/2026

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.276/2025 dated 29.11.2025 registered at the Police

Station Panchu District Bikaner for the offences under Sections

8/22 and 29 of the NDPS Act.

2. Counsel for the petitioner submits that the petitioner has

been falsely implicated in this case while alleging that the

petitioner was found conspiring and abetting offences. He submits

that the contraband weighing 5.48 gms of Mephedrone was

recovered from the conscious possession of the co-accused Sukha

Ram who has been enlarged on bail by the Coordinate Bench of

this Court vide order dated 06.12.2025 passed in SBCRLMB

No.14955/2025. He submits that the contraband recovered weighs

below commercial quantity. He also submits that the petitioner has

no prior criminal antecedents of similar nature.

(Uploaded on 13/04/2026 at 02:30:26 PM)

[2026:RJ-JD:17230] (2 of 2) [CRLMB-3917/2026]

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 conscious possession of the co-

accused Sukha Ram who has been enlarged on bail by the

Coordinate Bench of this Court 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 Ghanshyam S/o Basti Ram arrested

in connection with FIR No.276/2025 dated 29.11.2025 registered

at the Police Station Panchu District Bikaner, 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

79-/Devesh/-

(Uploaded on 13/04/2026 at 02:30:26 PM)

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