Gurdas Singh vs State Of Rajasthan (2026:Rj-Jd:17211)
2026 Latest Caselaw 5706 Raj

Rajasthan High Court - Jodhpur

Gurdas Singh vs State Of Rajasthan (2026:Rj-Jd:17211) on 13 April, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:17211]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 4447/2026

Gurdas Singh S/o Jogendra Singh, Aged About 21 Years,
Resident Of Ward No 05 Naiwala Police Station Tibbi District
Hanumangarh At Present Lodged In District Jail Bhilwara
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Tarun Dhaka
For Respondent(s)         :     Mr. Sameer Pareek, PP



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

13/04/2026

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.105/2026 dated

31.03.2026 registered at Police Station Subhash Nagar, District

Bhilwara for the offence under Section 8/15 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 35

kgs 747 gms poppy straw 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:17211] (2 of 2) [CRLMB-4447/2026]

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 petitioners 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- Gurdas

Singh S/o Jogendra Singh,arrested in relation to FIR

No.105/2026 dated 31.03.2026 registered at Police Station

Subhash Nagar, District Bhilwara shall be enlarged on bail

provided they furnishe 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/125-

(Uploaded on 13/04/2026 at 02:46:15 PM)

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