Bhanwar Singh vs State Of Rajasthan (2026:Rj-Jd:17472)
2026 Latest Caselaw 5810 Raj

Rajasthan High Court - Jodhpur

Bhanwar Singh vs State Of Rajasthan (2026:Rj-Jd:17472) on 15 April, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:17472]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
    S.B. Criminal Misc. Interim Bail Application No. 1989/2026

Bhanwar Singh S/o Indra Singh, Aged About 30 Years, R/o Moti
Singh Nagar Khiyasariya Ps Dechu Dist Pholodi Raj. (Lodged In
Sub Jail Suratgarh)
                                                                     ----Petitioner
                                    Versus
State Of Rajasthan, Through PP
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Ashok Kumar.
For Respondent(s)         :     -



             HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

15/04/2026 Learned counsel for the petitioner submitted that the wife of the petitioner is suffering from severe Uterine disease and the doctors advised for immediate operation/surgery and there is no other male member in the family for making arrangement for the same. It is therefore, prayed that the petitioner may be released on interim bail for a period of one month for his wife's treatment.

Learned Public Prosecutor has not disputed the factum of ailment of petitioner.

Looking to the totality of facts and circumstances of the case, a humanitarian approach is required to be adopted, thus, this Court deems it just and proper to grant 15 days' interim bail to the present accused-petitioner.

Accordingly, the interim bail application filed under Section 483 of BNSS (439 Cr.P.C.) is allowed and it is directed that petitioner Bhanwar Singh S/o Indra Singh arrested in connection with F.I.R. No.29/2022, registered at Police Station Rajiyasar, District Sri Ganganagar for the offences under Sections 8/15, 25 and 29 of the NDPS Act, be released on interim bail for a period of 15 (fifteen) days, subject to the condition that he shall

(Uploaded on 15/04/2026 at 02:35:56 PM)

[2026:RJ-JD:17472] (2 of 2) [CRLMB-1989/2026]

deposit a sum of Rs.5,00,000/- before the trial court and provided he furnishes a personal bond in a sum of Rs.4,00,000/- with two sound and solvent sureties in the sum of Rs.2,00,000/- (out of which one surety will be a close relative of the petitioner) each to the satisfaction of learned trial court for his surrender on completion of fifteen days from the date of actual release.

If the petitioner surrenders within the stipulated period before the concerned Jail, then the amount of Rs.5,00,000/- so deposited before the trial court shall be refunded back to him whereas if the petitioner fails to surrender within the stipulated period, then the amount so deposited shall be forfeited immediately.

Let this bail application be again listed on 04.05.2026. Learned Public Prosecutor shall be required to submit the compliance report of the order as to whether the petitioner has surrendered or not.

(KULDEEP MATHUR),J 254-Tikam/-

(Uploaded on 15/04/2026 at 02:35:56 PM)

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