Yadvinder Singh vs State Of Rajasthan (2026:Rj-Jd:19875)
2026 Latest Caselaw 6808 Raj

Rajasthan High Court - Jodhpur

Yadvinder Singh vs State Of Rajasthan (2026:Rj-Jd:19875) on 27 April, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:19875]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 4481/2026

Yadvinder Singh S/o Moha Singh, Aged About 30 Years, R/o
House No. E-1, Ward No. 11, Kunj Vihar Extension Colony,
Padampur Road, P.s. Purani Abadi, District Sri Ganganagar,
Rajasthan. Old Address J-20, Khalsa Nagar, P.s. Purani Abadi,
District Sriganganagar, Raj. (Lodged Dist. Jail Hanumangarh)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Baltej Singh Sandhu
For Respondent(s)         :     Mr. Sameer Pareek, PP


               HON'BLE DR. JUSTICE NUPUR BHATI

Order 27/04/2026

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.209/2026 dated 27.03.2026 registered at the Police

Station Hanumangarh Jn. District Hanumangarh for the offences

under Sections 8/21 and 29 of the NDPS Act.

2. Counsel for the petitioner submits that the petitioner has

been implicated in the case upon the disclosure statement under

Section 27 of the Evidence Act, of the co-accused Jasprit Singh,

who stated that the contraband heroin weighing 14.26 gms, was

supplied by the present petitioner to him and apart from this

uncorroborated disclosure, there is nothing on record to link

petitioner with the alleged crime. He also submits that the

contraband recovered weighs below commercial quantity and the

co-accused Jasprit Singh has been enlarged on bail by this Court

vide order dated 17.04.2026 passed in SBCRLMB No.4734/2026.

He further submits that the petitioner has no prior criminal

antecedents.

(Uploaded on 27/04/2026 at 02:39:58 PM)

[2026:RJ-JD:19875] (2 of 2) [CRLMB-4481/2026]

3. Per contra, learned Public Prosecutor opposes the bail

application, however, is not in a position to refute the fact that

petitioner has been implicated on the basis of the disclosure

statement of the co-accused Jasprit Singh and apart from the

uncorroborated disclosure, there is nothing on record to link

petitioner with the alleged crime; the fact that the contraband

recovered weighs below commercial quantity and the co-accused

Jasprit Singh has been enlarged on bail by this Court vide order

dated 17.04.2026 passed in SBCRLMB No.4734/2026 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 Yadvinder Singh S/o Moha Singh

arrested in connection with FIR No.209/2026 dated 27.03.2026

registered at the Police Station Hanumangarh Jn. 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

130-/Devesh/-

(Uploaded on 27/04/2026 at 02:39:58 PM)

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