Somraj vs State Of Rajasthan (2026:Rj-Jd:5759)
2026 Latest Caselaw 1481 Raj

Rajasthan High Court - Jodhpur

Somraj vs State Of Rajasthan (2026:Rj-Jd:5759) on 2 February, 2026

[2026:RJ-JD:5759]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 578/2026

Somraj S/o Bhagwanaram, Aged About 28 Years, R/o Beniwalo
Ki Dhani (Rad Ka Bera Pariyal), Police Station Bhojasar, At
Present Dhani Kanji Ki Sid (Khidrat) Police Station Bap, District
Phalodi Raj. (At Present Lodged In Sub Jail Suratgarh)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. B.R. Godara
For Respondent(s)        :     Mr. Sameer Pareek, PP


        HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order 02/02/2026

1. The petitioner has filed this bail application under Section

483 of BNSS in FIR No.177/2024 registered at Police Station

Ravla, Anoopgarh (Sri Ganganagar) for offence under Sections

8/15, 29 of NDPS Act.

2. Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

3. Learned counsel for the petitioner submits that the petitioner

has falsely been implicated in this case. He further submits that

nothing has been recovered from the present petitioner. He also

submits that the charge against the present petitioner is that he

has supplied the contraband (poppy-husk) to the main accused

Narendra Kumar. He further argued that the prime accused

Narendra Kumar has been enlarged on bail by a Coordinate Bench

of this Court on 06.01.2026. He further argued that though there

is one case of similar nature is pending against the petitioner but

(Uploaded on 02/02/2026 at 04:59:36 PM)

[2026:RJ-JD:5759] (2 of 2) [CRLMB-578/2026]

he has been enlarged on bail in that case. He again submits that

the charge-sheet has been filed and the petitioner is behind the

bars since 08.10.2025. The trial of the case may take considerable

time and no further custodial interrogation is required, hence on

the ground of parity, the bail application of the petitioner may be

allowed.

4. Learned Public Prosecutor has vehemently opposed the bail

application.

5. On consideration of the rival submissions and material

available on record and in the light of submission made by learned

counsel for the petitioner but without expressing any opinion on

merits/demerits of the case, I am inclined to grant benefit of bail

to the petitioner.

6. Consequently, the bail application under Section 483

B.N.S.S. is allowed and it is directed that the petitioner Somraj

S/o Bhagwanaram, be released on bail provided he furnishes a

personal bond in the sum of Rs.50,000/- with two sureties in the

sum of Rs.25,000/- each to the satisfaction of the learned trial

court with the stipulation that he shall appear before that Court on

all subsequent dates of hearing till conclusion of the trial.

(PRAMIL KUMAR MATHUR),J

42-amit/-

(Uploaded on 02/02/2026 at 04:59:36 PM)

Powered by TCPDF (www.tcpdf.org)