Arbaj Khan vs State Of Rajasthan (2026:Rj-Jd:6033)
2026 Latest Caselaw 1595 Raj

Rajasthan High Court - Jodhpur

Arbaj Khan vs State Of Rajasthan (2026:Rj-Jd:6033) on 3 February, 2026

[2026:RJ-JD:6033]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
      S.B. Criminal Miscellaneous Bail Application No. 14056/2025

Arbaj Khan S/o Sher Aajam, Aged About 23 Years, R/o Devaldi,
P.S Arnod, District Pratapgarh, Rajasthan. (Lodged In Central
Jail, Jodhpur)
                                                                          ----Petitioner
                                      Versus
State of Rajasthan, Through PP
                                                                        ----Respondent


For Petitioner(s)          :     Mr. Shiv Kumar Bhati
                                 Mr. Deepesh Gurjar
                                 Mr. Damodar Vyas
For Respondent(s)          :     Mr. Sameer Pareek, PP



         HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order

03/02/2026

1. The petitioner has filed this bail application under Section

483 of BNSS in FIR No.188/2024 registered at Police Station

Bhopalgarh, District Jodhpur for offence under Sections 8/22, 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

the allegation against the petitioner is for supplying the

contraband containing 114.80 grams Mephedrone which is above

commercial quantity. He again submits that the persons from

whose conscious possession above contraband has been recovered

viz Mahiram, Indrachand and Shravan Kumar have been enlarged

(Uploaded on 03/02/2026 at 05:57:55 PM)

[2026:RJ-JD:6033] (2 of 2) [CRLMB-14056/2025]

on bail by Coordinate Benches of this Court vide orders dated

13.01.2026, 14.10.2025 and 12.03.2025. He again submits that

the case of the petitioner is on better footing than the aforesaid

co-accused. He again submits that the petitioner is behind the

bars since 27.10.2025 without any criminal past and charge-sheet

has been filed. The trial of the case may take considerable time

and no further custodial interrogation is required, hence 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 Arbaj

Khan S/o Sher Aajam, 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 46-amit/-

(Uploaded on 03/02/2026 at 05:57:55 PM)

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