Mahavir vs State Of Rajasthan (2026:Rj-Jd:6383)
2026 Latest Caselaw 1649 Raj

Rajasthan High Court - Jodhpur

Mahavir vs State Of Rajasthan (2026:Rj-Jd:6383) on 4 February, 2026

[2026:RJ-JD:6383]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 1215/2026

Mahavir S/o Shri Ramchandra, Aged About 32 Years, R/o
Kharnal, Police Station Nagaur, Tehsil Mundava, District Nagaur
Raj..(Presently Lodged In Sub-Jail, Rajgarh)
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. Manish Rajpurohit
For Respondent(s)        :     Ms. Sonu Manawat, PP



        HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order

04/02/2026

1. The petitioner has filed this bail application under Section

483 of BNSS in FIR No.5/2026 registered at Police Station

Rajgarh, District Churu 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

the allegation against the petitioner is that he is the supplier of

the recovered contraband i.e. 20 Kg Poppy Husk which was

alleged to be recovered from the co-accused Rajesh measuring

below the commercial quantity. No contraband has been recovered

from the conscious possession of present petitioner. No case of

similar nature is pending against the petitioner. He again submits

that the petitioner is behind the bars since 05.01.2026. The trial

(Uploaded on 04/02/2026 at 03:59:17 PM)

[2026:RJ-JD:6383] (2 of 2) [CRLMB-1215/2026]

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 Mahavir

S/o Shri Ramchandra, 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 71-Amit/-

(Uploaded on 04/02/2026 at 03:59:17 PM)

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