Jagdish Chandra vs State Of Rajasthan (2026:Rj-Jd:6945)
2026 Latest Caselaw 1921 Raj

Rajasthan High Court - Jodhpur

Jagdish Chandra vs State Of Rajasthan (2026:Rj-Jd:6945) on 7 February, 2026

[2026:RJ-JD:6945]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 1539/2026
Jagdish Chandra S/o Nanda Lal, Aged About 48 Years, Resident
Of Chaichi, Police Station Begun, District Chittorgarh,rajasthan.
(Pesently Lodged In Bhilwara Jail)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     None Present
For Respondent(s)         :     Mr. Lalit Kishor Sen, PP


              HON'BLE MR. JUSTICE SUNIL BENIWAL

Order

07/02/2026

1. This application for interim bail has been filed by the

petitioner under Section 483 of BNSS (old Section 439 of Cr.P.C.)

in connection with FIR No. 20/2025 dated 05.02.2025, Police

Station Kotadi, District Bhilwara for the offences under Sections

8/29 of NDPS Act.

2. The matter was listed yesterday and the same was ordered

to be listed today for want of report with regard to marriage of

petitioner's son.

3. Today, the learned PP placed the report for perusal of this

Court. Along with the said report, a certificate of Gram Panchayat

Chaichi, Panchayat Samiti-Begun, District Chittorgarh so also a

certificate of Sigoli Ratangarh Dhakar Samaj Samuhik Vivah

Sammelan Samiti, District Neemach, Madhya Pradesh, has also

been produced, which reveals that the wedding of petitioner's son

is to be solemnized on 07/08.02.2026.

4. Considering the above it is noted that petitioner was arrested

on 28.11.2025 in connection with the aforesaid FIR; the

(Uploaded on 07/02/2026 at 02:00:02 PM)

[2026:RJ-JD:6945] (2 of 2) [CRLMB-1539/2026]

allegations against the petitioner in the crime in question is that

he was the person from whom the main accused person

purchased the contraband and therefore, offence under Section

8/29 of NDPS Act was registered against the present petitioner;

the contraband recovered from co-accused is above commercial

quantity. Thus, this Court deems it just and proper to grant

interim bail to the petitioner for a period of three days from today

in police custody.

5. Accordingly, this application for interim bail filed under

Section 483 of BNSS is allowed. It is ordered that petitioner-

Jagdish Chandra S/o Nanda Lal, it is ordered that the

petitioner be released today itself i.e. on 07.02.2026 and be taken

to the place of marriage in police custody till 09.02.2026.

6. It is made clear that the petitioner be sent back to jail on

10.02.2026 at 11:00 AM. The usual expenses for the police guard

shall be paid by the petitioner.

7. The applications, stands disposed of, accordingly.

(SUNIL BENIWAL),J 41-AbhishekK/-

(Uploaded on 07/02/2026 at 02:00:02 PM)

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