Kailash vs State Of Rajasthan (2026:Rj-Jd:7145)
2026 Latest Caselaw 2035 Raj

Rajasthan High Court - Jodhpur

Kailash vs State Of Rajasthan (2026:Rj-Jd:7145) on 9 February, 2026

[2026:RJ-JD:7145]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 1277/2026

Kailash     S/o     Jairam,       Aged    About       45     Years,   Resident   Of
Tumaravada, Police Station Afjalpur, District Mandsaur, Madhya
Pradesh (Presently Lodged In Bhilwara Jail)
                                                                      ----Petitioner
                                         Versus
State Of Rajasthan, Through Pp
                                                                   ----Respondent


For Petitioner(s)             :    Mr. Gaurav Singh
For Respondent(s)             :    Mr. Hathi Singh Jodha, PP



        HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order

09/02/2026

1. The petitioner has filed this bail application under Section

483 of BNSS in FIR No.09/2026 registered at Police Station Pur,

District Bhilwara for offence under Sections 8/29 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 been falsely implicated in these cases. He further submits that

the allegation against the petitioner is that he has supplied the

2.444 Kg. Opium (contraband) to the co-accused Prakash and

Arjun which is below commercial quantity. He also submits that

the petitioner is in custody since 15.01.2026 and the trial of the

case will take considerable time, therefore, no fruitful purpose

would be served by keeping the petitioners in further custody and

the bail application of the petitioner may be allowed.

(Uploaded on 09/02/2026 at 05:52:47 PM)

[2026:RJ-JD:7145] (2 of 2) [CRLMB-1277/2026]

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 Kailash

S/o Jairam, 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

127-amit/-

(Uploaded on 09/02/2026 at 05:52:47 PM)

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