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Rajasthan High Court - Jodhpur
Shaitana Ram vs State Of Rajasthan (2026:Rj-Jd:7066) on 9 February, 2026
[2026:RJ-JD:7066]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 1354/2026
Shaitana Ram S/o Shri Bhagwana Ram, Aged About 31 Years,
R/o Balwani Road, Khara, Karda Police Station, Dist Jalore.
(Lodged In Dist. Jail Bikaner)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Vijay Raj Bishnoi
For Respondent(s) : Ms. Sonu Manawat, 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.91/2021 registered at Police Station Naal,
District Bikaner 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 been falsely implicated in this case. He further submits that
nothing has been recovered from the conscious possession of the
present petitioner. No call detail or any other transaction has been
brought on record by the prosecution. He again submits that the
co-accused persons Suresh, Gopi Lal and Satpal from whose
conscious possession the alleged contraband 9.180 Kg. (Tramadol
and Calviidol Tablets) has been recovered are enlarged on bail by
a Coordinate Bench of this Court vide orders dated 21.09.2024,
27.08.2024 and 19.03.2025. He further submits that the case of
(Uploaded on 09/02/2026 at 05:54:48 PM)
[2026:RJ-JD:7066] (2 of 2) [CRLMB-1354/2026]
the petitioner is on better footing as he has been implicated in this
case only on the basis of the disclosure statement of the co-
accused and the allegation against the petitioner confines to
Section 29 of the NDPS Act. He again submits that the petitioner
is behind the bars since 07.01.2026 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, therefore, 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 Shaitana
Ram S/o Shri Bhagwana Ram, 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
75-amit/-
(Uploaded on 09/02/2026 at 05:54:48 PM)
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