[Cites 7, Cited by 0]
Rajasthan High Court - Jodhpur
Machhindra Tukaram Bhosle vs State Of Rajasthan (2026:Rj-Jd:7103) on 9 February, 2026
[2026:RJ-JD:7103]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 11780/2025
Machhindra Tukaram Bhosle S/o Sh Tukaram Bhosle, Aged About
51 Years, Jeete Police Station M. I. D. C. Mahad District Raigarh
Maharashtra (Presently Lodged In District Jail, Barmer)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 12290/2025
Sushant Santosh Patil S/o Santosh Patil, Aged About 27 Years,
Resident Of Mohpre, Police Station Mahad City, District Raigarh
Maharashtra. (At Present Lodged In District Jail, Barmer)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
S.B. Criminal Miscellaneous Bail Application No. 14856/2025
Ganpat Singh S/o Bhanwar Singh, Aged About 23 Years, R/o
Aakal Tehsil Sedwa District Barmer Raj. (Presently Lodged In
District Jail Barmer)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Ravi Panwar
Mr. Rakesh Matoria
For Respondent(s) : Mr. UR Kabli, PP
HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR
Order
09/02/2026
1. The petitioners have filed these bail applications under
Section 483 of BNSS in FIR No.74/2025 registered at Police
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[2026:RJ-JD:7103] (2 of 3) [CRLMB-11780/2025]
Station Sedwa District Barmer for offence under Sections 8/21,
22, 25, 27-A, 29 & 30 of NDPS Act.
2. Since all these bail applications arise out of common FIR,
hence, they are being decided by this common order.
3. Heard learned counsel for the petitioners as well as learned
Public Prosecutor and perused the material available on record.
4. Learned counsel for the petitioners submits that the
petitioners have falsely been implicated in these cases. He again
submitted that the role of the petitioner No.1 Machhindra Tukaram
Bhosle, was limited to the effect that he was the worker and
working as a workman at the factory where the alleged illicit
contraband have been found. The role of the petitioner No.2
Sushant Santosh Patil is that he is the alleged supplier of the illicit
contraband and the role of the petitioner No.3 Ganpat Singh S/o
Bhanwar Singh was limited to the extent that though he was not
found on the site but the allegation against him is that he has fled
away from that place. He again submitted that in the present case
nothing has been recovered from the conscious possession of the
petitioners. The illicit contraband sample has been sent to the FSL,
and as per the FSL report, contraband could not have been
detected only chemicals have been found from the samples sent
for FSL. He again submits that the petitioners No.1, 2 and 3 are
behind the bars since 09.08.2025, 09.08.2025 and 03.10.2025
respectively. Though petitioner No.1 Macchindra and petitioner
No.2 Sushant each have no other cases, but petitioner No.3
Ganpat have three cases lodged against him but of different
nature in which he is enlarged on bail and charge-sheet against
the petitioners has been filed. The trial of the case may take
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[2026:RJ-JD:7103] (3 of 3) [CRLMB-11780/2025]
considerable time and no further custodial interrogation is
required, hence the bail applications of the petitioners may be
allowed.
5. Learned Public Prosecutor has vehemently opposed the bail
application.
6. On consideration of the rival submissions and material
available on record and in the light of submission made by learned
counsel for the petitioners but without expressing any opinion on
merits/demerits of the case, I am inclined to grant benefit of bail
to the petitioners.
7. Consequently, the bail applications under Section 483
B.N.S.S. are allowed and it is directed that the petitioners
(1) Machhindra Tukaram Bhosle S/o Sh Tukaram Bhosle,
(2) Sushant Santosh Patil S/o Santosh Patil and (3) Ganpat
Singh S/o Bhanwar Singh, be released on bail provided each of
them 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 each of them shall
appear before that Court on all subsequent dates of hearing till
conclusion of the trial.
(PRAMIL KUMAR MATHUR),J
18-20/AnilKC/-
(Uploaded on 09/02/2026 at 05:55:19 PM)
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