Sarafat Ali vs State Of Rajasthan (2026:Rj-Jd:8314)
2026 Latest Caselaw 2437 Raj

Rajasthan High Court - Jodhpur

Sarafat Ali vs State Of Rajasthan (2026:Rj-Jd:8314) on 13 February, 2026

[2026:RJ-JD:8314]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 1130/2026

Sarafat Ali S/o Kishore Ali Alias Nisar Ali, Aged About 42 Years,
Chikarda,      Police     Station        Mandifiya,         District    Chittorgarh,
Rajasthan (At Present Lodged In District Jail Chittorgarh)
                                                                       ----Petitioner
                                       Versus
State Of Rajasthan, Through Public Prosecutor
                                                                    ----Respondent


For Petitioner(s)            :     Mr. Chandrasen Rathore
                                   Mr. Bhanwar Singh Rathore
For Respondent(s)            :     Mr. Urja Ram Kalbi, PP



        HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order

13/02/2026

1. The petitioner has filed this bail application under Section

483 of BNSS in FIR No.126/2025 registered at Police Station

Mandphiya, District Chittorgarh for offence under Sections 8/22 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 as per the

prosecution story, the alleged contraband weighing 14.6 grams of

MDMA, which is stated to be above the commercial quantity, is

alleged to have been recovered from the conscious possession of

the present petitioner. It is further submitted that the samples of

the recovered contraband were sent for chemical examination to

the Forensic Science Laboratory (FSL) and, as per the FSL report,

the substance in question has been identified as Mephedrone and

(Uploaded on 13/02/2026 at 04:47:24 PM)

[2026:RJ-JD:8314] (2 of 2) [CRLMB-1130/2026]

not MDMA and the commercial quantity for Mephedrone is 50

grams. Therefore, it is contended that 14.60 grams of Mephedrone

falls below the commercial quantity. The petitioner has been in

judicial custody since 21.11.2025 and has no criminal

antecedents. The trial 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 Sarafat

Ali S/o Kishore Ali Alias Nisar Ali, 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 49-AnilKC/-

(Uploaded on 13/02/2026 at 04:47:24 PM)

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