[Cites 4, Cited by 0]
Rajasthan High Court - Jodhpur
Hitesh vs State Of Rajasthan (2026:Rj-Jd:8327) on 13 February, 2026
[2026:RJ-JD:8327]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 1402/2026
Hitesh S/o Late Shri Anil Kumar, Aged About 20 Years, R/o Pani
Ki Tanki Ke Pass, Eklavya Colony, Ps Ambamata, District Udaipur,
Rajasthan. Presently Lodged In Central Jail, Udaipur.
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 14556/2025
Rana S/o Shri Mansi, Aged About 40 Years, R/o Upali Jogiwad
Police Station Kotra District Udaipur (Presently Lodged In Central
Jail Udaipur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
S.B. Criminal Miscellaneous Bail Application No. 711/2026
Gopal Alias Kalu S/o Hajarilal, Aged About 22 Years, Bheel
Mangari Jal Chakki Ke Pass Kankroli Ps Kankroli District
Rajasmand Rajasthan (Lodged In Central Jail Udaipur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Naresh Khatri
Moh. Rasheed
Mr. Bharat Shrimali
Mr. Love Jain
For Respondent(s) : Mr. Urja Ram Kalbi, PP
HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR
Order
13/02/2026
1. The petitioners have filed these bail applications under
Section 483 of BNSS in FIR No.157/2025 registered at Police
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[2026:RJ-JD:8327] (2 of 3) [CRLMB-1402/2026]
Station Ambamata, District Udaipur for offence under Sections
8/20, 25 & 29 of NDPS Act.
2. Since 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. They
further submit that the petitioners were neither present at the
place of incident nor any recovery has been effected from the
present petitioners. They also submitted that similarly situated co-
accused; namely Kamal @ Golu and Vijay @ Dadu have already
been enlarged on bail by the co-ordinate Bench of this Court vide
order dated 09.012026 and another co-accused; namely Naresh,
Bhavesh, Ansh, Nikhil, Lakshyaraj Singh, Ramnath, Deepak Pawar,
Anees Bhatiya, Gajendra and Niraj have also been enlarged on bail
by the co-ordinate Bench of this Court on 17.12.2025. It is again
submitted that the cases of the present petitioners are akin to that
of the above named co-accused persons. Petitioner Hitesh is in
custody since 03.11.2025, Petitioner Rana is in custody since
09.11.2025 and petitioner Gopal Alias Kalu since 19.09.2025.
Although, petitioner Hitesh have four criminal antecedents of
different nature and petitioner Gopal have three cases and none of
them are of similar nature. The trial of the case will take
considerable time, therefore, no fruitful purpose would be served
by keeping the petitioners in further custody. Hence, on the
ground of parity also, the bail application of the petitioners may be
allowed.
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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 especially on the ground of parity 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 Hitesh
S/o Late Shri Anil Kumar, Rana S/o Shri Mansi and Gopal
Alias Kalu S/o Hajarilal, 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
51-53/AnilKC/-
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