Mangi Lal vs State Of Rajasthan (2026:Rj-Jd:8337)
2026 Latest Caselaw 2442 Raj

Rajasthan High Court - Jodhpur

Mangi Lal vs State Of Rajasthan (2026:Rj-Jd:8337) on 13 February, 2026

[2026:RJ-JD:8337]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 1628/2026

Mangi Lal S/o Kanha Ram, Aged About 52 Years, R/o Sahrano Ka
Bas, Kudi, P.s. Bhopalgarh District Jodhpur (Lodged In Dist. Jail,
Sriganganagar)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Public Prosecutor
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Vinod Choudhary
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.29/2026 registered at Police Station Shadul

Sahar, District Sri Ganganagar for offence under Section 8/18 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 in the

present case, the alleged contraband recovered from the

conscious possession of the petitioner is 307 grams Opium, which

is below the commercial quantity. The petitioner is behind the bars

since 12.01.2026 and has no prior 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.

(Uploaded on 13/02/2026 at 04:48:18 PM)

[2026:RJ-JD:8337] (2 of 2) [CRLMB-1628/2026]

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 Mangi Lal

S/o Kanha 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 56-AnilKC/-

(Uploaded on 13/02/2026 at 04:48:18 PM)

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