Mukesh Kumar Rebari vs State Of Rajasthan (2026:Rj-Jd:8515)
2026 Latest Caselaw 2523 Raj

Rajasthan High Court - Jodhpur

Mukesh Kumar Rebari vs State Of Rajasthan (2026:Rj-Jd:8515) on 16 February, 2026

[2026:RJ-JD:8515]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
      S.B. Criminal Miscellaneous Bail Application No. 2082/2026

Mukesh Kumar Rebari S/o Gulab Chand, Aged About 31 Years,
Resident Of Joshi Mohalla, Padanga Police Station Bhinay District
Ajmer. (At Present Lodged In Sub Jail, Parbatsar)
                                                                         ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                     ----Respondent


For Petitioner(s)          :     Mr. Ravindra Acharya
For Respondent(s)          :     Mr. Hathi Singh Jodha, PP



        HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order

16/02/2026

1. The petitioner has filed this bail application under Section

483 of BNSS in FIR No.246/2025 registered at Police Station

Parbatsar, District Didwana-Kuchaman 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 the petitioner

has falsely been implicated in this case. He further submits that

the allegation against the petitioner is that the narcotic

contraband weighing 760 gram of Opium has been recovered from

his conscious possession and the same is below the commercial

quantity. He again submits that the petitioner is behind the bars

since 10.12.2025 with one case of similar nature pending against

him, in which, he is on bail. He also submits that charge-sheet has

been filed, the trial of the case may take considerable time and no

(Uploaded on 16/02/2026 at 05:18:00 PM)

[2026:RJ-JD:8515] (2 of 2) [CRLMB-2082/2026]

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 Mukesh

Kumar Rebari S/o Gulab Chand, 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 67-amit/-

(Uploaded on 16/02/2026 at 05:18:00 PM)

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