Satyanarayan vs State Of Rajasthan (2026:Rj-Jd:8513)
2026 Latest Caselaw 2544 Raj

Rajasthan High Court - Jodhpur

Satyanarayan vs State Of Rajasthan (2026:Rj-Jd:8513) on 16 February, 2026

[2026:RJ-JD:8513]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 2080/2026

Satyanarayan S/o Dalu, aged about 22 Years, Resident Of Neem
Ka    Gaon      Police     Station        Mangalwar,          District    Chittorgarh,
Rajasthan (Lodged In Dist. Jail Pratapgarh)
                                                                         ----Petitioner
                                        Versus
State Of Rajasthan, Through Pp
                                                                     ----Respondent


For Petitioner(s)             :     Mr. Vijay Kumar Gaur
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.10/2026 registered at Police Station

Chhotisadri, District Pratapgarh for offence under Section 8/15 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

nothing has been recovered from the conscious possession of

present petitioner. The only allegation against the petitioner is that

he was sitting in the vehicle in which narcotic contraband 40.540

Kg. Poppy-straw was recovered and the same is below the

commercial quantity. He again submits that the petitioner is

behind the bars since 14.01.2026 without any criminal past. The

trial of the case may take considerable time and no further

(Uploaded on 16/02/2026 at 05:16:39 PM)

[2026:RJ-JD:8513] (2 of 2) [CRLMB-2080/2026]

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

Satyanarayan S/o Dalu, 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 65-amit/-

(Uploaded on 16/02/2026 at 05:16:39 PM)

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