Avtar Singh vs State Of Rajasthan (2026:Rj-Jd:8994)
2026 Latest Caselaw 2687 Raj

Rajasthan High Court - Jodhpur

Avtar Singh vs State Of Rajasthan (2026:Rj-Jd:8994) on 18 February, 2026

[2026:RJ-JD:8994]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
       S.B. Criminal Miscellaneous Bail Application No. 2193/2026

Avtar Singh S/o Megh Singh, Aged About 20 Years, Resident Of
Tamlor, Ps Gadra Road, District Barmer. (At Present Lodged In
Sub Jail Pokran)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Sobhag Singh
                                 Mr. Hitendra Singh
For Respondent(s)          :     Mr. Urja Ram Kalbi, PP



         HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order

18/02/2026

1. The petitioner has filed this bail application under Section

483 of BNSS in FIR No.30/2026 registered at Police Station

Pokran, District Jaisalmer for offence under Section 8/21 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 submits that as per

prosecution story, 7.90 grams mephedrone has been recovered

from the conscious possession of the petitioner and the same is

below the commercial quantity. He further submits that the

petitioner is behind the bars since 03.02.2026 without any

criminal past. The investigation and trial of the case may take

considerable time and no further custodial interrogation is

(Uploaded on 18/02/2026 at 04:45:08 PM)

[2026:RJ-JD:8994] (2 of 2) [CRLMB-2193/2026]

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 Avtar

Singh S/o Megh Singh 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 46-Rashi/-

(Uploaded on 18/02/2026 at 04:45:08 PM)

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