Chamana vs State Of Rajasthan (2026:Rj-Jd:8972)
2026 Latest Caselaw 2748 Raj

Rajasthan High Court - Jodhpur

Chamana vs State Of Rajasthan (2026:Rj-Jd:8972) on 18 February, 2026

[2026:RJ-JD:8972]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 1513/2026

Chamana S/o Bhaniya, Aged About 50 Years, Resident Of Village
Jhatiyapada,        Police     Station       Ghantali,         District        Pratapgarh,
Rajasthan (At Present Lodged In District Jail Pratapgarh)
                                                                           ----Petitioner
                                        Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent


For Petitioner(s)             :     Mr. Shambhoo Singh Rathore
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.04/2026 registered at Police Station

Salamgarh, District Pratapgarh for offence under Section 8/20 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 as per the

prosecution story, 2.130 Kgs. Ganja, which is below the

commercial quantity, has been recovered from the conscious

possession of the present petitioner. The petitioner is behind the

bars since 06.01.2026 without any criminal past. 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 18/02/2026 at 04:02:25 PM)

[2026:RJ-JD:8972] (2 of 2) [CRLMB-1513/2026]

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 Chamana

S/o Bhaniya, 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 28-AnilKC/-

(Uploaded on 18/02/2026 at 04:02:25 PM)

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