Akram vs State Of Rajasthan (2026:Rj-Jd:9493)
2026 Latest Caselaw 2973 Raj

Rajasthan High Court - Jodhpur

Akram vs State Of Rajasthan (2026:Rj-Jd:9493) on 23 February, 2026

[2026:RJ-JD:9493]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
       S.B. Criminal Miscellaneous Bail Application No. 421/2026

Akram S/o Amin Pathan, Aged About 30 Years, R/o Ward No. 35,
Nehru Nagar, Tehsil Nohar, District Hanumangarh, Raj. (Lodged
In Sub Jail Nohar Dist. Hanumangarh)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Ms. Sonika Poonia
For Respondent(s)         :     Mr. Sameer Pareek, PP



         HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order

23/02/2026

1. The petitioner has filed this bail application under Section

483 of BNSS in FIR No.04/2026 registered at Police Station Nohar,

District Hanumangarh for offence under Sections 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 as per the

prosecution story, 11.27 gram Heroin has been recovered from the

conscious possession of the present petitioner which is below

commercial quantity. He further submits that there are four cases

pending against the petitioner including one of similar nature but

in all the cases, he is on bail. He again submits that the petitioner

is behind the bars since 03.01.2026. The trial of the case may

take considerable time and no further custodial interrogation is

(Uploaded on 23/02/2026 at 04:16:15 PM)

[2026:RJ-JD:9493] (2 of 2) [CRLMB-421/2026]

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 Akram

S/o Amin Pathan, 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 4-amit/-

(Uploaded on 23/02/2026 at 04:16:15 PM)

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