Vikas Kumawat vs State Of Rajasthan (2026:Rj-Jd:9796)
2026 Latest Caselaw 3140 Raj

Rajasthan High Court - Jodhpur

Vikas Kumawat vs State Of Rajasthan (2026:Rj-Jd:9796) on 24 February, 2026

[2026:RJ-JD:9796]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 11135/2025

Vikas Kumawat S/o Kanwar Lal Kumawat, Aged About 26 Years,
R/o Rewas Devda P.S. YD Nagar, Dist Mandsaur M.p. (At Present
Lodged In Dist. Jail Chittorgarh)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Ramesh Chandra Purohit
For Respondent(s)         :     Mr. Urja Ram Kalbi, PP
                                Mr. Bhawani Shanker, SHO
                                P.S. Badi Sadri, Chittorgarh



        HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order

24/02/2026

1. The petitioner has filed this bail application under Section

483 of BNSS in FIR No.239/2023 registered at Police Station Badi

Sardi, District Chittorgarh for offence under Sections 8/29 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 no

contraband has been recovered from the conscious possession of

present petitioner. The allegation against the petitioner is that he

is the supplier of the contraband alleged to have been recovered

from co-accused Nakshatragiri weighing 504.500 Kg. Opium

Poppy-straw, which is above commercial quantity. He further

(Uploaded on 24/02/2026 at 06:14:56 PM)

[2026:RJ-JD:9796] (2 of 2) [CRLMB-11135/2025]

argued that the petitioner has been implicated in this case on the

basis of disclosure statement of Ramu Dangi. He further submits

that except this, there is no other material available on record by

which it can be inferred that the petitioner has any nexus with the

recovered contraband and the co-accused. He also submits that

the petitioner is behind the bars since 02.07.2025 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.

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 Vikas

Kumawat S/o Kanwar Lal Kumawat, 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 22-amit/-

(Uploaded on 24/02/2026 at 06:14:56 PM)

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