Bhupendra Singh Alias Raja Barad vs State Of Rajasthan (2026:Rj-Jd:9845)
2026 Latest Caselaw 3144 Raj

Rajasthan High Court - Jodhpur

Bhupendra Singh Alias Raja Barad vs State Of Rajasthan (2026:Rj-Jd:9845) on 24 February, 2026

[2026:RJ-JD:9845]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 1216/2026

Bhupendra Singh Alias Raja Barad S/o Amarjeet Singh, Aged
About 45 Years, Resident Of 736 K.k. Road Guru Angad Nagar
Muktsar Sahib Punjab At Present Lodged In Sub Jail Nohar
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                ----Respondent


For Petitioner(s)        :     Mr. JK Suthar
                               Mr. Mukesh Kumar
                               Mr. Kailash Chander
For Respondent(s)        :     Mr. Hathi Singh Jodha, PP



        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.24/2025 registered at Police Station Nohar,

District Hanumangarh for offence under Sections 8/21, 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 allegation

against the present petitioner is that he has supplied the

contraband weighing 6.85 grams Heroin, which is below the

commercial quantity, to the co-accused. He again submits that

nothing has been recovered from the conscious possession of the

present petitioner. The petitioner is behind the bars since

19.01.2026. Though, one criminal antecedent of a similar nature

(Uploaded on 24/02/2026 at 05:09:15 PM)

[2026:RJ-JD:9845] (2 of 2) [CRLMB-1216/2026]

has been reported against the petitioner, but in that case he has

already been enlarged on bail. 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

Bhupendra Singh Alias Raja Barad S/o Amarjeet 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 57-AnilKC/-

(Uploaded on 24/02/2026 at 05:09:15 PM)

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