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Rajasthan High Court - Jodhpur
Govardhan vs State Of Rajasthan (2026:Rj-Jd:9853) on 24 February, 2026
[2026:RJ-JD:9853]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 1574/2026
Govardhan S/o Deva Ram, Aged About 45 Years, Resident Of
Jolachi Nadi Finch Police Station Luni District Jodhpur (At Present
Lodged In District Jail Nagaur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 1474/2026
1. Chandan S/o Moti Ram, Aged About 29 Years, Resident Of
Deh Police Station Surpaliya District Nagaur. (At Present
Lodged In District Jail Nagaur)
2. Arjun Ram S/o Nathu Lal, Aged About 24 Years, 2.
Resident Of Medasar Bas, Didwana Police Station Didwana
District Didwana-Kuchaman. (At Present Lodged In
District Jail, Nagaur)
----Petitioners
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Kailash Khilery
Mr. Sunil Vishnoi
For Respondent(s) : Mr. Hathi Singh Jodha, PP
HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR
Order
24/02/2026
1. The petitioners have filed these bail applications under
Section 483 of BNSS in FIR No.06/2026 registered at Police
Station Khatu Bari, District Nagaur for offence under Section 8/21
of NDPS Act.
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2. Since both these bail applications arise out of common FIR,
hence, they are being decided by this common order.
3. Heard learned counsel for the petitioners as well as learned
Public Prosecutor and perused the material available on record.
4. Learned counsel for the petitioners submits that the
allegation against the petitioner No.1 Govardhan is that he is the
supplier of contraband weighing 7.47 grams MDMA, which is below
the commercial quantity, to the co-accused Harendra, Chandan
and Arjun Ram and nothing has been recovered from the
conscious possession of the petitioner No.1 Govardhan. The
allegation against the petitioners Chandan and Arjun Ram is that
contraband weighing 7.47 grams MDMA, which is below the
commercial quantity, has been recovered from their conscious
possession. Petitioner Govardhan is in custody since 20.01.2026
and petitioners Chandan and Arjun Ram are in custody since
18.01.2026. Though, one antecedent of different nature has been
registered against the petitioner No.1 Govardhan and Chandan as
well, respectively, but they have already been bailed out. No
criminal antecedent has been registered against the petitioner
Arjun Ram. The trial of the case will take considerable time,
therefore, no fruitful purpose would be served by keeping the
petitioners in further custody and the bail application of the
petitioners may be allowed.
5. Learned Public Prosecutor has vehemently opposed the bail
application.
6. On consideration of the rival submissions and material
available on record and in the light of submission made by learned
counsel for the petitioners but without expressing any opinion on
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merits/demerits of the case, I am inclined to grant benefit of bail
to the petitioners.
7. Consequently, the bail applications under Section 483
B.N.S.S. are allowed and it is directed that the petitioners
Govardhan S/o Deva Ram, Chandan S/o Moti Ram and
Arjun Ram S/o Nathu Lal, be released on bail provided each of
them 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 each of them shall
appear before that Court on all subsequent dates of hearing till
conclusion of the trial.
(PRAMIL KUMAR MATHUR),J
59-60/AnilKC/-
(Uploaded on 24/02/2026 at 05:14:02 PM)
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