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Rajasthan High Court - Jodhpur
Rakesh vs State Of Rajasthan (2026:Rj-Jd:9871) on 24 February, 2026
[2026:RJ-JD:9871]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 1668/2026
Rakesh S/o Motilal, Aged About 28 Years, Resident Of Malipura
Chauraha, P.s. Bijoliya, District Bhilwara Raj.. (Presently Lodged
In Dist. Jail Bhilwara)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 1670/2026
Manoj S/o Jaipal, Aged About 36 Years, Resident of Malipura
Chauraha, P.s. Bijoliya, District Bhilwara Raj.. (Presently Lodged
In Dist. Jail Bhilwara)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Robin Singh for
Mr. Vishal Sharma
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.21/2026 registered at Police
Station Bijolila, District Bhilwara for offence under Sections 8/21
of NDPS Act.
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
petitioners have been falsely implicated in these cases. They
further submit that as per prosecution, 55.47 gram Smack has
(Uploaded on 24/02/2026 at 05:25:57 PM)
[2026:RJ-JD:9871] (2 of 2) [CRLMB-1668/2026]
been recovered from joint possession of petitioners which is below
commercial quantity. Though, two cases have been reported
against the petitioner Manoj, but in both cases, he is on bail. He
also submits that petitioners are in in custody since 24.01.2026
and 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
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 Rakesh
S/o Motilal and Manoj S/o Jaipal 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
64-65-amit/-
(Uploaded on 24/02/2026 at 05:25:57 PM)
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