Mukesh vs State Of Rajasthan (2026:Rj-Jd:9979)
2026 Latest Caselaw 3152 Raj

Rajasthan High Court - Jodhpur

Mukesh vs State Of Rajasthan (2026:Rj-Jd:9979) on 24 February, 2026

[2026:RJ-JD:9979]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
       S.B. Criminal Miscellaneous Bail Application No. 1747/2026

Mukesh S/o Madan Lal, Aged About 24 Years, Resident Of Kotadi,
Police Station Ghatoli District Jhalawar. At Present Lodged In
District Jail, Nagaur
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Sunil Vishnoi
For Respondent(s)          :     Mr. Urja Ram Kalbi, 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.15/2026 registered at Police Station Jayal,

District Nagaur for offence under Sections 8/18, 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 petitioner

has falsely been implicated in this case. He further submits that as

per the allegations levelled, 164.20 gram opium and 30.720 gram

heroin has been recovered from the conscious possession of co-

accused Gopal and Rakesh which is below commercial quantity. He

again submits that nothing has been recovered from the petitioner

and he is supplier of the above contraband. Though, one case of

similar nature is pending against the petitioner, but in that case,

he is on bail. He again submits that the petitioner is behind the

(Uploaded on 24/02/2026 at 05:19:13 PM)

[2026:RJ-JD:9979] (2 of 2) [CRLMB-1747/2026]

bars since 16.01.2025. 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 Mukesh

S/o Madan Lal, 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 174-amit/-

(Uploaded on 24/02/2026 at 05:19:13 PM)

Powered by TCPDF (www.tcpdf.org)