Suresh vs State Of Rajasthan (2026:Rj-Jd:10488)
2026 Latest Caselaw 3301 Raj

Rajasthan High Court - Jodhpur

Suresh vs State Of Rajasthan (2026:Rj-Jd:10488) on 26 February, 2026

[2026:RJ-JD:10488]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 2338/2026

Suresh S/o Baka Ji, Aged About 31 Years, R/o Sada, Police
Station Kotda, District Udaipur. (At Present Lodged In Central Jail
Udaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Gaurav Nagda
For Respondent(s)         :     Mr. Sameer Pareek, PP



        HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order

26/02/2026

1. The petitioner has filed this bail application under Section

483 of BNSS in FIR No.8/2026 registered at Police Station

Baghpura, District Udaipur for offence under Sections 8/20 & 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

the allegation against the petitioner is that he has supplied 18.230

Kilograms Ganja ¼xkatk½ to prime accused, which is below the commercial quantity. He again submits that the petitioner is

behind the bars since 30.01.2026 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.

(Uploaded on 26/02/2026 at 05:48:56 PM)

[2026:RJ-JD:10488] (2 of 2) [CRLMB-2338/2026]

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 petitioners 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 Suresh

S/o Baka Ji, 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 212-Ishan/-

(Uploaded on 26/02/2026 at 05:48:56 PM)

Powered by TCPDF (www.tcpdf.org)