Rajvindra Singh vs State Of Rajasthan (2026:Rj-Jd:10461)
2026 Latest Caselaw 3355 Raj

Rajasthan High Court - Jodhpur

Rajvindra Singh vs State Of Rajasthan (2026:Rj-Jd:10461) on 26 February, 2026

[2026:RJ-JD:10461]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 2366/2026

Rajvindra Singh S/o Chand Singh, Aged About 28 Years, R/o 18
F, Tehsil Srikaranpur, District Sriganganagar (Lodged In Sub Jail,
Srikaranpur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Surendra Kumar Shreemali
For Respondent(s)         :     Mr. Hathi Singh Jodha, 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.189/2025 registered at Police Station

Keshrisinghpur, District Sri Ganganagar for offence under Sections

8/21 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

nothing has been recovered from the conscious possession of

present petitioner. The allegation against the petitioner is that he

has assisted the prime accused Sukhchain Singh by dropped him

off by motorcycle to a particular destination. He again submits

that the prime accused Sukhchain Singh has been enlarged on bail

by a Coordinate Bench of this Court on 10.09.2025 and other co-

accused Sandeep Singh also got the bail on 19.08.2025. He again

(Uploaded on 26/02/2026 at 07:21:26 PM)

[2026:RJ-JD:10461] (2 of 2) [CRLMB-2366/2026]

submits that the petitioner is behind the bars since 08.11.2025

with two antecedents out of which one of similar nature and he is

on bail in that cases. 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 Rajvindra

Singh S/o Chand 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 256-amit/-

(Uploaded on 26/02/2026 at 07:21:26 PM)

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