Jasmel Singh Sidhu vs State Of Rajasthan (2026:Rj-Jd:10558)
2026 Latest Caselaw 3357 Raj

Rajasthan High Court - Jodhpur

Jasmel Singh Sidhu vs State Of Rajasthan (2026:Rj-Jd:10558) on 26 February, 2026

[2026:RJ-JD:10558]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
      S.B. Criminal Miscellaneous Bail Application No. 2650/2026

1.       Jasmel Singh Sidhu, Aged About 24 Years, Resident Of
         Ward No. 28, House No. 299, Nejad Narayan Sahukirana
         Store,        Baspara,       P.s.      Mohannagar            District      Durg,
         Chhattisgarh.             (Presently         Lodged         In      Sub      Jail
         Sardarshahar)
2.       Sohan Singh Sonu S/o Balveer Singh, Aged About 36
         Years, Resident Of Chatatha P.s. Satvari, Jammu. At
         Present Lodged In Sub Jail, Sardarshahar.
                                                                          ----Petitioners
                                          Versus
State Of Rajasthan, Through Pp
                                                                      ----Respondent


For Petitioner(s)              :     Mr. Ramawatar Singh Choudhary
For Respondent(s)              :     Mr. Urja Ram Kalbi, PP


        HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order

26/02/2026

1. The petitioners has filed this bail application under Section

483 of BNSS in FIR No.16/2026 registered at Police Station

Bhanipura, District Churu for offence under Sections 8/15, 25 of

NDPS Act.

2. Heard learned counsel for the petitioners as well as learned

Public Prosecutor and perused the material available on record.

3. Learned counsel for the petitioners submits that

as per allegations, contraband weighing 1.245 Kilograms

poppy straw, which is below the commercial quantity, was

recovered from the conscious possession of the present

petitioners. The petitioners are behind the bars since 09.02.2026.

The trial of the case will take considerable time,

(Uploaded on 27/02/2026 at 11:14:06 AM)

[2026:RJ-JD:10558] (2 of 2) [CRLMB-2650/2026]

therefore, no fruitful purpose would be served by keeping the

petitioners in further custody and the bail application of the

petitioners 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 petitioners but without expressing any opinion on

merits/demerits of the case, I am inclined to grant benefit of bail

to the petitioners.

6. Consequently, the bail application under Section 483

B.N.S.S. is allowed and it is directed that the petitioners Jasmel

Singh Sidhu and Sohan Singh Sonu S/o Balveer Singh 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 they shall appear before that Court on all

subsequent dates of hearing till conclusion of the trial.

(PRAMIL KUMAR MATHUR),J 118-AnilKC/-

(Uploaded on 27/02/2026 at 11:14:06 AM)

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