Goga Ram vs State Of Rajasthan (2026:Rj-Jd:10731)
2026 Latest Caselaw 3367 Raj

Rajasthan High Court - Jodhpur

Goga Ram vs State Of Rajasthan (2026:Rj-Jd:10731) on 27 February, 2026

[2026:RJ-JD:10731]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
       S.B. Criminal Miscellaneous Bail Application No. 2791/2026

Goga Ram S/o Kheta Ram, Aged About 29 Years, R/o Pawdo Ka
Tala, Dhanau, P.s. Dhanau, District Barmer. (Raj) (At Present
Lodged In District Jail Barmer)
                                                                    ----Petitioner
                                     Versus
State Of Rajasthan, Through Pp.
                                                                  ----Respondent


For Petitioner(s)          :     Mr. Jagdish, brother of the petitioner,
                                 present in person.
For Respondent(s)          :     Mr. Deepak Chowdhary, AAG with
                                 Mr. Urja Ram Kalbi, PP



         HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order

27/02/2026

1. The petitioner has filed this bail application under Section

483 of BNSS in FIR No.18/2026 registered at Police Station

Dhanau, District Barmer for offence under Section 8/15 of NDPS

Act.

2. Heard Mr. Jagdish, brother for the petitioner as well as

learned Public Prosecutor and perused the material available on

record.

3. Brother of the petitioner, present in person submits that the

petitioner has falsely been implicated in this case. He further

submits that the allegation against the petitioner is that 5.250

Kilograms poppy straw has been recovered from his conscious

possession, which is below the commercial quantity. He again

submits that the petitioner is behind the bars since 18.02.2026

(Uploaded on 27/02/2026 at 12:00:45 PM)

[2026:RJ-JD:10731] (2 of 2) [CRLMB-2791/2026]

with one criminal antecedent of similar in nature. 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 Goga

Ram S/o Kheta Ram, 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 82-Ishan/-

(Uploaded on 27/02/2026 at 12:00:45 PM)

Powered by TCPDF (www.tcpdf.org)