Prahlad Singh vs State Of Rajasthan (2026:Rj-Jd:10730)
2026 Latest Caselaw 3368 Raj

Rajasthan High Court - Jodhpur

Prahlad Singh vs State Of Rajasthan (2026:Rj-Jd:10730) on 27 February, 2026

[2026:RJ-JD:10730]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 2808/2026

Prahlad Singh S/o Gopal Singh, Aged About 25 Years, R/o M142
Govind Nagar Housing Board Kankroli Police Station Kankroli
District Rajsamand. (At Present Lodged In Central Jail Udaipur)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Smt. Chandra Kunwar, mother 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.57/2025 registered at Police Station

Mandwa, District Udaipur for offence under Sections 8/20 & 8/25

of NDPS Act.

2. Heard Smt. Chandra Kunwar, mother for the petitioner as

well as learned Public Prosecutor and perused the material

available on record.

3. Mother of the petitioner, present in person and submits that

the petitioner has falsely been implicated in this case. She further

submits that the petitioner is the merely registered owner of the

vehicle in this matter and nothing has been recovered from his

conscious possession. She further submits that co-accused Gulab

Singh and Raju Lal, from whom conscious possession 11.700

(Uploaded on 27/02/2026 at 11:59:14 AM)

[2026:RJ-JD:10730] (2 of 2) [CRLMB-2808/2026]

Kilograms Ganja has been recovered, granted the benefit of bail

on 20.08.2025 by the Co-Ordinate Bench of this Court. She again

submits that the petitioner is behind the bars since 23.02.2026

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.

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 Prahlad

Singh S/o Gopal 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 84-Ishan/-

(Uploaded on 27/02/2026 at 11:59:14 AM)

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