Dharmveer Alias Bugad vs State Of Rajasthan (2026:Rj-Jd:5563)
2026 Latest Caselaw 1361 Raj

Rajasthan High Court - Jodhpur

Dharmveer Alias Bugad vs State Of Rajasthan (2026:Rj-Jd:5563) on 30 January, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:5563]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 103/2026

Dharmveer @ Bugad S/o Mandar Singh, Aged About 35 Years,
Resident Of Dhakka Basti, 24 A S-C, Tehsil Gharsana, District Sri
Ganganagar,         Rajasthan.      (At     Present       Lodged    In   Sub   Jail
Anupgarh)
                                                                     ----Petitioner
                                      Versus
State Of Rajasthan, Through PP
                                                                   ----Respondent


For Petitioner(s)           :     Mr. Shiv Singh
                                  Mr. Vijay Kumar Gaur
                                  Mr. Pradhuman Singh
For Respondent(s)           :     Mr. Ramesh Devasee, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

30/01/2026

1. This application for bail under Section 483 BNSS (439

Cr.P.C.) has been filed by the petitioner who has been arrested in

connection with F.I.R. No.499/2024, registered at Police Station

Nai Mandi Gharsana, District Anoopgarh, for the offence under

Sections 8/21 & 29 of the NDPS Act.

2. Heard learned counsel for the parties at Bar. Perused the

material available on record.

3. Learned counsel for the petitioner submitted that in the

present case, the recovered contraband is below commercial

quantity and the challan has already been filed before the

competent criminal Court. It was contended that the present

petitioner is in judicial custody; the trial of the case will take

(Uploaded on 30/01/2026 at 05:14:09 PM)

[2026:RJ-JD:5563] (2 of 2) [CRLMB-103/2026]

sufficiently long time, therefore, the benefit of bail should be

granted to the accused-petitioner.

4. Per Contra learned Public Prosecutor has opposed the bail

application.

5. Having considered the rival submissions, facts and

circumstances of the case, without expressing any opinion on

merits/demerits of the case, this Court is inclined to enlarge the

petitioner on bail.

6. Consequently, the bail application under Section 483 BNSS

(439 Cr.P.C.) is allowed. It is ordered that the accused-petitioner -

Dharmveer @ Bugad S/o Mandar Singh, arrested in

connection with F.I.R. No.499/2024, registered at Police Station

Nai Mandi Gharsana, District Anoopgarh, shall be released on bail,

if not wanted in any other case, provided he furnishes a personal

bond of Rs.1,00,000/- and two sureties of Rs.50,000/- each, to

the satisfaction of learned trial court, for his appearance before

that court on each & every date of hearing and whenever called

upon to do so till completion of the trial.

(KULDEEP MATHUR),J 346-amit/-

(Uploaded on 30/01/2026 at 05:14:09 PM)

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