[Cites 16, Cited by 0]
Rajasthan High Court - Jodhpur
Dalip vs State Of Rajasthan (2026:Rj-Jd:3228) on 19 January, 2026
Author: Yogendra Kumar Purohit
Bench: Yogendra Kumar Purohit
[2026:RJ-JD:3228]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous 3rd Bail Application No. 12337/2025
Dalip S/o Kalu Ram, Aged About 26 Years, Ward No. 10 Gandheli
Tehsil Rawatsar Hanumangarh (At Present Lodged In Sub Jail
Nohar)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. M.S. Soni
For Respondent(s) : Mr. S.S. Rathore, PP
HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT
Order
19/01/2026
01- izkFkhZ&vfHk;qDr dh vksj ls tekur dk ;g r`rh; vkosnu i=
vUrxZr /kkjk 439 n.M izfØ;k lafgrk ¼483 ch-,u-,l-,l-½] iqfyl Fkkuk jkorlj]
ftyk guqekux<+ esa ntZ izFke lwpuk fjiksVZ la[;k 196@2022] ls'ku izdj.k la[;k
88@2022 fof'k"V U;k;k/kh'k ¼,u-Mh-ih-,l- izdj.k½ ¼vij ls'ku U;k;k/kh'k] la[;k
01] uksgj ftyk guqekux<+½ vijk/k vUrxZr /kkjk 8@15] 25 ,u-Mh-ih-,l- ,DV ds
ekeys esa tekur ij fjgk fd, tkus dh izkFkZuk dh izkFkZuk ds lkFk izLrqr gqvk gSA
02- cgl tekur vkosnu lquh rFkk miyC/k vfHkys[k dk voyksdu fd;kA
03- izkFkhZ&vfHk;qDr ds ;ksX; vf/koDrk dh vksj ls ;g rdZ izLrqr fd;k gS
fd bl ekeys esa iwoZ esa izFke tekur dk izkFkZuk&i= fnukad 12-09-2023 dks o
rRi'pkr f}rh; tekur dk izkFkZuk&i= fnukad 11-12-2024 dks [kkfjt fd;k x;k
FkkA izkFkhZ&vfHk;qDr fnukad 05-10-2022 ls U;kf;d vfHkj{kk esa gksus ls 3 lky 3 ekg
ls U;kf;d vfHkj{kk esa py jgk gSA vHkh fopkj.k iw.kZ ugha gqvk gSA bl vk/kkj ij
tekur dk izkFkZuk&i= Lohdkj djus dk fuosnu fd;kA lkFk gh ;g rdZ izLrqr
fd;k fd lgvfHk;qDr eqds'k o lksuw dqekj ftudks fd ekSds ij vkfVZdy cjkenxh
ds le; fxjQ~rkj fd;k x;k Fkk] mudh tekur 3 o"kZ 8 ekg dh U;kf;d vfHkj{kk
dh vof/k gks tkus ds vk/kkj ij led{k ihB }kjk fnukad 06-01-2026 dks yh tk
pqdh gSA izkFkhZ&vfHk;qDr dk ekeyk Hkh lgvfHk;qDr ds leku gksuk crkrs gq, tekur
ij fjgk fd, tkus dk fuosnu fd;kA
04- fo}ku yksd vfHk;kstd }kjk bldk l[r fojks/k djrs gq, ;g rdZ
izLrqr fd;k fd bl ekeys esa /kkjk 37 ,u-Mh-ih-,l- ,DV ds eqrkfcd izkFkhZ&vfHk;qDr
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o lgvfHk;qDr ds dCts ls dqy 33 IykWfLVd FkSyksa esa 6 fDaoVy 55 fdyksxzke
MksMkiksLr cjken gqvk gS] ftlls okf.kfT;d ek=k dk ekeyk Li"V :i ls gh gSA
bl vk/kkj ij tekur dk izkFkZuk&i= [kkfjt fd, tkus dk fuosnu fd;kA
05- eSaus mi;qZDr rdkZsa ij euu fd;k rFkk i=koyh dk voyksdu fd;kA
loZizFke fof/kd fLFkfr ij bl ekeys esa fopkj fd;k tk jgk gSA /kkjk 37
¼1½¼ch½ ,u-Mh-ih-,l- ,DV esa fuEukuqlkj izko/kku fd;k x;k gS fd%&
"37. Offences to be cognizable and nonbailable.--
(1) Notwithstanding anything contained in the
Code of Criminal Procedure, 1973 (2 of 1974),
--
(a) ------
(b) no person accused of an offence
punishable for [offences under Section 19 or
Section 24 or Section 27A and also for offences
involving commercial quantity] shall be released
on bail or on his own bond unless--
(i) the Public Prosecutor has been
given an opportunity to oppose the application
for such release, and
(ii) where the Public Prosecutor
opposes the application, the court is satisfied
that there are reasonable grounds for believing
that he is not guilty of such offence and that he
is not likely to commit any offence while on bail."
06- ekuuh; mPpre U;k;ky; ds U;kf;d n`"Vkarksa Hkkjr la?k cuke
jkeleq> o vU; 1999 ¼9½ ,l-lh-lh- 429] Union of India Vs Rattan Mallik @
Habul 2009(1) Drugs Cases (Narcotics) 10: ¿ 2009 ¼2½ ,l-lh-lh- 624À]
Hkkjr la?k cuke fu;ktqnhu] ,l- ds- ,oa vU; 2018¼1½ Drugs Cases (Narcotics)
283: ¿ 2018 ¼13½ ,l-lh-lh- 738À o State of Kerala Vs Rajesh 2020(1)
Drugs Cases (Narcotics) 106 % ¿ ¼2020½ 12 ,l-lh-lh- 122À esa /kkjk 37 ,u-Mh-
ih-,l- ,DV dh O;k[;k dh xbZ gS vkSj ;g Li"V fd;k x;k gS fd /kkjk 37
¼1½¼ch½¼ii½ esa tks viokn fn, x, gSa] mlds fy, fjtuscy xzkm.M gksuk vko';d gSA
mlh voLFkk esa tekur ij fjgk fd;k tk ldrk gS vU;Fkk tekur ij fjgk ugha
fd;k tk ldrkA ;g ekeyk Hkh okf.kfT;d ek=k ls lacaf/kr gksuk v/khuLFk U;k;ky;
}kjk ekuk xk;k gS] tks mfpr gSA
07- ekuuh; mPpre U;k;ky; ds rhu ekuuh; U;k;kf/kifrx.k dh ihB ds
fu.kZ; Narcotics Control Bureau Versus Mohit Aggarwal, AIR 2022 S.C.
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3444 ds ekeys esa ekuuh; mPpre U;k;ky; ds iwoZ ds rhu ekuuh; U;k;kf/kifrx.k
dh ihB ds fu.kZ; Collector of Customs, New Delhi v. Ahmadalieva Nodir
(2004) 3 SCC 549 o ekuuh; mPpre U;k;ky; ds v/khuLFk U;k;ky; ds vkns'k
esa of.kZr State of Kerala Vs Rajesh (2020)12 SCC 122 ij fopkj djrs gq,
iSjk la[;k 11] 14] 15 o 18 esa fuEukuqlkj mfYyf[kr fd;k x;k gS%&
11. It is evident from a plain reading of the non-
obstante clause inserted in sub-section (1) and the
conditions imposed in sub-section (2) of Section 37
that there are certain restrictions placed on the
power of the Court when granting bail to a person
accused of having committed an offence under the
NDPS Act. Not only are the limitations imposed
under Section 439 of the Criminal Procedure Code,
1973 to be kept in mind, the restrictions placed
under clause (b) of sub-section (1) of Section 37 are
also to be factored in. The conditions imposed in
subsection (1) of Section 37 is that (i) the Public
Prosecutor ought to be given an opportunity to
oppose the application moved by an accused person
for release and (ii) if such an application is opposed,
then the Court must be satisfied that there are
reasonable grounds for believing that the person
accused is not guilty of such an offence. Additionally,
the Court must be satisfied that the accused person
is unlikely to commit any offence while on bail.
14. To sum up, the expression "reasonable grounds"
used in clause (b) of Sub-Section (1) of Section 37
would mean credible, plausible and grounds for the
Court to believe that the accused person is not guilty
of the alleged offence. For arriving at any such
conclusion, such facts and circumstances must exist
in a case that can persuade the Court to believe that
the accused person would not have committed such
an offence. Dove-tailed with the aforesaid
satisfaction is an additional consideration that the
accused person is unlikely to commit any offence
while on bail.
15. We may clarify that at the stage of examining an
application for bail in the context of the Section 37
of the Act, the Court is not required to record a
finding that the accused person is not guilty. The
Court is also not expected to weigh the evidence for
arriving at a finding as to whether the accused has
committed an offence under the NDPS Act or not.
The entire exercise that the Court is expected to
undertake at this stage is for the limited purpose of
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releasing him on bail. Thus, the focus is on the
availability of reasonable grounds for believing that
the accused is not guilty of the offences that he has
been charged with and he is unlikely to commit an
offence under the Act while on bail.
18. In our opinion the narrow parameters of bail
available under Section 37 of the Act, have not been
satisfied in the facts of the instant case. At this
stage, it is not safe to conclude that the respondent
has successfully demonstrated that there are
reasonable grounds to believe that he is not guilty of
the offence alleged against him, for him to have
been admitted to bail. The length of the period of his
custody or the fact that the charge-sheet has been
filed and the trial has commenced are by themselves
not considerations that can be treated as persuasive
grounds for granting relief to the respondent under
Section 37 of the NDPS Act.
08- blh izdkj ekuuh; mPpre U;k;ky; }kjk Union of India Versus
Ajay Kumar Singh alias Pappu, Criminal Appeal No. 952 of 2023 Decided
on March 28, 2023 [2023] 2 Supreme 755 esa Hkh /kkjk 37 ,u-Mh-ih-,l- ,DV
ds izko/kkuksa ij fopkj djrs vihy Lohdkj dh xbZ vkSj iSjk la[;k 14] 16 o 17 esa
fuEukuqlkj mfYyf[kr fd;k x;k%&
14. This apart, it is noticed that the High Court, in
passing the impugned order of bail, had lost sight of
Section 37 of the NDPS Act, which, inter alia,
provides that no person accused of an offence
involving commercial quantity shall be released on
bail unless the twin conditions laid down therein are
satisfied, namely, (i) the public prosecutor has been
given an opportunity to oppose the bail application;
and (ii) the court is satisfied that there are
reasonable grounds for believing that he is not guilty
of such an offence and that he is not likely to
commit any such offence while on bail.
16. In view of the above provisions, it is implicit that
no person accused of an offence involving trade in
commercial quantity of narcotics is liable to be
released on bail unless the court is satisfied that
there are reasonable grounds for believing that he is
not guilty of such an offence and that he is not likely
to commit any offence while on bail.
17. The quantity of "ganja" recovered is admittedly of
commercial quantity. The High Court has not
recorded any finding that the respondent-accused is
not prima facie guilty of the offence alleged and that
he is not likely to commit the same offence when
enlarged on bail rather his antecedents are indicative
that he is a regular offender. In the absence of
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recording of such satisfaction by the court, we are of
the opinion that the High Court manifestly erred in
enlarging the respondent-accused on bail.
09- ekuuh; mPpre U;k;ky; }kjk vius uohure U;kf;d n`"Vkar STATE
By The Inspector Of Police Vs. B. Ramu Criminal Appeal No. 801 OF
2024 Date of Judgment February 12, 2024. [2024] 0 Supreme (SC)
130 ds ekeys esa Hkh /kkjk 37 ,u-Mh-ih-,l- ,DV dh /kkjk ij fopkj djrs gq, enzkl
mPp U;k;ky; dh ,dyihB }kjk ,u-Mh-ih-,l- ,DV ds ekeys esa varxZr /kkjk 438
lhvkj-ih-lh- vfxze tekur ij fjgk djus ds vkns'k ds fo:) vihy Lohdkj djrs
gq, iSjk la[;k 9] 11 o 12 esa fuEukuqlkj mfYyf[kr fd;k x;k gS%&
9. A plain reading of statutory provision makes it
abundantly clear that in the event, the Public
Prosecutor opposes the prayer for bail either regular
or anticipatory, as the case may be, the Court would
have to record a satisfaction that there are grounds
for believing that the accused is not guilty of the
offence alleged and that he is not likely to commit
any offence while on bail.
11. In case of recovery of such a huge quantity of
narcotic substance, the Courts should be slow in
granting even regular bail to the accused what to
talk of anticipatory bail more so when the accused is
alleged to be having criminal antecedents.
12. For entertaining a prayer for bail in a case
involving recovery of commercial quantity of narcotic
drug or psychotropic substance, the Court would
have to mandatorily record the satisfaction in terms
of the rider contained in Section 37 of the NDPS Act.
10- ekuuh; mPpre U;k;ky; }kjk Satender Kumar Antil vs. CBI &
Anr AIR 2022 SC 3386 esa ekuuh; mPpre U;k;ky; ds iwoZ ds U;kf;d n`"Vkar
Union of India vs. K.A. Najeeb, (2021) 3 SCC 713 o Supreme Court
Legal Aid Committee vs. Union of India (1994) 6 SCC 731 ds vk/kkj ij
fofHkUu dSVsxjht ds vijk/kksa ds laca/k esa /kkjk 436, lhvkj-ih-lh- ds izko/kkuksa ij
fopkj fd;k x;k vkSj dSVsxjh ^lh* Lis'ky ,DV tSls NDPS (S.37), PMLA
(S.45), UAPA (S.43D(5), Companies Act, 212(6), vkfn ekeyksa ds laca/k esa
iSjk la[;k 64 esa fuEukuqlkj foospu fd;k x;k gS%&
64. Now we shall come to category (C). We do not
wish to deal with individual enactments as each
special Act has got an objective behind it, followed
by the rigor imposed. The general principle
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governing delay would apply to these categories
also. To make it clear, the provision contained in
Section 436A of the Code would apply to the Special
Acts also in the absence of any specific provision.
For example, the rigor as provided under Section 37
of the NDPS Act would not come in the way in such a
case as we are dealing with the liberty of a person.
We do feel that more the rigor, the quicker the
adjudication ought to be. After all, in these types of
cases number of witnesses would be very less and
there may not be any justification for prolonging the
trial. Perhaps there is a need to comply with the
directions of this Court to expedite the process and
also a stricter compliance of Section 309 of the
Code.
11- mDr U;kf;d n`"Vkar ds i'pkr ekuuh; mPpre U;k;ky; }kjk Mohd.
Muslim alias Hussain Versus State (NCT of Delhi) Criminal Appeal No.
943 of 2023 Date of Judgment 28-03-2023 (AIR 2023 (SC) 1648) ds
ekeys esa vfHk;qDr tks fd 23 o"kZ dh vk;q dk fxjQ~rkjh ds le; Fkk] vkSj fnukad
28-09-2015 dks 4 eqfYteksa] ftlesa ls ,d furs'k ,dk Hkh Fkk] ls xkatk dh cjkenxh
gqbZ Fkh vkSj ;kph dks furs'k ,dk ds c;ku ds vk/kkj ij fxjQ~rkj fd;k x;k Fkk]
bl vk/kkj ij 7 o"kZ 4 ekg dh U;kf;d vfHkj{kk dh vof/k gksus vkSj 30 xokgksa ds
c;ku gksus o 34 xokgksa ds c;ku gksuk 'ks"k ekuk x;k vkSj lrsUnz dqekj vafry okys
ekeys ij fopkj djrs gq, /kkjk 436, lhvkj-ih-lh- ds izko/kku ,u-Mh-ih-,l- ,DV
ds ekeys esa ykxw gksuk ekurs gq, tekur ij fjgk fd;k x;kA
12- ekuuh; mPpre U;k;ky; ds uohure U;kf;d n`"Vkar Union of
India Vs. Vigin K. Varghese 2025 INSC 1316 ds ekeys esa ekuuh; cksEcs
mPp U;k;ky; ds vkns'k fnukad 22-01-2025 vkSj 12-03-2025 dks fujLr fd;k x;k
vkSj bl ekeys esa cksEcs mPp U;k;ky; }kjk /kkjk 37 ,u-Mh-ih-,l- o yach U;kf;d
vof/k vDVwcj 2022 ls vfHk;qDr dh fxjQ~rkjh fd, gksus ds vk/kkj ij tekur dk
izkFkZuk&i= Lohdkj fd;k x;k Fkk] ml ekeys esa okf.kfT;d ek=k esa dksfdu dh
cjkenxh gksus ls /kkjk 37 ,u-Mh-ih-,l- ,DV ds izko/kku ij fopkj djrs gq, vkns'k
ikfjr djus ds funsZ'k fn, x,A
13- iwoZ esa mfYyf[kr ekuuh; mPpre U;k;ky; ds U;kf;d n`"Vkarksa ds
ifjizs{; esa /kkjk 37 ¼1½¼ch½ ds rgr ;ksX; yksd vfHk;kstd }kjk tekur dk fojks/k
djus dh lwjr esa tekur ds izkFkZuk&i= ij fopkj djrs gq, U;k;ky; vkjksih O;fDr
dks rHkh tekur ns ldrk gS tc og larq"V gks fd ;g fo'okl djus ds fy, mfpr
vk/kkj gSa fd og bl rjg ds vijk/k dk nks"kh ugha gS vkSj tekur ij jgrs gq,]
mlds }kjk dksbZ vijk/k djus dh laHkkouk ugha gSA ;s nksuksa 'krsZa iwjh ugha gksus ij
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tekur ij fjgk ugha fd;k tk ldrkA bl vk/kkj ij fd vfHk;qDr ds fo:)
pkyku is'k gks pqdk gS ;k vfHk;qDr dkQh le; ls U;kf;d vfHkj{kk esa py jgk gS]
vfHk;qDr dks tekur dk ykHk izkIr djus dk vf/kdkjh ugha gSA ijarq ekuuh;
mPpre U;k;ky; ds lrsUnz dqekj vafry okys ekeys ds vk/kkj ij /kkjk 436,
lhvkj-ih-lh- ds izko/kku izdj.k esa ykxw gksus dh voLFkk esa tekur ij fjgk fd;s
tkus ij fopkj fd;k tk ldrk gSA /kkjk 37 ,u-Mh-ih-,l- ,DV esa gh ;g vafdr
fd;k x;k gS fd /kkjk 19] ;k /kkjk 24 ;k /kkjk 27, ds lacaf/kr vijk/k o ,sls ekeys]
ftlesa okf.kfT;d ek=k ds vkfVZdy cjken gq, gSa] mu ekeyksa esa /kkjk 37 ¼1½
¼ch½ ,u-Mh-ih-,l- ,DV ds izko/kku ykxw gksaxsA
14- vr% iwoZ esa of.kZr fof/kd fLFkfr dks en~nsutj j[krs gq, gLrxr ekeys
ij fopkj fd;k x;kA gLrxr ekeys esa ;kph dh vksj ls /kkjk 436, lhvkj-ih-lh- ds
eqrkfcd tekur dh izkFkZuk ugha dh xbZ gSA nkSjkus cgl fo}ku vf/koDrk
izkFkhZ&vfHk;qDr dh vksj ls eq[; :i ls ;gh vk/kkj fy;k x;k gS fd
izkFkhZ&vfHk;qDr fnukad 05-10-2022 ls U;kf;d vfHkj{kk esa gS tks yxHkx 3 o"kZ ls
vf/kd dh vof/k U;kf;d vfHkj{kk dh gks pqdh gSA yach vof/k ls U;kf;d vfHkj{kk esa
gksus ls o vHkh rd fopkj.k lekIr ugha gks tkus ds vk/kkj ij gh eq[; :i ls
tekur ij fjgk fd, tkus dh izkFkZuk dh xbZ gSA
15- ekuuh; mPpre U;k;ky; ds rhu ekuuh; U;k;kf/kifrx.k ds N.C.B.
Vs. Mohit Aggarwal ¼iwoksZDr½ okys U;kf;d n`"Vkar ds iwoZ esa of.kZr iSjk la[;k 18
esa of.kZrkuqlkj U;kf;d vfHkj{kk dh yach vof/k ds vk/kkj ij tekur dk ykHk ugha
fn;k tk ldrkA ekuuh; mPpre U;k;ky; ds uohure U;kf;d n`"Vkar Union of
India Vs. Vigin K. Varghese ¼iwoksZDr½ okys ekeys esa cksEcs mPp U;k;ky; }kjk
vDVwcj 2022 ls U;kf;d vfHkj{kk esa izkFkhZ&vfHk;qDr ds gksus dks Hkh tekur dk
vk/kkj cuk;k x;k FkkA tks ekuuh; cksEcs mPp U;k;ky; dk vkns'k ekuuh; mPpre
U;k;ky; }kjk fujLr dj fn;k x;kA
16- ,slh voLFkk esa dsoy 3 o"kZ ls vf/kd vof/k U;kf;d vfHkj{kk esa gksus
ds vk/kkj ij bl ekeys esa izkFkhZ&vfHk;qDr dks tekur dk ykHk fn;k tkuk
U;k;ksfpr izrhr ugha gksrkA bl ekeys esa lgvfHk;qDr eqds'k o lksuw dqekj dks
fnukad 06-01-2026 dks rhu o"kZ vkB ekg dh U;kf;d vfHkj{kk dh vof/k ds vk/kkj
led{k ihB }kjk tekur ij fjgk djus ds vkns'k ikfjr fd, x, gSaA mlds vk/kkj
ij izkFkhZ&vfHk;qDr tekur dk ykHk izkIr djus dk vf/kdkjh ugha gSA
17- tgka rd izkFkhZ&vfHk;qDr dk iz'u gSA blds laca/k esa /kkjk 37 ,u-Mh-
ih-,l- ,DV ds vkKkid izko/kkuksa ij fopkj djrs gq, iwoZ esa izFke tekur dk
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izkFkZuk&i= S.B. Criminal Miscellaneous Bail Application No. 5086/2023
fnukad 12-09-2023 dks o f}rh; tekur dk izkFkZuk&i= S.B. Criminal
Miscellaneous 2nd Bail Application No. 5379/2024 fnukad 11-12-2024 dks
[kkfjt fd;k tk pqdk gSA ftlesa izFke tekur ds izkFkZuk&i= vkns'k fnukafdr
12-09-2023 ds iSjk la[;k 11 o 12 esa fuEukuqlkj mYysf[kr fd;k x;k Fkk%&
11- tgka rd vfHk;qDr nfyi dk iz'u gS] iqfyl
vfHk;kstu dh dgkuh ds eqrkfcd tc iqfyl ekSds ij igqaph rks rhu
O;fDr Fks] ftlesa ls nks O;fDr VSªDVj Vªkyh esa ls o ,d yM+dk
dejk ds vanj ls fudydj [ksrksa dh rjQ Hkkxus yxs] ftu ij 'kd
gksus ij rhuksa 'k[l dks dkcw djuk pkgk exj ,d yM+dk dkQh nwjh
ij Hkkx tkus o vka[kksa ls vks>y gks tkus ds dkj.k Hkkxus esa lQy
gks x;k o nks 'k[l dks dkcw dj uke irk iwNk rks ,d us viuk
uke lksuw dqekj o nqljs us eqds'k dqekj o rhljs Hkkxus okys O;fDr
dk uke iwNk rks mldk uke nyhi gksuk crk;kA ekSds ij VSªDVj
Vªkyh o LohQV dkj [kM+h FkhA dkj dh ryk'kh yh rks dkj dh ihNs
dh nksuksa f[kM+dh [kqyh gqbZ] ftlds ihNs dh lhV ij ,d ds
Åij ,d dqy N% dkys jax ds IykfLVd FkSys cjken gq,A
12- vuqla/kku esa ;g ik;k x;k fd okgu dkj vkj-ts- 14
Vh-Mh- 4202 ds jftLVMZ Lokeh 'kqHke 'kekZ iq= euksgj yky 'kekZ us
viuh dkj dks ftrsUnz flag jkBkSM+ ds ekQZr vjksih nfyi dqekj
fuoklh xU/ksyh dks fnukad 30-10-2020 dks cspku dj LVkWEi ij
fy[kk&i<+h djokbZA QkbZusal dh fd'rsa ugha Hkjus ij 'kqHke 'kekZ us
izdj.k la[;k 139@21 ntZ djok;k FkkA vuqla/kku ls tCr lqnk
okgu vkj-ts- 14 Vh-Mh- 4202 dk HkkSfrd Lokeh vkjksih nfyi dqekj
gksuk ik;k x;kA tks pktZ'khV is'k dh xbZ gS] mlesa okgu ds
jftLVMZ ekfyd 'kqHke 'kekZ dks xokgu dh lwph esa lfEefyr fd;k
x;k gSA ftlus vius /kkjk 161 lhvkj-ih-lh- ds c;ku esa ;g Li"V
dgk gS fd mlus ftrsUnz flag jkBkSM ds ekQZr nfyi fuoklh xU/ksyh
dks dkj cspku dj fn;k FkkA dkj cspku ckcr lk{kh us LVkWEi ij
fy[kk&i<+h djokbZ FkhA lk{kh nfyi fuoklh xU/ksyh dks ugha tkurk
Fkk] blfy, dkj cspku dh fy[kk&i<+h ftrsUnz flag jkBkSM+ ds uke ls
djokbZ FkhA dkj fnukad 30-10-2020 ds ckn ls nfyi fuoklh xU/ksyh
ds ikl gSA dkj ds ckjs esa nfyi fuoklh xU/ksyh gh crk ldrk gSA
xkM+h dh fy[kk&i<+h ftrsUnz flag jkBkSM+ ds uke ls nfyi ds dgus
ij djokbZ FkhA mDr fLFkfr esa tks vf/koDrk vfHk;qDr }kjk U;k;ky;
ls udy ysus dh izfrfyfi dh izfr is'k dh xbZ gS] mlds vk/kkj ij
bl LVst ij fdlh izdkj dk fu"d"kZ fudkyk tkuk U;k;ksfpr ugha
gSA ,slh fLFkfr esa 'kqHke 'kekZ dh lk{; gksuk vHkh 'ks"k gksus ls vkSj
bl ekeys ds rF;ksa ifjfLFkfr;ksa esa izdj.k dh xaHkhjrk dks en~nsutj
j[krs gq, izdj.k ds xq.kkoxq.k ij fVIi.kh fd, cxSj eSa
izkFkhZ&vfHk;qDr nfyi dk tekur dk izkFkZuk&i= [kkfjt fd;k tkuk
U;k;ksfpr le>rk gwaA
18- f}rh; tekur izkFkZuk&i= fnukad 11-12-2024 dks [kkfjt djrs gq, iwoZ
esa of.kZr iSjk la[;k 11 o 12 dk mYys[k fd;k x;k rFkk mlds vykok f}rh;
tekur ds izkFkZuk&i= esa iSjk la[;k 9 o 10 esa fuEukuqlkj mfYyf[kr fd;k x;k %&
(Uploaded on 20/01/2026 at 04:54:31 PM)
[2026:RJ-JD:3228] (9 of 10) [CRLMB-12337/2025]
09- fopkj.k U;k;ky; esa tks lk{; ih-MCY;w 02 'kqHke 'kekZ }kjk eq[;
ijh{kk esa nh xbZ] mlesa Hkh ;gh vafdr fd;k x;k gS fd lk{kh ds
ikl ,d dkj vkj-ts- 14 Vh-Mh- 4202 Fkh] ftldh fd'rsa og ugha Hkj
ldk blfy, ftrsUnz jkBkSM+ ds ek/;e ls nfyi uk;d xa/ksyh dks csp
nh FkhA mDr lk{kh us mDr dkj dh fy[kki<+h nyhi ds dgus ls
ftrsUnz jkBkSM+ ds uke djokbZ FkhA eq[; ijh{kk esa Hkh ftrsUnz ds
dgus ls nyhi dks cspus vkSj nyhi ds dgus ls ftrsUnz jkBkSM+ ds
uke ls fy[kki<+h djuk crk;k gSA ,slh voLFkk esa bl LVst ij tks
dFku xokg }kjk ftjg esa fd, x, gS] mldk foLr`r foospu dj
vafre fu"d"kZ fudkyuk bl LVst ij U;k;ksfpr ugha gSA
10- tgka rd vuqla/kku vf/kdkjh ih-MCY;w 01 dh lk{; dk iz'u gS]
ftlus rhu O;fDr;ksa esa ls ,d O;fDr dk Hkkx tkuk vkSj nksuksa ekSds
ij idM+s x, eqfYteku }kjk Hkkxus okys O;fDr dk uke nyhi iq=
dkyw jke xa/ksyh gksuk crk;k gSA bl xokg }kjk pd 34 vkjMhMCY;w
dh jksgh esa lM+d ls iwoZ dh rjQ djhc 1 ch?kk ij iDdk dksBk cuk
gqvk Fkk] ftlds vkxs ,d VsªDVj VªkWyh o ,d lQsn jax dh dkj
[kM+h FkhA ,d vkneh dksBk ls FkSys fudky dj VªkWyh esa j[k jgk
FkkA bl izdkj dksBs esa ls dV~Vs VªkWyh ij j[kus ds ckcr c;ku fn,
gSaA iqfyl }kjk viuh rQ~rh'k esa izrki mQZ jkeizrki iq= lqjtkjke
ds /kkjk 161 lhvkj-ih-lh- ds c;ku fy, x, gSa] ftldh lk{;
fopkj.k ds nkSjku gksuk 'ks"k gS] bl xokg us ;g dgk gS fd pd 34
vkjMhMCY;q ds [ksr esa ,d dejk cuk gqvk gSA mDr [ksr nyhi iq=
dkyw jke tks lk{kh dk iksrk yxrk gS] ftldks [ksrh ds fy, [ksr
laHkyk j[kk gSA lk{kh ml [ksr esa ugha tkrkA mDr [ksr nyhi iq=
dkywjke gh laHkkyrk gSA ekSds ij cjken MksMk iksLr ds laca/k esa
lk{kh dks /;ku ugha gSA nyhi dqekj gh ml [ksr dh lkj laHkky
djrk gSA lk{kh dks ugha irk fd lk{kh ds dejs esa nyhi dqekj us
dgka ls ykdj MksMk iksLr j[kk FkkA mDr cjkenk MksMk iksLr ds ckjs
esa nyhi dqekj gh crk ldrk gSA bl vk/kkj ij izkFkhZ&vfHk;qDr ds
nknk us Hkh izkFkhZ&vfHk;qDr ds fo:) vuqla/kku ds nkSjku c;ku fn,
gSaA
19- ekuuh; mPpre U;k;ky; ds U;kf;d n`"Vkar N.C.B. Vs. Mohit
Aggarwal ¼iwoksZDr½ ds iSjk la[;k 18 ij fopkj fd;k x;k vkSj f}rh; tekur
izkFkZuk&i= esa tks 2-5 o"kZ dh U;kf;d vfHkj{kk dh vof/k gksus ds vk/kkj ij tekur
dh izkFkZuk dh xbZ Fkh] og tekur dk izkFkZuk&i= [kkfjt fd;k x;k FkkA
20- bl izdkj izFke o f}rh; tekur izkFkZuk&i= esa /kkjk 37 ,u-Mh-ih-,l-
,DV ds vkKkkid izko/kkuksa ij fopkj dj ;g ik;k x;k gS fd izkFkhZ&vfHk;qDr ds
ekeys esa /kkjk 37 dh viokfnr ifjfLFkfr;ka fo|eku ugha gS vkSj ftl dejs ls ekSds
ij [kM+h dkj esa cjkenk vkfVZdy Mkys tk jgs Fks vkSj ekSds ij dqy 33 IykWfLVd
FkSyksa esa 6 fDaoVy 55 fdyksxzke MksMkiksLr cjken gqvk gS og dkj izFken`"V;k
izkFkhZ&vfHk;qDr }kjk ftrsUnz ds uke ls [kjhn djuk vkSj mldk dCtk
izkFkhZ&vfHk;qDr ds ikl gksuk vkSj dejk izkFkhZ&vfHk;qDr ds nknk ds c;ku ds
eqrkfcd izkFkhZ&vfHk;qDr ds dCtk esa gksuk] rQ~rh'k esa ik;k x;k gSA
(Uploaded on 20/01/2026 at 04:54:31 PM)
[2026:RJ-JD:3228] (10 of 10) [CRLMB-12337/2025]
21- ,slh voLFkk esa /kkjk 37 ¼1½ ¼ch½ ,u-Mh-ih-,l- ,DV esa vafdr nksuksa
viokfnr ifjfLFkfr;ka izkFkhZ&vfHk;qDr ds ekeys esa izFke n`"V;k ugha gSA
vr% izkFkhZ&vfHk;qDr dk tekur dk izkFkZuk&i= [kkfjt fd, tkus ;ksX; gSA
22- ifj.kker% izkFkhZ&vfHk;qDr dh vksj ls izLrqr r`rh; tekur vkosnu i=
vUrxZr /kkjk 439 naM izfØ;k lafgrk ¼483 ch-,u-,l-,l-½ [kkfjt fd;k tkrk gSA
(YOGENDRA KUMAR PUROHIT),J
39-mayank/-
(Uploaded on 20/01/2026 at 04:54:31 PM)
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