Rajkumar vs State Of Rajasthan (2026:Rj-Jd:12073)
2026 Latest Caselaw 3884 Raj

Rajasthan High Court - Jodhpur

Rajkumar vs State Of Rajasthan (2026:Rj-Jd:12073) on 13 March, 2026

Author: Praveer Bhatnagar

Bench: Praveer Bhatnagar

[2026:RJ-JD:12073]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
       S.B. Criminal Misc. 3rd Bail Application No. 12731/2025

Rajkumar S/o Birbal Ram, Aged About 30 Years, R/o Jamba Ki
Dhaani,     P.s.     Jamba,       Tehsil   And      District       Phalodi,   Phalodi
(Rajasthan). (Presently Lodged In Central Jail, Jodhpur).
                                                                       ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                     ----Respondent


For Petitioner(s)             :    Mr. Devansh Thanvi
For Respondent(s)             :    Mr. Hanuman Prajapati, PP



         HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Order

13/03/2026

1. The instant bail application has been filed under Section 483

BNSS on behalf of accused-petitioner. The accused-petitioner has

been arrested in connection with FIR (CR) No. 30/2022 registered

at Police Station Bap, District Jodhpur Rural for the offences under

Sections 8/15 of the NDPS Act.

2. Learned counsel for the accused-petitioner submits that the

first bail application being S.B. Criminal Misc. Bail Application

No.15223/2023 was dismissed on 29.05.2024. Thereafter, only

three witnesses have been recorded. It is also contended that the

petitioner was not found in conscious possession of the said

contraband article, which was recovered from a car, therefore,

considering the aforesaid facts, this bail application of the

accused-petitioner may be allowed. The counsel further contends

that petitioner is behind the bars since more then four years and

the trial is creeping with snail pace manner.

(Uploaded on 13/03/2026 at 06:30:59 PM)

[2026:RJ-JD:12073] (2 of 2) [CRLMB-12731/2025]

3. Learned Public Prosecutor has vehemently opposed the bail

application and contended that vide order dated 12.05.2025 this

Court has dismissed the S.B. Criminal Misc. 2 nd Bail Application

No.4548/2025 was dismissed, this Court while dealing with the

entire factual aspect and the impact of Section 37 of the NDPS Act

while citing the judgment passed by Hon'ble Apex Court in the

case of NCB Vs. Mohit Aggarwal 2022 Live Law (SC) 613

dismissed the bail application on merits and thereafter, mere

recording of the statements have not changed the circumstances.

It is also contended that the petitioner is a habitual offender and

against him, similar nature of four cases were registered,

therefore, the bail application of the petitioner deserves dismissal.

4. Heard and perused the material available on record.

5. Considering the fact that the first bail application of the

petitioner was dismissed on merits and thereafter, the trial has

proceeded and three witnesses have been examined, thus, this

Court is not inclined to enlarge the accused-petitioner on bail.

6. Accordingly, this third bail application under Section 483

BNSS is dismissed.

(PRAVEER BHATNAGAR),J 219-AnilKC/-

(Uploaded on 13/03/2026 at 06:30:59 PM)

Powered by TCPDF (www.tcpdf.org)