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Rajasthan High Court - Jodhpur
Shyam Lal Alias Khairaj vs State Of Rajasthan (2026:Rj-Jd:12448) on 16 March, 2026
Author: Praveer Bhatnagar
Bench: Praveer Bhatnagar
[2026:RJ-JD:12448]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 587/2026
Shyam Lal Alias Khairaj S/o Shri Babu Lal, Aged About 31 Years,
R/o Nadiwali Dhani Fitkashni Ps Kuri Bhagtasani Jodhpur (At
Present Lodged In Central Jail, Jodhpur)
----Petitioner
Versus
State Of Rajasthan, Thorugh Pp
----Respondent
For Petitioner(s) : Mr. Ramniwas Bishnoi
For Respondent(s) : Ms. Sonu Manawat, PP
HON'BLE MR. JUSTICE PRAVEER BHATNAGAR
Order
16/03/2026
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 No. 1/2026 registered at
Police Station Kudi Bhagtasni, District Jodhpur City West for the
offences under Sections 8/21 of NDPS Act.
2. Learned counsel for the accused-petitioner submits that the
petitioner has been falsely implicated in the present case. Learned
counsel further submits that the recovered contraband article is
below the commercial quantity, charge sheet has already been
filed. The accused-petitioner is in custody since long, and the
trial/investigation of the case may take considerable time,
therefore, the bail application of the accused-petitioner may be
allowed.
3. Learned Public Prosecutor has vehemently opposed the bail
application.
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4. Heard and perused the material available on record.
5. Considering the fact that the offences alleged against the
accused-petitioner are below the commercial quantity, the
accused-petitioner is in custody since long, the charge-sheet has
already been filed and the trial/investigation of the case may take
considerable time, therefore, without commenting anything on the
merits of the case, I deem it just and proper to enlarge the
accused-petitioner on bail.
6. Accordingly, the bail application under Section 483 BNSS is
allowed and it is ordered that the accused-petitioner Shyam Lal
Alias Khairaj S/o Shri Babu Lal, in connection with FIR No.
1/2026 registered at Police Station Kudi Bhagtasni, District
Jodhpur City West, shall be enlarged on bail provided he furnishes
a personal bond in the sum of Rs.50,000/- with two sureties of
Rs.25,000/- each to the satisfaction of the learned trial Judge for
his appearance before the court concerned on all the dates of
hearing and as and when called upon to do so. The learned trial
Judge shall also verify the address and the contact details of the
surety through concerned SHO before releasing the accused-
petitioner on bail.
7. The accused-petitioner is also directed to mark his presence
on 25th of every month till conclusion of trial before the concerned
police station. The SHO of the concerned police station is directed
to maintain a regular register marking the presence of the
accused-petitioner and shall send the presence report of the
accused-petitioner on the same day to the concerned Trial Court
without any delay. In case of any breach to the aforementioned
conditions, the learned Public Prosecutor shall be free to move the
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[2026:RJ-JD:12448] (3 of 3) [CRLMB-587/2026]
application against the accused-petitioner for cancellation of the
bail before the concerned Court.
8. The accused-petitioner is also directed to submit his present
address along with the mobile number to the concerned SHO
within a period of 7 days from his release and the concerned SHO
shall verify the said address and the mobile number. In case if the
petitioner changes his address or mobile number, he shall submit
the same before the concerned SHO so also before the concerned
learned Trial Court.
9. A copy of this order shall be sent to the concerned SHO for
its strict compliance.
(PRAVEER BHATNAGAR),J
65-AnilKC/-
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