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Rajasthan High Court - Jodhpur
Chand Singh Alias Chaand Singh vs State Of Rajasthan (2026:Rj-Jd:12449) on 16 March, 2026
Author: Praveer Bhatnagar
Bench: Praveer Bhatnagar
[2026:RJ-JD:12449]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 601/2026
Chand Singh Alias Chaand Singh S/o Shri Bhan Singh, Aged
About 30 Years, R/o Ward No 07Chak Kera Ps Lalgarh Jattan
District Sri Ganganagar Rajasthan (Presently Lodged In Central
Jail Sri Ganganagar)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. N.K. Sharma
For Respondent(s) : Mr. Prem Singh Panwar, 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. 293/2024 registered at
Police Station Sadul Shahar, District Sri Ganganagar for the
offences under Sections 8/22, 25, 29 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 commercial quantity and 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.
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[2026:RJ-JD:12449] (2 of 3) [CRLMB-601/2026]
3. Learned Public Prosecutor has vehemently opposed the bail
application.
4. Heard and perused the material available on record.
5. Considering the fact that the nature of allegation alleged
against the accused-petitioner and the fact that the accused-
petitioner is in custody since long, 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 Chand
Singh Alias Chaand Singh S/o Shri Bhan Singh, in connection
with FIR No. 293/2024 registered at Police Station Sadul Shahar,
District Sri Ganganagar, 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
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[2026:RJ-JD:12449] (3 of 3) [CRLMB-601/2026]
without any delay. In case of any breach to the aforementioned
conditions, the learned Public Prosecutor shall be free to move the
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
66-AnilKC/-
(Uploaded on 16/03/2026 at 06:09:52 PM)
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