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Rajasthan High Court - Jodhpur
Bhanwar Lal vs State Of Rajasthan (2026:Rj-Jd:12984) on 18 March, 2026
Author: Praveer Bhatnagar
Bench: Praveer Bhatnagar
[2026:RJ-JD:12984]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 3111/2026
Bhanwar Lal S/o Prithvi Raj, Aged About 38 Years, Resident Of
Ward No 35 Kumhar Basti, Raisinghnagar, Police Station
Raisinghnagar, District Sri Ganganagar, Rajasthan. (At Present
Lodged In Sub Jail Raisinghnagar)
----Petitioner
Versus
State Of Rajasthan, Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 3113/2026
Naresh Kumar S/o Raja Ram, Aged About 31 Years, Resident Of
Balarajpura, Police Station Gajsingh Pur, District Sri Ganganagar
Rajasthan. (At Present Lodged In Sub Jail Raisinghnagar)
----Petitioner
Versus
State Of Rajasthan, Pp
----Respondent
For Petitioner(s) : Mr. S.R. Godara
Mr. Sunil Dhaka
For Respondent(s) : Mr. Prem Singh Panwar, PP
HON'BLE MR. JUSTICE PRAVEER BHATNAGAR
Order
18/03/2026
1. These instant bail applications have been filed under Section
483 BNSS on behalf of accused-petitioners. The petitioners have
been arrested in connection with FIR No.30/2026 registered at
Police Station Sameja Kothi, District Sri Ganganagar for the
offence(s) under Sections 8/21 & 8/25, 29 of NDPS Act.
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2. Learned counsel for the accused-petitioners submits that the
accused-petitioners have falsely been implicated in this case. He
further submits that the alleged quantity of smack recovered from
the possession of the petitioners is 10.23 grams which is below
commercial quantity. The allegation against the other petitioner
Naresh Kumar is that he supplied the smack to the petitioner
Bhanwar Lal. There are no criminal antecedents against the
petitioners. The accused-petitioners are in custody since
22.02.2026. The trial/investigation of the case may take
considerable time, therefore, the bail applications may be allowed.
3. Learned Public Prosecutor vehemently opposes the bail
applications.
4. Heard and perused the material available on record.
5. Considering the fact that the alleged recovered quantity of
smack recovered from the possession of the petitioners is below
commercial quantity and petitioners is not having criminal
antecedents. The trial/investigation of the case may take
considerable time, therefore, without expressing anything on the
merits of the case, I deem it just and proper to enlarge the
accused-petitioners on bail.
6. Accordingly, the bail applications under Section 483 BNSS
are allowed and it is ordered that the accused-petitioners
Bhanwar Lal S/o Prithvi Raj and Naresh Kumar S/o Raja
Ram in connection with FIR No.30/2026 registered at Police
Station Sameja Kothi, District Ganga Nagar shall be enlarged on
bail provided each of them 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 their appearance before
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the court concerned on all the dates of hearing and as and when
called upon to do so.
(PRAVEER BHATNAGAR),J
111-AnilKC/-
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