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Rajasthan High Court - Jodhpur
Gagandeep Kaur vs State Of Rajasthan (2026:Rj-Jd:12990) on 18 March, 2026
Author: Praveer Bhatnagar
Bench: Praveer Bhatnagar
[2026:RJ-JD:12990]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 2877/2026
Kuldeep Singh S/o Shyam Singh, Aged About 30 Years, Resident
Of Balloh, Police Station Gilkalla, District Bhatinda, Punjab (At
Present Lodged In Central Jail Udaipur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With
S.B. Criminal Miscellaneous Bail Application No. 2880/2026
Gagandeep Kaur W/o Gurjant Singh, Aged About 32 Years,
Resident Of Balloh, Police Station Gilkalla, District Bhatinda,
Punjab (At Present Lodged In Central Jail Udaipur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Harshvardhan Singh Shaktawat
For Respondent(s) : Mr. Prem Singh Panwar, PP
HON'BLE MR. JUSTICE PRAVEER BHATNAGAR
Order
18/03/2026
1. The 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.25/2026 registered at
Police Station Vallabhnagar, District Udaipur for the offence(s)
under Sections 8/15 of NDPS Act.
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 Poppy Husk recovered
(Uploaded on 18/03/2026 at 06:51:05 PM)
[2026:RJ-JD:12990] (2 of 2) [CRLMB-2877/2026]
from the possession of the petitioners is 07 Kg 110 grams which is
below commercial quantity. There are no criminal antecedents
against the petitioners. The accused-petitioners are in custody
since long. 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, 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
Kuldeep Singh S/o Shyam Singh and Gagandeep Kaur W/o
Gurjant Singh, in connection with FIR No.25/2026 registered at
Police Station Vallabhnagar, District Udaipur 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
the court concerned on all the dates of hearing and as and when
called upon to do so.
(PRAVEER BHATNAGAR),J
106-107/AnilKC/-
(Uploaded on 18/03/2026 at 06:51:05 PM)
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