Rakesh Kumar vs State Of Rajasthan (2026:Rj-Jd:13334)
2026 Latest Caselaw 4299 Raj

Rajasthan High Court - Jodhpur

Rakesh Kumar vs State Of Rajasthan (2026:Rj-Jd:13334) on 19 March, 2026

Author: Praveer Bhatnagar

Bench: Praveer Bhatnagar

[2026:RJ-JD:13334]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
     S.B. Criminal Miscellaneous Bail Application No. 3329/2026

Rakesh Kumar S/o Kesra Ram, Aged About 21 Years, R/o Ward
No. 11, Panditawali, Ps Pilibanga, District Hanumangarh. (Lodged
In Sub Jail, Suratgarh)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Jitendra Ojha
For Respondent(s)         :     Mr. Prem Singh Panwar, PP



           HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Order

19/03/2026

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

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

arrested in connection with FIR No.98/2026 registered at Police

Station Suratgarh, District Ganganagar for the offence(s) under

Sections 8/18, 25 of NDPS Act.

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

accused-petitioner has falsely been implicated in this case. He

further submits that the cumulative quantity of Opium recovered

from the possession of the petitioner and the other co-accused is

200 grams which is below commercial quantity, there are no

criminal antecedents against the petitioner. The accused-petitioner

is in custody since long. The trial/investigation of the case may

take considerable time, therefore, the bail application may be

allowed.

(Uploaded on 19/03/2026 at 04:01:22 PM)

[2026:RJ-JD:13334] (2 of 2) [CRLMB-3329/2026]

3. Learned Public Prosecutor vehemently opposes the bail

application.

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 petitioner is below

commercial quantity and petitioner 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-

petitioner on bail.

6. Accordingly, the bail application under Section 483 BNSS is

allowed and it is ordered that the accused-petitioner Rakesh

Kumar S/o Kesra Ram, in connection with FIR No.98/2026

registered at Police Station Suratgarh, District 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.

(PRAVEER BHATNAGAR),J 75-AnilKC/-

(Uploaded on 19/03/2026 at 04:01:22 PM)

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