Mahipal Singh vs Central Narcotics Bureau
2026 Latest Caselaw 4499 Raj

Rajasthan High Court - Jodhpur

Mahipal Singh vs Central Narcotics Bureau on 24 March, 2026

Author: Praveer Bhatnagar

Bench: Praveer Bhatnagar

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                         S.B. Criminal Miscellaneous Interim Bail Application No.
                                                                    13503/2025
                                   Mahipal Singh S/o Arjun Singh, Aged About 48 Years, Lunaheda
                                   Ps    Pipaliyamandi     Tehsil      Malhargarh          Dist.     Mandsore   M.p.
                                   (Presently Lodged In Dist. Jail Pratapgarh)
                                                                                                       ----Petitioner
                                                                        Versus
                                   Central Narcotics Bureau, Through Pp
                                                                                                     ----Respondent


                                   For Petitioner(s)          :     Mr. Ramesh Chandra Purohit
                                   For Respondent(s)          :     Mr. Gopal Singh for
                                                                    Mr. K.S. Nahar, Spl. PP for CBN


                                         HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Order 24/03/2026

1. The instant interim bail application has been filed by the

petitioner under Section 483 of BNSS on behalf of the accused-

petitioner. The accused-petitioner has been arrested in connection

with FIR No.01/2025 registered at Police Station CBN Pratapgarh,

District Pratapgarh for offences under Sections 8/15 of NDPS Act.

2. Learned Public Prosecutor submitted the medical report of

the petitioner which shows that though the petitioner was taking

treatment for Chronic Lymphocytic Leukemia, however, his

position has been improved and his blood report is normal. It is

also stated in the report that petitioner is not taking any specific

treatment for Leukemia.

3. Accordingly, the instant interim bail application is dismissed

having no merits.

(PRAVEER BHATNAGAR),J 133-amit/-

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