Ravindra Singh Alias Ravi vs State Of Rajasthan (2026:Rj-Jd:13924)
2026 Latest Caselaw 4502 Raj

Rajasthan High Court - Jodhpur

Ravindra Singh Alias Ravi vs State Of Rajasthan (2026:Rj-Jd:13924) on 24 March, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:13924]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                         JODHPUR
  S.B. Criminal Miscellaneous 2nd Bail Application No. 1710/2026

Ravindra Singh Alias Ravi S/o Kala Singh, Aged About 32 Years,
R/o Ward No. 08, Kesarisinghpur, Police Station Kesarisinghpur,
District Sriganganagar, Rajasthan. (Presently Lodged In Bikaner
Jail)
                                                                         ----Petitioner
                                         Versus
State Of Rajasthan, Through Pp
                                                                       ----Respondent


For Petitioner(s)              :    Mr. Jogendra Singh
For Respondent(s)              :    Mr. Narendra Gehlot, PP



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

24/03/2026 This second application for bail under Section 483 BNSS has

been filed by the petitioner who has been arrested in connection

with F.I.R. No. 179/2025 registered at Police Station Jamsar,

District Bikaner, for the offences under Sections 8/15 and 25 of

the NDPS Act.

Heard learned counsel for the petitioner and learned Public

Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that the

contraband recovered from the petitioner is below commercial

quantity. Learned counsel submitted that the petitioner is in

judicial custody; challan has already been filed and the trial of the

case will take sufficiently long time, therefore, the benefit of bail

may be granted to the accused-petitioner.

(Uploaded on 24/03/2026 at 05:45:24 PM)

[2026:RJ-JD:13924] (2 of 2) [CRLMB-1710/2026]

Per contra, learned Public Prosecutor has vehemently

opposed the bail application.

Having considered the rival submissions, facts and

circumstances of the case, without expressing any opinion on

merits/demerits of the case, this Court is inclined to enlarge the

petitioner on bail.

Consequently, the second bail application under Section 483

BNSS is allowed. It is ordered that the accused-petitioner

Ravindra Singh Alias Ravi S/o Kala Singh arrested in

connection with F.I.R. No. 179/2025 registered at Police Station

Jamsar, District Bikaner, shall be released on bail, if not wanted in

any other case, provided he furnishes a personal bond of

Rs.1,00,000/- and two sureties of Rs.50,000/- each, to the

satisfaction of learned trial court, for his appearance before that

court on each & every date of hearing and whenever called upon

to do so till completion of the trial.

It is however, made clear that findings recorded/observations

made above are for limited purposes of adjudication of bail

application. The trial court shall not get prejudiced by the same.

(KULDEEP MATHUR),J 295-divya/-

(Uploaded on 24/03/2026 at 05:45:24 PM)

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