Mani Ram vs State Of Rajasthan (2026:Rj-Jd:14599)
2026 Latest Caselaw 4760 Raj

Rajasthan High Court - Jodhpur

Mani Ram vs State Of Rajasthan (2026:Rj-Jd:14599) on 28 March, 2026

Author: Praveer Bhatnagar

Bench: Praveer Bhatnagar

[2026:RJ-JD:14599]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
      S.B. Criminal Miscellaneous Bail Application No. 3466/2026

Mani Ram S/o Sohanram, Aged About 42 Years, Resident Of
Haniya, Post Khindakaur, Police Station Osian, District Jodhpur
Raj. (Lodged In Sub Jail, Bali)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. JaiKishan Haniya
For Respondent(s)         :     Mr. Hanuman Prajapati, PP



          HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Order

28/03/2026

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.34/2026 registered at Police

Station Desuri, District Pali for the offence(s) under Sections 8, 15

& 18 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 alleged quantity of poppy straw and

opium milk recovered from the possession of the petitioner is

18.140 Kg. and 1.230 Kg. respectively, which is below commercial

quantity. There are no criminal antecedents against the petitioner,

the accused-petitioner is in custody since long and the

trial/investigation of the case may take considerable time,

therefore, the bail application may be allowed.

(Uploaded on 28/03/2026 at 04:48:44 PM)

[2026:RJ-JD:14599] (2 of 2) [CRLMB-3466/2026]

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

poppy straw and opium milk 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, therefore, 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 Mani Ram

S/o Sohanram, in connection with FIR No.34/2026 registered at

Police Station Desuri, District Pali 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 52-AnilKC/-

(Uploaded on 28/03/2026 at 04:48:44 PM)

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