Hardev Ram vs State Of Rajasthan (2026:Rj-Jd:17191)
2026 Latest Caselaw 5760 Raj

Rajasthan High Court - Jodhpur

Hardev Ram vs State Of Rajasthan (2026:Rj-Jd:17191) on 13 April, 2026

Author: Nupur Bhati

Bench: Nupur Bhati

[2026:RJ-JD:17191]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
      S.B. Criminal Miscellaneous Bail Application No. 3945/2026

Hardev Ram S/o Dayaram, Aged About 43 Years, R/o Village
Vishnoiyan, Jambheshwar Ki Dhani, Jajiwal Kalla,police Station
Banar,district Jodhpur (Raj) (Lodged In Central Jail,jodhpur)
                                                                   ----Petitioner
                                      Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. B Ray Bishnoi
For Respondent(s)         :     Mr. Urja Ram, PP



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

13/04/2026

1. The present interim bail application has been filed under

Section 483 BNSS on behalf of the petitioner, who is in judicial

custody in connection with F.I.R. No.401/2025 dated 22.12.2025,

Police Station Chopasani Housing Board, District Jodhpur City

West, for the offence under Sections 8/15, 29 NDPS Act.

2. Learned counsel for the petitioner submits that the present

interim bail application has been preferred on the ground that the

petitioner's wife is suffering from a stomach ailment and has been

advised to undergo surgery. He further submits that there is no

other family member available to take care of her and, therefore,

the petitioner may be enlarged on interim bail.

3. Learned Public Prosecutor, in compliance of the order dated

01.04.2026, has produced the factual report dated 13.04.2026.

He submits that, as per the said factual/medical report, the

(Uploaded on 13/04/2026 at 02:41:17 PM)

[2026:RJ-JD:17191] (2 of 2) [CRLMB-3945/2026]

petitioner's wife is suffering from a stomach ailment and has been

advised to undergo surgery.

4. The factual report is taken on record.

5. Having heard and considered the submissions made by the

learned counsel for the petitioner as well as the learned Public

Prosecutor and taking a humanitarian view of the matter, this

court deems it fit to grant indulgence of interim bail of '30 days' to

the petitioner.

6. Accordingly, the instant interim bail application is allowed

and it is ordered that the petitioner-Hardev Ram S/o Dayaram,

arrested in connection with F.I.R. No.401/2025 dated 22.12.2025,

Police Station Chopasani Housing Board, District Jodhpur City West

shall be released on interim bail for a period of '30 days' from the

date of his actual release provided he furnishes a personal bond in

the sum of Rs.50,000/- alongwith two sound and solvent sureties

in the sum of Rs.25,000/- each (out of which, one shall be

furnished by a close family member of the accused-petitioner) to

the satisfaction of the trial court. The concerned jail authority shall

give the date of surrender to the petitioner.

(DR.NUPUR BHATI),J surabhii/83-

(Uploaded on 13/04/2026 at 02:41:17 PM)

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