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Rajasthan High Court - Jodhpur
Harshdan vs State Of Rajasthan (2026:Rj-Jd:8375) on 13 February, 2026
[2026:RJ-JD:8375]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Appeal (Sb) No. 310/2026
Harshdan S/o Chandra Dan, Aged About 33 Years, Bhandiyawas
At Present Mahadev Colony Balotra Police Station And District
Balotra Raj. (At Present Confined In Central Jail Jodhpur)
(Behind The Bar From 5-2-2025 Till Date)
----Appellant
Versus
1. State Of Rajasthan, Through Public Prosecutor
2. Gaja Ram S/o Sanwla Ram, R/o Village Asada District
Balotra Complainant
----Respondents
For Appellant(s) : Mr. Deepesh Singh Beniwal
Mr.Mohammed Muneer Dhera
For Respondent(s) : Mr. Hanuman Singh, PP with
Mr. O.P. Choudhary
Mr. Ramawatar Singh Choudhary (for
complainant)
HON'BLE MR. JUSTICE SUNIL BENIWAL
Order
13/02/2026
1. This interim bail application has been filed by the applicant
under Section 14A of the Scheduled Caste/Scheduled Tribe
(Prevention of Atrocities) Act cases in connection with the FIR
No.370/2024 registered at Police Station Balotra, District Balotra
for the offences punishable under Section 103(1), 249 of BNS and
under Sections 3(1)(r)(s), 3(2)(va) of Scheduled Caste/Scheduled
Tribe (Prevention of Atrocities) Act, 1989, seeking interim bail on
account of marriage of petitioner's sister and other residuary
functions.
2. The matter was listed on 09.02.2026 and the same was
ordered to be listed today for want of report with regard to
(Uploaded on 13/02/2026 at 02:54:25 PM)
[2026:RJ-JD:8375] (2 of 2) [CRLAS-310/2026]
marriage scheduled on 20.02.2026 so also with regard to the
details of family members.
3. Today, the learned PP placed the report for perusal of this
Court. The marriage of petitioner's sister is scheduled on
20.02.2026 and the applicant is sole brother of his sister.
4. Considering the above it is noted that applicant was arrested
on 05.02.2025 in connection with the aforesaid FIR; the
allegations against the applicant in the crime in question is that he
was the person who inflicted injury upon the deceased and
thereafter absconded from the place of incident; the applicant has
16 antecedents and he has been acquitted in 5 cases. Thus, this
Court deems it just and proper to grant interim bail to the
applicant from 18.02.2026 to 23.02.2026 in police custody.
5. Accordingly, this appeal for interim bail filed under Section
14A of the Scheduled Caste/Scheduled Tribe (Prevention of
Atrocities) Act is allowed. It is ordered that applicant- Harshdan
S/o Chandra Dan, be released on 18.02.2026 and be taken to
the place of marriage in police custody till 23.02.2026.
6. It is made clear that the petitioner be sent back to jail on
23.02.2026 at 11:00 AM. The usual expenses for the police guard
shall be paid by the applicant.
7. The pending applications, stand disposed of accordingly.
(SUNIL BENIWAL),J
28-AbhishekK/-
(Uploaded on 13/02/2026 at 02:54:25 PM)
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