Aakashdeep vs State Of Rajasthan (2026:Rj-Jd:9054)
2026 Latest Caselaw 2715 Raj

Rajasthan High Court - Jodhpur

Aakashdeep vs State Of Rajasthan (2026:Rj-Jd:9054) on 18 February, 2026

[2026:RJ-JD:9054]

       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                        JODHPUR
     S.B. Criminal Misc. Bail (Interim) Application No. 1807/2026

Aakashdeep S/o Tarasingh, Aged About 26 Years, R/o Chak
Kande Shah, P.s. Lakhu Ke Behran Dist. Firozpur. (Presently
Lodged In Jail Churu)
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent


For Petitioner(s)         :     Mr. Vinod Kumar Sihag
For Respondent(s)         :     Mr. Urja Ram Kalbi, PP



        HON'BLE MR. JUSTICE PRAMIL KUMAR MATHUR

Order

18/02/2026

1. The petitioner has filed this interim bail application under

Section 483 of BNSS in FIR No.214/2025 registered at Police

Station Bhanipura, District Churu for offence under Sections 8/15,

25 of NDPS Act.

2. Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the material available on record.

3. Learned counsel for the petitioner submits that the petitioner

is in judicial custody in connection with the aforesaid case. It is

contended that the wife of the petitioner is in an advanced stage

of pregnancy and, as per medical advice, requires constant care

and emotional support, which can be provided only by the

petitioner and the due date of delivery of petitioner's wife is

23.02.2026. Relevant medical documents have been placed on

record. It is further submitted that the petitioner undertakes to

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surrender immediately after expiry of the interim bail period and

shall not misuse the liberty so granted.

4. Per contra, learned Public Prosecutor opposes the prayer;

however, he does not dispute the pregnancy of the petitioner's

wife.

5. Having considered the submissions made by the learned

counsel for the parties and after perusing the material available on

record, this Court is of the view that the aforesaid fact stands duly

verified by the learned Public Prosecutor, based on the report

forwarded by the concerned SHO, which affirms the same,

therefore, without expressing any opinion on the merits of the

case, this Court deems it appropriate to grant interim bail to the

petitioner for a limited period of 15 days as the pregnancy of the

petitioner's wife is in an advance stage and the presence of the

petitioner is required for her care and well-being.

6. The petitioner Aakashdeep S/o Tarasingh is directed to be

released on interim bail for a period of 15 days from 20.02.2026

to 06.03.2026, in connection with aforesaid FIR on his furnishing a

personal bond in the sum of Rs.50,000/- with one surety of the

like amount to the satisfaction of the Trial Court / Jail Authority,

subject to the condition that the petitioner shall surrender before

the concerned jail authorities immediately upon expiry of the

interim bail period of 15 days, unless the period is extended by a

competent court.

7. It is made clear that if the petitioner fails to surrender after

the expiry of the interim bail period, the authorities shall be at

liberty to proceed against him in accordance with law.

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8. The interim bail application stands disposed of accordingly.

(PRAMIL KUMAR MATHUR),J 140-AnilKC/-

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