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Rajasthan High Court - Jodhpur
X vs State Of Rajasthan (2026:Rj-Jd:13457) on 19 March, 2026
Author: Farjand Ali
Bench: Farjand Ali
[2026:RJ-JD:13457]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 411/2026
X S/o Veermaram, Aged About 17 Years, R/o Bhuniya, Police
Station Dhanao, District Barmer Through His Natural Guardian
Father Veermaram S/o Laduram, Resident Of Lachhiyo Ka Vaas,
Tala Bhuniya, Barmer, Rajasthan. Presently Lodged In
Observation Home, Juvenile Justice Board, Sirohi
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Arun Kumar
Mr. Puneet Jangu
For Respondent(s) : Mr. N.S. Chandawat, DyGA
HON'BLE MR. JUSTICE FARJAND ALI
Order
19/03/2026
1. The present criminal revision petition has been filed under
Section 102 of the Juvenile Justice (Care and Protection of
Children) Act, 2015 assailing the order dated 11.03.2026 passed
by the learned Special Judge (NDPS Cases), Sirohi in Criminal
Appeal No.19/2026 whereby the appeal preferred by the petitioner
under Section 101 of the Act of 2015 came to be dismissed and
the order dated 06.03.2026 passed by the Juvenile Justice Board,
Sirohi rejecting the application for bail under Section 12 of the Act
of 2015 has been affirmed.
2. Learned counsel for the petitioner submits that the petitioner
is a juvenile and a regular student of B.A. at JNVU studying at
Sanskar College, Sedwa, Barmer. It is submitted that the
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examinations have already commenced and the petitioner has
been issued the admit card reflecting the examination schedule.
He submits that at this stage, the petition may be disposed of
while allowing interim bail to the petitioner to enable him to
appear in the examinations as per the schedule annexed and that
the petitioner may be granted liberty to renew/reinitiate the
prayer for bail after surrendering back before the concerned
authority.
3. Per contra, learned Public Prosecutor has opposed the prayer
and submitted that the offence alleged against the petitioner is
grave in nature involving commercial quantity under the NDPS Act
and, therefore, no indulgence ought to be granted.
4. Heard learned counsel for the parties and perused the
material available on record.
5. This Court has considered the rival submissions. While the
allegations against the petitioner are serious in nature, it is
equally settled that the power to grant bail includes the power to
grant interim bail in appropriate cases. Considering the fact that
the petitioner is a juvenile and is stated to be a regular student,
and further taking note of the examination schedule placed on
record, this Court is of the view that a limited indulgence deserves
to be granted to enable the petitioner to appear in the
examinations.
6. Accordingly, without expressing any opinion on the merits of
the case, the present revision petition is disposed of with a
direction that the petitioner shall be released on interim bail till
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15.04.2026, provided his natural guardian (father) furnishes a
personal bond in the sum of Rs.1,00,000/- along with two sureties
of Rs.50,000/- each to the satisfaction of the learned Juvenile
Justice Board/concerned authority.
7. The petitioner shall surrender before the concerned authority
in the morning of 16.04.2026, whereafter it shall be open for him
to file a fresh application for bail, which shall be considered in
accordance with law.
8. All pending applications stand disposed of.
(FARJAND ALI),J
550-Pramod/-
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