Asu Singh And Others vs State Of Rajasthan

Manoj Kumar Garg, J

Learned counsel for the petitioner submits that amended cause title has already been filed and the same may be taken on record.

The present bail applications have been filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No.330/2022, Police Station CPS Jaipur for the offences punishable under Sections 7 & 7-A of the Prevention of Corruption Act and Section 120-B of the IPC.

Learned counsel for the petitioners submits that the petitioners are in judicial custody since 25.08.2022 and the trial of the case will take sufficiently long time. Therefore, the benefit of bail may be granted to the accused-petitioners.

Learned Public Prosecutor and learned counsel for the complainant have opposed the prayer for bail.

I have considered the arguments advanced before me and gone through the material available on record.

Taking into account the facts and circumstances of the case and after going through the material available on record, no specific allegation has been made against the present petitioners, therefore, without commenting on the merits/demerits of the case, this Court deems it just and proper to release the petitioners on bail.

Accordingly, the bail applications under Section 439 Cr.P.C. are allowed and it is ordered that the accused-petitioners, (1) Asu Singh S/o Shri Amolakh Singh, (Bail Application No.12095/2022) and (2) Kesardan S/o Sh. Maldan, (Bail Application No.11766/2022) shall be enlarged on bail in FIR No.330/2022, Police Station CPS Jaipur provided each of them furnishes a personal bond in the sum of Rs.1,00,000/- with two sureties of Rs.50,000/- each to the satisfaction of the learned trial Judge for their appearance before the court concerned on all the dates of hearing as and when called upon to do so.