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Judgment
6 paragraphs · 251 wordsDr. Pushpendra Singh Bhati, J
This Court perused the material available on record.
The petitioner has been arrested in connection with FIR No.157/2022 of A.C.B. Jalore, registered at Police Station Anti Corruption Bureau, Jaipur for the offence punishable under Section 7 of Prevention of Corruption (Amended Act), 2018. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner submits that the petitioner has completed the custody period of 30 days.
Learned Public Prosecutor opposed the bail application. Having regard to the totality of the facts and circumstances of the case as also the fact that the petitioner has completed the custody period of 30 days and the conclusion of the proceedings is likely to take some time and without expressing any opinion on the merits of the case, this Court is of the opinion that at this stage, the custody of the petitioner in this case is not warranted.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Bhagwana Ram S/o Shri Jetha Ram, shall be released on bail in connection with FIR No.157/2022 of A.C.B. Jalore, registered at Police Station Anti Corruption Bureau, Jaipur provided he executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.