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Judgment
5 paragraphs · 239 wordsManoj Kumar Garg, J
The petitioners have been arrested in connection with FIR No.63/2022 of Police Station Anti Corruption Bureau, District Bundi, for the offence punishable under Sections 7, 7-A of Prevention of Corruption Act, 2018 and Section 120-B of IPC. They have preferred these bail applications under Section 439 Cr.P.C.
Learned counsels for the petitioners submit that the petitioners are behind the bars since 24.02.2022 and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioners.
Learned Public Prosecutor has opposed the bail applications. Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioners under Section 439 Cr.P.C.
Accordingly, the bail application filed under Sec.439 Cr.P.C. is allowed and it is directed that petitioners (1) Bheru Singh S/o Leelaram Gurjar & (2) Mahendra Meena S/o Foolchand Meena shall be released on bail in connection with FIR No.63/2022 of Police Station Anti Corruption Bureau, District Budni, provided they execute personal bonds in a sum of Rs.1,00,000/- each with two sound and solvent sureties of Rs.50,000/- each to the satisfaction of learned trial court for their appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.