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Judgment
27 paragraphs · 262 wordsHeard learned counsel for the petitioner and learned Public
Prosecutor. Perused the material available on record.
The instant bail application under Section 439 Cr.P.C. has
been preferred on behalf of the petitioner who is in custody in
connection with F.I.R. No.95/2017, registered at CPS Anti
Corruption Bureau Jaipur (Outpost Anti Corruption Bureau,
Bhilwara) for the offences under Sections 7, 13(1)(d) and 13(2) of
the Prevention of Corruption Act, 1988.
The FIR of the alleged demand was lodged on 12.4.2017.
The trap proceedings were conducted on 21.4.2017 and the
tainted currency notes to the tune of Rs.2,000/- were recovered
from the office table of the petitioner covered under a prescription
slip. The petitioner who is a Government servant is in judicial
custody. Investigation and trial are likely to consume time.
In this background and having regard to the facts and
circumstances available on record but without expressing any
opinion on the merits of the case, this Court is of the opinion that
the petitioner deserves to be released on bail.
Accordingly, the bail application under Section 439 Cr.P.C. is
allowed and it is directed that the petitioner Dr.Ansar Khan
arrested in connection with the F.I.R. No.95/2017, registered at
CPS Anti Corruption Bureau Jaipur (Outpost Anti Corruption
Bureau, Bhilwara) shall be released on bail provided he furnishes a
personal bond of Rs.50,000/- and two surety bonds of Rs.25,000/-
each to the satisfaction of the learned trial court with the
stipulation to appear before that Court on all dates of hearing and
as and when called upon to do so.