Jitendra Parchwani S/o Shri Narayan Parchwani vs State of Rajasthan

Heard learned counsel for the parties.

This bail application has been moved on behalf of the

petitioner in FIR No. 339/2017, P.S. Head Central Office Anti

Corruption Bureau, Jaipur, District Chowki ACB Kota registered for

the offence under Sections 7, 13(D) & 13(2) of the P.C. Act, 1988.

Learned counsel for the petitioner submits that as per

the facts mentioned in the FIR, the alleged demand of accused of

Rs.4,000/- was met out by the complainant on 25.10.2017, but no

recovery of amount of Rs.4,000/- has been effected. Further he

submits that there was no occasion to conduct the trap

proceedings on 22.11.2017 when the order No.685-689 dated

30.10.2017 had already been issued. No work was pending with

him when the trap was conducted.

Learned Public Prosecutor has opposed the prayer.

Without expressing any opinion on the merits of the

case but taking into consideration the overall facts and

circumstances of the case, I deem it just and proper to enlarge

the petitioner on bail.

Consequently, the bail application filed by him under

Section 439 Cr.P.C. is allowed.

It is ordered that the accused-petitioner Jitendra

Parchwani S/o Shri Narayan Parchwani in FIR No. 339/2017,

registered at P.S. Head Central Office Anti Corruption Bureau,

Jaipur, District Chowki ACB Kota, shall be released on bail;

provided he furnishes a personal bond of Rs.25,000/- with two

surety bonds in the like amount 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.