Manoj Kumar Meena vs State Of Rajasthan

The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.355/2019 registered at Police Station A.C.B., Jaipur (Rajasthan) (Chowki Sawai Madhopur) for the offence(s) under Section(s) 7 of Prevention of Corruption Act, 1988.

It is contended by learned counsel for the petitioner that the trap amount has not been recovered from his possession. He submits that the petitioner is in custody since 30.11.2019, charge- sheet has already been filed and trial of the case is likely to take time. He, therefore, prayed for release of the petitioner on bail.

Learned Public Prosecutor has opposed the bail application.

Heard learned counsels for the parties and perused the record.

Taking into consideration the submissions advanced by learned counsel for the petitioner, the material available on record, length of custody and filing of the charge-sheet; but, without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.

Accordingly, the bail application is allowed and it is directed that accused-petitioner Manoj Kumar Meena S/o Shri Ramprasad Meena shall be released on bail under Section 439 Cr.P.C. in connection with afore-mentioned FIR registered at concerned Police Station, provided he furnishes a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) each to the satisfaction of the trial court with the stipulation that he shall comply with all the conditions laid down under Section 437(3) Cr.P.C.