Omprakash vs State Of Rajasthan

Rameshwar Vyas, J

The present bail application has been filed under Section 439 of Cr.P.C. on behalf of the petitioner who is in custody in connection with F.I.R. No. 134/2022 registered at Police Station C.P.S. A.C.B. Jaipur (Chowki Bikaner) for the offence under Section 7 of Prevention of Corruption (Amendment) Act, 2018.

Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the material available on record.

Learned counsel for the petitioner submits that the petitioner is behind the bar for last more than one month. The petitioner is a private person, against whom false allegations have been made. On the above grounds, learned counsel for the petitioner prays that the petitioner may be enlarged on bail.

On the other hand, learned Public Prosecutor has opposed the bail application.

Having regard to the submissions made by learned counsel for the parties and upon a consideration of the facts, without commenting upon merits of the case, this Court is of the opinion that the bail application under Section 439 of Cr.P.C. filed by the petitioner deserves to be accepted.

Consequently, the present bail application under Section 439 of Cr.P.C. is allowed. It is ordered that the accused-petitioner – Omprakash S/o Sahiram Taran arrested in connection with F.I.R. No. 134/2022 registered at Police Station C.P.S. A.C.B. Jaipur (Chowki Bikaner) shall be released on bail provided he furnishes a personal bond of Rs.50,000/- with 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.