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Judgment
11 paragraphs · 241 wordsThe present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 247/2020 registered
Out Post Jhunjhunu at Police Station A.C.B., Jaipur for the offence under Section 7 of the Prevention of Corruption (Amendment) Act, 2018.
It is contended by the learned counsel for the petitioner that he has falsely been implicated in this case. He submits that the petitioner is in custody
since 27.10.2020, investigation as against him is complete, he has no criminal antecedents and prays for his release on bail.
Learned Public Prosecutor has opposed the bail application. Taking into consideration the submissions advanced by learned counsel for the petitioner,
the nature of allegations against him, his length of custody and absence of criminal antecedents; 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 Ranvir Singh S/o Shri Rameshwar Lal 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.1,00,000/- (Rupees One Lac only) together with two sureties in the sum of Rs.50,000/- (Rupees Fifty 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.