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Judgment
7 paragraphs · 316 wordsKuldeep Mathur, J
This application for bail under Section 439 Cr.P.C. has been filed by the petitioner who has been arrested in connection with F.I.R. No.272/2020, registered at Police Station ACB Chowki District Jodhpur Rural, for offences under Sections 13(1)(B) of the 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 submitted that investigation against the petitioner has already been completed and custodial interrogation is not necessitated in the present case. Learned counsel submitted that after making thorough investigation into the matter, the investigating agency has filed challan before the competent criminal court. Learned counsel further submitted that the petitioner has been falsely implicated in this case. The petitioner is in judicial custody since 04.08.2023 and the trial of the case will take sufficiently long time, therefore, the benefit of bail should be granted to the accused-petitioner.
Learned Public Prosecutor has opposed the bail application. However, he was not in a position to refute the fact that after making thorough investigation into the matter, the investigating agency has filed challan before the competent criminal court.
Having considered the rival submissions, facts and circumstances of the case, without expressing any opinion on merits/demerits of the case, this Court is inclined to enlarge the petitioner on bail.
Consequently, the bail application under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Shrawan Kumar S/o Ramlal arrested in connection with F.I.R. No.272/2020, registered at Police Station ACB Chowki, District Jodhpur Rural, shall be released on bail, if not wanted in any other case, provided he furnishes a personal bond of Rs.50,000/- and two sureties of Rs.25,000/- each, to the satisfaction of learned trial court, for his appearance before that court on each & every date of hearing and whenever called upon to do so till completion of the trial.