Shrikishan 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.267/2020 registered

at Police Station Pradhan Aarakshi Kendra Anti Corruption Bureau Jaipur Chauki Karauli for the offence(s) under Section(s) 7 of Prevention of

Corruption (Amendment) Act, 2018.

It is contended by learned counsel for the petitioner that the petitioner has falsely been implicated in this case in as much as no work related to

complainant was pending with him. He submits that the petitioner is in custody since 05.11.2020, charge-sheet has already been filed, trial of the case

will take time, he has no criminal antecedents and prayed 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 allegation against him, his length of custody,

filing of the charge-sheet 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 Shrikishan Meena S/o Jagan Lal 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.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.