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Judgment
6 paragraphs · 262 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.183/2022 registered at Police Station A.C.B., Jalore CPS Jaipur, for offences under Section 7 of Prevention of Corruption (Amended) Act, 2018 and under Section 120-B of I.P.C.
Heard learned counsel for the petitioner as also the learned Public Prosecutor and perused the material available on record.
Learned counsel for the petitioner submits that the accused is in custody since 12.05.2022 and he has been falsely implicated in the criminal case and 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. Having considered the rival submissions, facts and circumstances of the case, without expressing any opinion on merits/demerits of the case, this Court is of the opinion that the bail application filed by the petitioner deserves to be accepted.
Consequently, the bail application under Section 439 Cr.P.C. is allowed. It is ordered that the accused-petitioner Vikram Singh S/o Mahendra Singh arrested in connection with F.I.R. No.183/2022 registered at Police Station A.C.B., Jalore CPS Jaipur shall be released on bail, if not wanted in any other case, provided he furnishes a personal bond of Rs.50,000/- (Rupees Fifty Thousand) and two sureties of Rs.25,000/- (Rupees Twenty Five Thousand) 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.