Rajasthan High Court - Jaipur
Rakesh Kumar Meena S/O Shri Rampratap ... vs State Of Rajasthan on 16 December, 2019
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
14281/2019
Rakesh Kumar Meena S/o Shri Rampratap Meena, R/o Ghati
Surajpura Near New Terminal Tower Siddarth Nagar-A Block
Jaipur Presently Section Officer (Appeal) Home Group-11
Secretariat Jaipur Raj. (At Present Confined In Central Jail
Jaipur)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Anil Kumar Upman For Respondent(s) : Mr. Pankaj Agarwal, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 16/12/2019
1. The matter comes up on an application moved by the petitioner seeking interim bail on account of illness of his son.
2. Petitioner has filed this interim bail application under Section 439 of Cr.P.C.
3. F.I.R. No.252/2019 was registered at Police Station Anti Corruption Bureau, Jaipur for offence under Sections 7, 7A and 8 of Prevention of Corruption (Amended) Act 2018 and Section 120- B of I.P.C.
4. It is contended by counsel for the petitioner that son of petitioner is suffering from Dengue. It is also contended that petitioner is in custody from 24.08.2019. Prosecution sanction has (Downloaded on 19/12/2019 at 09:34:47 PM) (2 of 2) [CRLMB-14281/2019] not been obtained so far.
5. Learned Public Prosecutor has opposed the interim bail application.
6. I have considered the contentions.
7. Considering the contentions put forth by counsel for the petitioner also the fact that son of petitioner is suffering from Dengue, I deem it proper to allow the interim bail application.
8. This interim bail application is accordingly allowed and it is directed that accused-petitioner shall be released on interim bail for a period of twenty days from the date of release. He should surrender on 06.01.2020 before the concerned Jail Superintendent. Petitioner is granted interim bail 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 learned trial court.
9. List the main bail application on 10.01.2020.
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