Rajasthan High Court - Jaipur
Yashveer Singh vs State Of Rajasthan Through Pp on 7 March, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Second (Interim) Bail No.
2890/2018
Yashveer Singh S/o Shri Harishchandra B/c Jat, Aged About 28
Years, R/o Gram Korer Police Station Deeg District Bharatpur
Rajasthan At Present Government Residence A-8, Police Station
Baran, Sadar At Present Constable No. 507, Police Station Baran
Sadar District Baran. (At Present Confined At District Jail-Kota)
----Petitioner
Versus
State Of Rajasthan Through Pp.
----Respondent
For Petitioner(s) : Mr. Surendra Singh For Respondent(s) : Mr. R.R. Singh Rathore, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 07/03/2018
1. Petitioner has filed this Second interim bail application under Section 439 of Cr.P.C.
2. F.I.R. No.23/2018 was registered at Police Station Head Central Office Anti Corruption Bureau, Jaipur Distt. Choki ACB Baran for offence under Sections 7, 13(1)(D), 13(2) Prevention of Corruption Act, 1988.
3. Counsel for the petitioner has moved this second bail application for seeking interim bail for ten days on account of marriage of his sister which is to be solemnized on 08.03.2018.
4. Learned Public Prosecutor has opposed this second interim bail application.
(2 of 2) [CRLMB-2890/2018]
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the petitioner, I deem it proper to allow this second interim bail application.
7. This second interim bail application is accordingly allowed and petitioner is given interim bail for a period of one week from today and it is directed that accused petitioner shall be released on interim bail provided he furnishes a personal bond in the sum of Rs.50,000/- (Rupees Fifty Thousand only) together with two sureties in the sum of Rs.25,000/- (Rupees Twenty Five Thousand only) each to the satisfaction of the learned trial court with the stipulation that he shall surrender before the Jail Authorities on 14.03.2018.
8. Petitioner is directed to surrender before the Jail Authorities on 14.03.2018.
(PANKAJ BHANDARI),J Arti/77