Rajasthan High Court - Jodhpur
Ashok Kumar vs State Of Rajasthan on 20 September, 2019
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Miscellaneous Bail Application No. 10368/2019
Ashok Kumar S/o Prahllad Sharma, Aged About 65 Years, By
Caste Brahamin, R/o 50-51 Laxman Colony, Near Shyamnagar
Jaipur, Presently Residing At B-49 Thdc Colony Dehradoon,
Retired Then Sdm Tibbi, Hanumangarh. (Presently Lodged At
Central Jail, Sriganganagar)
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
For Petitioner(s) : Mr. Umesh Shrimali
For Respondent(s) : Mr. SK Bhati, PP
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order 20/09/2019 Heard learned counsel for the petitioner as well as learned Public Prosecutor and also perused the material on record.
The petitioner has been arrested in FIR No.360/2012 of Police Station ACB Jaipur District ACB Hanumangarh for the offences punishable under Sections 7, 13(1)(d), 13(2) Prevention of Corruption Act, 1988 and Section 219 IPC. He has preferred this bail application under Section 439 Cr.P.C.
Learned counsel for the petitioner has submitted that the petitioner is in judicial custody and interrogation from him has been completed, therefore, he may be enlarged on bail.
Learned Public Prosecutor has opposed the bail application. (Downloaded on 20/09/2019 at 09:01:36 PM)
(2 of 2) [CRLMB-10368/2019] Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Section 439 Cr.P.C.
Accordingly, this bail application filed under Section 439 Cr.P.C. is allowed and it is directed that petitioner Ashok Kumar S/o Prahllad Sharma, shall be released on bail in connection with FIR No.360/2012 of Police Station ACB Jaipur District ACB Hanumangarh provided he executes a personal bond in a sum of Rs.50,000/- with two sound and solvent sureties of Rs.25,000/- each to the satisfaction of learned trial court for his appearance before that court on each and every date of hearing and whenever called upon to do so till the completion of the trial.
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