Rajasthan High Court - Jaipur
Shankar Lal Choudhary S/O Shri Ramnivas ... vs State Of Rajasthan on 23 July, 2019
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 7504/2019
Shankar Lal Choudhary S/o Shri Ramnivas Choudhary B/c Jat,
Aged About 35 Years, R/o Gram Kdila, Tehsil Malpura, Distt.
Tonk, Pesa, Parchuni Shope, Mukam Kdila (At Present Accused
Confined In Central Jail Ajmer)
Petitioner
Versus
State Of Rajasthan, Through P.p.
For Petitioner(s) : Mr. Shyam Bihari Gautam
For Respondent(s) : Mr. S.S. Ola, PP
HON'BLE MR. JUSTICE INDERJEET SINGH Order 23/07/2019
1. The present bail application has been filed under Section 439 Cr.P.C. The petitioner has been arrested in connection with FIR No. 118/2019 Registered at Police Station Anti Corruption Bureau Choki Tonk, District Jaipur for the offences under Sections 7, 7A, 13(1)(B), 13(2) of Prevention of Corruption Act (Amended), 2018 & Section-109, 120B of I.P.C.
2. Counsel for the petitioner submits that the petitioner has been falsely implicated in this matter. Counsel further submits that amount of bribe Rs.6000/- has been taken by the co-accused- Kailash Choudhary while no bribe amount has been recovered from the possession of the petitioner. Counsel further submits that the petitioner is not a government employee and challan has already been presented in the court and conclusion of trial may take long time.
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3. Learned Public Prosecutor has opposed the bail application.
4. Considering the contentions put-forth by the counsel for the petitioner and taking into account the facts and circumstances of the case and without expressing any opinion on the merits of the case, this court deems it just and proper to enlarge the petitioner on bail.
5. Accordingly, the bail application under Section 439 Cr.P.C. is allowed and it is ordered that the accused-petitioner-Shankar Lal Choudhary S/o Shri Ramnivas Choudhary shall be enlarged on bail provided he furnishes a personal bond in the sum of Rs.50,000/- with two sureties of Rs.25,000/- each to the satisfaction of the learned trial Judge for his appearance before the court concerned on all the dates of hearing as and when called upon to do so.
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