Rajasthan High Court - Jaipur
Suresh Kumar Gurjar S/O Late Shri ... vs State Of Rajasthan Through Pp on 10 August, 2018
Author: Pankaj Bhandari
Bench: Pankaj Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Second Interim Bail
Application No. 9552/2018
Suresh Kumar Gurjar S/o Late Shri Banwari Lal Gurjar B/c
Gurjar, R/o Village Kalakhera, Post Ladi Ka Bass, Tehsil Neem Ka
Thana, Distt. Sikar, At Present Lower Divisonal Clerk Cum
Cashier, Government Higher Secondary School, Chaja Ki Nagal,
Sikar. (At Present Accused Confined In Central Jail Jaipur)
----Petitioner
Versus
State Of Rajasthan Through Pp , Raj.
----Respondent
For Petitioner(s) : Mr. Deepak Chauhan For Respondent(s) : Mr. Sudesh Saini, PP HON'BLE MR. JUSTICE PANKAJ BHANDARI Judgment / Order 10/08/2018
1. Petitioner has filed this second interim bail application under Section 439 of Cr.P.C.
2. F.I.R. No.223/2011 was registered at Police Station Anti Corruption Bureau, Jaipur Post Sikar for offence under Sections 13(1)(c)(D) R/W Section 13(2) of Prevention of Corruption Act.
3. Counsel for the petitioner has moved this second interim bail application with the contention that wife of petitioner is suffering from cancer. She is under treatment and there is no one to lookafter her.
4. The factum of petitioner's wife suffering from cancer was got verified from the police and the police reported that the assertions (2 of 2) [CRLMB-9552/2018] made by the petitioner are correct.
5. Learned Public Prosecutor has opposed the second interim bail application.
6. I have considered the contentions.
7. In view of the fact that petitioner's wife is suffering from cancer, she is undergoing treatment and there is no one to take care of her, I deem it proper to allow the second interim bail application of the petitioner for a period of one month.
8. This second interim bail application is accordingly allowed and it is directed that accused-petitioner shall be released on interim bail for a period of one month from the date of release. He should surrender on 11.09.2018, before the Superintendent of Central Jail, Jaipur. Petitioner is granted 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.
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