Rajasthan High Court - Jaipur
Kushal Singh Rao S/O Shri Bhanwar Singh ... vs State Of Rajasthan on 10 March, 2022
Author: Farjand Ali
Bench: Farjand Ali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No. 2888/2022
Kushal Singh Rao S/o Shri Bhanwar Singh Rao, Aged About 29
Years, R/o House No. 525 Arjun Lal Sethi Nagar Adarsh Nagar
Ajmer At Present In Central Jail Ajmer
----Petitioner
Versus
State Of Rajasthan, Through Pp
----Respondent
Connected With S.B. Criminal Miscellaneous Bail Application No. 3587/2022 Manish Sharma S/o Shri Sawar Lal Sharma, Aged About 27 Years, R/o Village Khapri, Post Bhawanikhera, Police Station Nasirabad Sadar, District Ajmer Near At Present Hatundi Road Near Cremation Ground Makhupura, Ajmer (At Present In Central Jail Ajmer)
----Petitioner Versus State Of Rajasthan, Through P.p.
----Respondent For Petitioner(s) : Mr. Sanjay Gangwar. For Respondent(s) : Mr. S.P. Sharma, PP.
HON'BLE MR. JUSTICE FARJAND ALI Order 10/03/2022
1. The instant bail applications have been filed by the petitioners Kushal Singh Rao S/o Shri Bhanwar Singh Rao and Manish Sharma S/o Shri Sawar Lal Sharma filed under Section 439 Cr.P.C. The petitioners have been arrested in connection with FIR No. 35/2022 registered at Police Station CPS ACB, Jaipur for (Downloaded on 24/12/2022 at 03:35:16 PM) (2 of 2) [CRLMB-2888/2022] the offence(s) under Sections 7 and 7A of Prevention of Corruption (Amended) Act, 2018 and 201, 120B IPC.
2. Learned counsel for the petitioners submits that false cases have been foisted against the petitioners. They have nothing to do with the alleged offence and no useful purpose would be served by keeping them behind the bars.
3. Per contra, learned Public Prosecutor opposed the bail application.
4. Considering the arguments advanced by the counsel for the parties and as per the allegations levelled in the FIR lodged at the instance of complainant Vinod Kumar, the principal accusations have been made against Bhagchand looking to the possibility that the trial may take long time to conclude, this court deems it just and proper to enlarge the petitioners on bail.
5. Accordingly, the bail applications under Section 439 Cr.P.C. are allowed and it is ordered that the accused-petitioners shall be enlarged on bail provided each of them 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 their appearance before the court concerned on all the dates of hearing as and when called upon to do so.
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