Citation : 2021 Latest Caselaw 1550 Raj/2
Judgement Date : 11 February, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Criminal Miscellaneous Bail Application No.
15493/2020
Gopal Prasad Jain S/o Shri Roopchand Jain, Aged About 56
Years, R/o G-14 Chambal Colony Mala Road Kota Junction Kota
Raj. (At Present Confined In Central Jail Kota)
----Petitioner
Versus
State Of Rajasthan, Through P.p.
----Respondent
For Petitioner(s) : Mr. Anil Kumar Upman For State : Mr. Sher Singh Mahla, PP
HON'BLE MR. JUSTICE PANKAJ BHANDARI
Judgment / Order
11/02/2021
1. Petitioner has filed this bail application under Section
439 of Cr.P.C.
2. F.I.R. No. 305/2020 was registered at Police Station, Anti
Corruption Bureau, Head Quarter, Jaipur ACB Choki Kota for
offence under Sections 7, 7A of Prevention of Corruption
(Amended) Act and Section 120-B of I.P.C.
3. It is contended by counsel for the petitioner that similarly
situated co-accused has been enlarged on bail.
4. Learned Public Prosecutor has opposed the bail application.
5. I have considered the contentions.
6. Considering the contentions put forth by counsel for the
petitioner, I deem it proper to allow the bail application.
(2 of 2) [CRLMB-15493/2020]
7. This bail application is accordingly allowed and it is directed
that accused petitioner shall be released on bail provided he
furnishes a personal bond in the sum of Rs.1,00,000/- (Rupees
One Lac only) together with two sureties in the sum of
Rs.50,000/- (Rupees Fifty Thousand only) each to the satisfaction
of the learned trial court with the stipulation that he shall appear
before that Court and any court to which the matter is transferred,
on all subsequent dates of hearing and as and when called upon to
do so.
(PANKAJ BHANDARI),J
NIKHIL KR. YADAV /8
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