Hansraj Meena vs State
2021 Latest Caselaw 5355 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2775/2021

Hansraj Meena S/o Sh. Jagdish Narain Meena, Aged About 30 Years, R/o House No. 15, Nearby Mangalam School, Bass Badanpura, Jaipur, At Present Junior Assistant Office Of Mining Department, Bijoliya, Dist. Bhilwara. (Confined In District Jail, Bhilwara).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. J.V.S. Deora For Respondent(s) : Ms. Anita Gehlot, PP

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/02/2021

Heard learned counsel for the parties and perused the

material available on record.

The petitioner(s) has/have been arrested in FIR No.50/2021

of Police Station ACB Chowki- II, District Bhilwara for the

offence(s) punishable under Section(s) 7 of Prevention of

Corruption Act. He/she/they has/have preferred this/these bail

application(s) under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail

application(s).

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 petitioner(s)

under Section 439 Cr.P.C.

(2 of 2) [CRLMB-2775/2021]

Accordingly, this/these bail application(s) filed under Section

439 Cr.P.C. is/are allowed and it is directed that petitioner(s) -

Hansraj Meena S/o Sh. Jagdish Narain Meena shall be released on

bail in connection with FIR No.50/2021 of Police Station ACB

Chowki- II, District Bhilwara provided he/she/they execute(s) a

personal bond in the 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/her/their appearance before that court on each

and every date of hearing and whenever called upon to do so till

the completion of the trial.

(VIJAY BISHNOI),J

70-mohit/-

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