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Ashish Sharma vs State Of Rajasthan
2021 Latest Caselaw 5360 Raj

Citation : 2021 Latest Caselaw 5360 Raj
Judgement Date : 24 February, 2021

Rajasthan High Court - Jodhpur
Ashish Sharma vs State Of Rajasthan on 24 February, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 2758/2021

Ashish Sharma S/o Shri Gyan Shanker Sharma, Aged About 40 Years, R/o Sunder Niwas, Opp. Dak Bungalow, Gandhi Nagar, Bhilwara, Presently Excise Officer, Excise Department, Bhilwara. (Confined In District Jail Bhilwara).

----Petitioner Versus State Of Rajasthan, Through P.p.

                                                                ----Respondent


For Petitioner(s)        :     Mr. TRS Sodha
For Respondent(s)        :     Mr. Laxman Solanki, PP



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

24/02/2021

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.54/2021 of Police

Station CPS ACB Jaipur, District ACB Bhilwara-first for the offences

punishable under Sections 7, 7-A of Prevention of Corruption Act &

under Section 120-B of IPC. He has preferred this bail application

under Section 439 Cr.P.C.

Learned Public Prosecutor has opposed the bail application.

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 accused

petitioner under Section 439 Cr.P.C.

Accordingly, this bail application filed under Section 439

Cr.P.C. is allowed and it is directed that petitioner- Ashish Sharma

(2 of 2) [CRLMB-2758/2021]

S/o Shri Gyan Shanker Sharma shall be released on bail in

connection with FIR No.54/2021 of Police Station CPS ACB Jaipur,

District ACB Bhilwara-first provided he executes a personal bond

in a 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

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

58-Arun/-

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