Babu Singh vs State Of Rajasthan
2021 Latest Caselaw 2563 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 1679/2021

Babu Singh S/o Shri Khet Singh Ji, Aged About 54 Years, R/o Bhalro Ka Bada, P.S. Samdari, District Barmer, At Present Holding The Post Of Haib Tehsildar, Tehsil Siwana, District Barmer.

(Presently Lodged In Central Jail Jodhpur).

----Petitioner Versus State Of Rajasthan through Public Prosecutor

----Respondent

For Petitioner(s) : Mr. Shravan Kumar (son of the petitioner) For Respondent(s) : Mr. Mahipal Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

30/01/2021

Heard Mr. Shravan Kumar, son of the petitioner, as well as

learned Public Prosecutor and also perused the material on record.

The petitioner has been arrested in FIR No.29/2021 of Police

Station CPS ACB Jaipur, District ACB Jalore for the offence

punishable under Section 7 of Prevention of Corruption (Amended)

Act, 2018. He has preferred this bail application under Section 439

Cr.P.C.

Mr. Shravan Kumar, son of the petitioner, has submitted that

the petitioner is in judicial custody and trial of the case will take

time.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-1679/2021]

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 - Babu Singh

S/o Shri Khet Singh Ji shall be released on bail in connection with

FIR No.29/2021 of Police Station CPS ACB Jaipur, District ACB

Jalore 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

Abhishek Kumar S.No.7

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