Rakesh Punia vs State
2021 Latest Caselaw 11869 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 9785/2021

Rakesh Punia S/o Sh. Kishna Ram, Aged About 23 Years, Village Pananna, Tehsil Sanchore, Dist. Jalore Presently/ The Then Posted As Junior Assistant, Tehsil Office, Sirohi, Dist. Sirohi. (Confined In District Jail, Pali).

----Petitioner Versus State, Through Pp

----Respondent

For Petitioner(s) : Mr. Vijay Raj Bishnoi For Respondent(s) : Mr. Mukesh Trivedi, PP

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Judgment / Order

29/07/2021

This bail application has been filed under Section 439 Cr.P.C.

in connection with FIR No.253/2021 registered at Police Station,

ACB Sirohi Chowki, District Sirohi for offence under Section(s) 7 of

the Prevention of Corruption (Amended) Act, 2018.

Heard learned counsel for the petitioner as well as learned

Public Prosecutor and perused the entire material available on

record.

Learned counsel for the petitioner has taken this Court to the

contents of the FIR registered by the ACB. It appears that a

forged trap has been laid down with the sole purpose to arrest the

petitioner and the Tehsildar.

Learned Public Prosecutor has opposed the bail application.

(2 of 2) [CRLMB-9785/2021]

Taking into consideration the overall aspects, but without

commenting further on merits of the case, I deem it just and

proper to enlarge the petitioner on bail.

Therefore, this bail application is allowed and it is ordered

that the accused petitioner - Rakesh Punia S/o Sh. Kishna

Ram, be released on bail under Section 439 Cr.P.C. in connection

with aforesaid FIR provided the petitioner furnishes a personal

bond of Rs.20,000/- with one surety in the like amount to the

satisfaction of the concerned Magistrate with the stipulation that

he shall comply with all the conditions laid down under Section

437(3) Cr.P.C.

(SANJEEV PRAKASH SHARMA),J

48-1/-saurabh

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