Rajendra Kumar S/O Prakash Chand vs State Of Rajasthan
2021 Latest Caselaw 2865 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous Bail Application No.
                          10902/2021

Rajendra Kumar S/o Prakash Chand, Aged About 40 Years, R/o
Harijan Basti Neem Chowki Shahar Ps Kotwali Dist. Sawai
Madhopur Raj. (At Present Accused Confined In Dist. Jail
Bharatpur)
                                                                   ----Petitioner
                                   Versus
State Of Rajasthan, Through Pp
                                                                 ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 10994/2021 Smt. Jyoti Singh W/o Bhupendra Singh, Aged About 35 Years, R/o Vill. Mahukala Ps Kotwali Gangapur City At Present R/o Quarter No. 86 Police Line Sawaimadhopur At Present Working As Head Constable No. 399 Mahila Police Thana Sawaimadhopur Raj. (At Present Lodge At Central Jail Bharatpur)

----Petitioner Versus State Of Rajasthan, Through Pp

----Respondent

For Petitioner(s) : Mr. Vishwanath Karan Rathore Mr. Amit Jindal with Mr. Ashindra Gautam For State : Mr. Mangal Singh Saini, PP

HON'BLE MR. JUSTICE PANKAJ BHANDARI

Judgment / Order

13/07/2021

1. Petitioners have filed these bail applications under Section

439 of Cr.P.C.

2. F.I.R. No. 227/2021 was registered at Police Station Anti

Corruption Bureau, Jaipur Chowki Sawai Madhopur for offence

under Sections 7 and 7A of Prevention From Corruption

(Amended) Act.

(2 of 2) [CRLMB-10902/2021]

3. It is contended by counsels for the petitioners that petitioner

no.1 was working as a sweeper. It cannot be believed that he

could influence the head constable. It is also contended that

recovered amount is of Rs. 5000. It is contended by counsel for

Jyoti Singh that there is no transcript of petitioner petitioner no. 2-

Jyoti Singh demanding money from the complainant. It is also

contended that no amount has been recovered from the

petitioner-Jyoti Singh.

4. Learned Public Prosecutor has opposed these bail

applications.

5. I have considered the contentions.

6. Considering the contentions put forth by counsel for the

petitioners, I deem it proper to allow these bail applications.

7. These bail applications are accordingly allowed and it is

directed that accused petitioners shall be released on bail provided

each of them 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 they

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 that

8. A copy of this order be placed in connected file.

(PANKAJ BHANDARI),J

NIKHIL KR. YADAV /58-59

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