Jitendra S/O Pawan Kumar vs State Of Rajasthan
2021 Latest Caselaw 2886 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

        S.B. Criminal Miscellaneous Bail Application No.
                          9568/2021
Jitendra S/o Pawan Kumar, R/o Ward No. 16, Chirawa, District
Jhunjhunu. At Presaent Proprietor, Jeetu Typing, Chirawa, District
Jhunjhunu. ( At Present Lodged In Central Jail, Jaipur ).
                                                                  ----Petitioner
                                   Versus
State Of Rajasthan, Through Public Prosecutor.
                                                                ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 10524/2021 Anil Tanwar S/o Shri Kamal Singh, R/o Vill. Post Heerva Ps Singhana Jhunjhunu The Then Costable Ps Chidawa Dist. Jhunjhunu Raj. (At Present Confined In Central Jail Jaipur)

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

----Respondent

For Petitioner(s) : Mr. Anoop Dhand, through VC For Complainant(s) : Mr. Parmender Dadhich, through VC 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 Cr.P.C.

2. F.I.R. No.142/2021 was registered at Police Station Anti

Corruption Bureau, Jaipur, Chowki Jhunjhunu for offence under

Sections 7 and 7A of the Prevention of Corruption (Amended) act,

2018.

3. It is contended by counsel for the petitioners that the

demand was raised by Mohammed Khadim Husain who is

(2 of 2) [CRLMB-9568/2021]

Additional Public Prosecutor. It is also contended that transcript on

record is also of co-accused-Mohammed Khadim Husain and the

complainant. It is further contended that petitioner Jitendra is a

private typist to whom the money was given. There is no

transcript between the Jitendra and the complainant has

mentioned that no demand was made by co-accused-Anil Tanwar.

It is contended that Mohammed Khadim Husain has been given

benefit of bail by the co-ordinate Bench.

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 trial Court with the stipulation that they shall

appear before that Court and any Court to which the matter be

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 /12-13

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