Dhanpat Ram vs State Of Rajasthan
2021 Latest Caselaw 8479 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 4258/2021

Dhanpat Ram S/o Sh. Shyo Lal, Aged About 56 Years, B/c Jat, R/o Village Ninaan, Teh. Bhadra, Dist. Hanumangarh At Present Address Indra Colony, Bikaner, Rajasthan. (At Present Lodged In Central Jail, Bikaner).

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

----Respondent

For Petitioner(s) : Mr. J.S. Bhaleria For Respondent(s) : Mr. Shrawan Bishnoi, P.P.

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/03/2021 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.82/2021 of the

Pradhan Aarakshi Kendra, ACB, Jaipur, Chowki Bikaner, District

Bikaner for the offences punishable under Sections 7 of Anti

Corruption Act (Amended), 2018 and 120 B 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 Dhanpat Ram

(2 of 2) [CRLMB-4258/2021]

S/o Sh. Shyo Lal shall be released on bail in connection with FIR

No.82/2021 of the Pradhan Aarakshi Kendra, ACB, Jaipur, Chowki

Bikaner, District Bikaner 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

138-akash/-

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