Rana Ram vs State Of Rajasthan
2022 Latest Caselaw 11670 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Criminal Miscellaneous Bail Application No. 11246/2022

Rana Ram S/o Moti Lal, Aged About 31 Years, B/c Brahmin, R/o Dhamana Ka Goliya, Tehsil Sanchore, District Jalore, Presently Posted At Junior Assistant, Sub Registrar Office Jalore, District Jalore, Rajasthan. (Presently Lodged At District Jail, Pali(Raj.))

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

----Respondent

For Petitioner(s) : Mr. Kuldeep Purohit For Respondent(s) : Mr. S.K. Mehar, PP

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

19/09/2022

The petitioner has been arrested in connection with FIR

No.183/2022, ACB, Jalore CPS Jaipur for the offence punishable

under Section 7 of Prevention of Corruption (Amended) Act, 2018

and Section 120-B of IPC. He has preferred this bail application

under Section 439 Cr.P.C.

Counsel for the petitioner submits that petitioner has falsely

been implicated in this case. The accused-petitioner is in judicial

custody since 18.08.2022 and the trial of the case will take

sufficient long time to be concluded. Therefore, the benefit of bail

should be granted to the accused-petitioner.

Learned Public Prosecutor opposed the bail application.

I have considered the arguments advanced before me and

perused the material on record.

(2 of 2) [CRLMB-11246/2022]

Having regard to facts and circumstances of the case, I deem

it just and proper to grant bail to the accused petitioner under

Section 439 Cr.P.C.

Accordingly, the bail application filed under Sec.439 Cr.P.C. is

allowed and it is directed that petitioner Rana Ram S/o Moti Lal,

shall be released on bail in connection with FIR No.183/2022,

ACB, Jalore CPS Jaipur provided he executes a personal bond in a

sum of Rs.1,00,000/- with two sound and solvent sureties of

Rs.50,000/- 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.

(MANOJ KUMAR GARG),J 121-raksha/-

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