Sunil Kumar Garg S/O Shri Satya ... vs State Of Rajasthan
2023 Latest Caselaw 3898 Raj/2

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            9810/2023

Sunil Kumar Garg S/o Shri Satya Narayan Garg,
Aged About 25 Years, R/o Khandar, District Sawai
Madhopur (Raj.). Presently Residing At Flat No.
309, Parshvanath Apartment, Kunhari, Kota City,
Presently Posted As, Excise Inspector, Bundi Circle,
District Bundi (Raj.). (Presently In Central Jail At
Kota)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Anurag Sharma, Adv.

For                      : Mr. Bhawani Shanker Sharma,
Respondent(s)              P.P.

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

21/08/2023

This bail application has been filed by the

petitioner under Section 439 Cr.P.C. seeking regular

bail in FIR No.197/2023 registered at ACB chowki

Bundi, Pradhan Aarakshi Kendra (Anti Corruption

Bureau), District Jaipur for the offence(s) under

Section(s) 7 of Prevention of Corruption (Amended)

Act, 2018.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

(2 of 2) [CRLMB-9810/2023]

falsely implicated in this case. He further submits

that the accused-petitioner has been in judicial

custody since long and the conclusion of the trial will

take long time, hence the petitioner may be enlarged

on bail.

Learned Public Prosecutor appearing for the

State has opposed the bail application.

Taking into consideration the overall facts and

circumstances of the case, but without expressing

any opinion on the merits and demerits of the case,

this Court deems it just and proper to enlarge the

petitioner on bail.

Accordingly, the bail application filed under

Section 439 Cr.P.C. is allowed and it is ordered that

accused-petitioner Sunil Kumar Garg S/o Shri

Satya Narayan Garg shall be released on bail,

provided he furnishes a personal bond in the sum of

Rs.1,00,000/- with two sureties of Rs.50,000/- each

to the satisfaction of the trial Court, with the

stipulation that the petitioner shall appear before

that Court on all subsequent dates of hearing and as

and when called upon to do so.

(UMA SHANKER VYAS),J

DANISH USMANI /106

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