Bhagwan Dass Garg Son Of Dalchand vs State Of Rajasthan ...
2023 Latest Caselaw 1918 Raj/2

[2023/RJJP/002205]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            290/2023
Bhagwan Dass Garg Son of Dalchand, Aged About
52 Years, Resident Of Sector A, Adarsh Nagar,
Bayana, Police Station Kotwali Bayana Bharatpur At
Present Ration Dealer Fair Price Shop, Ward No. 11
Bayana District Bharatpur, At Present Lodged In The
Central Jail Sewar Bharatpur.                           ----Petitioner
                               Versus
State Of Rajasthan, Through P.p.                   ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 812/2023 Subodh Kumar S/o Bijendra Singh Kontaiya, Aged About 34 Years, Resident Of B-63, New Civil Line, Saras Chauraha, Bharatpur, At Present Enforcement Inspector, Settlement Department, Bayana District Bharatpur (Presently Confined At District Jail Karauli) ----Petitioner Versus State Of Rajasthan, Through P.p ----Respondent

For Petitioner(s) : Mr. Ashvin Garg, Adv. & Mr. Kapil Gupta, Adv.

For                     : Mr. M.K. Sheoran, P.P.
Respondent(s)

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

09/02/2023

These bail applications have been filed by the

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

bail in FIR No.489/2022 registered at Anti Corruption

[2023/RJJP/002205] (2 of 3) [CRLMB-290/2023]

Bureau Chowki Karauli (Pradhan Aarakshi Kendra,

Anti Corruption Bureau) Jaipur for the offence(s)

under Section(s) 7 & 7A of the Prevention of

Corruption (Amendment) Act, 2018 and under

Section 120B of IPC.

Learned counsels for petitioners submit that

accused-petitioners are innocent and they have

falsely been implicated in these cases. They further

submit that accused-petitioners are in judicial

custody since long and the conclusion of the trial will

take long time, hence petitioners may be enlarged on

bail.

Learned Public Prosecutor appearing for the

State has opposed these bail applications.

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

petitioners on bail.

Accordingly, these bail applications filed under

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

accused-petitioners 1.Bhagwan Dass Garg S/o

Dalchand & 2.Subodh Kumar S/o Bijendra

Singh Kontaiya shall be released on bail, provided

each of them furnishes a personal bond in the sum of

[2023/RJJP/002205] (3 of 3) [CRLMB-290/2023]

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

to the satisfaction of the trial Court, with the

stipulation that petitioners 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 /51 & 52

Powered by TCPDF (www.tcpdf.org)