Kapil Singh Solanki S/O Shri Shiv ... vs State Of Rajasthan ...
2023 Latest Caselaw 2009 Raj/2

[2023/RJJP/002379]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             958/2023

Kapil Singh Solanki S/o Shri Shiv Singh Solanki,
Aged About 26 Years, Resident Of Phulwara, Tehsil
Hindaun City, District Karauli, At Present M/s Puja
Electricals     (Presently        Confined         At    Central    Jail
Bharatpur)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through P.p.
                                                     ----Respondent

For Petitioner(s) : Mr. Ajay Gadhwal, Adv.

For                      : Mr. Mangal Singh Saini, P.P.
Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

10/02/2023

This bail application has been filed by the

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

bail in FIR No.287/2022 registered at Anti Corruption

Bureau Sawai Madhopur (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(s) 120-B & 201 IPC.

[2023/RJJP/002379] (2 of 2) [CRLMB-958/2023]

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has falsely

been implicated in this case. He further submits that

the accused-petitioner is 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 Kapil Singh Solanki S/o Shri

Shiv Singh Solanki 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 /78

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