Meghraj @ Meghi S/O Ramlal vs State Of Rajasthan ...
2023 Latest Caselaw 2152 Raj/2

[2023/RJJP/002696]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                            742/2023
Meghraj @ Meghi S/o Ramlal, Aged About 34 Years,
R/o Tehsil      Bamanwas Ke Pass, District Sawai
Madhopur (At Present Accused Petitioner Confined
In Central Jail Bharatpur)
                                                        ----Petitioner
                               Versus
State of Rajasthan, Through P.p.
                                                    ----Respondent

Connected With S.B. Criminal Miscellaneous Bail Application No. 1201/2023 Mukesh Kumar Meena S/o Mohan Chand Meena, Aged About 45 Years, R/o Tajpura, P.s. Bamanwas, District Sawaimadhopur, Currently Senior Assistant, Tehsil Office Bamanwas, District Sawaimadhopur. (At Present Confined At Central Jail Bharatpur)

----Petitioner Versus State of Rajasthan, Through P.p.

----Respondent

For Petitioner(s) : Mr. Aniket Sharma, Adv. & Mr. Mahendra Shandilya, Adv.

For                     : Mr. Sanjeev Mahala, P.P.
Respondent(s)

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

14/02/2023

These bail applications have been filed by

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

[2023/RJJP/002696] (2 of 3) [CRLMB-742/2023]

bail in FIR No.01/2023 registered at Chauki A.C.B.

Sawai Madhopur (Pradhan Aarakshi Kendra) Anti

Corruption Bureau, District Jaipur for the offence(s)

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

(Amendment) Act 2018 and under Section 120-B 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, bail applications filed under Section

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

accused-petitioners 1.Meghraj @ Meghi S/o

Ramlal & 2.Mukesh Kumar Meena S/o Mohan

Chand Meena shall be released on bail, provided

[2023/RJJP/002696] (3 of 3) [CRLMB-742/2023]

each of them 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 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 /37 & 38

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