Om Prakash Verma S/O Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 2290 Raj/2

[2023/RJJP/003265]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                           2209/2023

Om Prakash Verma S/o Shri Raghunath Verma,
Aged About 48 Years, Resident Of Chauth Ka
Barbada, P.s. Chauth Ka Barbada, District Sawai
Madhopur, At Present Office Kanungo, Tehsil Office,
Chauth Ka Barwada, District Sawai Madhopur(Raj.)
(At Present Petitioner Is Confined In District Jail,
Bharatpur)
                                                        ----Petitioner
                               Versus
State of Rajasthan, Through P.p.
                                                    ----Respondent

For Petitioner(s) : Ms. Parvati Varma, wife of accused-petitioner For : Mr. C.G. Chopra, P.P.

Respondent(s)

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

23/02/2023

This bail application has been filed by the

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

bail in FIR No.23/2023 registered at Police Station

A.C.B. Chowki Sawai Madhopur, (Pradhan Aarakshi

Kendra) Anti Corruption Bureau District Jaipur for the

offence under Section 7 of the Prevention of

Corruption (Amended) Act, 2018.

Ms. Parvati Varma, wife of accused-petitioner

submits that her husband is innocent and he has

[2023/RJJP/003265] (2 of 2) [CRLMB-2209/2023]

falsely been implicated in this case. She further

submits that her husband is in judicial custody since

long and the conclusion of the trial will take long

time, hence her husband 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 Om Prakash Verma S/o Shri

Raghunath Verma 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 /32

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