Dinkar Mathur S/O Shri Surendra ... vs State Of Rajasthan ...
2023 Latest Caselaw 2337 Raj/2

[2023/RJJP/003307]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                           2136/2023
Dinkar Mathur S/o Shri Surendra Kumar Mathur,
Aged About 45 Years, R/o Mathur Colony, Sikar
Presently Patwari, Former Assistant Reader And
Revenue       Clerk,     Sdm        Court,      Sikar      Rajasthan
(Presently The Accused Petitioner Is Confined At
Central Jail Jaipur)                                    ----Petitioner
                               Versus
State of Rajasthan, Through P.p.                   ----Respondent

For Petitioner(s) : Mrs. Renuka Mathur, wife of accused-petitioner For : Mr. M.K. Sheoran, P.P.

Respondent(s)

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

24/02/2023

This bail application has been filed by the

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

bail in FIR No.83/2014 registered at Police Station

A.C.B. Chowki Sikar (Pradhan Aarakshi Kendra) Anti

Corruption Bureau, District Jaipur for the offence(s)

under Section(s) 13(1)(D),(2) of the Prevention of

Corruption Act, 1988 and under Section(s) 420, 467,

468, 471 & 120-B of IPC.

Mrs. Renuka Mathur, wife of accused-petitioner

submits that her husband is innocent and he has

falsely been implicated in this case. She further

[2023/RJJP/003307] (2 of 2) [CRLMB-2136/2023]

submits that co-accused has already been enlarged

on bail by a Co-ordinate Bench of this Court. She also

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 Dinkar Mathur S/o Shri

Surendra Kumar Mathur 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 /37

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