Pankaj Gautam Son Of Shri Meghraj ... vs State Of Rajasthan ...
2023 Latest Caselaw 2697 Raj/2

[2023/RJJP/003775]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                           2212/2023
Pankaj Gautam Son of Shri Meghraj Gautam, Aged
About 33 Years, Resident Of Vyason Ka Mohalla,
Dahikheda, Police Station Panwad, District Jhalawar,
Currently      Junior       Assistant         Gram,          Panchayat
Dahikheda,       Panchayat         Samiti       Khanpur,       District
Jhalawar. (At Present Accused Confined In Central
Jail, Kota).                                            ----Petitioner
                                 Versus
State of Rajasthan, Through P.p.                   ----Respondent

For Petitioner(s) : Mrs. Bindu Sharma (present in person), wife of accused-

                          petitioner
For                     : Mr. Ghan Shyam Singh
Respondent(s)             Rathore, GA-cum-AAG &
                          Mr. Sanjeev Mahala, P.P.

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

08/03/2023

This bail application has been filed by the

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

bail in FIR No.27/2023 registered at Police Station

C.P.S., A.C.B. Jhalawar, Pradhan Aarakshi Kendra

(Anti Corruption Bureau), Jaipur for the offence(s)

under Section 7 of Prevention of Corruption

(Amendment) Act, 2018.

Mrs. Bindu Sharma, wife of accused-petitioner

submits that the accused-petitioner is innocent and

he has falsely been implicated in this case. She

[2023/RJJP/003775] (2 of 2) [CRLMB-2212/2023]

further submits that the accused-petitioner has been

in judicial custody since 09.02.2023 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 Pankaj Gautam S/o Shri

Meghraj Gautam 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 /53

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