Ramhans S/O Brajmohan vs State Of Rajasthan ...
2023 Latest Caselaw 6253 Raj/2

[2023:RJ-JP:30931]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

  S.B. Criminal Miscellaneous II Bail Application No.
                            13635/2023

Ramhans S/o Brajmohan, Aged About 35 Years, R/o
Village    Pahadi,       Police     Station       Baalghat,     Tehsil
Todabheem, District Karauli (Rajasthan) At Present
Posted As Assistant Engineer (Construction) Office,
Commissioner,            Nagar         Nigam,            Kota   North
(Rajasthan) (At Present Confined In Central Jail,
Kota)
                                                         ----Petitioner
                                Versus
State Of Rajasthan, Through Pp
                                                     ----Respondent

For Petitioner(s) : Mr. Girish Khandelwal, Adv.

For                      : Mr. Laxman Meena, P.P.
Respondent(s)

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

20/10/2023

This second bail application has been filed by

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

regular bail in FIR No.224/2023 registered at Police

Station Chowki Kota Anti Corruption Bureau (Pradhan

Aarakshi Kendra), Head Quarters Jaipur, District

A.C.B., Chowki Kota for the offence(s) under Section

7 of Prevention of Corruption Act, 1988 (Amended

2018).

[2023:RJ-JP:30931] (2 of 3) [CRLMB-13635/2023]

The first bail application of the accused-

petitioner was dismissed as withdrawn by this Court

vide order dated 10.10.2023, giving liberty to the

accused-petitioner to file afresh after filing of the

charge sheet.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

that charge sheet has been filed. He also submits

that the accused-petitioner has been 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.

Learned Public Prosecutor has submitted the

report wherein, it has been mentioned that

victim/complainant(s) has been informed. The same

is taken on record. Despite that, no one is present on

behalf of the victim/complainant(s). Thus, service is

treated as complete.

Taking into consideration the overall facts and

circumstances of the case, but without expressing

any opinion on the merits and demerits of the case,

[2023:RJ-JP:30931] (3 of 3) [CRLMB-13635/2023]

this Court deems it just and proper to enlarge the

petitioner on bail.

Accordingly, the second bail application filed

under Section 439 Cr.P.C. is allowed and it is ordered

that accused-petitioner Ramhans S/o Brajmohan

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 /05

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