Narendra Kumar Rai S/O Sh. Ram Bilas Rai vs Union Of India (2024:Rj-Jp:6966)
2024 Latest Caselaw 1020 Raj/2

Rajasthan High Court

Narendra Kumar Rai S/O Sh. Ram Bilas Rai vs Union Of India (2024:Rj-Jp:6966) on 9 February, 2024

Author: Uma Shanker Vyas

Bench: Uma Shanker Vyas

[2024:RJ-JP:6966]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
            BENCH AT JAIPUR

   S.B. Criminal Miscellaneous Bail Application No.
                             252/2024

Narendra Kumar Rai S/o Sh. Ram Bilas Rai, R/o
Allahabad (Prayagraj), U.p., Presently Residing At
Bcc Lines, Military Station Kota (Raj.) (At Present
Confined In District Jail, Raj.)
                                                         ----Petitioner
                                Versus
Union Of India, Through Pp Cbi
                                                     ----Respondent

For Petitioner(s) : Mr. Kapil Prakash Mathur, Adv., with Mr. Anirudh Tyagi, Adv.

For                      : Mr. Jag Mohan Saxena,
Respondent(s)              counsel for CBI

HON'BLE MR. JUSTICE UMA SHANKER VYAS

Judgment / Order

09/02/2024

This bail application has been filed by the

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

bail in FIR No.RC JAI 2023 A 0008/2023 registered at

Police Station SPE:CBI:Jaipur, District Jaipur

(Rajasthan) for the offence(s) under Section 7 of

Prevention of Corruption Act,1988.

Learned counsel for the petitioner submits that

the accused-petitioner is innocent and he has been

falsely implicated in this case. He further submits

[2024:RJ-JP:6966] (2 of 2) [CRLMB-252/2024]

that charge sheet has been filed. He also submits

that the accused-petitioner has been in judicial

custody since 06.12.2023 and the conclusion of the

trial will take long time, hence the petitioner may be

enlarged on bail.

Learned counsel appearing for CBI 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 Narendra Kumar Rai S/o Sh.

Ram Bilas Rai 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 /78

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