PUSHPENDRA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This IInd bail application has been filed by the petitioner under Section 439 CrPC seeking regular bail in FIR No. 324/2019 registered at Police Station, Anti Corruption Bureau, Jaipur District Chowki, ACB, Dholpur for the offence under Section 7 of Anti Corruption (Amendment) Act, 2018 and Section 120B IPC.

(2.) Learned counsel for the petitioner has submitted that the accused petitioner is innocent and he has been falsely implicated in this matter. After the completion of investigation, challan has already been filed. He is in custody since 16.11.2019. No recovery has been effected from the petitioner. The amount has been recovered from the co-accused person. A meager amount of Rs. 2000/- is involved in this matter, hence the petitioner may be enlarged on bail.

(3.) Learned PP appearing for the State has opposed the same.