VIKRAM RANA Vs. STATE

JUDGEMENT

(1.) The petitioner has been arrested in connection with FIR No.333/2021 of Police Station ACB Jalore Chowki, District CPS Jaipur for the offence punishable under Sec. 7 of Prevention of Corruption (Amended) Act, 2018. He has preferred this bail application under Sec. 439 Cr.P.C.

(2.) Counsel for the petitioner submits that the challan of the case has already been presented. Counsel further submits that no investigation is pending against the petitioner. The accused-petitioner is in judicial custody and the trial of the case will take sufficient long time to be concluded. Therefore, the benefit of bail should be granted to the accused-petitioner.

(3.) Having regard to the totality of the facts and circumstances of the case, without expressing any opinion on the merits of the case, I deem it just and proper to grant bail to the accused petitioner under Sec. 439 Cr.P.C.