BHERU SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have been arrested in connection with FIR No.63/2022 of Police Station Anti Corruption Bureau, District Bundi, for the offence punishable under Ss. 7, 7-A of Prevention of Corruption Act, 2018 and Sec. 120-B of IPC. They have preferred these bail applications under Sec. 439 Cr.P.C.

(2.) Learned counsels for the petitioners submit that the petitioners are behind the bars since 24/2/2022 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-petitioners.

(3.) Learned Public Prosecutor has opposed the bail applications. 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 petitioners under Sec. 439 Cr.P.C.