BRIJBHUSHAN SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application has been filed under Sec. 439 Cr.P.C. The petitioner has been arrested in connection with FIR No.200/2022 registered at Police Station Pradhan Arakshi Kendra, ACB, Jaipur Chowki ACB Jaipur for the offence(s) under Ss. 7 of Prevention of Corruption (Amended) Act, 2018 and Sec. 120B IPC.

(2.) Learned counsel for the petitioner submits that the petitioner has been wrongly implicated in this case. He is behind the bars since 20/5/2022. Charge sheet has been filed against the petitioner. Similarly situated co-accused Prakash Sharma, Ajay Sharma and Adhokshaj Joshi were enlarged on bail by this Court.

(3.) Conclusion of trial may take long time. Hence, the petitioner be enlarged on bail.