VED RAJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application for anticipatory bail has been filed by the petitioners apprehending their arrest in connection with F.I.R. No.565/2012, Police Station ACB, Bhilwara for the offences under Ss. 13(1)(D), 13(2) of Prevention of Corruption Act R/w 120-B IPC. Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the material available on record.

(2.) Learned counsel for the petitioners submits that principal accused Chand Mal Jain and Rati Ram have already been granted indulgence of anticipatory bail vide order dtd. 17/01/2014. He further submits that the present petitioners are only the beneficiaries who have purchased the plots at a rate lower than the prescribed rate. He further submits that since the principal accused have been enlarged on anticipatory bail, the petitioners may also be extended the same benefit. The learned Public Prosecutor opposes the bail in general but unable to distinguish the fact that the principal co-accused have already been enlarged on bail. Having regard to the facts and circumstances of the case and upon a consideration of the arguments advanced at the bar and considering the fact that principal accused have already been granted the bail, this Court is of the opinion that it is a fit case for grant of anticipatory bail to the petitioners under Sec. 438 Cr.P.C.

(3.) Accordingly, the bail application is allowed and it is directed that in the event of arrest of petitioners (1) Ved Raj S/o Prabhu Lal Meena, (2) Anita W/o Anil Jain, (3) Mumtaz W/o Hanif Mohd, (4) Smt. Meena W/o Prahlad Singh, (5) Hira Lal S/o Anandi Lal, (6) Aslam S/o Kasam Mohd., (7) Mahaveer S/o Moti Lal Ji Meghwal, (8) Satish Kumar S/o Bhanwar Lal Ji Chittora, (9). Brahamprakash S/o Nathu Lal Ji Tiwadi, (10). Shiv Lal S/o Kailash Chandra Ji Sharma (11). Manoj Kumar S/o Chaman Singhji Tak, (12).Jaswant S/o Gopal Lal Ji Solanki and (13). Smt. Kamla Kanwar W/o Late Dalpat Singh Ji, in connection with F.I.R. No.565/2012, Police Station ACB Bhilwara, the petitioners shall be released on bail; provided each of them furnishes a personal bond in the sum of Rs.50,000.00 along with two sureties of Rs.25,000.00 each to the satisfaction of the concerned Investigating Officer/S.H.O. on the following conditions :-