MAHENDRA SINGH JAWLA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order governs the disposal of. bail application filed under Section 439 of Cr.P.C. by Mr. Suresh Salmi Advocate on behalf of the applicant Mahendra Singh Jawla.

(2.) Heard the learned counsel for the petitioner, the learned counsel for the complainant as also the learned Public Prosecutor for the State and perused the material on record.

(3.) Learned counsel for the petitioner has canvassed that he has been falsely implicated in this case and is in no way connected with the commission of the offence of obtaining any illegal gratification from the decoy. No recovery of tainted money has been made from him. While drawing my attention to the bail order rendered by this Court in SB. Cr. Misc. Bail Application No. 1395/2009, the learned counsel has submitted that in the said case this Court also granted bail to the petitioner as it pertained to the offence under the Prevention of Corruption Act, 1988 as such, on the ground of parity, the petitioner may also be granted indulgence of bail.