Varun Jain S/O Vijay Jain vs. State Of Rajasthan
Held
The Court considered the contentions put forth by the counsel for the petitioner and took into account the facts and circumstances of the case. Without expressing any opinion on the merits of the case, the Court deemed it just and proper to enlarge the petitioner on bail. The bail application under Section 439 Cr.P.C. was allowed. The petitioner, Varun Jain, was ordered to be released on bail, provided he furnishes a personal bond in the sum of Rs. 50,000/- with two sureties of Rs. 25,000/- each, to the satisfaction of the learned trial judge. He is required to appear before the court concerned on all dates of hearing as and when called upon.
Facts
The petitioner, Varun Jain, an Inspector (CGST), filed a bail application under Section 439 Cr.P.C. He was arrested on June 16, 2021, in connection with FIR No. 197/2021 registered at the Anti Corruption Bureau, Head Quarter Centre, Jaipur. The FIR pertains to alleged offences under Sections 7, 7A of the Prevention of Corruption Act, 1988 (Amended) and Section 120B of the Indian Penal Code. The petitioner claims he has been wrongly implicated and that a chargesheet has been filed. He has been in custody since his arrest. The State opposed the bail application.
Key Issues
1. Whether the petitioner, Varun Jain, is entitled to be released on bail under Section 439 Cr.P.C. given his continued custody since June 16, 2021, the filing of the chargesheet, and the potential for a lengthy trial? The petitioner argued that he has been wrongly implicated and that the conclusion of the trial may take a considerable amount of time, thus warranting his release on bail. The respondent, the State of Rajasthan, through the Public Prosecutor, opposed the bail application, without elaborating on specific grounds in the provided text.
Sections Cited
Section 439 Cr.P.C., Section 7 Prevention of Corruption Act, 1988, Section 7A Prevention of Corruption Act, 1988, Section 120B IPC
AI-generated summary — verify with the full judgment below
HIGH COURT OF JUDICATURE FOR WJASTHAN BENCH AT JAIPUR SmBm Criminal Miscellaneous Bail Application No. 10432/2021 Varun lain S/o Vijay Jain, Aged About 32 Years, R/o House No. 119165 Agarwal Farm Police Station Shipra Path Mansarovar J a i ~ u r At Presently Posted Of Inspector (Cgst) Central Goods And Service Tax Range Xxviii Mahaveer Nagar Sawai Madho~ur Rajasthan (Presently Confined At Central Jail Bharatpur) A . . f ,;- ;, . . "versus . i , .;.-., ., . - .' i . . ., , . . ,".. .a \ . - 5 . ,:. - ,. .' " ;, !. 3- : L ..- : :Y %,<) 7u :' ': State Of ~ajasth-a",:,~hrb.u~h . -. . PP . .. t :.; .. 4~ i? * \ 1 '
T 2 . " - A?- 1 - - For ~etitioier(s) : Mr. Kapil Gupta ii % ..,.sr 7 +. < For Respondent(s) : Mr. S. S. Ola, PP. - - ;-,.,-, - 7 - .- ,
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